D JAYASANKAR Vs. CHAIRMAN TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) THE prayer in the writ petition is for a writ of mandamus to direct the third respondent to forward the petitioners name to the first and second respondents for being considered for the appointment to the post of Graduate Teacher (Telugu Pandit).

(2.) ACCORDING to the petitioner he had completed his B.A (Telugu) and have also acquired B.Ed Degree and registered his name in the Employment Exchange at Thiruvallur in the year 1994. Subsequent, he shifted his residence to Krishnagiri District and the employment registration was also transferred to the District Employment Exchange, Krishnagiri on 24.03.2000. There was a change in the employment number in 2005 and the petitioner had been diligently renewing his registration and his last renewal was to expire on June 2009. Since the petitioner could not approach the third respondent in person, he had made a written request on 15.06.2009 for renewal and had forwarded the request by post. It is stated that the petitioner was under the bonafide belief that the employment registration would be renewed by the third respondent. But to his shock he came to understand that the third respondent had not received the request made by the petitioner. It is thereafter the petitioner approached the third respondent in person on 26.10.2009 with a request to renew the employment registration since list of candidates were called for certificate verification for being considered for appointment to the post of BT. Asistant (Telugu Pandit), to which the third respondent refused to renew the petitioners employment registration and in this regard the petitioner has approached this Court by way of this writ petition.

(3.) ACCORDING to the learned counsel the petitioner has attended the interview and certificate verification on 03.11.2009. The learned Additional Government Pleader based on written instructions dated 2.11.2009 received from the Commissioner of Employment and Trainee, would contend that the petitioner had registered his qualification of B.A (Telugu) and B.Ed Degree with the third respondent on 24.03.2000. But he has failed to renew his registration and his registration had lapsed and have been transferred to the dead register and therefore, his name was not sponsored for the preparation of consolidated list to be sent to the first respondent during September 2009 for the vacancy of the BT. Asistant (Telugu Pandit), though the seniority of the petitioner falls within the cut off date i.e., 13.11.2003. The Department of Employment and Training has given certain guidelines as regards the objective of setting up of Employment Exchanges is Registration with the Exchange, renewal of registration and transfer of registrations under the head, Renewal of Registration it is stated as follows