R DHANAGOPAL Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE Original Application in O.A.No.1598 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as the "Tribunal") is the present writ petition.

(2.) THE petitioner is working as Primary School Headmaster in a Panchayat Union in Trichy District. He obtained M.A. degree through Open University System in November 1994. He was granted incentive increment for acquiring higher qualification. THEreafter he acquired B.Ed., qualification on 18.09.1996. He was granted incentive increment for acquiring B.Ed., qualification from 18.09.1996.

(3.) HENCE, the petitioner filed an Original Application in O.A.No.1598 of 2002 (W.P.No,8459 of 2007) to quash the G.O.Ms.No,307, School Education Department, dated 15.12.2000 of the first respondent, the order dated 19.12.2000 of the second respondent and the order dated 08.11.2001 of the third respondent.