K. ASUVATHI Vs. SECRETARY TO GOVERNMENT, PERSONNEL AND ADMINISTRATIVE REFORMS AND ADMINISTRATIVE REFORMS DEPARTMENT

JUDGEMENT

(1.) THE petitioner was appointed as Secondary Grade Teacher on 18.02.1982. She was in possession of old S.S.L.C. i.e. he studied upto 11th standard. Thereafter, she obtained Diploma in Teacher Education. Based on the same, she was appointed as Secondary Grade Teacher. She was, thereafter, promoted as Primary School Headmaster on 28.10.2005. The Educational Qualification for the Primary School Headmaster is the same as that of a Secondary Grade Teacher and therefore, there is no difficulty. While so, the petitioner obtained B.Lit decree in October 2006.

(2.) THE Government issued government order in G.O.Ms.No.180 Personnel and Administrative Reforms Department, dated 11.09.2000, stating that the degree awarded by the Open University could be accepted for appointment and promotion. Based on the same, the petitioner was promoted as Graduate Teacher on 14.06.2008.

(3.) IN the said circumstances, the third respondent passed the impugned order dated 05.03.2012 demoting the petitioner from the post of Graduate Teacher to Primary School Headmaster, based on the G.O.Ms.No.107. The petitioner has sought to question the aforesaid order dated 05.03.2012.