C.JEYAPRABHA Vs. TECHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The orders passed by this Court on two occasions have not been complied, as translated copies of Tamil documents have not been placed on record. The petitioner in this writ petition prays for issuance of a writ in the nature of mandamus, directing the respondent to forthwith award five marks for the Articles published by the petitioner for selection to the post of Lecturer in Chemistry subject in the Government Arts and Science Colleges and College of Education and consequently direct the respondent to appoint the petitioner as Lecturer in Chemistry.

(2.) The respondent invited applications from the candidates for direct recruitment to the post of Lecturers in Government Arts and Science Colleges and College of Education for year 2008-2009. As per the advertisement, the process of selection was to be in two stages;

(3.) In the certificate verification process, the maximum marks were 15 for teaching experience, 9 marks for Ph.D. qualification in the relevant subject, and 5 marks for Research Contribution, namely, Books or Articles published before 29.09.2008, relating to the relevant subject.