Madras High Court
The Secretary vs /6 on 5 April, 2024
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
W.A(MD)No.610 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.04.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
and
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A(MD)No.610 of 2024
and
C.M.P(MD)No.4314 of 2024
1.The Secretary,
School Education Department,
Secretariat,
St.George Fort,
Chennai – 600 009.
2.The Director of Elementary Education,
DPI Campus,
College Road,
Chennai – 600 006.
3.The District Educational Officer,
District Educational Office,
Thoothukudi,
At Pudukkottai – 628 103,
Thoothukudi.
4.The Block Educational Officer,
Muniyasamypuram,
Thoothukudi – 628 003. ... Appellants/Respondents
vs.
1/6
https://www.mhc.tn.gov.in/judis
W.A(MD)No.610 of 2024
1.A.Arockiamary ... 1st Respondent/Writ Petitioner
2.The Secretary,
Sahaya Matha Primary School,
Lions Town,
Thoothukudi. ... 2nd Respondent/5th Respondent
PRAYER : Writ Appeal filed under Clause 15 of Letters Patent to set aside
the order dated 12.04.2023 made in W.P(MD)No.14110 of 2019.
For Appellants : Mr.D.Sadiq Raja
Additional Government Pleader
For Respondents : Mr.B.Vinoth Kumar for R.1
Mr.S.Savarimuthu
for M/s.Father Xavier Associates
for R.2
JUDGMENT
[Judgment of the Court was made by R.SURESH KUMAR, J.)
This Appeal has been directed against the order passed by the
Writ Court, dated 12.04.2023, made in W.P(MD)No.14110 of 2019.
2. The first respondent was appointed as a Secondary Grade
Teacher with B.Ed qualification in the second appellant School. At that time,
an undertaking was given by the first respondent that, in future, advance
increments would not be claimed by her for the additional qualification of
B.Ed degree.
https://www.mhc.tn.gov.in/judis
3.Subsequently, after some time, the first respondent also
acquired the additional qualification of M.A, after having acquired such a
qualification when he made an application to seek an advance incentive
increment for the said additional qualification acquired by her, which was
not considered on the ground that the first respondent since had given an
undertaking not to claim increment for the qualification of B.Ed Degree she
has acquired that is apply to the subsequent qualification also.
4.Only at that juncture, the first respondent had approached
this Court by filing the said Writ Petition, which was considered and allowed
by the learned Judge through the impugned order.
5.Though the learned Additional Government Pleader appearing
for the appellants has made some attempt to assail the said order, we are
not impressed with the reasoning given by the appellant Department as well
as the submissions made by the learned Additional Government Pleader
appearing for the appellants.
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6.The reason being that, as per the Government Orders in
vogue, the Teacher would be entitled to get atleast two incentive increments
for having acquired the higher qualification.
7.In the case in hand, though the teacher has acquired two
higher qualifications, namely B.Ed as well as M.A, since the right of claiming
the advance incentive increment for the first higher qualification B.Ed had
been given up by the first respondent by giving an undertaking even at the
time of her appointment, she is not entitled to get such an advance
incentive increment for B.Ed degree.
8.Insofar as the second additional qualification ie., M.A degree is
concerned, such an undertaking has already been given in respect of B.Ed
Degree cannot be put against her and therefore, for that reason, the
advance incentive increment sought for by the first respondent cannot be
denied.
9.This position has been considered in proper perspective by the
writ Court and therefore, the said Writ Petition was allowed. Hence, we do
not find any reason to interfere with the same. Accordingly, the Appeal fails
https://www.mhc.tn.gov.in/judis
and it is dismissed. However, there shall be no order as to costs.
Consequently, connected Miscellaneous Petition is closed.
[R.S.K.,J.] [G.A.M.,J.]
05.04.2024
NCC : Yes / No
Index : Yes / No
ps
To
1.The Secretary,
School Education Department,
Secretariat,
St.George Fort,
Chennai – 600 009.
2.The Director of Elementary Education,
DPI Campus,
College Road,
Chennai – 600 006.
3.The District Educational Officer,
District Educational Office,
Thoothukudi,
At Pudukkottai – 628 103,
Thoothukudi.
4.The Block Educational Officer,
Muniyasamypuram,
Thoothukudi – 628 003.
https://www.mhc.tn.gov.in/judis
R.SURESH KUMAR,J.
and
G.ARUL MURUGAN,J.
ps
ORDER MADE IN
DATED : 05.04.2024
https://www.mhc.tn.gov.in/judis
