G. BHASKAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner has focussed the instant Writ of Certorarified Mandamus praying for an issuance of an order by this Court in calling for the records on the file of the Third Respondent as regards to the provisional selection list of Chemistry Lecturers in Government Polytechnic College for the year 2010 -2011 published in website on 18.10.2012 pursuant to the advertisement dated 27.02.2012 in advertisement No.02/2012 and to quash the same. Further, he has sought for passing of an order by this Court in resultantly to appoint him as Chemistry lecturer and pass any further or other orders as this Court deem it fit and proper.

(2.) THE Factual Matrix of the Writ Petition:

(3.) THE Petitioner was called for certificate verification through call letter dated 09.07.2012 to be held on 22.07.2012 at Presidency Hr. Sec. School, Egmore, Chennai. Further, he was directed to bring all the certificates mentioned therein. In the said certificate list, he was directed to bring Secondary School Leaving Certificate to ascertain his date of birth. He lost his Secondary School Leaving Certificate and consequently, obtained certified copy of the mark issued by the Secretary, Board of Secondary Education dated 19.08.2010. He also applied for the duplicate copy of the Secondary School Leaving Certificate through his School at Government High School, Pallipat on 18.07.2011 in application No.78/2011. The said application was received in District Education Office on 04.08.2011 in Ref.No.2650/A2/11 which in turn was sent to DPI, B2 section on 05.08.2011 in Ref.No.53 and the authorities had not issued him with the duplicate certificate. Subsequently, it transpires that the Petitioner was issued with the Secondary School Leaving Certificate duplicate certificate which was received by him in March 2013 about which there is no dispute.