G SREEKUMAR Vs. DEPUTY DIRECTOR OF EDUCATION, KOLLAM

JUDGEMENT

(1.) This appeal has been filed by the petitioner in W.P.(C) No. 8740 of 2014, impugning the judgment of the learned single Judge, dated 01.12.2015, dismissing the writ petition finding that the contentions of the writ petitioner lacks merit since he himself is not test qualified to claim the post of Principal to the Teachers Training Institute in question.

(2.) The writ petition was filed by the petitioner seeking that the 3rd respondent be directed to appoint him as Head Master in Sree Narayana Teachers Training Institute, Kallelibhagom in a vacancy that arose on 01.04.2014, in preference to the 4th respondent. The petitioner's specific averment in the writ petition is that the 4th respondent is not qualified to hold the post of Principal, whereas he has acquired all necessary qualifications as per the applicable Rules and Regulations.

(3.) The learned Single Judge, on an assessment of the pleadings on record and submissions made at the Bar, came to the conclusion that the contentions of the writ petitioner cannot garner legal support, since concededly he was not test qualified at the time when the vacancy arose and since the 4th respondent was qualified as per the applicable Regulations.