K.MANOGARAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The order impugned, issued by the fourth respondent dated 30.11.2017, rejecting the claim of the writ petitioner for grant of third incentive increment for acquiring the higher educational qualification, is under challenge in the present writ petition.

(2.) The learned counsel, appearing on behalf of the writ petitioner, strenuously contended that many similarly placed teachers, who acquired higher educational qualifications, were granted with third incentive increment. Government also issued circular and implemented orders by granting third incentive increment to some of the teachers.

(3.) The learned counsel for the writ petitioner states that the matter went upto the Apex Court and a decision was taken and thereafter, many teachers were granted with three incentive increments and therefore, applying all such Circulars, Government Orders, the writ petitioner also to be granted the third incentive increment for acquiring the higher educational qualifications.