MURALEEDHARAN C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein are post graduates and also have qualifications of B.Ed and SET. The grievance voiced in the writ petition is the anomaly in the special rules finalized as per Ext.P9 and rejection of their representation to anomaly committee by Ext.P15. That is impugned in this writ petition.

(2.) It is the case of the petitioner that, the 1st petitioner is a post graduate in English Language and Literature with SET and B.Ed qualifications. Similarly, the 2 nd petitioner is having a double post-graduation in English as well as in history with B.Ed and SET. They were directly recruited to the post of Junior Office Assistant in the Ministerial Wing under the 2nd respondent on 25/10/2006 and 3/4/2001, respectively. Later, they were promoted to the post of Office Assistants. At the time of filing of the writ petition, they were functioning as Senior Office Assistants.

(3.) According to them, they are aggrieved by the amendment made to the special rules governing the service conditions of Institute of Human Resources Development (IHRD) employees. Whereby, they are totally excluded from the purview of effecting promotion to the post of teachers. It is further stated that, IHRD is having Engineering Colleges and Technical Higher Secondary Schools and also offer various courses and subjects in addition to the technical subjects including science, humanities and language. In the post of Lecturers/Science/Humanities (Technical Higher Secondary School) there was a reservation of 20% for the sanctioned posts for qualified IHRD hands working in non- technical posts and the feeder category prescribed to the post is Junior System Analyst, in the absence of which Computer Programmer. There were no promotional avenues for the persons working in the ministerial wing to become teachers in the subject of arts and languages.