S. RAMESH Vs. SECRETARY, HIGHER EDUCATION DEPARTMENT, CHENNAI

JUDGEMENT

(1.) The relief sought for in the writ petition is to direct the second respondent to allot full marks of 15 for the teaching experience to the petitioner (Reg. No.1620414), by taking into consideration the teaching experience gained from 2000 to 2002 and from 2003 to 2006 for selection to the post of Assistant Professor in Computer Science, based on the notification/prospectus issued by the second respondent, dated May, 2013, for direct recruitment of Assistant Professor in Tamil Nadu Collegiate Education Service in 2012 and allot nine marks, on par with the candidate who has obtained Ph.D., Degree, to the petitioner and consequently direct the second respondent to permit the petitioner to attend interview and to select and appoint the petitioner to the post of Assistant Professor in Computer Science, based on merits in the selection.

(2.) The petitioner states that he is fully qualified for appointment to the post of Assistant Professor. He submitted his application for recruitment. However, he was not considered for selection to the post of Assistant Professor as the marks awarded for experience was not in consonance with the rules prevailing during the relevant point of time.

(3.) The learned counsel for the petitioner made a submission that for teaching experience, the petitioner must have been awarded 15 marks, however, the respondents awarded only 14 marks and therefore, the petitioner lost his opportunity to secure appointment to the post of Assistant Professor. During the certificate verification, the experience certificate produced by the petitioner was not properly considered in a right perspective for awarding 15 marks. In this context, the learned reiterated that the petitioner must be awarded with 15 marks and consequently, he must be appointed as Assistant Professor.