SELVARANI Vs. SECRETARY GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner seeks for a direction to the respondents to appoint her for the post of Graduate Assistant in Physics in Government Higher Secondary School for the year 2009 – 2010.

(2.) THE case of the petitioner is that she passed Bachelor Degree in B.Sc. Physics and also passed B.Ed Degree. She had registered her name in the District Employment Office at Madurai with periodical renewal.

(3.) THE learned counsel appearing for the petitioner submits that the only ground on which the petitioner's selection was not made was that the petitioner was possessing B.Ed. Degree in Special Education. He further contended that such ground is no more available to the respondents in view of the order passed by the Government in G.O.Ms.No.56, Higher Education (K2) Department, dated 24.4.2012, whereby the Government after careful consideration have decided to accept the recommendation of the Equivalence Committee and accordingly, directed B.Ed.(Special Education) Course awarded by any University be considered as equal to B.Ed.(General Education) for the purpose of employment in Public Services. He also produced a copy of the G.O., before this Court.