K M GOPALAKRISHNAN Vs. DIRECTOR OF PUBLIC

JUDGEMENT

(1.) Question that is posed for consideration in these cases is whether B.Ed, is an equivalent training qualification for appointment for the post of Headmaster of an L.P. School under Rule 45-A of Chapter XIV-A of the Kerala Education Rules.

(2.) A Division Bench of this Court in Thulasibhai Amma v. Asst. Educational Officer, 1993 (2) KLT 245 held as follows:

(3.) The Asst. Educational Officer in the instant case had however rejected the request of the 4th respondent who was having only B.Ed, qualification vide order dated 26-9-1990 stating as follows: