REVATHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondent Nos.2 to 4 to sanction 3rd incentive increment for the petitioner for her higher qualification of M.Phil degree.

(2.) Various orders passed by the Government regarding the scheme of grant of incentive increment including to the Teachers for possessing additional educational qualification restricts for two incentive increment, during the entire service. Thus, a Teacher is entitled to get two incentive increment in the entire service and the issue in this regard with reference to various Government orders were adjudicated by the Division Bench as well as by this Court in W.P.(MD) Nos. 56 to 58 of 2018 dated 29.08.2018. The relevant portions are extracted hereunder:

(3.) In view of the fact that the writ petitioner had already received two incentive increments for possessing the additional educational qualification, she is not entitled for third incentive increments as per the guidelines issued by the Government which all are considered by this Court in the case cited supra.