B MILTON BOAZ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner seeks for issuance of a writ of certiorari to quash the order passed by the third respondent / the Chairman, Teachers Recruitment Board, Chennai, in his proceedings R.C.No.1030/A6/2006, dated 27.05.2008, by calling for the records connected thereto.

(2.) Learned Senior counsel appearing for the petitioner submitted that the third respondent Board published notification on 01.10.2006 calling for applications for selection and appointment to the post of Lecturer in Physics by direct recruitment in Government Arts and Science College. Subsequent to the publication, when the petitioner applied for the post of Lecturer in Physics under the BC (General) category, he was directed to appear for certificate verification on 12.07.2007. Thereafter, he was directed to appear for interview on 06.09.2007 and in the interview, the respondents have allotted 33 marks out of 39 marks, as stated below; <FRM>JUDGEMENT_415_MADLJ3_2014_1.html</FRM>

(3.) Learned Senior counsel further submitted that when the matter was taken up on 03.06.2008, this Court, by taking note of the fact that the petitioner was working as Lecturer in Physics and that 11 marks awarded under teaching experience was cancelled without holding proper enquiry, granted interim order of stay. By virtue of the same, the petitioner has been working even now, therefore, it is pleaded, the crux of the issue in the present writ petition is, if the over-lapping period of Ph.D., i.e. from 07.10.2002 to 20.10.2004 (two years period) is excluded, even then the petitioner will be getting 7 marks for teaching experience and accordingly, if the above four marks for twoyears of Ph.D. Studies are deducted from the total marks secured by the petitioner, then he would easily come within the zone of consideration for BC (General) category, since he would get the required cut-off marks of 29 (33-4) for BC (General) category.