M. VIMALA Vs. REGISTRAR, PERIYAR UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the above writ petition seeking to issue a Writ of Certiorarified Mandamus to call for the records of the impugned letter issued by the first respondent in Pe.Pe./R.T.I.A./56/2013 dated 14.08.2013 and quash the same sofar as it insists +2 certificate and consequently direct the first respondent to publish the B.Ed results of the petitioner and to issue B.Ed Degree Certificate without insisting +2 certificate.

(2.) The case of the petitioner is that she worked as Elementary School Headmistress in the Panchayat Union School in Dharmapuri District. She passed SSLC during 1985 and passed 2 years Diploma in Teacher Education during 1988 and she was appointed as Secondary Grade Teacher. While she was working as Secondary Grade Teacher, she studied and obtained 3 year Degree in B.Lit from Chennai University and later she studied B.Ed course in the third respondent College for one year, which comes under the first respondent University. She wrote all the examinations for B.Ed course during 2008, but the first respondent neither published the result nor issued B.Ed certificate and by the impugned letter dated 14.08.2013, the first respondent directed to produce Certificates for 10th standard, +2 and Degree. The petitioner had passed two years Diploma in Teacher Education, which is equivalent to +2, as held by this Court in WP Nos.23382/2012, 10729/2013 and 20595/2013. But the respondent rejected the claim and hence the petitioner has filed the above writ petition seeking to quash the impugned letter issued by the first respondent in Pe.Pe./R.T.I.A./56/2013 dated 14.08.2013 and further direct the first respondent to publish the B.Ed result and issue B.Ed Certificate.

(3.) The learned counsel for the petitioner would bring to my notice the common order passed in a batch of writ petitions by the Hon'ble Ms.Justice K. Suguna in W.P Nos.25432 of 2011 and etc., batch cases dated 02.07.2012 wherein, a learned Judge after having considered elaborately all the above aspects, including the instruction impugned in these writ petitions, has held that the Teacher Training Course should be construed to be equivalent to Higher Secondary Course (+2) and therefore, though the petitioners therein had not undergone Higher Secondary Course (+2), they will be entitled for promotion as B.T. Assistants since the U.G and B.Ed degrees obtained by them after completing the Teacher Training Course is sufficient qualification for such promotion. In my considered opinion, the petitioners who stand in the similar footing are also entitled for the same relief.