D.DAISY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order dated 30.09.2014 is sought to be quashed. Further, a direction is sought for to direct the respondents to continue the payment of incentive increments for acquiring B.Ed., course and M.A., on par with similarly placed Headmistress.

(2.) As per the Government Order in force, a Teacher is entitled to get two incentive increments for possessing additional educational qualification in entire service. In other words, a Teacher is entitled to get two incentive increments in the entire service. This being the scope of the Government Order under the Scheme of incentive increments, the writ petitioner is eligible subject to condition imposed by the Government.

(3.) In fact, the competent authorities are bound to verify the eligibility as well as the terms and conditions imposed in the Government Order for the purpose of sanctioning the incentive increments. The issues in this regard are elaborately adjudicated by this Court in W.P.(MD).Nos. 56 to 58 of 2014 dated 29.08.2018. The relevant paragraphs are extracted hereunder: