S. NAGARAJU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The brief facts that are relevant for disposal of the writ petition are as under:-

(2.) As already noted above, the employment registration of the petitioner relates back to 14/11/2002 and whereas the employment registration of the Respondent No.5 herein is 4/5/2004. Admittedly, the petitioner and the Respondent No.5 belong to the same category. Had the name of the petitioner was sponsored by Respondent No.4 along with the name of the Respondent No.5, the petitioner would have got the benefit of appointment to the post B.T Assistant, Mathematics (Telugu Medium).

(3.) The Respondent No.6 filed a counter-affidavit stating that the employment registration of the petitioner was due for renewal in the month of November, 2010, but the petitioner defaulted in renewing the same. But it was subsequently renewed in month of May, 2011, by availing the 18 months concession given by the Government of Tamil Nadu. It is also further stated that the entire process in the Employment Department was made online from 15/9/2010 and the entire legacy data were migrated to online. Because of its volume, there were lot of challenges during migration to online and therefore wide publicity was provided to the registrants to verify and update the data, if any missing, and accordingly several registrants have updated their data online. However, the petitioner has not came forward to seek any such updation and it was only on 18/10/2012, the petitioner updated his medium of instruction as 'Telugu'.