M ARUNA Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) I have heard the arguments of Mr. R. Karuppan, learned counsel appearing for the petitioner and Mrs. C. K. Vishnupriya, learned Government Advocate, representing the respondent and have perused the records.

(2.) THE petitioner belongs to Scheduled Caste community and she has joined the Engineering College and got a degree in B. E. Mechanical Engineering with II Class and M. E. in Industrial Engineering in the year 1999 with a First Class. In the present writ petition, she has sought for a writ of Mandamus directing the respondent to revise the selection list and appoint her as a Lecturer in any one of the Government Engineering Colleges or Government Polytechnics with retrospective effect and all other backwages. When the petitioner saw the advertisement made by the respondent calling for applications for the post of Lecturer in Government Engineering Colleges and Polytechnics for the year 2005-2006 vide Notification, she had also applied for the same. The said advertisement relates to different subjects including Engineering subjects and the following qualifications have been prescribed for the post of Lecturer. Subjects qualifications english, MATHEMATICS, PHYSICS, CHEMISTRY AND COMMERCE a First class Master's Degree in the appropriate branch of study. (For all other Subjects)A First class Bachelor's Degree in the branch of Engineering relating to the post concerned.

(3.) THE petitioner, knowing fully well the qualification prescribed and that she was not eligible, has filed a writ petition before the Madurai Bench of this Court being W. P. (MD) No. 1570 of 2006 challenging the notification. In that writ petition, in W. P. M. P. (MD) No. 1749 of 2006, it was directed that the petitioner shall be considered for the post if the selection process commenced for filling up the said post. But, however, if the petitioner is selected, her results should be withheld pending final orders in that writ petition. Even when that matter is pending before the Madurai Bench, the present writ petition has been filed with the prayer as stated above.