R.THEIVAKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) It is the case of the petitioner that he has completed Master's Degree in Psychology in July, 2011 in First Class and working as a Physiotherapist at Trichy Block under Sarve Siksha Abiyan organised to impart education for specially disabled children. The above scheme was introduced by the 1st respondent and is being implemented under the supervision and control of the Ministry of Human Resource Development for imparting education to specially disable children as Inclusive Education of the Disabled at Secondary Stage (IEDSS).

(2.) It is the further case of the petitioner that in pursuance to the implementation of the said scheme of the 1st respondent, G.O. No.313 dated 24.12.2012 was issued by the 2nd respondent to the 3rd respondent to fill up the post of Co-ordinator IEDSS Scheme by issuing advertisement and calling for applications and selecting candidates by constituting a State Level Expert Committee.

(3.) Pursuant to the said Government Order, on the recommendation of the 3rd respondent, the 2nd respondent vide G.O. Ms. No.313, School Education (E2) Department, dated 24.12.2012, constituted the State Level Expert Committee. It is the grievance of the petitioner that instead of issuing advertisement, the 3rd respondent issued the impugned notification on its website www.dse.tn.gov.in/pdfs/coordinator iedss.pdf. It is the further case of the petitioner that the salary for the said post has also been incorrectly mentioned in the said notification. It is the averment of the petitioner that the impugned notification is illegal, cryptic and bereft of several details and apparently is perfunctory in nature.