R.NAVAJOTHI Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The reliefs sought for in these writ petitions are to call for records pertaining to the order passed by the first respondent in his proceedings Na.Ka.989/A1/2018 dated 20.8.2018 and quash the same and direct the respondents to sanction one set of incentive increment to the petitioner Ph.D. qualification and confer all the consequential benefits.

(2.) The learned counsel for the writ petitioners states that as per the Government orders in force, the writ petitioners are eligible to get two incentive increments for possessing higher educational qualifications, which was rightly granted by the competent authorities. However, based on the audit objections, the incentive increments granted are sought to be recovered through the impugned order dated 20.9.2018.

(3.) This Court is of an opinion that various Government orders in the matter of grant of incentive increment to the Teachers were adjudicated by this Court in W.P.Nos.56 to 58 of 2018 dated 29.08.2018 and the relevant paragraphs are extracted hereunder:-