ADMINISTRATOR Vs. MOHAMMED MANSOOR E K

JUDGEMENT

(1.) The respondents in the O.A are the petitioners before this Court. The challenge is against Ext.P3 verdict passed by the Tribunal, whereby the O.A. filed seeking to set aside Annexure A10, was allowed, permitting the applicants to participate in the selection process for appointment to the post of PGT [Post Graduate Teachers) in various subjects as notified in Annexure A1.

(2.) Heard the learned Standing Counsel for the Lakshadweep Administration at length.

(3.) The sequence of events reveals that the Lakshadweep Administration had issued Annexure A1 Notification dated 04.07.2016 for filling up various posts in the Administration, the first of which at Sl.No.1 is in respect of Post Graduate Teachers. The qualifications notified therein are; Post Graduate Degree with atleast 50% marks (or its equivalent) in the concerned subject as main subject from recognized University and Bachelor of Education (B.Ed) in the same subject from National Council for Teacher Education recognized institution. Some alternate qualification is also stated as mentioned under (b) and .