N NEERAVI Vs. SECRETARY DEPARTMENT OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking the relief of Writ of Certiorarified Mandamus, (a) to call for the records relating to the impugned panel issued by the second respondent in his proceedings Na.Ka.No.15812/m2/2007 dated 17.03.2008; (b) to quash the same so far as the respondents 3 and 4 are concerned; (c) to direct the respondents 1 and 2 to consider the name of the petitioner and include the petitioner's name in the place of the third respondent in the panel for promotion to the post of the Principal in the District Institute of Education and Training (DIET) and (d) to revise the pay of the petitioner and fix his salary in the scale of pay applicable to the post of the Principal in the District Institute of Education and Training (DIET) and to pay the consequential arrears of salary arising thereon.

(2.) THE petitioner joined as a Post -Graduate Teacher on 28.11.1980 in the Department of Botany in the Government Higher Secondary School at Kollappaloor, North Arcot District. He served at various stations as Post -Graduate Teacher. He was transferred and posted to the District Institute of Education and Training (DIET) at T.Kallupatti as Lecturer with effect from 22.12.1988. He became a Senior Lecturer on 22.05.2000 F.N. and still he has been serving at T.Kallupatti in the District Institute of Education and Training (DIET).

(3.) THE fourth respondent joined the service on 01.09.1981. He became the Senior Lecturer on 22.05.2000. He was working in the District Institute of Education and Training (DIET) at Uthamacholapuram in Salem District. The second respondent prepared a panel for the category of Senior Lecturers working in the District Institute of Education and Training (DIET) in the State of Tamil Nadu for the purpose of promotion as Principal to these institutions. The second respondent released the panel in proceedings Na.Ka.No.15812/m2/2007 dated 17.03.2008. In serial Nos.19 and 20 of the said panel, the respondents 3 and 4 were included even though they did not possess the requisite qualifications.