S.UMA RANI Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order dated 03.04.2014 and 08.04.2014 is sought to be quashed in the present writ petition.

(2.) The writ petitioner was appointed as B.T.Assistant (Science) on 15.07.2006. The petitioner acquired the additional educational qualifications and submitted an application for grant of incentive increment as per the Government Orders in force. As per the application submitted by the writ petitioner, the incentive increments were granted and the same was subsequently, sought to be recovered from the writ petitioner. Thus, the writ petitioner is constrained to move the present writ petition.

(3.) The learned Special Government Pleader appearing on behalf of the respondents states that the writ petitioner is not eligible as per the Government Orders in force for grant of incentive increments. The grant of incentive increments for possessing additional qualifications elaborately adjudicated by this Court. As per the Government Order, a Teacher is entitled to two incentive increments in entire service. The said position with reference to the Government Orders were adjudicated in W.P.Nos.15519 and 15520 of 2016, dated 24.09.2018 and the relevant paragraphs are extracted hereunder:-