W RUBEN FRANKLIN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) IT is stated by the petitioner that he had obtained a Master of Arts decree in Sociology and Panchayat Raj as well as in History. He had also a B.Ed., degree. As such, he is entitled to be appointed as BT Assistant and PG Assistant. The petitioner's father P.M. Wilson was working as a Secondary Grade Teacher in the Government Boys Higher Secondary School, Melur. The petitioner's father had died in harness, on 28.9.1985. His mother had retired from service, on 1.7.1986.

(3.) THE petitioner had further stated that in the order of appointment, it was mentioned that the petitioner's service would be regularized only after he is selected by the Teachers' Recruitment Board. While so, the petitioner was surprised to receive a show cause notice issued by the Joint Director of School Education, on 31.10.1997, asking the petitioner to show cause as to why he should not be removed from service as his mother was in employment at the time of the death of his father and that the family could not be said to be in indigent circumstances at that time.