A GNANASEKARAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioners who are all working as Vocational Instructors in Computer Science, have filed the present writ petition seeking for a direction to the respondents to make the post of Vocational Instructor (Computer Science) as a feeder category for the post of High School Headmaster and P.G. Assistant and grant them all benefits in terms of their representation, dated 27.11.2009.

(2.) In their representation, they have stated that they are getting Graduate Assistant scale of pay. The qualification for the post of Vocational Instructor was degree or diploma. The benefit of promotion was not extended to them. Hence the rule should be amended providing them as feeder category for the post of P.G. Assistant and Head master of the High School.

(3.) When the matter came up on 23.12.2009, notice was ordered to be served. Subsequently, it was admitted on 4.1.2010. In the interim application by an order dated 15.7.2010, this court held that any promotion made will be subject to the result of the writ petition and that the request for reserving seats will not arise.