Madras High Court
P.Sarumathi vs The Director Of School Education on 22 November, 2023
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).No.18350 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.11.2023
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.18350 of 2020
and
W.M.P.(MD) Nos.15329, 15330 of 2020, and 3015 of 2021
P.Sarumathi ... Petitioner
Vs.
1.The Director of School Education,
College Road,
Nungambakkam,
Chennai – 6.
2.The Chief Educational Officer,
Theni District,
Theni.
3.The District Educational Officer,
Uthamapalayam,
Theni District.
4. Kanakku Velayee Amaravathi Ammal
(KVA) Girls' Higher Secondary School,
Represented by its Secretary,
Chennamanur,
Theni District. ... Respondents
1/6
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.18350 of 2022
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, to call for the
records of the impugned order passed by the fourth respondent in Na.Ka.No.
165-2019 signed on 12.07.2019 and quash the same and consequently
directing the respondents to remit back the amount which already recovered
from my salary.
For Petitioner : Mr.T.Aswin Rajasimman
for M/s.Lajapathi Roy Associates
For Respondents : Mr.V.Om Prakash
Government Advocate
For R-1 to R-3
: No appearance – for R4
ORDER
The present Writ Petition has been filed by a PG Assistant
(Commerce) challenging the order passed by the fourth respondent herein
on 12.07.2019, wherein, the petitioner's incentive increment is sought to be
cancelled on the ground that the petitioner has undergone M.Phil course in
an un-approved institution.
https://www.mhc.tn.gov.in/judis
2. According to the learned Counsel appearing for the writ petitioner,
the petitioner was appointed as P.G Assistant (Commerce) in the year 1986.
The petitioner had joined M.Phil, (Commerce) in Vinayaga Mission
University, Salem (Deemed University) through correspondence course and
obtained M.Phil Degree in the year 2009. Based upon the said higher
qualification, incentive increment was conferred upon the writ petitioner
from 25.06.2009.
3. Under the impugned order, the incentive increment that was
granted to the writ petitioner from 25.06.2009 was sought to be recovered
on the ground that M.Phil Degree was granted by Vinayaka Mission
University through Distance Education has not been approved by the
Government and therefore, on the said Degree, the incentive increment
ought not to have been granted to the writ petitioner from 25.06.2009.
https://www.mhc.tn.gov.in/judis
4. The learned Counsel appearing for the writ petitioner brought to
the notice of the Court, the judgment of the Hon'ble Division Bench of this
Court, in a batch of writ appeals in W.A.Nos.2328 of 2018 etc., dated
04.08.2023, (Mr.S.Sivan Vs. The Regional Accounts Officer, (Audit)
Department of School Education, Coimbatore and others), wherein,
Paragraph No.24 of the Hon'ble Division Bench of this Court is pleased to
point out that between 2007 to 2012, Vinayaka Mission University was
given institution wise recognition by the UGC and therefore, the Teachers,
who had joined the Course either in the year 2007 or in the year 2008 and
completed either in the year 2008 or in the year 2009, have been granted a
valid Degree.
5. In view of the above said facts of the present case, the judgment of
the Hon'ble Division Bench of this Court is squarely applicable to the facts
of the present case, in view of the fact that the petitioner had passed out in
the year 2009.
https://www.mhc.tn.gov.in/judis
6. In view of the above said deliberations, the order impugned in the
writ petition is set aside and the writ petition stands allowed. The
respondents are directed to continue to pay the incentive increment for the
petitioner. If any amount had been recovered from the petitioner, the same
shall be refunded to the writ petitioner within a period of twelve weeks from
the date of receipt of a copy of this order. There shall be no order as to costs.
Consequently, connected Miscellaneous Petitions stand closed.
22.11.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
ebsi
To
1. The Director of School Education,
College Road,
Nungambakkam,
Chennai – 6.
2.The Chief Educational Officer,
Theni District, Theni.
3.The District Educational Officer,
Uthamapalayam,
Theni District.
https://www.mhc.tn.gov.in/judis
R.VIJAYAKUMAR,J.
ebsi
22.11.2023
https://www.mhc.tn.gov.in/judis
