YAVANARAJAN Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) THE prayer in the above writ petitions is for a Writ of Mandamus directing the respondents to appoint the petitioner as Junior Graduate assistant for science subjects in Government Schools.

(2.) THE first respondent/board was constituted for the purpose of recruitment of teachers for regular appointment in the Tamil Nadu higher Educational Services and Tamil Nadu Educational Subordinate Services. From 2001-2002 onwards, written competitive examinations were introduced for recruitment of all categories of teachers and the final selection is based on merit-cum-communal rotation. THE Board notified vacancies for the year 2004-2005 and 2005-2006 in Tamil and English Dailies inviting applications from eligible candidates who registered their names in the employment exchange for the posts of Junior Graduate Assistants. For 2004-2005, the last date for receipt of applications was fixed as 01. 10. 2004 and for 2005-2006, the last date was 12. 09. 2005 and the prospectus were issued and competitive written examinations held on 28. 11. 2004 and 16. 11. 2004 respectively. THE petitioners herein are graduate in bio-chemistry and also passed B. Ed. , degree and some of them possess other educational qualifications which are not relevant for this case.

(3.) IN view of the above discussion, this Court is of the considered view that the respondents have rightly not considered the petitioners for selection, the writ petitions are devoid of merits, liable to be dismissed and accordingly they are dismissed. No costs. .