SELVAKUMAR T. Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Writ Petitions have been filed challenging paragraph No.1 of the impugned letter dated 27.06.2019 issued by the third respondent insofar as prescribing for a Bachelor Degree and Master Degree in the same subject.

(2.) The petitioners joined as computer instructors pursuant to the selection conducted by the Teachers Recruitment Board and their services were also regularised. The Government issued G.O.Ms. No.26 by redesignating the existing Computer Instructors (BT cadre) as Computer Instructors Grade II. The said Government order further provided that the Computer Instructors Grade II are eligible for promotion to the post of Computer Instructors Grade I on fulfilling two conditions. The first condition is with regard to the Educational Qualification prescribed by NCTE and the second conditions is with regard to the experience in service. According to the petitioners, they possessed both qualifications and were eligible for promotion.

(3.) At this point of time, the third respondent had issued the impugned letter dated 27.06.2019 and the petitioners were aggrieved by part-I of the said letter which prescribed for possessing Bachelor Degree and Master Degree in the same subject.