Madras High Court
The Director Of Elementary Education vs Rajeswari Bai on 3 February, 2025
Author: G.Jayachandran
Bench: G.Jayachandran
2025:MHC:334
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.02.2025
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
AND
THE HON'BLE MS JUSTICE R.POORNIMA
W.A(MD)No.220 of 2025
and
CM.P(MD)No.1472 of 2025
1.The Director of Elementary Education,
DPI Complex,
College Road, Chennai-6.
2.The District Educational Officer,
(Elementary)Education,
Thanjavur District.
3.The Block Educational Officer,
Ammapettai,
Thanjavur District.
... Appellants/Respondents
.Vs.
Rajeswari Bai ... Respondent/Writ Petitioner
PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act praying this
Court to set aside the order of this Court made in W.P(MD)No.25328 of 2023,
1/6
https://www.mhc.tn.gov.in/judis
dated 30.11.2023.
For Appellants : Mr.J.Ashok
Addl.Govt.Pleader
For Respondent : Mr.G.Karnan
JUDGMENT
(Judgment of the Court was made by DR.G.JAYACHANDRAN.,J)
The order of the learned Single Judge passed in W.P(MD)No.25328 of
2023, dated 30.11.2023 is under challenge by way of this intra Court appeal.
2.Heard the learned counsel appearing on either side and perused the
materials placed before this Court.
3.The grievance of the State is that the respondent, who is the Writ
Petitioner, obtained M.Com degree even before she joined the service and
thereafter acquired B.Ed degree. For acquiring additional qualification, she has
sought for two incentive increment and the same was granted. Later, it was
found that Secondary Grade Teachers are not eligible to claim incentive
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increment for possessing Master Decree in Commerce(M.Com). As a
consequence, B.Ed degree acquired based on the M.Com degree will also not
enure any benefit of incentive increment to the respondent. Hence, the incentive
increment was withdrawn and recovery was ordered by proceedings of the Block
Education Officer vide order, dated 18.08.2023 in Na.Ka.No.1484/A1/2023.
4.The said proceedings was challenged by the respondent in W.P(MD)No.
25328 of 2023 and the same was allowed partly by the learned Single Judge
holding that the additional advance increment as incentive can be given to the
Second Grade Teacher only if he possess Post Graduate Degree in Arts, Science
or Education and not in Commerce(ie., M.Com).However, the incentive
increment so far received by the Writ Petitioner for acquiring additional
qualification of M.Com cannot be recovered. As far as additional advance
increment granted for B.Ed qualification, the learned Single Judge held that the
Writ Petitioner is eligible for advance increments for possessing B.Ed degree as
per G.O.Ms.No.1023, dated 9.12.1993. Therefore held that the incentive
increment already granted for acquiring B.Ed degree cannot be faulted and the
same cannot be withdrawn or recovered.
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5.The learned Additional Government Pleader appearing for the appellant
would submit that having held that M.Com degree will not confer advantage of
getting advance increments, the acquisition of B.Ed degree based on M.com
degree are also will not enure any benefit of additional advance increment to the
Writ Petitioner.
6.This Court, after careful consideration of the spirit of G.O.Ms.No.1023,
dated 9.12.1993 issued by the Education Department, consider that the order
passed by the learned Single Judge is in confirmation with the spirit of the
Government Order. Likewise, though the Writ Petitioner is not entitled for two
advance increments for acquiring M.Com degree, having extended the benefit,
the monetary benefit so far received by the Writ Petitioner need not be recovered
in the light of the dictum laid down by the Honourable Supreme Court in State
of Punjab and others etc.vs. Rafiq Masih(White Washer) etc.,(Civil Appeal No.
11527 of 204)
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7.Hence, the Writ Appeal is dismissed. The order of the learned Single
Judge made in W.P(MD)No.25328 of 2023, dated 30.11.2023 is confirmed. No
costs. Consequently, connected Miscellaneous Petition is closed.
[G.J.,J.] [R.P.,J.]
03.02.2025
NCS : Yes/No
Index : Yes / No
Internet : Yes / No
vsn
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DR.G.JAYACHANDRAN, J.
and
R.POORNIMA ,J.
vsn
JUDGMENT MADE IN
and
03.02.2025
https://www.mhc.tn.gov.in/judis
