K R KUMAR; A ALAGARSAMY; K KRISHNAMURTHY; V RAMARAJ AND J A E PADMAVATHI Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties. In this batch of writ petitions, common questions of law and facts arise for decision. The matters were heard together and shall be governed by the common judgment.

(2.) To appreciate the contentions raised, it is necessary to notice certain background facts in their historical perspective.

(3.) The State Government under G.O. Ms. No. 1719 dated 14.9.1978 issued orders regarding running of vocational courses relating to Agriculture, Home science, Commerce & Science, Engineering & Technology, Health and miscellaneous course at Higher Secondary stage. The Government also decided that part time instructors may be employed for handling vocational courses by fixing remuneration of Rs.150/- per month.