G.Pradeepkumar vs State Of Tamil Nadu
2024 Latest Caselaw 15500 Mad

Citation : 2024 Latest Caselaw 15500 Mad
Judgement Date : 9 August, 2024

Madras High Court

G.Pradeepkumar vs State Of Tamil Nadu on 9 August, 2024

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                     W.P.Nos.22607,22610,22613 & 22615 of 2024


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 09.08.2024

                                                         CORAM

                       THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                    W.P.Nos.22607, 22610, 22613 and 22615 of 2024
                                                        and
                                   W.M.P.Nos.24633, 24636, 24640 and 24644 of 2024

                G.Pradeepkumar                            ... Petitioner in W.P.No.22607/2024

                N.Indira                                  ... Petitioner in W.P.No.22610/2024

                C.Lakshmi                                 ... Petitioner in W.P.No.22613/2024

                V.Murugesan                               ... Petitioner in W.P.No.22615/2024


                                                   Vs.

                1.State of Tamil Nadu
                  Rep. by its Principal Secretary to Government
                  School Education Department,
                  Fort St.George, Secretariat,
                  Chennai-600 009.

                2.The Director of School Education,
                  DPI Campus, College Road,
                  Chennai – 600 006.

                3.The Director,
                  State Council of Educational Research and Training (SCERT),
                  DPI Campus, College Road,
                  Chennai-600 006.                            ... Respondents in all W.Ps


https://www.mhc.tn.gov.in/judis
                1 of Page 6
                                                                      W.P.Nos.22607,22610,22613 & 22615 of 2024


                COMMON PRAYER: These Writ Petitions are filed under Article 226 of the
                Constitution of India, for the issuance of a Writ of Mandamus, to direct the
                respondents to promote the petitioners as Senior Lecturer as per seniority by
                considering M.P.Ed., degree as the relevant qualification for the post of Senior
                Lecturer from the date on which his junior was given promotion with all
                consequential and other attended benefits.



                                  For Petitioner
                                        in all W.Ps.       : Mr.V.Sivalingam

                                  For Respondents
                                        in all W.Ps.     : Mrs.P.Rajarajeswari
                                                           Government Advocate
                                                       -----

                                                  COMMON ORDER

These Writ Petitions have been filed for the issuance of a Writ of

Mandamus, to direct the respondents to promote the petitioners as Senior

Lecturer as per seniority by considering M.P.Ed., degree as the relevant

qualification for the post of Senior Lecturer from the date on which his junior

was given promotion with all consequential and other attended benefits.

2. The learned counsel for the petitioners would submit that the

petitioners were appointed as Lecturers and they have made a representation to

the authorities to promote them as Senior Lecturer by considering M.P.Ed, https://www.mhc.tn.gov.in/judis 2 of Page 6 W.P.Nos.22607,22610,22613 & 22615 of 2024

qualification. But, instead of giving promotion to the petitioners, the juniors of

the petitioners have been considered for promotion and now they are working

as Senior Lecturers from 2020 onwards. The petitioners made detailed

representations through proper channel on 31.01.2024 and 01.02.2024,

enclosing their service details independently, but, the same was not considered

by the respondents. Hence, the present Writ Petition is filed.

3. The learned Government Advocate appearing for the

respondent would submit that if any member is qualified with M.Ed degree, he

shall be considered for promotion to the post of Senior Lecturer.

Therefore,M.Ed is mandatory qualification to the post of Senior Lecturer. Since

the petitioners did not possess required qualification, their names have not been

considered for the post of Senior Lecturer.

4. In reply, the learned counsel for the petitioners would submit

that the petitioners are having required qualification for the post of Senior

Lecturer. M.P.Ed Degree should also be equivalent to M.Ed Degree and

therefore, the petitioners are eligible to be promoted to the post of Senior

Lecturer. He also relied on the judgment of this Court in W.P.No.16686 of 2023

dated 14.03.2024, wherein this Court directed the respondents to promote the https://www.mhc.tn.gov.in/judis 3 of Page 6 W.P.Nos.22607,22610,22613 & 22615 of 2024

petitioner therein for the post of Senior Lecturer by considering the M.P.Ed

degree as the relevant qualification.

5. Considering the submission made by the learned counsel for the

petitioners as well as the learned Government Advocate for the respondents,

this Court directs the respondents to dispose of the petitioners' representations

dated 31.01.2024 and 01.02.2024 by considering the M.P.Ed degree as the

relevant qualification for the post of Senior Lecturer and pass orders on merits

and in accordance with law within a period of four (4) weeks from the date of

receipt of a copy of this order.

With the above direction, these Writ Petitions are disposed of.

There shall be no order as to costs. Consequently, the connected Miscellaneous

Petitions are closed.