UNNILEKHA A.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is working as HSA, seeks to declare that Ext.P3 qualification obtained by the petitioner is equivalent to or recognised M.Sc qualification by all the Universities in Kerala, for the purposes of appointment, promotion and all other service benefits of HSSA. The petitioner seeks direction to permit the petitioner to appear for the SET to be conducted by the respondents.

(2.) In short, the case of the petitioner is as follows:-

(3.) For promotion to the next higher post of HSSA, a Post Graduate Degree is a requisite qualification along with B.Ed and SET. The petitioner desired to appear for SET. However, in view of the stand of the respondents that candidates who have acquired their qualification through correspondence course, which are not recognised by any one of the Universities in Kerala are not eligible to appear for the SET, the petitioner is disabled from appearing for SET.