R KANNAN Vs. SECRETARY, SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) This Writ Petition has been filed to call for the records pertaining to the impugned G.O.Ms.No.240, School Education (VE) Department, dated 18.08.2010 on the file of the first respondent and quash the same as illegal and consequently to direct the first respondent to provide the necessary incentives to the Petitioner for the additional qualification of B.Ed., with M.Sc., (Maths) as against B.Sc (Maths) with PGDCA P.G.D.C.A in Computer Science required for the post of Vocational Instructor in Computer Science with effect from 01.01.2006 within the time stipulated.

(2.) The brief facts of the case is that the petitioner was working as a Vocational Instructor Grade I and have qualified with additional qualifications of B.Ed., with M.Sc., (Maths) as against B.Sc (Maths) with PGDCA P.G.D.C.A in Computer Science required for the post of Vocational Instructor in Computer Science. It is also submitted by the petitioner that he made a representation to provide necessary incentives on 02.03.2006 itself, but the same was not considered and hence, he was constrained to file a Writ petition in W.P.No.3845 of 2006, and this Court by an order dated 27.04.2006 directed the first respondent to consider the petitioner's representation dated 02.03.2006 within a period of eight weeks from the date of receipt of a copy of this order. However, the petitioner claims that despite being a direction, the same was not considered by the first respondent and due to illness and financial difficulties, he was not able to file a contempt petition by coming to this Court, which has also made the petitioner to sent an another representation to the respondents on 20.07.2009 seeking for providing necessary incentives for the additional qualification and the same is pending till date with the respondents.

(3.) The petitioner contended that in similar cases, this Court in W.P.No.14345 of 2007 and W.P.No.14332 of 2007 by its order, directed the respondents to consider such persons who had acquired additional qualification, and since the petitioner is also having improved his qualification, he claims that he is entitled for the same benefit based on the earlier order.