S P KAVITTHA Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) THE writ petition is filed for a direction against the first respondent, the Teachers Recruitment Board, to add '2' marks for the period of weight in employment office to the written examination marks of the petitioner in the written competitive examination for appointment to the post of Graduate Assistant in Government Middle/high/higher Secondary Schools 2006-2007.

(2.) THE issue involved is very narrow in the sense that as per the prospectus issued for Direct Recruitment of Graduate Assistants, after verification of certificates for the short listed candidates weightage marks are given under 2 categories namely; i) Period of wait after registration in the employment office and ii) Experience of teaching in 6 to 10 standard in any recognised school. As far as the first category i. e. the period of wait after registration in the employment office is concerned, for 1 to 3 years of wait in the employment exchange one mark is given and 3 to 5 years of wait in the employment exchange 2 marks are added and 5 to 10 years of wait in the employment exchange 3 marks are added and 10 years and above weightage of 4 marks are given. Likewise, experience of teaching in VI to X standard in any recognised school is concerned, for 1 to 2 years of teaching experience one mark is given and for 2 to 5 years of teaching experience 2 marks are given and for 5 years and above 3 marks are added under the column of teaching experience.

(3.) ACCORDING to the petitioner, her written examination mark is 124 out of 150 and as far as the period of wait after registration in the employment office column is concerned the mark of the petitioner is stated as zero. While in respect of teaching experience in VI to X standard column is concerned it is stated as 2 marks. The writ petition is filed on the basis of the fact that she registered in the employment exchange on 7. 5. 2002 and therefore she should have given 2 marks under the head of period of wait after registration in the employment exchange. The grievance of the petitioner is that under the period of wait after registration in the employment office 2 marks has to be awarded instead of that it is stated as zero. It is also seen in the mark list that 2 marks have been given under the head of teaching experience. When the matter came up for admission on 14. 12. 2006, this Court has directed the Government Advocate to take notice and directed the Registry to post the matter for orders.