N.SUSEELA Vs. ADDITIONAL ASSISTANT

JUDGEMENT

(1.) The instant writ petition has been filed challenging the order dated 03.08.2010 passed by the first respondent in R.C.No.703 B1/10 and to direct the first respondent to sanction two advance increments for having passed B.Ed., degree examination from Annamalai University during the month of August 1988 and sanction two advance increments for having passed an M.Ed., degree Examination of Madras University from 24.05.1996 and consequently to pay arrears of pay and allowances.

(2.) The petitioner has relied upon G.O.Ms.No.42 dated 10.01.1969 passed by the Government of Tamil Nadu to claim two advance increments for the B.Ed., degree as well as two advance increments for an M.Ed., degree. Paragraph 2 of G.O.Ms.No.42 dated 10.01.1969 reads as follows:

(3.) According to the petitioner, she joined as Secondary Grade Teacher in the year 1993 and is holding a B.Ed., and an M.Ed., degree and she is entitled for two advance increments for the B.Ed., degree and two advance increments for the M.Ed., degree as per the aforesaid Government order. In an earlier writ petition filed by the petitioner in W.P.(MD) No.6096 of 2009, this Court by its order dated 28.04.2010 directed the first respondent to consider their representation regarding the petitioner's request for payment of two advance increments for the B.Ed., degree as well as two advance increments for the M.Ed., degree as per G.O.Ms.No.42 of 1969.