F.X.MAHIMAINATHAN Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) Aggrieved by the dismissal of the writ petition in W.P.No.5610 of 2015, by an order dated 26.09.2018, writ petitioners/appellants have filed the instant writ appeal.

(2.) The writ petitioners have completed Diploma in Teacher Education and they were eligible to be appointed as Secondary Grade Teacher in Panchayat Union Schools/Municipality Schools/Elementary Schools in Karur District. The District Elementary Educational Officer, Karur District/second respondent herein, by proceedings dated 15.11.2007 in Na.Ka.No.31055/D1/2007, directed the Karur Employment Exchange, to send the list of eligible candidates, for filling up vacancies, in the post of Secondary Grade Teachers, in Panchayat Union and Municipality Schools in Karur District.

(3.) Pursuant to the said proceedings, names of eligible persons (including writ petitioners), to be appointed as Secondary Grade Teacher, were sent by the Karur Employment Exchange. The writ petitioners were called for certificate verification on 26.02.2008 for appointment to the post of Secondary Grade Teacher. When, the writ petitioners were expecting orders of appointment, it was informed to them that since they have migrated from other Districts to Karur District, they have to produce a migration certificate for verification, before issuing the order of appointments. Migration certificates were produced.