A.GNANAKKAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner herein, who possess a decree in B.Com (Advertising Sales Promotion Management) through Madurai Kamaraj University, in the year 2008 was provisionally selected for the post of Post Graduate Assistant in Commerce, out of 99 vacancies, in the selection process held by the third respondent herein as per the notification dated 09.05.2017. During the course of the certificate verification, his degree of B.Com (Advertising Sales Promotion Management) was considered not to be equivalent to B.Com and in the absence of an Equivalence Certificate, his selection was kept in abeyance. After the certificate verification, the petitioner was provisionally placed in the selection list at Sl.No.11. As such, the only obstruction raised by the third respondent herein was the absence of the Equivalence Certificate. Challenging the said action, the present writ petition has been filed.

(2.) According to the learned counsel for the petitioner, the degree of B.Com (Advertising Sales Promotion Management) is equivalent to B.Com degree as prescribed as a qualification for selection to the post of Post Graduate Assistant in Commerce. In support of his contentions, the learned counsel had also produced the Equivalence Certificate issued by the Higher Education(K2) Department in G.O.Ms.No.65 dated 24.04.201. In view of such an equivalence Government Order issued, he would submit that he is entitled for selection for the post of Post Graduate Assistant in Commerce.

(3.) The learned counsel also relied upon the decision of the Full Bench of this Court in the case of Nadar Thanga Shubha Laxman vs. State of Tamil Nadu reported in 2014 (3) CTC 433 and submitted that, in view of the Equivalence Certificate now issued, he would be entitled for selection to the said post of Post Graduate Assistant.