M.RAVICHANDRAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order dated 17.07.2013 is sought to be quashed in respect of grant of incentive increment to the writ petitioner with reference to the additional educational qualifications acquired by the writ petitioner.

(2.) The writ petitioner is working as B.T. Assistant and his services were also regularised with effect from 01.06.2006. The writ petitioner possessed graduate degrees of M.A., and M.Phil. Based on the additional qualification, the writ petitioner submitted an application for grant of incentive increment. Incentive increments are yet to be considered.

(3.) The impugned order has been passed by the Headmistress of the School, stating that increments already granted to the writ petitioner is directed to be repaid in the Government Treasury. Challenging the said order, the present Writ Petition is filed.