C.KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The claim of the writ petitioners is to grant of three incentive increments for the higher educational qualification acquired. The teachers working in the education department are entitled to get two incentive increments in their entire service for acquiring the higher educational qualification.

(2.) Thus, the Division Bench of this Court as well as the Single Judge of this Court held that the teachers are entitled to get two incentive increments in their entire service for acquiring additional educational qualification.

(3.) The various Government Orders in the matter of grant of incentive increments were adjudicated by this Court in W.P.No.33081 of 2014 dated 20.08.2018 and the relevant paragraphs are extracted hereunder: