LAWS(MAD)-2018-4-135

STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT, SECRETARIAT, CHENNAI Vs. THIRU M ARAVINDHAN

Decided On April 06, 2018
State Of Tamil Nadu, Rep By Its Secretary To Government, Higher Education Department, Secretariat, Chennai Appellant
V/S
Thiru M Aravindhan Respondents

JUDGEMENT

(1.) The Writ Petitioner, M.Aravindhan, was appointed as Workshop Instructor in Muthiah Institute of Technology, from 10.01.1996. The petitioner wanted promotion to the post of Instructor/Mechnical Engineering Department, in terms of G.O.Ms.No.1364, dated 16.08.1988 and G.O.Ms.No.2200 dated 06.07.2009. The petitioner submitted a representation dated 08.08.2013.

(2.) The case of the writ petitioner is that even though the post of Workshop Instructor is in the category of "Non-teaching", he is entitled to be promoted to the post of "Instructor (teaching post)", by virtue of the Special Rules for Tamil Nadu Technical Education Subordinate Service, which was amended with effect from 23.11981 as per the Notification dated 16.08.1988.

(3.) The further case of the writ petitioner is that, he is qualified with a Diploma in Mechanical Engineering in the year 1983 and further, he was qualified himself with the Bachelor of Mechanical Engineering in the year 1994 and therefore, having acquired the required qualification, he is eligible to be promoted as Instructor.