G SELVAM Vs. CHAIRMAN TEACHER RECRUITMENT BOARD

JUDGEMENT

(1.) THE petitioners in these writ petitions seek appointment to the post of Post Graduate Teachers by considering the Post Graduate Degrees that they have in special branches of certain subjects as equivalent to the Post Graduate Degrees in the general branches of those subjects.

(2.) I have heard Mr.V.Lakshminarayanan and Mr.M.Suresh Kumar learned counsel appearing for the petitioners. Mr.K.H.Ravikumar, learned Government Advocate takes notice for the respondents.

(3.) THE contentions of the petitioners are three fold viz.:- (i) that the Universities in which they studied Post Graduate Degrees in special branches considered them as equivalent to those in general branch (ii) that in the past, the respondents have appointed persons with Post Graduate Degrees in special branches, on the understanding that they are fully qualified as per the Rules and hence there is no reason to take a different view this year and (iii) that in a judgment delivered by K.Chandru, J., in W.P. No.6781 of 2010, dated 30.4.2010, in K.Indhurani vs. THE Member Secretary, Teachers Recruitment Board, the learned Judge held that the P.G. Degree in Organic Chemistry should be considered as equivalent to P.G. Degree in Chemistry and the writ petitioner therein should be considered for appointment.