P VISALAKSHI Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) The order of recovery and the consequential orders passed by the respondents, are under challenge in the present writ petition.

(2.) The writ petitioner was appointed as Secondary Grade Teacher in Panchayat Union Elementary School, Thoppampatti Village, Karparamathi Union in Karur District. The writ petitioner was transferred to the Panchayat Union Elementary School, Vellur, Ariyalur Union, Perambalur District as per the proceedings of the Assistant Educational Officer dated 4.6.1991 and thereafter, the writ petitioner joined the present Panchayat Union Elementary School on 5.6.1991. The service of the writ petitioner had been regularised by the District Elementary Educational Officer, Ariyalur and consequently, the writ petitioner was granted two incentive increments by way of an order dated 15.12.2000 for acquiring the higher qualifications of M.A., and M.Ed., degrees.

(3.) The junior to the writ petitioner one Mrs.K.Kasturi, who joined service as Secondary Grade Teacher, which was in the present Panchayat Union Elementary School on 10.12.1990, was awarded with two incentive increments on 17.8.2012 in the revised scale of pay. By comparing the salary of the said Mrs.K.Kasturi, the writ petitioner made a representation to step up her pay on par with her colleague Mrs.K.Kasturi, who is junior to the writ petitioner.