JAYANAND Vs. A E O

JUDGEMENT

(1.) The petitioner is O.P. 5361/1999 is a claimant under R.51B Chap.14A KER for appointment in the school managed by the second respondent. The school managed by the second respondent is a lower primary school. The petitioner possesses admittedly the qualifications of B.Sc. and B.Ed. Admittedly the petitioner does not have TTC qualification. The petitioner's case was directed to be considered. The Manager considered the petitioner's claim and issued Ext. P8 order on 28.1.1999, which is impugned in this Original Petition. The manger declined appointment to the petitioner on the ground that the petitioner does not have TTC qualification which is an essential one for appointment as LP School Assistant.

(2.) Assailing Ext. P8 it is contended by the petitioner that B.Ed. is a higher qualification than TTC and therefore the petitioner shall be deemed to be qualified in terms of R.4A Chap.31 KER.

(3.) TTC is a course having a duration of two years. B.Ed. is a course having duration of one year. TTC is a course where the teachers are trained to teach all subjects to tiny tots, whereas B.Ed. is a course where teachers are trained to teach one or two subjects alone for High School Classes. Therefore one cannot be compared with the other to hold that one is a lower qualification and the other is a higher qualification.