S SRIRAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioners are all working as Guest Lecturers in various Government Colleges. The petitioners have come forward with the present writ petitions challenging the Notification dated 29.03.2010 in Advt No.4/10 published by the Teachers Recruitment Board (TRB).

(2.) By the said notification, applications were called for direct recruitment to the post of Assistant Professors in the Tamil Nadu Collegiate Educational Service for the year 2010. The applications were invited for various posts listed in the advertisement and the qualification for the said post is set out in Paragraph 3 of the notification which is as follows:-

(3.) The qualifications prescribed therein is as per the directions of the State Government which had to implement the qualifications prescribed by the UGC vide its statutory regulation made in July 2009. Therefore, under the present notification, every candidate who seeks for appointment must necessarily possess not only the Post Graduate Degree in the relevant subject with a minimum of 55% marks but must have passed the UGC/CSIR/JRF/NET/SLET/SLST in the relevant subject.