P.MUTHUVALAN Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of certiorari to quash the impugned tentative provisional list of candidates selected for the appointment for the recruitment as Special Teachers through Employment Exchange Registration State Seniority 2010 - 2011 and 2011 - 12 published in the Internet by the Teachers Recruitment Board, with a consequential relief of considering the petitioner and all other eligible persons for the appointment.

(2.) THE petitioner acquired qualification of H.PED (Higher Grade Physical Education). The petitioner enrolled himself in the District Employment Exchange on 14/9/1999. In the year 2008, the lands of the petitioner were acquired and because of which, the petitioner was placed in priority category of L.A (Land Acquisition) for the purpose of employment preference.

(3.) IN 2012, the Teachers Recruitment Board has commenced a process of selection of Special Teachers (Physical Education) by calling the candidates from the District Employment Exchanges. The total posts to be filled up is 1023 posts, out of which 98 posts are reserved for MBC priority category.