B BALAKRISHNA Vs. CHAIRMAN CUM MANAGING DIRECTOR TANGEDCO

JUDGEMENT

(1.) THE petitioner has come forward to file the present writ petition challenging the communication dated 24.06.2011 sent by the second respondent. In the impugned communication, the petitioner, who, was working as a Section Officer in the respondent organization, was informed that LLB degree obtained by him from one Bharatiya Shiksha Parishad/Lucknow cannot be recognised as a valid law degree for the purpose of considering his case as Legal Officer.

(2.) REFERENCE was made on the Regulation 94 of Tamil Nadu Electricity Board Service Regulations wherein it is stated that the Legal Officer must have a degree in law obtained from an University recognised by University Grants Commission and it was also informed that UGC by its letter dated 25.03.2010 has stated that the Bharatiya Shiksha Parishad/Lucknow is neither a University nor a deemed University and the degrees or certificates awarded by the said Institution are not valid for any employment and academic purpose.

(3.) REGULATION 94 of the service regulation framed by the Tamil Nadu Electricity Board provides for qualification for the post post of Legal Officer and the Regulation reads as follows: "Must Possess a degree of any University or Institution recognized by the University Grants Commission for the purpose of its grants or any of the Universities recognised by the Government of Tamil nadu with a Bachelor's degree in law obtained from any University established by law in India and recognised by the University Grants Commission by undergoing a three year course of study. Or a Bachelor's Degree in Law obtained from any University established by law in India and recognised by the University Grants Commission by undergoing a five year course of study."