Madras High Court
B.Banumathi vs The Director on 26 March, 2015
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 26.03.2015 CORAM THE HONOURABLE Mr. JUSTICE K.RAVICHANDRABAABU Writ Petition (MD)No.3283 of 2015 and Miscellaneous Petition(MD)No.1 of 2015 B.Banumathi ... Petitioner Vs. 1.The Director, School Education Department, Secretariat, Chennai ? 600 006. 2.The Chairman, Teachers Recruitment Board, 4th Floor, EVK Sampath Maaligai, DPI Compound, College Road, Chennai 600 006. 3.The Member Secretary, Teachers Recruitment Board, 4th Floor, EVK Sampath Maaligai, DPI Compound, College Road, Chennai 600 006. 4.The Registrar, Madurai Kamarajar University, Palkalai Nagar, Madurai. 5.Additional Assistant Elementary Educational Officer, Nainarkovil, Ramanathapuram District. 6.The Chairman, Higher Education Department, Secretariat, Chennai ? 6. 7.The Secretary, Higher School Education Department, The Secretariat, Chennai 600 006. (6th and 7th respondents are impleaded as the order of this Court made in M.P(MD)Nos.2 and 3 of 2015) ... Respondents Prayer Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorarified Mandamus to call for the order passed by the fifth respondent in Aa.Thi.Ku.No.965/A1/2014 dated 02.08.2014 and to quash the same and further direct the respondents 1 to 3 to treat the Bachelor of Science ? Electronics as Equivalent to Bachelor of Science ? Physics for the purpose of considering the petitioner's increment/promotion by passing an order to the said effect and thereby render justice. !For Petitioner : Mr.K.R.Laxman ^For Respondents : Mr.R.Anandaraj Govt. Advocate (for R1 to R3 and R5 to R7) Mr.M.Muthugeethaian (for R4) :O R D E R
The petitioner is aggrieved against the proceedings of the fifth respondent, dated 02.08.2014, wherein and whereby the fifth respondent returned the proposals sent for approving the appointment of the petitioner as Secondary Grade Teacher by stating that the petitioner has to obtain equivalence certificate from the Government showing B.Sc. (Electronics) is equivalent to B.Sc (Physics).
2. Admittedly, the petitioner has not obtained any certificate so far. However, she has made a representation on 21.01.2015 to the Principal Secretary, Higher Education Department, seeking for equivalence certificate. Therefore, it is for the first respondent to take a decision on the application filed by the petitioner. Accordingly, I direct the Principal Secretary, Higher Education Department, Secretariat, Chennai ? 9, who is arrayed as 7th respondent, to take appropriate steps to constitute the equivalence committee and forward the application of the petitioner to such committee for its decision. Such exercise shall be done by the first respondent as early as possible without loss of further time.
3. With the above directions, this Writ Petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.
25.03.2015 Index:Yes/No Internet:Yes/No skn To,
1.The Director, School Education Department, Secretariat, Chennai ? 600 006.
2.The Chairman, Teachers Recruitment Board, 4th Floor, EVK Sampath Maaligai, DPI Compound, College Road, Chennai 600 006.
3.The Member Secretary, Teachers Recruitment Board, 4th Floor, EVK Sampath Maaligai, DPI Compound, College Road, Chennai 600 006.
4.The Registrar, Madurai Kamarajar University, Palkalai Nagar, Madurai.
5.Additional Assistant Elementary Educational Officer, Nainarkovil, Ramanathapuram District.
6.The Chairman, Higher Education Department, Secretariat, Chennai ? 6.
7.The Secretary, Higher School Education Department, The Secretariat, Chennai 600 006.
K.RAVICHANDRABAABU, J skn Writ Petition (MD)No.3283 of 2015 and Miscellaneous Petition(MD)No.1 of 2015 26.03.2015