A. S. GANDIBHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Certiorari, to quash the order in Na.Ka.No.9653/A6/2011 dated 27.06.2012, of the sixth respondent, which is only an information furnished, to the petitioner under the Right to Information Act, informing that the petitioner has been not selected for appointment in pursuance of interview for the post of part time Instructor in Music.

(2.) VIDE G.O.Ms.No.177 School Education (C2) Department 11.11.2011, a decision was taken, to fill up the posts of part time instructors in the Government Schools for Standard VI to VIII. The selection was ordered to be at the District Level by the committee consisting of Chief Educational Officer - Chairperson Chief Education Officer (SSA) - Member Secretary District Elementary Educational Officer District Level officer from the district in Health and Physical Education - Specialist concerned for Part Time teacher being selected. District level Specialist in Art Education - Specialist concurrence for Part Time teacher being selected. District Level Specialist for respective work Education - Specialist concerned for Part Time teacher being selected in Music (Vocal and Instrumental) Sewing, Horticulture, Life Skill & Communication skill, Masonry & Computer Application etc.

(3.) THE petitioner has challenged the selection of the candidates, on the plea, that the appointment letters have been sent to the selected candidates in clandestine manner, the selection process was not held in transparent manner. It is submitted, that there were wide protests, which were reported in different newspapers.