GURUPRASAD A Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioner is working as Demonstrator (Electrical and Electronics) in the S.N. Polytechnic College, Kottiyam. He joined service as Workshop Instructor on 28.07.2000 and he became Demonstrator by cadre change as per order dated 25.10.2000 of the 2nd Respondent. He is having Diploma in Electrical Engineering with 72% marks and AMIE certificate.

(2.) In the seniority list of Demonstrators, the Petitioner is placed as serial No. 2 and according to him, he is the next person to be promoted to the post of Lecturer in Electrical Engineering. The qualification of the Petitioner was sufficient in terms of the Special Rules which were existing and were brought into force as per G.O.(P) No. 261/89/H.Edn. Dated 19.12.89. The same has been amended as per G.O.(P) No. 366/10/H.Edn. dated 8.11.2010. Even though the Demonstrator is retained as the feeder category for appointment by transfer, it is not specifically stated that AMIE will be treated as equivalent to Degree in Engineering in the concerned branch.

(3.) In the light of the above, inviting the attention of the Government, the Petitioner has filed a representation as per Ext. P4 through proper channel. Learned Counsel for the Petitioner submitted that the Government may be directed to take a decision on Ext. P4.