G.GOPINATHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records relating to the impugned proceedings issued by the 1st respondent in in letter (Ms) No.129, School Education [PK5 (2)] 2013-1, dated 17.07.2013 and to quash the same.

(2.) The learned Government Advocate appearing on behalf of the respondents states that as per G.O.Ms.No.107, Education Department dated 20.01.1976, the writ petitioner is not entitled for any further increments. This Court is of an opinion that a teacher on acquisition of higher qualifications is entitled for two incentive increments amounting to four increments in as per the scheme. The grant of incentive increments is required to be granted on all the teachers on acquisition of higher educational qualification. The issue in this regard has been elaborately dealt with by this Court in batch of writ petitions in W.P.No.6408 of 2014 dated 20.08.2018, and the relevant paragraphs are extracted hereunder.

(3.) In the light of the judgments cited above, the present writ petition stands dismissed. However, there shall be no order as to costs. Consequently, the connected miscellaneous petitions are closed.