M PONNI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petition which was originally filed for mandamus against the respondents to appoint the petitioner as Lecturer in Civil Engineering in the third respondent Poly-technic with all attendant benefits was subsequently amended in order to challenge the impugned order of the second respondent dated 29.1.2004, by which the second respondent rejected the proposal of the third respondent dated 18.12.2003 for approval of the appointment of the petitioner as Lecturer in the third respondent institution from the post of Junior Drafting Officer, on the basis that the same is not permissible as per Rules.

(2.) The petitioner who completed her diploma in Engineering in the year 1991, has also acquired B.E. Degree in the year 2002 from Salem Engineering College. In the year 1995 she was appointed as Junior Drafting Officer in the third respondent college. The said post is a non-teaching category covered by Clause V of Special Rules of Tamil Nadu Technical Education Subordinate Services.

(3.) In the counter affidavit filed by the second respondent, it is stated that in the Government aided polytechnic colleges all appointments are made through Staff Selection Committee and the third respondent being the Government aided polytechnic, the petitioner should only appear before the Staff Selection Committee for appointment and therefore, she is not eligible to the post of lecturer by promotion as requested by her in the petition dated 13.10.2005.