K.ELUMALAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We have heard Mr.G.Sankaran, learned counsel for the appellant at length.

(2.) The sole contention of the learned counsel for the appellant is that in a matter related to grant of equivalence, the respondent State has not undertaken any valid exercise to consider the equivalence of the qualification possessed by the appellant and, therefore, the decision of the fourth respondent/University that he does not possess the requisite qualification for teaching the course for which he was engaged is erroneous. Learned counsel contends that the learned Single Judge has not correctly appreciated this issue, for which he has raised his submissions.

(3.) The contention is that Electrical and Electronics Engineering (EEE) is the Undergraduate qualification required and so far as the Madras Institute of Technology (Anna University, Chennai) is concerned, it is the Department of Electronics Engineering that runs B.E. (Full Time) and (Part Time) courses of Electronics and Communication Engineering (ECE), for which subject the appellant was appointed on a contractual basis and he has been continuing as such on the strength of qualifications possessed by him, the first letter of appointment issued was on 23.9.2013. It is urged that this appointment came after Expert Committee has scrutinized the eligibility conditions in the year 2013 itself. Another Expert Committee was set up, which met on 15.5.2017, and the said Committee made certain recommendations for the qualification status of the Teaching Fellows, referring to the notification of the All India Council for Technical Education (AICTE) dated 24.8.2017 as well.