K RAVI Vs. A SANTHI KUMARI

JUDGEMENT

(1.) Questioning the action of the respondents in not considering the cases of the petitioners for promotion in the subject in which they are holding Post-Graduate qualification on the ground that they have no teaching experience of minimum two years in the subject in which they are having Post-Graduate qualification (hereinafter called cross promotions) Writ Petition No. 17560 of 1999 was filed.

(2.) It is not the case of the respondent herein that the petitioners are not working in the service of the Society as teachers for a minimum period of two years.

(3.) Though the relief sought for is covered by a judgment of this Court in Giridhar Kishore's case, the learned Government Pleader went on arguing that the relief sought for is not covered by that judgment. I heard him at length by giving him number of opportunities and ultimately by order dated 5th November, 1999 I declared the action of the respondents as illegal and gave a direction to consider the cases of the petitioners for promotion as Post-Graduate Teachers without insisting upon teaching experience in the subject in which they are holding Post-Graduate qualification, subject to their suitability and fulfilment of other criteria. Aggrieved by the said order, the respondents carried the matter in appeal by filing Writ Appeal No.193 of 2000, which was disposed of by order dated 13.6.2002, in the following manner: