SASHI M Vs. DIRECTOR

JUDGEMENT

(1.) The Petitioner is working as High School Assistant (Physical Science) in the Government Higher Secondary School, Madikai. According to the Petitioner, he is having the prescribed qualification for the post of Higher Secondary School Teacher in Computer Science. The Petitioner had acquired M Sc Computer Science through distance education from the Annamalai University.

(2.) The prayer in the writ petition is for a direction to the Respondent to allow Ext.P3 and extend time to produce equivalency certificate as directed in Ext.P1.

(3.) Ext.P1 is the draft state wise seniority list of qualified departmental teachers for appointment by transfer to the post of HSST. The Petitioner's name is included as No. 1 in the said list and against his name, the Respondent has directed to produce the equivalency certificate and P.G. Mark list.