M. BALAKRISHNAN Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The present writ petition has been filed seeking direction to the 1st respondent to award marks to the petitioner in respect of Question Nos.4, 21 and 28 for the examination undergone by the petitioner on 16/10/2022 for the TNTET PAPER-I pursuant to notification dtd. 7/3/2022 and consequently direct the 1st respondent to declare that the petitioner had qualified in said examination and issue TNTET PAPER-I Qualification certificate.

(2.) The brief facts which are necessary for the disposal of this Writ Petition is as follows:-

(3.) The learned Counsel appearing for the petitioner submitted that had his objections raised through the trbtetgrievance2022@gmail.com had been duly considered, he would have automatically come within the zone of consideration, since the same was not considered and since his request to consider the objection to question Nos. 4, 21 and 28 was negated by the 1st respondent, the petitioner's chances of having selected has been defeated. In view of the same, he pressed to direct the 1st respondent to award marks to the petitioner in respect of question Nos. 4, 21 and 28 for the examination attended by the petitioner on 16/10/2022 for the TNTET PAPER-I, pursuant to the notification of the 1st respondent and pressed for allowing the writ petition.