A MAHARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner seeks for a Mandamus directing the 2nd respondent to award marks as per the criteria given in the prospectus and consequently, to recruit the petitioner as 'Lecturer' in Zoology Department, in any of the Government Arts and Science Colleges and College of Education. The case of the petitioner is that the Government of Tamil Nadu, invited applications for direct recruitment to the post of 'Lecturer' at Government Arts and Science Colleges and College of Education for the academic year 2006-2007. A prospectus for such recruitment was also issued by the 2nd respondent Board. According to the prospectus, marks have to be awarded to the candidates under 5 categories, thus, for a total 50 marks. The petitioner had applied to the said post and subsequently, was called for an interview on 14.9.2007 with his roll No. F07010046. The results of the candidates provisionally selected for appointment were published and the petitioner roll number did not find a place in that list. It is seen that the petitioner was awarded only 20 marks out of 39 marks. When the prospectus issued by the second respondent contemplated awarding of marks out of total 50 marks, the petitioner was awarded only 20 marks, out of total 39 marks, which according to the petitioner, is in violation of the prospectus issued and therefore, he had filed the present writ petition.

(2.) Notice of motion was ordered by this Court on 3.1.2008. No counter affidavit is filed by the respondents so far.

(3.) The learned counsel appearing for the petitioner submitted that had the respondents strictly followed the terms of the prospectus in awarding the marks, the petitioner would have been selected. On the other hand, instead of awarding marks to the total marks of 50, the respondents have deviated from the terms of the prospectus and awarded only 20 marks to the petitioner, out of total 39 marks. Therefore, there is a clear cut violation of the terms of the prospectus and consequently, the petitioner is entitled to get the marks as per the prospectus.