(1.) THIS writ appeal is filed against the order made in W.P.No. 30979/2007 dated 20.02.2012, wherein the appellant/petitioner has prayed for issuance of a Writ of Mandamus directing the respondents to award 15 marks for teaching experience, 5 marks for publication of three books and 11 marks for being an exempted category from acquiring SLET/NET qualification and consider the appellant/petitioner for selection and appointment to the post of Lecturer in Chemistry.
(2.) THE said writ petition was dismissed by the learned Single Judge of this Court based on the reason stated in the counter affidavit that the appellant/petitioner is not entitled to get marks for teaching experience, as the Experience Certificate produced by the appellant was from Polytechnic College. The appellant acquired totally 16 marks in the selection, namely under the heading Educational Qualification - 9 marks and under the heading Interview -7 marks. The appellant belongs to Backward Class (BC) community. The appellant was not selected as the cut off mark prescribed for Backward Class community was 31 marks.
(3.) THE learned Special Government Pleader would submit that Polytechnic Colleges cannot be treated as Arts or Science College or Law or technical institutions to award marks for the experience gained, as the Polytechnic Colleges are issuing only Diploma Certificates and not Degree Certificates. The learned Special Government Pleader also relied on the Government Order in G.O.Ms.No. 146, Higher Education (F2) Department, dated 01.06.2007 to justify her contention that the experience gained in Arts or Science or Engineering or Law Colleges alone can be counted as per the Government Order and not in respect of experience gained by the candidates in Polytechnic Colleges. The learned Special Government Pleader has not produced the relevant Government Order which was prevailing on the date of issuance of the notification or on the date of submission of the application or even at the time of selection.