M MUTHUSWAMI Vs. SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT GOVERNMENT OF TAMILNADU FORT ST GEORGE

JUDGEMENT

(1.) WHETHER a Director of Public Libraries can be appointed without minimum qualification as per the statutory rules? is the question that arises for consideration in this writ petition.

(2.) THE writ petitioner filed the present writ petition for the issuance of writ in the nature of quo warranto to show cause as to how the third respondent is holding the office of the Director of Public Libraries when he is lacking even the minimum qualification prescribed for the said post.

(3.) BEFORE dealing with the facts involved in this case, it is necessary to set out the history behind the establishment of the legislation regarding the library as well as the role of the Director of such Public Libraries.