Madras High Court
Dr.P. Kalai Selvan vs The Secretary To Government on 10 October, 2022
W.P.Nos.21789, 21792 & 21795 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.10.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
Writ Petition Nos.21789, 21792 & 21795 of 2019
Dr.P. Kalai Selvan ..Petitioner in WP No.21789 of 2019
Dr.P. Venkatesan ..Petitioner in WP No.21792 of 2019
Dr.V.M.Sivaji ..Petitioner in WP No.21795 of 2019
Vs.
1. The Secretary to Government
School Education Department,
Fort St. George, Chennai 9.
2. The Director,
Director of School Education,
College Road, DPI Compound,
Chennai 6.
3. The Chief Educational Officer,
Sathuvacheri, Vellore Districr. .. Respondents in all the petitions
Prayer: Writ Petitions filed under Article 226 of the Constitution of India
seeking to issue a Writ of Mandamus, directing the respondents to petitioner
representation dated 29.11.2018 to sanction the third incentive increment to
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W.P.Nos.21789, 21792 & 21795 of 2019
the petitioner from the date of acquiring P.hd., degree, within a time frame
to be fixed this Court.
For Petitioner : Mr.Gunashekar K.R.
(in all the petitions)
For Respondents : Mrs.S.Mythreye Chandru
(in all the petitions) Spl. Govt. Pleader, for RR 1 to 3
COMMON ORDER
(Order of the Court was delivered by R.SUBRAMANIAN, J.)
The Writ Petitions have been posted upon a reference being
answered by a Full Bench of this Court in WA No.3674 of 2019 etc. batch
dated 29.04.2022. A reference was made to a Full Bench in view of the
conflict between two Division Bench judgments of this Court, one in WA
(MD) Nos.701 and 769 of 2015 etc., dated 15.07.2015 (The Director of
School Education and others v. S.Amalraj) holding that a teacher is
entitled to a third set of incentive increment on account of acquiring higher
qualification and the other in WA No.1664 of 2016 dated 29.06.2018 (The
Director of School Education and others v. V.Dhanapal) taking a contrary
view and concluding that a teacher, during the entire tenure of service,
would be entitled to only two sets of incentive increments and nothing
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W.P.Nos.21789, 21792 & 21795 of 2019
more.
2. Upon a reference being made, the Full Bench had answered the
issue concluding that the judgment of the Division Bench in WA. No.1664
of 2016 dated 29.06.2018 reflects the correct position of law. After
considering the various Government Orders issued on the subject, the Full
Bench had observed as follows:
“12. A perusal of the above order puts the
issue beyond pale of doubt that as per the policy of the
Government, a teacher for the entire period of his/her
service shall be granted two incentives (four
increments) only. Therefore, there cannot be any dispute
regarding the fact that a Secondary Grade Teacher or
B.T.Assistant or Post Graduate Teacher during the
entire period of service as a teacher, is entitled to get
only two incentive increments. Taking note of the same
only, the Division Bench in W.A.No.1664 of 2016 dated
29.06.2018 (The Director of School Education and
others v. V.Dhanapal) has categorically held that the
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W.P.Nos.21789, 21792 & 21795 of 2019
acquisition of an M.Phil. qualification does not entitle a
teacher for a third incentive increment, in view of
G.O.Ms.No.1024, Education, Science and Technology
Department, dated 09.12.1993 restricting the number of
incentive increments to two and therefore, any teacher
is not entitled to a third incentive increment.”
3. An attempt is made by Mr.Sasidharan and Mr.Ganesan,
appearing for some of the teachers to contend that those teachers who have
obtained the additional qualification prior to 09.12.1993, namely the date on
which G.O.Ms.Nos.1023 and 1024 came to be issued would be entitled to
incentive increments, since the number of increments was limited only by
the said two Government Orders. We are unable to accept the said
contention of the learned counsel appearing for some of the respondents
because the Full Bench has categorically held that any teacher during the
entire period of his/her tenure would be entitled only to two sets of
incentive increments.
4. In view of the categorical pronouncement of the Full Bench
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W.P.Nos.21789, 21792 & 21795 of 2019
extracted above, we cannot take any other view. Hence the Writ Petitions
filed by the petitioners in all the petitions seeking incentive increments will
stand dismissed. There shall be no order as to costs.
(R.SUBRAMANIAN, J.) (K.KUMARESH BABU, J.)
10.10.2022
Index: Yes/no
Internet: Yes/no
speaking order/non speaking order
jv
To
1. The Secretary to Government
School Education Department,
Fort St. George, Chennai 9.
2. The Director,
Director of School Education,
College Road, DPI Compound,
Chennai 6.
3. The Chief Educational Officer,
Sathuvacheri, Vellore Districr.
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W.P.Nos.21789, 21792 & 21795 of 2019
R.SUBRAMANIAN, J.
and
K.KUMARESH BABU, J.
(jv)
Writ Petition Nos.21789, 21792 & 21795 of 2019
10.10.2022
https://www.mhc.tn.gov.in/judis
