S.SIVASUBRAMANIAN Vs. PRINCIPLE SECRETARY

JUDGEMENT

(1.) The petitioner is aspirant for the post of Post Graduate Assistant in English. When the second respondent/Teachers Recruitment Board advertised for the said post, the petitioner made an application and subsequently, went through the written test and secured 99 marks in the written test and therefore, he got eligible to be called for certificate verification. Subsequent to the certificate verification, the petitioner was informed that he did not have the Higher Secondary Certificate (HSC) and therefore, he was not selected for the post of Post Graduate Assistant. Hence, the petitioner has filed the present writ petition. The petitioner contended that after SSLC, he did Pre-University Course (PUC) and wrote the examination conducted by the Madurai Kamaraj University. He studied in Rajus College, Rajapalayam. However, the PUC certificate given to him was misplaced. The petitioner gave a complaint before the Taluk Police Station at Tiruvarur on 30.7.2012. Thereafter, he also made an advertisement in the (Tamil newspaper) Thina Thanthi, Thanjavur Edition, dated 31.7.2012, stating that while shifting the house, the certificate was found missing. The petitioner also wrote to the second respondent/Teachers Recruitment Board (in short "TRB"), vide e-mail, dated 13.12.2012, that he has applied for a duplicate certificate and since the duplicate certificate is available, he is willing to produce the same. During the certificate verification, it was recorded that the PUC certificate was not produced. It was, thereafter, all these exercises were undertaken. It was, thereafter, he wrote to the TRB seeking their permission to produce duplicate certificate issued by the Madurai Kamaraj University. Notwithstanding the same, since no reply was forth coming, the writ petition came to be filed.

(2.) When this writ petition came up for hearing on 1.2.2013, the learned Additional Government Pleader was directed to get instructions from the respondents. Thereafter, the matter was listed on 11.2.2013, 12.2.2013, 19.2.2013, 26.2.2013, 1.3.2013 and finally, today. The learned Additional Government Pleader has, today, produced the file containing the certificate of verification maintained by the TRB, wherein it is indicated that the petitioner did not produce his PUC certificate, but, however, he has produced his originals of SSLC, B.A., degree course, M.A., degree course and also B.Ed., degree course.

(3.) In the prospectus issued by the TRB, in paragraph 15, it was indicated that during certificate verification, the original and attested copies of all certificates as stated in the call letter for certificate verification should be produced and all certificates should have been issued prior to the last date for submission of filled-in applications and the certificates issued after the cut off date will not be considered.