TEACHERS RECRUITMENT BOARD Vs. B JAIWANTH

JUDGEMENT

(1.) This writ appeal is directed as against the order of the learned Single Judge in W.P.(MD)No.621 of 2020, dated 10.02.2020. The said writ petition was filed by the first respondent / B.Jaiwanth as against the impugned eligible list dated 20.11.2019 issued by the appellant herein with regard to the Direct Recruitment for the post of Post Graduate Assistant (Botany), 2018-2019.

(2.) The appellant, vide notification dated 12.06.2019, invited applications through Direct Recruitment for the post of Post Graduate Assistant (Botany) and the last date for submission of filled-in online application was 15.07.2019. The cut-off date for the prescribed qualification was fixed as 15.07.2019.

(3.) The first respondent, who completed the Degree Course in M.Sc (Botany) in the month of May, 2019, acquired the qualification on 14.07.2019, in view of the declaration of results by the University and therefore, she applied for the said post. She appeared for the written examination on 27.09.2019 and also secured 69 marks in the written examination. Therefore, she was called for Certificate Verification on 08.11.2019. But the appellant, vide provisional selection list dated 20.11.2019, declared the first respondent as ineligible on the ground that she was not having the prescribed qualification as on the date of notification. Therefore, she filed the above writ petition and this Court, following the decisions cited infra, allowed the writ petition.