S RADHA Vs. CHAIRMAN, TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) This writ petition is filed for direction against the respondents to issue order of appointment to the petitioner for the post of Graduate Assistant for Government Middle/High/Higher Secondary School 2006-2007 in English subject based on the marks released on 01.12.2006 in the written examination held on 05.11.2006 with registration No. GO 2300037/MBC.

(2.) An advertisement was issued by the Teachers Recruitment Board dated 02.09.2006, calling for applications for appointment to the post of Graduate Assistants for various subjects in Government Middle/High/Higher Secondary Schools, to fill up the total vacancy of 3488, out of which for English subject the number of vacancy was 564. The number of posts reserved for the Most Backward Community (MBC) was 201 and 119 were earmarked for woman candidates as per the prospectus. The petitioner having pass her B.A., in English in May, 2005 from Periyar University and B.Ed., in May, 2006 from Annamalai University, has applied for the said post and appeared in the written examination conducted by the respondent Board on 05.11.2006. On 01.12.2006, the examination marks were released. The petitioner has secured 86 marks out of 150. The respondent Board has directed the petitioner to appear for certificate verification on 13.12.2006. The respondent Board has directed the petitioner to appear for certificate verification on 13.12.2006 at Tamil Nadu Parent Teachers Association, DPI Compound, College Road, Chennai 600 006 and her serial number in the list was 476. According to the petitioner, she has produced the certificates as required in the call letter dated 04.12.2006 in original, and the same was verified.

(3.) In the provisional list published on 12.01.2007, the petitioner's name did not find place. On verification, it was found that she has secured higher marks than the persons who have got selected. It is the case of the petitioner that some persons who have not produced the original certificates and who have given undertaking were directed to appear for further certificate verification on 10.04.2007 and a supplementary provisional list of selected candidates was published after second certificate verification and in that list also the petitioner's name was not found. When contacted the respondent, the respondent has informed the petitioner that she will be given appointment order, however, the appointment order was not issued. It is the further case of the petitioner that a third certificate verification was made for unfilled vacancies on 15.04.2007 and selection was published. According to the petitioner, since she got 86 marks out of 150 and in the list of selected candidates, persons who have got less than the said mark have got selected and therefore, she is entitled for selection.