K. ALAGARRAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition has been filed praying for issuance of a writ of Certiorarified Mandamus calling for the entire records pertaining to the proceedings of the 2nd respondent vide Na.Ka.No.12515/C2/E1/2009, dated 21.11.2013, and to quash the same and to direct the respondents to declare the completion of probation of the petitioner on 06.03.2009 and sanction all monetary benefits including annual increment from 2012.

(2.) THE petitioner passed B.Sc. (Chemistry) in the year 1999 and M.Sc., (Chemistry) in the year 2001 respectively. Thereafter, the petitioner studied B.Ed., in Special Education -Mental Retardation at Madurai Kamaraj University and he registered the same in the district employment exchange. Pursuant to the paper advertisement dated 02.09.2006 made by the Teacher Recruitment Board for recruiting B.T. Assistant for the academic year 2006 -2007, the petitioner applied for the same and passed the written examination conducted on 05.11.2006. Thereafter, the petitioner appeared for certificate verification on 26.12.2006. After certificate verification by the Teacher Recruitment Board, the petitioner was selected and posted at Government Higher Secondary School, Kalamaruthur, Villupuram District, by an order dated 04.03.2007 passed by the 2nd respondent. The petitioner joined duty and he has completed two years probation on 06.03.2009. However, his probation has not been declared by the respondents. Hence, the petitioner made a request to declare his probation. The Headmaster, Government Higher Secondary School, Kalamaruthur, vide his letter in Na.Ka.No.163/09 -10, dated 05.02.2010, recommended to declare the completion of probation of the petitioner, and for that purpose the petitioner had handed over al his original certificates and the same was forwarded to the Chief Educational Officer, Villupuram. But, there was no response from the respondents.

(3.) HEARD the learned counsel for the petitioner as well as the learned Additional Government Pleader appearing for the respondents and perused the materials available on record.