Madras High Court
The Secretary To Government vs V.Ramachandran on 8 April, 2024
Author: N.Seshasayee
Bench: N.Seshasayee
WA(MD). No.1306 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Date : 08/04/2024
CORAM
The Hon`ble Mr.Justice N.SESHASAYEE
and
The Hon`ble Mr.Justice P.VADAMALAI
WA(MD). Nos.1306/2016 and 39 of 2018
and CMP(MD) Nos.9087 of 2016 and 218 of 2018
WA(MD) No.1306/2016
1.The Secretary to Government
Education Department,
Fort St. George, Chennai.
2.The Director of School Education
College Road, Chennai.
3.The District Educational Officer,
O/o.The District Educational Office,
Virudhunagar, Virudhunagar District ... Appellants
Vs
V.Ramachandran ... Respondent
WA(MD) No.39/2018
1.The Secretary to Government
Education Department,
Fort St. George, Chennai.
1/5
https://www.mhc.tn.gov.in/judis
WA(MD). No.1306 of 2016
2.The Director of School Education
College Road, Chennai.
3.The Chief Educational Officer,
Tirunelveli District
Tirunelveli
4.The Headmaster
Government Higher Secondary School
North Chezhianalloor
Tirunelveli District ... Appellants
Vs
M.Jayaraj ... Respondent
PRAYER: Writ Appeals are filed under Clause 15 of the Letters Patent
against the order dated 10.08.2015 and 21.07.2016 in WP(MD) Nos.
14215 of 2015 and 12812/2016 respectively.
WA(MD) No.39/2018
For Appellants : M/s.D.Sadiq Raja
Additional Government Pleader
For Respondent : Mr.B.Brijesh Kumar
WA(MD) No.1306/2016
For Appellants : M/s.D.Sadiq Raja
Additional Government Pleader
For Respondent : Mr.V.Karthikeyan
2/5
https://www.mhc.tn.gov.in/judis
WA(MD). No.1306 of 2016
COMMON JUDGMENT
(Judgment of the Court was delivered by N.SESHASAYEE, J.)
The issue involves in the batch of cases is that with regard to the
entitlement of the writ petitioners to claim third advance increment. This
has been allowed by the learned Single Judge and they are now under
challenge.
2. In the meantime, during the pendency of these appeals, a Full Bench of
this Court in a batch of Writ Appeals in W.A(MD) Nos.3674 of 2019
etc., batch dated 29.04.2022 [Government of Tamil Nadu and others v.
R.Subramani and others] has held that there cannot be a third incentive of
advance increment. Since this authority covers this order, this Court
necessarily have to allow these appeals.
https://www.mhc.tn.gov.in/judis
3. Accordingly, the writ appeals are allowed. No costs. Consequently
connected Miscellaneous Petitions are closed.
(N.S.S.,J.) (P.V.M.,J.)
03.04.2024
NCC : Yes/No
Index : Yes/No
RR
TO
1.The Secretary to Government
Education Department,
Fort St. George, Chennai.
2.The Director of School Education
College Road, Chennai.
3.The District Educational Officer,
O/o.The District Educational Office,
Virudhunagar, Virudhunagar District
4.The Chief Educational Officer,
Tirunelveli District
Tirunelveli
5.The Headmaster
Government Higher Secondary School
North Chezhianalloor
Tirunelveli District
https://www.mhc.tn.gov.in/judis
N.SESHASAYEE, J.
and
P.VADAMALAI, J.
RR
WA.(MD)Nos.1306/2016 and 39 of 2018
08.04.2024
https://www.mhc.tn.gov.in/judis
