S.R. KAVITHA Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) SINCE common issues are involved in these writ petitions, they are heard together and disposed of by this common order.

(2.) THE petitioner in W.P. No. 10879 of 2014 claims that she is qualified for being appointed as Graduate Teacher. Admittedly, the petitioner studied 10th standard and passed in 1989. Then she studied 12th standard (+2) but failed in the mathematics paper. Thereafter, under the Distance Education Scheme, she did Bachelor of Literature (B.Lit.,) and secured a degree in 2007. Thereafter, she cleared the Mathematics paper and passed 12th standard in the year 2010. Then, she joined B.Ed degree and obtained that degree in 2011. Thus, according to the respondents, since +2 course was not studied by the petitioner before joining degree course, she is not entitled for the post of Graduate Teacher. The petitioner is aggrieved by the same and that is how, the petitioner is before this Court with this writ petition.

(3.) I have heard the learned counsel for the petitioners and Mr. R. Rajeswaran, learned Special Government Pleader appearing for the respondents.