S.SIVASANKAR Vs. MEMBER SECRETARY TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) This writ petition has been filed for issuance of a Writ of Certiorarified Mandamus calling for the records pertaining to the order passed by the 1st respondent in his proceedings in Rc.No. 6391/TET/LC/2014 dated 27.06.2014 and quash the same and direct the respondents to consider the petitioner for appointment to the post of B.T Assistant (Physics) according to employment exchange seniority under the S.C Category and appoint the petitioner as B.T Assistant (Physics) and confer all the consequential benefits from the date on which, his junior was appointed.

(2.) The case of the petitioner is that he belongs to Scheduled Caste community. He passed B.Sc. (Physics) in 1998, M.Sc. (Physics) in 2004 and B.Ed. in 2005. He registered his qualification in the Professional and Executive Employment Office, Santhome, Chennai on 10.05.2006 and also registered in the District Employment Office, Trichy on 19.12.2006. The 1st respondent Board, conducted selection for the post of BT Assistant for 2010-11 notifying the vacancies, called for list of candidates from the Employment Exchange and his name was sponsored. Ultimately, they gave appointment for the scheduled caste candidates, who registered in the Employment Exchange upto June, 2006 in September, 2010. Again, in February 2011, they gave appointment to the scheduled caste candidates, who registered upto July, 2006.

(3.) The learned counsel for the petitioner submitted that the petitioner registered his M.Sc., B.Ed., qualification in the Professional and Executive Employment Office, Santhome, Chennai on 10.05.2006 prior to the cut off date for the post of B.T. Assistant (Science) under the Scheduled Caste category, i.e., 06.06.2006.