P PERIYASAMY Vs. DIRECTOR OF EMPLOYMENT AND TRAINING

JUDGEMENT

(1.) THE question that arises in all these writ petitions is as to whether the petitioners/trainees possessing Diplomas in Teacher Education course conducted by Bharathiya Shiksha Parishad, Lucknow, Uttar Pradesh are entitled to register their names in the employment exchange for the purpose of their employment even before their Diplomas are evaluated by the educational authorities of the State.

(2.) THE facts in brief for the disposal of these writ petitions are as follows. For convenience, we refer to the averments made in W.P.No.10036 of 2007. THE petitioner by name P. Periyasamy underwent the two years training in Diploma in Teacher Education Course during the session 2004-2006 and has passed the said examination conducted by Bharathiya Shiksha Parishad, Lucknow, Uttar Pradesh. According to the petitioner, the said diploma is equivalent to the diploma certificate issued by the State of Tamil Nadu in Teacher Education course. On the basis of the diploma obtained by the petitioner, he applied for his registration in the employment exchange. That request was not accepted by the District Employment Officer, Dharmapuri District on the ground that unless the diploma obtained by the petitioner is evaluated by the State, he is not entitled to the registration of his name in the employment exchange.

(3.) EVEN before that, the very same Under Secretary of the University Grants Commission has addressed the Secretary of the Bharathiya Shiksha Parishad, Lucknow in his letter dated 22.10.2009, which reads as follows:-