- (1.) The Hon'ble Division Bench of the Madras High Court, settled the issue in the matter of grant of incentives to the Teachers across the State of Tamil Nadu. Accordingly, a Teacher is eligible to get two incentive increment in entire service. The third incentive for acquiring additional qualification is impermissible with reference to the Government Orders in force. The order of the Division Bench as well as the Government Orders and other orders are all adjudicated by this Court elaborately in W.P.Nos.56 to 58 of 2018 dated 29.08.2018. The relevant paragraphs are extracted hereunder:
(2.) The learned Government Advocate appearing on behalf of the respondents states that as per G.O.Ms.No.107 Education Department dated 20.01.1976, the writ petitioners are not entitled for any further increments. This Court is of an opinion that a teacher on acquisition of higher qualifications is entitled for two incentive increments amounting to four increments in as per the scheme. The grant of incentive increments is required to be granted on all the teachers on acquisition of higher educational qualification. The issue in this regard has been elaborately dealt with by this Court in batch of writ petitions in W.P.No.6408 of 2014 dated 20.08.2018, and the relevant paragraphs are extracted hereunder.
(3.) The entire case of the writ petitioner rest on the ground that the similarly placed persons, who served in the promotional cadre of P.G.Assistant were sanctioned with the third incentive increment on acquisition of higher qualification of M.Phil., Degree. Thus, the same benefit is to be extended to the writ petitioner also.;