R RAGUPATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner was appointed as a Par-time Vocational Instructor on 25.10.1963 in a Panchayat Union Middle School, Ponnavarayankottai, Pattukottai, Thanjavur District. Subsequently, he acquired all the qualifications for regular absorption.

(2.) During 1986, the Government decided to convert all the Part-time Vocational Instructors into Full-time by way of G.O.Ms.No.1367, Education Department, dated 05.09.1986, based on the One Man Committee recommendations.

(3.) In these circumstances, the first respondent issued an order dated 01.04.1992, stating that the qualified part-time Craft Teachers would be appointed in the Secondary Grade vacancies in Elementary and Middle Schools, after the completion of 3 months training. On that basis, the first respondent issued G.O.Ms.No.224, Education Department, dated 24.03.1994, for absorption of Vocational Instructors as Secondary Grade Teachers.