LAWS(MAD)-2019-1-738

N.GOPAL Vs. STATE OF TAMIL NADU

Decided On January 07, 2019
N.GOPAL Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) "Diploma in Production Engineering awarded by the State Board of Technical Education of Tamil Nadu be recognized as an alternative qualification for employment purpose, wherever Diploma in Mechanical Engineering is prescribed" - declares G.O.Ms.No.465, Public Works (B-

(2.) In both these writ petitions, the candidates (seven - petitioners) are the Diploma Holders in Production Engineering. All of them had participated in the recruitment process notified by the Directorate of Employment and Training for the appointment to the post of Junior Training Officers (JTOs) in Mechanical Engineering in 87 Industrial Training Institutes located in Tamil Nadu.

(3.) Though the notification is meant for filling up of 329 vacancies of JTOs, it was intended to divide those vacancies between those who have National Trade Certificate (NTC) and National Apprenticeship Certificate (NAC) and as such, 194 posts were earmarked for Diploma Category, to which the petitioners have applied for.