V M SANTHOSHAM Vs. DIRECTOR OF TEACHER EDUCATION

JUDGEMENT

(1.) THE two writ petitioners were appointed as Principals in the respective Teacher Training Institutes. Their names were sent for approval by the respondents. The respondents by the impugned order refused to grant approval on the ground that the petitioners lack the minimum qualification for holding the posts.

(2.) THE case of the petitioner in W. P. No. 24287 of 2007 is that the petitioner had secured 54. 85% in the M. Ed. , which is not equivalent to 55%. Therefore, since it is not coming within the NCTE norms and standards, the respondents have no power to grant approval. In respect of W. P. No. 22649 of 2007, it is stated that the petitioner had secured 54. 7% in M. Ed, which is below the norms prescribed by the NCTE and the respondent cannot grant approval, since the minimum qualification is 55% of marks in M. Ed. for holding the post of Principal. It is also further stated that in respect of D. Muthukumaran, he had worked as B. T. Assistant in Adi Dravidar and Tribal Welfare Department and therefore his B. T. Assistant service cannot be considered as Elementary School service.

(3.) HEARD the arguments of Mr. K. Selvaraj, learned counsel for the petitioners and Mr. Pa. Kadirvel, learned Government Advocate for the respondents and have perused the records.