A. PANDI SELVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner herein, who was provisionally selected for the post of PG Assistant in Tamil in the selection held, pursuant to the Notification No. 10/2019, dated 12. 06. 2019, was declared to be ineligible after certificate verification, through the impugned orders, on the ground that the petitioner herein had passed her M. A degree, after the cut-off date. According to the respondents, the prescribed educational qualification should have been obtained prior to the last date for submission of filled-in online application i. e. , on or before 15. 07. 2019. Since the petitioner herein had produced her M. A. , Post Graduate certificate on 08. 11. 2019, her candidature was declared to be ineligible since it is after the cut-off date.

(2.) The learned counsel for the petitioner would rely upon the marks statement issued on 15. 03. 2019 by the Periyar University for the petitioner's degree in M. A (Tamil) and submitted that since the certificate itself has been issued prior to the cut-off date, the impugned list holding the petitioner ineligible cannot be sustained.

(3.) The learned Special Government Pleader for the respondents would rely on the Notification dated 12. 06. 2019 and submit that since it was specifically explained in the notification that all the qualifying/equivalent certificates should have been obtained prior to the last date for submission of filled-in online application, the petitioner's submission of the certificates after the cut-off date, is against the requirements prescribed in the notification and therefore, the impugned order holding the petitioner ineligible, cannot be found fault with.