R. PAVUL Vs. DIRECTOR GOVERNMENT EXAMINATIONS

JUDGEMENT

(1.) THE prayer in this writ petition is seeking for a mandamus, directing the respondents 1 and 2 to release the entire marks obtained by the petitioner for the examination held in the month of May 1993 to the Diploma of Teacher Education.

(2.) THE case of the petitioner is that he appeared for SSLC public examination in the month of March 1996 and secured 281 marks out of 500 marks. Further, he appeared in Higher Secondary Course Examination and secured 556 marks, out of 1200 marks. Though, the petitioner could not secure the pass marks in the subject English and Chemistry, latter he passed the subject Chemistry in the month of March 1989 and the subject English in the month of March 1990 by securing 75 marks out of 200 marks. The petitioner was admitted into the fourth respondent Institution for the Diploma course, during the academic year 1992 to 1994. The petitioner appeared in the examination and secured first class with registration No.44097. The first respondent, however, did not release the marks obtained by the petitioner for the examination conducted in the month of May 1984. Subsequently, the petitioner joined service as Secondary Grade Teacher in a permanent vacancy. He also obtained a decree of Bachelor of Literature in Tamil in the month of May 2004 and Bachelor of Education from the Tamil Nadu Teachers Education University examination held in the month of June 2009. The marks obtained by him in the first year examination conducted by the respondents 1 and 2 in the month of May 1994 had not been released, even though the mark obtained from the second year teacher course was released to the petitioner. Therefore, the present writ petition is filed before this court.

(3.) HEARD the learned counsels appearing for the respective parties.