P PETCHI Vs. DIRECTOR OF ELEMENTARY EDUCATION CHENNAI

JUDGEMENT

(1.) THE petitioner has invoked the extraordinary equitable jurisdiction of this Court under Article 226 of the Constitution of India with a prayer for issuance of a writ in the nature of Certiorari, to quash the order No.39493/ED.1/2001 dated 20.11.2001 in denying promotion to the post of Primary School Headmistress, with consequential prayer to consider her for promotion from the date of her junior /4th respondent, was so promoted.

(2.) THE petitioner was appointed as Secondary Grade Teacher on 01.06.1970, and her services were regularized with effect from 01.06.1972. The petitioner is the senior most teacher in the Periakulam Panchayat Union. The panel for promotion to the post of Primary School Headmaster / Headmistress was prepared on 01.01.2000, in which her name was shown at Sl.No.1. But instead of promoting the petitioner, her junior K.Perumal, whose name appeared at Sl.No.2 and her other juniors, who were in the panel at Sl.Nos.2 to 5, were promoted as Elementary School Headmaster.

(3.) ACCORDING to the rules, the qualification prescribed for appointment as Secondary Grade Teacher is a trained Teacher's Certificate of the Secondary Grade Basic Trained Teachers' Certificate awarded by the Government of Tamil Nadu or its equivalent.