S SAGUNDALA DEVI Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) BY a notification published in Advertisement No.3 dated 13.11.2009, the Teachers Recruitment Board invited applications for filling up 564 posts of Block Resource Teacher Educators for the Block Resource Centres in 32 Districts of the State of Tamil Nadu under the S.S.A. (Sarva Siksha Abigyan) Scheme for 2009-2010. The application Forms were distributed from 30.11.2009 to 14.12.2009 and the last date for submission of filled in application Forms was 14.12.2009. A written competitive examination was fixed for 31.1.2010 and the 564 posts were distributed among various subjects such as Tamil, English, Mathematics, Physics, Chemistry, Botany, Zoology, History and Geography.

(2.) BY a further notification dated 12.2.2010, an additional 500 posts were notified, making the total number of posts for which recruitment was undertaken as 1,064. In view of the second notification, the written competitive examination was actually held on 14.2.2010.

(3.) AFTER the written examination, the answer sheets were valued and a list of candidates (the respondents call it as a provisional tentative list and the petitioners herein call it as a final select list) was released on 1.4.2010. Some of the candidates, who were not successful, filed a batch of writ petitions, seeking revaluation and furnishing of key answers.