A.ANANDHA KUMAR Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) These two writ petitions are filed by the candidates who have participated in the Selection Process for appointment to the post of Special Teacher [Physical Education] in the Department of School Education with Bachelor in Physical Education (B.P.E.) qualification. Since their names were not included in the Tentative Provisional Selection List for appointment, they have challenged the Tentative Provisional Selection List as illegal and sought direction to the first respondent Teachers Recruitment Board, to select them and appoint them in the post of Special Teacher [Physical Education].

(2.) From the counter filed by the first respondent which is the Nodal Agency for recruiting Special Teacher [Physical Education], it appears that the writ petitioners are either not in possession of the qualification prescribed under the notification or not secured mark above the cut-off mark under the respective category.

(3.) Since the issue centres around the notification which has prescribed the educational qualification and technical qualification for the post of Special Teacher [Physical Education] and when the claim of the petitioners is that they possessed the requisite qualification as prescribed under the notification, which is now disputed by the first respondent, it is necessary to record the background of the Notification No.05 of 2017, dated 26.07.2017 which is the genesis for the present spate of litigation.