R.SUGANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE present writ appeal is against the order of the learned single Judge in W.P.(MD)No.16049 of 2012 dated 21.01.2013.

(2.) IT is seen from the certificate issued by the Madurai Kamaraj University that as per the remarks of the Chairman, Board of Studies in B.Sc. Physics (UG), the B.Sc. (Special) Physics with PC Hardware and Networking course is equal to B.Sc. Physics semester course. The appellant herein / writ petitioner completed B.Sc. (Special) Physics with PC Hardware and Networking course in Lady Doak College, Madurai, which is affiliated to Madurai Kamaraj University, in regular course during April 2006. Subsequently, the appellant completed B.Ed. course during November 2007 and her qualification has been registered in the District Employment Office, Dindigul. It is stated that as per G.O.Ms.No.181, School Education (C2) Department, dated 15.11.2011, the second respondent herein fixes the eligibility for conducting Teacher Eligibility Test, and the description of the qualifications are given thereunder. The appellant evidently had not secured the minimum marks prescribed for the eligibility test. Thereafter, there was a supplementary test, in which the appellant is stated to have passed and secured 97 marks. While she was called for certificate verification, awaiting for her appointment to the post of B.T. Assistant (Physics), the results published did not find her name as a selected candidate, with remarks "Physics Special with Hardware".

(3.) IT may be of relevance to point out that by order dated 21.01.2013 in W.P.(MD)No.15888 of 2012, learned single Judge had also considered similar averments in respect of other discipline. In referring to the Government Orders therein, this Court pointed out that the Equivalence Committee had not considered whether B.Sc. Maths with Computer Application is equivalent to B.Sc. Maths or not. In that writ petition, this Court directed that if there are vacancies remaning unfilled, the Teachers Recruitment Board may address a letter to the Government for evaluation of equivalence of degrees such as the one obtained by the petitioner in the said writ petition, and upon receipt of such a request from the Recruitment Board, the Government may constitute an Equivalence Committee and take a decision within a period of twelve weeks.