G GANDHISEELAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Writ Petition is filed for directing the respondents to appoint the petitioner to the post of Drawing Teacher by filling up all available vacancies in accordance with the New Recruitment Rule framed vide G.O.Ms.No.133 School Education Department dated 14.6.2007.

(2.) ACCORDING to the petitioner, he completed his Higher Secondary (HSC) and Technical Teacher course during September 1991 and May 1994 respectively and he underwent in addition six months Free Hand Outline Model Drawing Course. The minimum general educational qualification for the post concerned under old recruitment rules vide G.O.Ms.No.753 dated 16.7.1985 is S.S.L.C and the same is enhanced to H.S.C as per amended G.O.Ms.No.63 dated 20.5.2002 and G.O.Ms.No.133 dated 14.6.2007. The third respondent/Teacher Recruitment Board has during 2009 notified for recruitment of 231 vacancies in the post of Drawing Masters and requested the Directorate of Employment and Training to sponsor the names of qualified persons from the list maintained by the Employment Exchange. In pursuance of the same, the fourth respondent has also issued instructions to send the particulars of those persons who possess the minimum general educational qualification of SSLC and Technical Teacher Certificate. Therefore, the petitioner and the similarly placed persons having minimum general educational qualification(i.e) HSC-Higher Secondary Course waited for getting call letters from the official respondent. While so, they came to know that the persons possessing S.S.L.C were about to be sponsored for appointment to the post concerned, which compelled the petitioner to approach this court for the above stated relief.

(3.) THE short point which arises for consideration in this writ petition is as to whether the minimum general educational qualification prescribed for the post of Drawing Teacher is S.S.L.C or H.S.C?