The District Elementary Educational ... vs P.Josephine Jeyarani
2023 Latest Caselaw 16115 Mad

Madras High Court

The District Elementary Educational ... vs P.Josephine Jeyarani on 11 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                  W.A.(MD) No.750 of 2020



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 11.12.2023

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                       and
                                  THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN


                                              W.A.(MD) No.750 of 2020
                                                        and
                                             C.M.P.(MD) No.4324 of 2020


                 1.The District Elementary Educational Officer
                   Sivagangai District
                   Sivagangai

                 2.The Assistant Elementary Educational Officer
                   Kannangudi
                   Sivagangai District                                          ... Appellants

                                                        -vs-


                 1.P.Josephine Jeyarani

                 2.The Correspondent
                   R.C.Middle School
                   Nanakudi, Hanumanthakudi Post
                   Devakottai Via
                   Sivagangai District                                          ... Respondents




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https://www.mhc.tn.gov.in/judis
                                                                         W.A.(MD) No.750 of 2020



                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 26.02.2018, passed in W.P.(MD) No.2992 of 2018, on the file of

                 this Court.


                                  For Appellants    : Mr.D.Sadiq Raja
                                                      Additional Government Pleader

                                  For Respondents   : Mr.J.Anandakumar for R1
                                                      Mr.V.Panneerselvam for R2



                                                       JUDGMENT

[Judgment of the Court was made by S.M.SUBRAMANIAM, J.]

This writ appeal is directed against the order of the learned Single

Judge, dated 26.02.2018, passed in W.P.(MD) No.2992 of 2018.

2. Perusal of the impugned order would reveal that the first

respondent / writ petitioner, who possessed the educational qualification of

M.A.Degree is eligible to draw incentive increment under the scheme. As per

the Government Order, M.A.Degree has been made eligible for grant of

incentive increment and therefore, we do not find any error in respect of the

directions issued by the learned Single Judge. Thus, the appellants are bound

to implement the impugned order passed by the learned Single Judge.

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https://www.mhc.tn.gov.in/judis

3. Accordingly, the writ appeal stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

                                                          [S.M.S., J.]          [V.L.N., J.]
                                                                    11.12.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

1.The District Elementary Educational Officer, Sivagangai District, Sivagangai.

2.The Assistant Elementary Educational Officer, Kannangudi, Sivagangai District.

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https://www.mhc.tn.gov.in/judis

S.M.SUBRAMANIAM, J.

and V.LAKSHMINARAYANAN, J.

krk

and

11.12.2023

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https://www.mhc.tn.gov.in/judis