S. VIJAYALAKSHMI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The writ petitioner is in appeal against an order by which the writ petition was dismissed and her challenge to the conditions as to educational qualifications in the Teachers Recruitment Board notification for Computer Instructors for the year 2018-2019 was repelled.

(2.) The short grievance of the writ petitioner is that the writ petitioner is eminently qualified to obtain the post of Computer Instructor as the writ petitioner successfully completed her Master's in Computer Science and obtained the qualifying marks. In such regard, the writ petitioner refers to G.O.Ms.No.26 dated February 12, 2019. Such notification requires post graduation with at least 50 marks or its equivalent from a recognised university and Bachelor of Education from an NCTE recognised institution or post graduate with at least 45 marks from any recognised university and Bachelor of Education from an NCTE recognised institution. The writ petitioner next refers to clause 4(b)(iv) in the notification published by the Teachers Recruitment Board that requires G.O.Ms.No.361 issued by the School Education Department dated December 31, 1999 to also be followed and the candidates to possess both Bachelor's and Master's degrees in the same subject.

(3.) The writ petitioner claims that such condition has no nexus with the suitability of a candidate in the post of Computer Instructor. According to the writ petitioner, any candidate who has cleared the Master's in the subject with flying colours, as the writ petitioner has, would be able to occupy the post of Computer Instructor at the secondary level and the further condition that the same subject should have been studied at both the Bachelor's and Master's levels makes no sense.