DISTRICT EDUCATIONAL OFFICER Vs. T MARIAGNANAM

JUDGEMENT

(1.) The Appellant/first Respondent has focussed the instant Intra-Court Writ Appeal as an 'Aggrieved Person' as against the order dated 12.07.2017 in W.P.(MD)No.16333 of 2016 passed by the Learned Single Judge.

(2.) The Learned Single Judge, while passing the order in W.P.(MD)No.16333 of 2016, on 12.07.2017, at Paragraph Nos.10 and 11 had observed the following:-

(3.) Being dissatisfied with the order of the Learned Single Judge dated 12.07.2017, in allowing the Writ Petition in W.P.(MD)No.16333 of 2016, the Appellant has preferred the present intra-Court Writ Appeal by projecting an argument that the Learned Single Judge should have seen that as a policy decision to improve the quality of education at Primary level, the Government issued G.O.Ms.No.79, School Education Department, dated 14.06.2002, which mentioned that from 2002-2003 academic year, whenever a vacancy arises in the post of Secondary Grade Teacher teaching classes VI to VIII, the posts would be converted to that of Middle Grade Graduate Teacher in a phased manner and B.Ed., qualified teachers would be appointed in Secondary Grade Teachers scale, but with one increment.