CHAIRMAN TEACHERS' RECRUITMENT BOARD Vs. R MAHALAKSHMI

JUDGEMENT

(1.) THE Chairman of the Teachers' Recruitment Board is the petitioner herein. Aggrieved by the order, dated 12.07.2002, passed by the Tamil Nadu Administrative Tribunal, Chennai, in O.A. No.642 of 2002, the present Writ Petition has been filed.

(2.) BEFORE the Tribunal, the first respondent herein filed Original Application No.642 of 2002, challenging the selection made for the posts of School Assistant by the petitioner/Board. Curiously, the first respondent did not implead the State Government and the selected candidates as party respondents. On 11.02.2002, the Tribunal passed an interim direction to the effect that any appointment made, pursuant to the selection, shall be subject to the result of the Original Application. It transpires that the selection to the post of B.T. Assistant under the Tamil Nadu Educational Subordinate Service was finalised on 03.01.2002 and in respect of all the 29 posts notified against Zoology subject for the year 2001-2002, recruitment was duly made by appointing those candidates who were selected in accordance with merit and communal rotations. The Tribunal was not informed of the same and when the matter came up on 12.07.2002, the Government Advocate representing the petitioner submitted before the Tribunal that, since already directions have been issued that selection would be subject to result of the O.A., the main matter may be taken up. However, the Tribunal recording the submission made, gave a direction to the petitioner to temporarily select the applicants before it including the first respondent herein and give postings to them and ordered the Original Applications accordingly.