D BALASUBRAMANIAN Vs. ASSISTANT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioners were Secondary Grade Teachers. THE first petitioner was given two incentive increments (four advance increments) from 24.05.1996 for acquiring Post Graduate Degree viz., M.A. and B.Ed., from Annamalai University through Open University System. THE second petitioner was also given two incentive increments (four advance increments) from 24.07.1996 for acquiring Post Graduate Degree viz., M.A and B.Ed., from Annamalai University through Open University System.

(2.) THE respondent has issued the impugned order dated 01.10.2001, ordering recovery of the amount paid towards incentive increments up to 15.12.2000, basing on G.O.Ms.No,307, Education Department, dated 15.12.2000 on the ground that the grant of incentive increments for acquiring higher qualification through Open University System would be paid only from 15.12.2000, the date of issuance of the said G.O.Ms.No,307.

(3.) HEARD the submissions made by Mr.P.Mohan Raj, learned counsel for the petitioners and Mrs.C.K.Vishnupriya, learned Additional Government Pleader for the respondent.