T VEERABAHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner is a Post Graduate degree holder in Alagappa University. He has done M. Sc., Industrial Chemistry through the said University during the year 1989. He has also obtained B. Ed., degree in April 1991 and registered himself with appropriate Employment Exchange during the year 1991.

(2.) hen applications are called for by the second Respondent, Teachers Recruitment Board, the Petitioner applied for the post of Post Graduate Teacher in Chemistry. When he went for certificate verification on 12.03.2010, at Madurai, he was informed that M. Sc., Industrial Chemistry will not be equivalent to M. Sc., Chemistry and therefore, the Petitioner cannot be considered for the post of P.G. Teacher in Chemistry.

(3.) The contention of the Petitioner was that this Court in W.P.(MD) No. 4997 of 2009 dated 23.03.2010 has directed the consideration of M. Sc., Industrial Chemistry offered by Alagappa University as equivalent to M. Sc., Chemistry. The learned Counsel for the Petitioner in support of his contention pressed into the service judgment rendered by this Court (K. Chandru, J.) in W.P. No. 12810 of 2009 in K. Shankar v. Teacher Recruitment Board and Anr., dated 08.02.2010. In that case, this Court directed the Tamil Nadu State Council for Higher Education, which is a body constituted under the Tamil Nadu Act 40 of 1992 to go into the equivalence of two degrees and inform this Court by sending their opinion. After getting opinion from the State Council for Higher Education, this Court directed the authorities to abide by the opinion given by the State Council for Higher Education, which is a statutory body mandate to advice the Government on academic matters. But that judgment rendered in the context of the Collegiate Education service and do not deal with School Education. When the same judgment was pressed into service in a subsequent Writ Petitions filed by Petitioners, in respect of higher secondary education service, this Court in G. Selvam and two Ors. v. The Chairman, Teacher Recruitment Board, Chennai and Ors. in W.P. Nos. 12780 of 2010 and etc., batch, by a common judgment, dated 20.08.2010, rejected to follow the said opinion and in paragraph No. 29, it was observed as follows: