N GANESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has approached this Court, with the prayer for issuance of a writ, in the nature of Mandamus, directing the respondents to consider the case of the qualified Vocational Instructors, in commerce and business for promotion as Head Master / Head Mistress in the education department schools on par with B.T. Assistant and Tamil Pandits, as per seniority.

(2.) THE petitioner was appointed as Vocational Instructor in commerce and business, in the year 1984. After putting in about 10 years of service, the service of the petitioner was regularised.

(3.) THE rule, framed vide G.O.Ms.No.6, provides that these posts shall constitute a separate category in service, and also laid down qualification for appointment, to the post of Vocational Instructors.