S RAJESWARI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The case of the petitioner is that he possessed with the educational qualification of B.Lit., M.A., B.Ed., and M.Phil,. He registered all his qualifications with the Employment Exchange concerned. Further, there were no qualified or eligible candidates available for the appointment to the post of Secondary Grade Teacher in the reserved category meant for SC/ST between the year 1997 to 2001. So, to clear the backlog in this regard, the Government issued orders in G.O.No.301 of School Education Department dated 15.10.1999 with regard to the private schools permitting them to fill up the posts of Secondary Grade Teachers with Graduate Assistant through Employment Exchange.

(2.) The appointment of the Graduate Assistants in the post of Secondary Grade Teacher was directed to be made with certain stipulations, namely:

(3.) It is the further case of the petitioner that in terms of the Government Order referred above, he was appointed as Secondary Grade Teacher in the 3rd respondent school on 06.09.2001. However, it is the specific case of the petitioner that he has to wait for further promotion until he gets his seniority. Since, the above referred Government Order has not been understood in its proper perspective, the petitioner was not considered for further promotion to the post of B.T. Assistant, in spite of the fact that a vacancy to the post of B.T. Assistant (Tamil), arosed on 01.06.2011 as the incumbent of the said post was promoted as Head-Master. Hence, the petitioner made representation to the 3rd respondent sought promotion to the post of B.T., Assistant (Tamil) as he is the senior most qualified Secondary Grade Teacher working in the 3rd respondent school.