R VALARMATHI Vs. MEMBER SECRETARY TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Declaration, declaring the selection of the respondents 3 to 5 and consequent non-selection of the petitioner by the respondents 1 and 2 for appointment in the post of Graduate Assistant Teacher (Tamil) as violative of Articles 14 and 16 of the Constitution and hence null and void and consequently direct the respondents 1 and 2 to select and appoint the petitioner in the post of Graduate Assistant Teacher (Tamil) under the control of the second respondent.

(2.) PETITIONER graduated in Tamil Literature (i.e.) B.Lit. in May, 2001 and has registered her name in District Employment Exchange in August, 2003. On 28.6.2007 petitioner got married to one Mr.M.Mageshkumar of Vanapuram Village, Sengam Taluk, Thiruvannamalai District. According to the petitioner, the marriage is an inter-caste marriage. PETITIONER belongs to Scheduled Caste (Hindu Valluvan) Community and her husband is a Backward Class (Thuluva Vellalar) Community. On 13.6.2008, the Tahsildar of Omalur Taluk, Salem District issued a certificate in X/K/6065/08/B5 in favour of Valarmathi, the petitioner stating that Valarmathi, daughter of Mr.Rajendran has married one Mageshkumar, son of Mr.Manoharan, belonging to Vanapuram village, Sengam Taluk, Thiruvannamalai District by way of inter-caste marriage. Based on the inter-caste marriage certificate, the petitioner approached the Employment Exchange for recommendation to employment under the inter-caste marriage category. This was recorded in the register of the Employment Exchange on 28.7.2008.

(3.) MRS.Dhakshayini Reddy, learned Government Advocate, appearing for the respondents 1 to 3 and 5 contends as follows:-