MALAR YESUADAIYAN Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) The petitioner has approached this Court, seeking the following relief:-

(2.) The petitioner was originally appointed as Secondary Grade Teacher vide proceedings of the second respondent dated 14.12009 in the Panchayat Union Middle School, Thiyagarasanapalli, Sulagiri Panchayat, Krishnagiri District. Her probation was also declared subsequently. The petitioner has been in a possession of B.Sc., Degree and also obtained subsequently B.Ed., Degree and therefore, she became qualified for promotion to the post of B.T.Assistant [Science]. The petitioner originally undergone undergraduate in B.Sc., [Chemistry] during the period between June, 2012 and December, 2015.

(3.) The petitioner successfully completed her undergraduation in the examination conducted during December, 2015. The petitioner therefore completed her degree course from Periyar University, Salem and the results were published on 16.02016. On being qualified, the petitioner became eligible for promotion to the post of B.T.Assisant [Science]. After the results were published, the petitioner approached the Periyar University seeking the Course Completion Certificate for the purpose of recording the same in the Service Register. However, her request was not immediately considered by the University.