P K SENTHILKUMAR Vs. TEACHER RECRUITMENT BOARD

JUDGEMENT

(1.) HEARD Ms.A.Arulmozhi, learned counsel appearing for the petitioner and Mrs.Dakshayini Reddy, learned Government Advocate (Education) appearing for respondents.

(2.) THE petitioner has come forward to file the present writ petition, seeking for a direction to the first respondent to consider him for an appointment to the post of Secondary Grade Teacher under priority category of inter-caste marriage in the vacancies for which certificate verification was scheduled to take place on 13.11.2009 and to pass an appropriate order.

(3.) IN the second counter affidavit, dated 22.2.2010, it was stated that the posts of Secondary Grade Teachers are filled up purely on employment seniority. Since his name was not sponsored, he could not be called for the certificate verification. But in so far as the community of the petitioner is concerned, he actually belonged to Scheduled Caste community and not MBC. The Teachers' Recruitment Board has taken measures to recruit 5773 secondary grade teachers vide advertisement No.1/09 dated 12.1.2009 in various dailies. The vacancies were sub-divided into priority and non priority candidates community-wise. The order of priority in selection was followed strictly in terms of G.O.Ms.No.188 P&AR Department, dated 28.12.1976. There was no violation of rules. The petitioner had got his name registered in the employment exchange only on 16.3.2009, whereas the cut-off date for SC ICM priority was 13.3.2009. Therefore, since the petitioner's case came after the cut-off date, he is not eligible for consideration.