N.CHITRA Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

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

(2.) The facts in these Writ Petitions are as follows : W.P.No.2529 of 2018

(3.) The grievance of the Writ petitioners is that for acquisition of an additional educational qualification, the incentive increment as applicable to the Writ Petitioners with reference to the Government Orders, had been rejected. Thus, the petitioners are constrained to move the present Writ Petition.