M.JAYANTHI Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the Writ Petitioner for continuing to pay the incentive increment to the petitioners for acquiring B.Ed degree is under challenge in the present Writ Petition.

(2.) The Writ Petitioner was initially appointed as Secondary Grade Teacher in Elementary Education in the year 1989 and she was promoted as Primary School Headmistress in the year 2003. She acquired B.Lit., degree in 2009 and then, promoted as Middle School Headmistress on 21.09.2011. Thereafter, the petitioner acquired B.Ed., degree during the year 2014.

(3.) The grievance of the Writ petitioner is that for acquisition of an additional educational qualification, the incentive increment which granted to the Writ Petitioner with reference to the Government Orders, had been cancelled. Thus, the petitioner is constrained to move the present Writ Petition.