T.SUKUMAR Vs. DIRECTOR OF COLLEGE EDUCATION

JUDGEMENT

(1.) This Writ Petition is filed challenging the impugned proceedings of the second respondent in Aa.thi.mu.No.10501/22/18 dtd. 24/12/2018 and for a consequential direction to the respondents to approve the promotion of the petitioner to the post of Lab Assistant with effect from 1/10/2018 and to grant all service and monitory benefits, by considering the proposal resubmitted by the 3rd respondent.

(2.) By consent of both the parties, the writ petition itself is taken up for final disposal at the stage of admission. In view of the order going to be passed hereunder, no notice is required to the third respondent.

(3.) According to the petitioner, he joined 10th standard at Rajapalayam Government High School during the academic year 1981-1982 and he did not complete the aforesaid course. Thereafter, the petitioner herein studied his 10th standard in the year 1986, through private studies and joined service as Office Assistant in the 3rd respondent college. According to the petitioner, he completed pre-foundation course during April 1995 and the said course is equivalent to 10th standard as per G.O.Ms.No.528, Personnel and Administrative Reforms (Per.R) Department, dtd. 13/5/1985. Under such circumstances, the petitioner is eligible to get promotion as Record Clerk. But the proposal for promotion to the petitioner was rejected by the second respondent by stating the reasons that the petitioner had undergone pre-foundation course, which is not equivalent to 10th standard. Challenging the same, the writ petitioner is before this Court with the aforesaid relief.