A. EVANJALIN MARY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner has preferred the instant Writ of Certiorarified Mandamus calling for the records from the Second Respondent relating to her non -selection bearing Roll.No.12 TE 32275002 and to quash the same. Further, she has sought for passing of an order by this Court in directing the Second Respondent to appoint her as Graduate Teacher (BT Assistant) in any of the Tamil Nadu Government Schools for appointing her as a Graduate Teacher.

(2.) ACCORDING to the Petitioner, she did her School Education on St. Joseph Girls Higher Secondary School at Dindugul and passed +2 examination in the month of March, 2000. She obtained 758 marks in her +2 Examination. She studied B.A. English Literature in the academic year 2004 -2007 in Holy Cross College, Tiruchirappalli. She passed the said Degree in First Class with 'A' Grade.

(3.) SHE is fully qualified to write the Teachers Eligibility Test and the Second Respondent conducted a supplementary TET Examinations on 14.10.2012. She attended the said examinations. Her Roll Number is 12 TE 32275002. She scored 103 marks out of 150 marks, which made her to qualify for the Graduate Teachers Post. Appointments were given for those candidates who passed the qualification test subject to the verification of their certificates as per the other Government guidelines and communal roaster. She was directed to attend the certificate verification on 06.11.2012 in St. Marys Higher Secondary school, Dindugal. She attended Certificate verification on 06.11.2012 along with required certificates. The results were published in the internet and she was learnt that she was not selected. Indeed, in the remarks column, it was stated as 'communicative English'.