P V MOHAN KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The question posed before this Court is as to whether, for the purpose of Rule 45 of Chapter XIV-A K.E.R. and for appointment of Headmaster in a U.P. School, degree with T.T.C. can be treated as equivalent to degree with B.Ed. The essential facts for the disposal of the case are the following:. The petitioner is working as Assistant Teacher under the fifth respondent Manager and he was appointed as such on 1.6.1981. He had the qualification of P.D.C. with T.T.C. and later he graduated in B.A. in the year 2002. He has also passed Account Test Lower and Kerala Education Act and Rules in 1992.

(2.) The sixth respondent is the Teacher who has been promoted as Headmistress. She is having B.A. (Sanskrit) and B.Ed. The sixth respondent was appointed from 1.5.2003 as per Ext. P1 order.

(3.) Heard learned counsel for the petitioner Shri B. Raghunathan, Shri Jacob Sebastian, learned Counsel appearing for the sixth respondent and Shri Biju Meenattoor, learned Government Pleader.