D. VELMURUGAN Vs. CHAIRMAN, CHENNAI

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the Respondents to consider the Petitioner for selection and appointment to the post of Assistant Professor in Chemistry under SCA category or PH Ortho category in application of Rule of Reservation and roster as per the Government orders.

(2.) The petitioner states that he is fully qualified for selection and appointment to the post of Assistant Professor, Chemistry. The petitioner completed M.Sc., in Chemistry and also M.Phil., He passed State Level Eligibility Test (SLET) in the year 2012. The petitioner participated in the process of selection. He is a differently abled person, suffering 50% of Disability in his right leg. The respondents, while undertaking the process of selection, had not followed the rule of reservation. Therefore, the petitioner was deprived of his opportunity for selection to the Post of Assistant Professor, Chemistry.

(3.) The learned Special Government Pleader appearing on behalf of the respondents objected the said contention by stating that the presumptive statement made by the petitioner is incorrect. The Rule of Reservation was scrupulously followed. 200-Point Roster was adopted, while undertaking the process of selection. The procedures as contemplated for award of marks and selection was also followed by the Board during the relevant point of time. In this regard, the first respondent/Teacher Recruitment Board filed an additional counter affidavit, which reads as under: