G.UMA MAHESWARI Vs. THE SECRETARY TO GOVERNMENT, HIGHER EDUCATION (F2) DEPARTMENT, GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner for issuing a Writ of Mandamus directing the respondents to award 15 marks to the petitioner for her teaching experience as per the notification of the second respondent Board, dated 28.05.2013 and as per G.O.Ms.No.502, Higher Education (F2) Department, dated 31.12.2015 and consequently, direct the respondents to appoint the petitioner as Assistant Professor in Zoology in any one of the Government Colleges.

(2.) The brief facts which are necessary for the disposal of the above writ petition are summarised as follows:

(3.) The learned counsel appearing for the petitioner has brought to the notice of this Court a judgment of this Court in W.P.(MD)Nos.2274 and 2275 of 2014, dated 11.02.2014 wherein this Court has directed to award full weightage marks to those candidates who have acquired M.Phil., degree before 1993. Since based on the judgment of this Court in the writ petition, the first respondent has passed a Government Order on 31.12.2015 directing the appointment of those teachers, the petitioner persuaded this Court to pass similar order or direction in this writ petition for directing the respondents to appoint the petitioner as Assistant Professor in Zoology Department with all monetary and attendant benefits on par with other candidates who have been recruited in this process. The learned counsel for the petitioner relied upon the notification issued by the Teachers' Recruitment Board dated 28.05.2013 and other records and submitted that the petitioner is eligible to acquire the complement of full marks towards teaching experience.