E TAMILMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WRIT Appeal against the order in W.P.No,37192 of 2007 dated 17-04-2008.) The issue to be considered in this writ appeal is the construction of words "in the concerned subject" contained in the notification issued by the Teachers' Recruitment Board and Director of collegiate Education for direct recruitment of lecturers for Government Arts and Science Colleges and Colleges of Education.

(2.) ORIGINALLY, the University Grants Commission had prescribed qualification for the post of lecturers and the same was adopted as per G.O.Ms.Nos.111, 112, 113 Higher Education Department dated 24-03-1999 which reads as follows:

(3.) WE see that the Notification was a common Notification both for Government Arts and Science Colleges and the Colleges of Education and the vacancy for lecturers are for subjects like English, Mathematics, Physics etc. and Education (Tamil), Education (English), Education (Maths), Education (Physical Science), Education (History) and Education (Geography) etc. That means the subject codes mentioned as F01 to F22 would be the concerned subject for the Government Arts and Science Colleges and the subject codes from F23 to F34 will be the concerned subject for applicants as applicable for colleges of education because the applicants are expected to be trained in educating in that subject. That is why their M.Phil or Ph.D must be in -Education (Tamil) or Education (English)' etc. and the concerned subject should be Tamil, English or as the case may be. For clarification, the relevant column from the Notification is extracted hereunder: Direct Recruitment of Lecturers for Govt. Arts & Science Colleges and Colleges of Education (2006-07) ... 2. Scale of Pay: Rs.8000-275-13500 The Estimated Vacancies for Lecturers including backlog vacancies, are as follows: TABLE