S. BASKARAN Vs. JOINT DIRECTOR, KALLAR RECLAMATION, MADURAI

JUDGEMENT

(1.) The writ petition is filed challenging the panel issued by the first respondent released for promotion to the post of B.T. Assistant (English) and the consequential orders of promotion issued by the first respondent promoting the respondents 2 to 9 are sought to be quashed. Further direction is sought for to promote the petitioner as B.T. Assistant (English) from the date on which, the respondents 2 to 9 were promoted.

(2.) The main contention of the writ petitioner is that the respondents 2 to 9 were promoted to the post of B.T. Assistant (English) based on one year degree obtained by them. The one year degree granted by any University is invalid and in violation of University Grants Commission ( in short "UGC") regulations. The one year B.A. English degree has not been approved by the UGC. Therefore, the promotion to the respondents 2 to 9 are illegal and in violation of the UGC regulations as well as the judgment of the Honourable Supreme Court of India in Annamalai University represented by its Registrar Vs. the Secretary to Government, Information and Tourism Department, Chennai, 2009 4 SCC 590.

(3.) Learned Counsel appearing on behalf of the contesting respondents 2 to 9 strenuously opposed the contentions put forth by the learned Counsel appearing on behalf of the writ petitioner by stating that the respondents 2 to 9 are fully qualified for the promotion to the post of B.T. Assistant (English). They have undergone the regular pattern of education of SSLC, +2 and three years degree. Thereafter they have studied one year degree in English course. The said one year English course is an additional degree and based on such a qualification, the respondents 2 to 9 were promoted to the post of B.T. Assistant (English) and therefore, the writ petition is liable to be dismissed.