RAVINDRA RATHINAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner who has completed his M. Sc. Botany has also obtained M. Phil, B. Ed and Ph.D and he belonged to B.C. Community. The Teachers Recruitment Board has called for application for direct recruitment of Lecturers in Government Arts and Science Colleges and Colleges of Education through advertisement on 16.09.2006 in respect of 1000 vacancies, out of which 50 vacancies allotted to Botany graduates. In respect of 50 vacancies, 15 were allotted to general turn, (10 general + 5 women), 15 were allotted to Backward Classes, 10 were allotted to Most Backward Community, 9 were allotted to Scheduled Caste (6general + 3 women) and 1 was allotted to Scheduled Tribe. As per the advertisement, the posts are to be filled up based on the marks awarded under four categories namely:

(2.) It is also stated that for the purpose of awarding marks regarding educational qualification, the following criteria was notified:

(3.) The Petitioner has applied for the post of Lecturer in Botany and the certificate verification was stated to have been conducted and it is stated that while short listing after certificate verification, it was made in the ratio of 1:10 for calling for interview. As per the eligible list, on 27.09.2007, the Petitioner was declare deligible for interview after certificate verification. The Roll Number of the Petitioner is F-06010088 and the list of selected candidates was published 19.11.2007. Thepetitioner was stated to have been secured 26 marks and was not selected. According to the Petitioner, in tha tselection, persons who got only 24 and 20 were selected. The Petitioner obtained the following marks during the said selection in the year 2006-2007: