V.VANITHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners are applicants for the post of P.G.Assistant in English coming under the Higher Secondary Education Service, for which applications were called for the year 2011-2012. The petitioners were initially selected by the Teachers Recruitment Board and admittedly the appointment orders were given by order dated 12.12.2012 signed by the Joint Director of Higher Secondary Education. In the order itself it was stated in condition No.11 that the educational qualification obtained by the petitioners as well as the Diploma and Degree obtained by them will be sent to the appropriate District Educational Officers for ascertaining the genuineness of the same as well equivalence of such claim. It was also stated that if those Diploma or Educational or Degree Certificates are not genuine or evaluated as per Rules, their appointment will be cancelled without any prior notice.

(2.) IT is stated by the petitioners that a function was organised for grant of appointment order and it was attended by the Hon'ble Chief Minister and appointment orders were given to them. Subsequently, by order dated 31.12.2012, the Joint Director of Higher Secondary Education informed the petitioners that a letter has been received by the Chairman of the Teachers Recruitment Board on 27.12.2012 stating that their names did not find a place in the final list and therefore, the temporary appointment given to them was cancelled. Challenging the impugned order, the Writ Petitions came to be filed.

(3.) THE contentions raised by the petitioners are that the petitioners have got Science Degree. Subsequently, they underwent a Degree Course in English what is known as Double Degree given by Annamalai University. They have undergone M.A.Degree in English under the Open University System. Therefore, it cannot be said that they are not qualified to hold the post, for which they were given temporary appointment.