LAWS(MAD)-2024-3-640

P. V. SUMINA Vs. UNION OF INDIA

Decided On March 20, 2024
P. V. Sumina Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) All these writ petitions have been filed challenging the common order passed by the Central Administrative Tribunal (CAT), Chennai Bench dtd. 1/3/2024 made in O.A.Nos.310/01031/2023 etc., batch of Original Applications.

(2.) The Administration of Union Territory of Puducherry had issued a notification inviting applications from eligible candidates for selection and appointment to the post of Primary School Teachers by a notification dtd. 21/10/2023. According to the said notification, the educational and professional qualification prescribed was a pass in Higher Secondary School Certificate or equivalent with 50% marks in aggregate and, Diploma in Teacher Education (In short 'DTE') in Basic Teacher's Training and should have studied Tamil / Malayalam as one of the subjects upto the secondary level and should have obtained minimum qualifying marks in Paper-I of the Teacher Eligibility Test (In short 'TET') examination.

(3.) Apart from these educational qualifications, the age limit that has been fixed is that the applicant shall be aged between 18 and 32 years as on 20/11/2023, which is the last date for submitting the applications. It has further been provided that age limit is relaxable for categories such as MBC, OBC, EBC, BCM, BT, SC and ST communities as well as persons with Bench Mark disability, Ex-servicemen etc.,