HARISANKAR S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has secured his graduation degree from the University of Calicut in Sociology and thereafter he had secured Master Degree in Gandhi & Peace Studies from Indira Gandhi National Open University (hereinafter referred to as 'IGNOU' for short). The petitioner has been working as Primary Teacher w.e.f. 13/6/2007. The petitioner had made an application to participate in the State Eligibility Test for promotion to the post of Higher Secondary School Teacher in the Gandhian Studies.

(2.) It is further stated that the Mahatma Gandhi University, a University in the name of Mahatma Gandhi, has recognized the Master Degree in Gandhi & Peace Studies obtained by the petitioner from IGNOU vide certificate dtd. 14/11/2021 (Exhibit P-5).

(3.) Ms. Shameena Salahudheen, the learned Standing Counsel for the 2nd respondent, LBS Centre for Science and Technology, who is responsible for conducting the State Eligibility Test (SET) submits that the petitioner is required to have equivalency certificate issued for his Master Degree from a State University of Kerala as per Clause 2.2 and 5.6(a) of Exhibit P-3 Prospectus of SET and even though the petitioner has passed in the SET, his certificate of having been qualified in the SET cannot be issued by the 2nd respondent as the petitioner is not having the equivalency certificate.