P GOWRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of both parties, the writ petition itself is taken up for final disposal.

(2.) PRAYER in the writ petition is to quash the list of candidates provisionally selected for appointment in the Direct Recruitment of Lecturers (History) for Government Arts and Science Colleges and Colleges of Education - 2006-2007, dated 19.11.2007 insofar as Sl.No.80 of the said list and consequently direct the respondents to include the name of the petitioner in the selected list for the appointment of Lecturers in History for the Government Colleges and fix seniority.

(3.) PETITIONER further states that she attended the interview on 21.9.2007 pursuant to the interview call letter issued on 12.9.2007 and on the said date the certificates were again verified including the experience certificate, countersigned by the Regional Joint Director of Collegiate Education, Madurai Region, on 19.7.2007. The second respondent declared the results of the provisionally selected candidates on 27.11.2007 and the petitioner came to know that she secured 13 marks out of total 39 marks, i.e., for Teaching experience 2; Educational qualification 6; books and articles 0; and interview marks 5; thus totally 13 marks and she was not selected provisionally. According to the petitioner, the award of two marks under the heading teaching experience is improper as she is having three years of teaching experience, for which she is entitled to get six marks i.e., two marks for each year and if six marks are awarded to the petitioner towards teaching experience, her total marks will be 17 instead of 13 and in that event, she is eligible to get selected as the cut-off marks for MBC Women candidate is 16.