C.MURUGAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The writ petitioner seeks incentive increment for the qualification of M.Phil. Degree. The writ petitioner was appointed as B.T.Assistant (Mathematics), in Panchayat Union Middle School, Sothupanai, Pudukottai Union and subsequently, transferred to the Panchayat Union Middle School, Karseri, Madurai East Union, Madurai. He has studied M.Phil. Course and submitted an application seeking the benefit of incentive increment, which was not considered by the respondents.

(2.) Regarding the benefit of incentive increment, a Teacher is entitled to get two incentive increments throughout his service. The grant of incentive increment is to be considered strictly in accordance with the Government Orders. The nature of the educational qualifications acquired and the other eligibility criterias are to be verified by the authorities competent and accordingly, incentive increment is to be granted to the Teacher concerned. Incentive increment is the scheme and concession granted to the Teachers in order to encourage them to possess more educational qualifications for the welfare of the students studying in Schools. This being the purpose and object of the Scheme, it must be implemented strictly in accordance with the terms and conditions of the Scheme.

(3.) In this regard, this Court has also considered the issue with regard to grant of incentive increment, in detail vide order dated 12.04.2019 in W.P.No.6970 of 2018. The relevant Paragraphs of the said order are extracted hereunder: