CHAIRMAN,TEACHERS RECRUITMENT BOARD Vs. K. BHASKAR

JUDGEMENT

(1.) This is a pathetic plight of a Lecturer, who had missed his appointment between the cup and the lip.

(2.) The appellant is the Teachers Recruitment Board challenging the order passed in W.P(MD)No.8768 of 2008, which was allowed on 11.11.2008 and offered an opportunity to the respondent / writ petitioner, who is a Lecturer.

(3.) The respondent / writ petitioner joined as a Lecturer in St.Joseph's College, Trichy in the year 1995 and was working there till 31.05.2005. Since his contract of employment got expired, he was not allowed to continue his job. Having served for 10 years, the respondent / writ petitioner had approached the College authorities to issue him a Teaching Experience Certificate and Service Certificate, but the College authorities declined to give the same. Therefore, the respondent / writ petitioner had filed a Writ Petition in W.P(MD)No. 1016 of 2008 before this Court, seeking a direction to the College authorities to issue Teaching Experience Certificate and Service Certificate to the respondent / writ petitioner and this Court, by order, dated 26.06.2008, had directed the College authorities to issue the said certificates to the respondent / writ petitioner on or before 30.06.2008. Pursuant to the direction given by this Court, the College authorities issued Service Certificate on 26.06.2008 and Teaching Experience Certificate on 30.06.2008. While so, the respondent / writ petitioner had applied for the post of Lecturer in a Government College, for which he was called for the certificate verification on 20.06.2008. Originally, the notification calling for the post of Lecturers was issued on 14.01.2008.