S KANNAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE present writ petition has been filed seeking a direction to call for the records relating to the proceedings of the 3rd respondent dated 21.09.1999 in Na.Ka.No.2061/A1/99 and quash the same and consequently direct the respondents to appoint the applicant as single part-time vocational instructor in the "Electrical Domestic Appliances and Electrical Equipment" subject in the 4th respondent school.

(2.) THE petitioner was appointed on 12.10.98 to handle the Electrical subject. He worked from 12.10.98 to 31.03.99 and again from 01.06.99 till the date of filing the original application. THE 1st respondent issued G.O.Ms.No.1177, dated 01.12.92 making provision for filling up of the sanctioned post of part time vocational instructors by the Chief Educational Officer in the Higher Secondary Schools, provided, the appointment does not result in extra financial commitment and that the total number of sanctioned post of part-time vocational instructors should not be exceeded. Another G.O.Ms.No.680, dated 20.09.96 provided that the persons from Government Departments/Quasi Government Institutions only could be appointed as part-time vocational instructors and further directed the Director of School Education to place vocational instructors strictly in the sanctioned post and that appointment should be made after verification of their qualification by the Chief Educational Officer. When the above said G.Os. provide that no part time vocational instructor is appointed against the provision of G.O., the petitioner complaints that 3rd respondent is in gross violation of G.O. mentioned above, has chosen to appoint the 5th respondent by order dated 21.09.99 as single part time instructor in the 4th respondent school in the vacancy caused by the retirement of one Mr.S.Sivasubramaniam for handling the "Electrical Domestic Appliances and Electrical Equipment" subject. THE said appointment is under challenge in the present writ petition.

(3.) IN this view of the matter, no interference is called for with the impugned order and accordingly, the present writ petition is dismissed. No Costs.