S. SABARIMALAI MADHA Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The petitioner applied for the post of Lecturer in Government Polytechnic Colleges pursuant to the notification dated 28.07.2017 issued by the respondent. According to the petitioner, while answering the queries in the on-line application, she had mentioned her community status as MBC/DNC, but the same had been mistakenly reflected as BC. It is further claimed that her community status as belonging to MBC/DNC is fortified by the community certificate dated 30.06.2006 issued to her by the Zonal Deputy Thasildar, Sivakasi as belonging to Hindu Maravar Community, which is recognised as de-notified community as per Government Order (Ms.) No.28, Backward Classes and Most Backward Classes Welfare dated 19th July 1994 vide Serial No.220. On realising the aforesaid mistake, the petitioner claims to have made a detailed representation dated 14.11.2017 to the Respondent which has been despatched by registered post on 15.11.2017, requesting to rectify the aforesaid error in her on-line application by changing her community status as MBC/DNC and treat her as belonging to that category at the time of certificate verification that was to be held on 24.11.2017. Since the petitioner has not received any response for the same the present writ petition has been filed for a direction to the respondent to rectify the error in the on-line application of the petitioner by changing her community status as MBC/DNC instead of BC and for consequential directions.

(2.) The respondent has entered appearance and filed counter stating that while applying on-line, the petitioner had made entry in the 'Community Status' as Most Backward Class at 3.37 p.m. on 05.07.2017 and she used edit option and altered the entry in community status as 'Backward Class' at 4.09 p.m. on 05.07.2017 and hence, the community status of the petitioner has been entered as 'Backward Class' and therefore, she has to be considered only belonging to 'Backward Class' and she would be called for certificate verification only in that category.

(3.) Heard Mr. T. Aswin Rajasimman, the learned counsel appearing for the petitioner and Mr. A.K. Baskarapandian, the learned Special Government Pleader appearing for the respondent.