S VELUCHAMY Vs. STATE OF TAMIL NADU, SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT; CHAIRMAN, TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) This is a frivolous litigation filed by thePetitioner seeking for one more evaluation of the answer paper written by him while writing examination for selection and appointment to the post of Block Resource Teacher Education (History).

(2.) It is the third attempt by a candidates who have written the selection examination. When the first set of Writ petitions came, the Respondent State themselves agreed to re-value the papers and that was also permitted without going into the merits of the case. Subsequently, again it was pointed out that some question given were either dubious or erroneous. Therefore, another round of valuation was also permitted by this Court. Not satisfied with that there were serious of litigation both before the Principal Bench and the Madurai Bench. In both Courts there were as many as 200 Writ petitions.

(3.) Mr. V. Ramasubramaniam, J., setting in Principal Bench in W.P. No. 11120 of 2010 and batch cases, by acommon judgment dated 17.08.2010 gave exhaustive directions with reference to valuation of the answer papers. The entire issue were gone into at the relevant time. Following the judgment passed by the Principal Bench, batch of litigations pending before the Madurai Bench came to be disposed of by a common order by Mr. R.S. Ramanathan, J., in W.P.(MD) No. 4696 of 2010 and batch cases. The learned Judge followed the judgment of the Principal Bench and disposed of the Writ petitions by giving similar directions. The State did not go on appeal and the order has been implemented.