MOHANRAJ K Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL the petitioners have passed S. S. L. C. and Technical Teachers Certificate (Higher Grade) in Drawing (hereinafter referred to as TTC) and according to them, they are eligible to be appointed for the post of Drawing Teacher, as per the Recruitment Rules for Drawing Teachers framed for the first time by the Government of Pondicherry in G. O. Ms. No. 188/78-Edn. /so (E), dated 22. 9. 1978, which prescribed the qualification for the post of Drawing Teacher as "1]. S. S. L. C. (eligible) or equivalent and 2]. Technical Teacher's Certificate (Higher Grade) in drawing. "

(2.) THE petitioners further state that the above said Recruitment Rules were in vogue till September, 1997 and even though there were 17 vacancies of Drawing Teachers, no recruitment was made from 1989 and thus, they remained unemployed. The petitioners further state that in the year 1997, the Recruitment Rules were revised by way of G. O. Ms. No. 49, dated 22. 10. 1997 and column No. 7 of the Schedule to the said Recruitment Rules for the appointment of Drawing Teachers was amended as follows:

(3.) IT is further contended in the said Writ Petition that because of the Bachelor Degree, the persons possessing Bachelor of Fine Arts are joining various departments and employment opportunity for them is very high and the course is a newly offered one, but, on the other hand, the Technical Teachers Certificate holders are not having any opportunity at all to get employment other than Drawing Teachers under the respondent. The respondent has resisted the claim of the petitioner, by filing a counter affidavit and a Division Bench of this Court, by the order dated 15. 6. 2004 has disposed of the said Writ Petition with the following observations: