A.JEYA RANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The grievances of the writ petitioner is that the two incentive increments for acquiring higher educational qualifications has granted to the writ petitioner is sought to be recovered.

(2.) The learned counsel for the writ petitioner states that as per the Government orders in force, the writ petitioner is 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 30.11.2017.

(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:-