P. PRIYANKA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has applied to the post of PG Assistant pursuant to the notification No.2 of 2025, dtd. 10/7/2025 issued by the Teachers Recruitment Board (TRB). The petitioner's candidature was rejected by the respondents on 22/1/2026 as ineligible that she has pursued PG and B.Ed., degrees simultaneously. The same is challenged in this writ petition.

(2.) The case of the petitioner is that she has completed B.Ed degree on regular stream in Mangayarkarasi College of Education from June 2015 to May 2017 and studied MA (Tamil), through distance education in Madurai Kamaraj University, from January 2017 to December 2018. According to the petitioner, the MA course was commenced only in the month of June 2017 and before that she has completed the B.Ed., degree in the month of May 2027. Therefore, according to the learned counsel, the degrees obtained by the petitioner cannot be treated as simultaneous degrees and hence, the impugned ineligible list has to be interfered with.

(3.) Mr.T.Amjad Khan, learned Standing Counsel, who takes notice for the Teachers Recruitment Board submits that the petitioner has pursued MA (Tamil) through distance in Madurai Kamaraj University during the calender years January 2017 to December 2018. The petitioner has also studied B.Ed., degree from June 2015 to May 2017. Since the petitioner was pursuing BEd., degree and MA degree simultaneously, the petitioner's candidature was rejected as ineligible. He has also relied on the judgment of the Hon'ble Full Bench of this Court in R.Chitra Vs Member Secretary,TRB, Chennai and others [2021 (3) CTC 369]