V. PRAKASH Vs. TEACHER RECRUITMENT BOARD

JUDGEMENT

(1.) THE prayer in the writ petition is for the issuance of a writ of mandamus to direct the respondent to include the name of the petitioner in the final merit -cum -communal selection list for Tamil subject published on 03.01.2014, by confirming the selection of the petitioner on merit, for the posts included in the Post Graduate Assistants/Physical Education Directors Grade -1, 2012 -2013 examination, notified in Advertisement No. 02/2013 dated 09.05.2013, on considering the marks scored by the petitioner in the said examination, in order to initiate further selection process and consequently to recommend the petitioner to be selected and appointed as Post Graduate Assistant in the said examination, with due seniority and all service benefits.

(2.) THE case of the petitioner is that he has completed his SSLC and HSC examination during March 2000 and March 2002 respectively. The petitioner also has completed B. Litt in Tamil in the year 2007; M.A.[Tamil Literature] in May 2011 and B.Ed. Degree in April 2010. It is his further case that the petitioner applied for the Post Graduate Assistants/Physical Education Directors Grade -1 called for by the respondent -Board and got 104 marks. However, when the final list of selection was published, though the other candidates who have secured less marks and less than his age were considered for appointment, the petitioner's name did not find a place. On verification, it was found that the petitioner's name was not considered in the final list due to the fact that he has completed his Post Graduate course and B.Ed. Degree course simultaneously. Aggrieved by the same, the petitioner has come forward with the present writ petition.

(3.) ON instructions, the learned Additional Government Pleader appearing on behalf of the respondent -Board submitted that the report containing the order of study was that the petitioner joined M.A. Degree course in the year 2007 and completed the same during the year 2011. In between, during the year 2008, he has joined B.Ed., course and completed the same in the year April 2010. Therefore, the petitioner has done two different courses simultaneously. In this connection, he would rely upon the Division Bench judgment of this Court passed in W.A. No. 845 of 2013 dated 07.01.2014 [S. Jagadeeswari vs. The Chairman, Teachers Recruitment Board, Chennai -6 and another] and also the judgment passed by the learned Single Judge in W.P. No. 1843 of 2014 dated 13.03.2014 [S. Arivazhagan vs. The Chairman, Teachers Recruitment Board, Chennai -6 and another]. Accordingly, pray for the dismissal of the writ petition.