N.T.VIJAYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records relating to the impugned proceedings issued by the fourth respondent in Na.Ka.No.485/A1/2017 dated 20.9.2018 and to quash the same.

(2.) The learned counsel for the writ petitioner states that as per the Government orders in force, the writ petitioner is eligible to get two incentive increments for possessing higher educational qualifications, which was rightly granted by the competent authorities.

(3.) This Court is of an opinion that various Government orders in the matter of grant of incentive increment to the Teachers were adjudicated by this Court in W.P.Nos.56 to 58 of 2018 dated 29.08.2018 and the relevant paragraphs are extracted hereunder:-