CHAIRMAN, TEACHERS RECRUITMENT BOARD Vs. A VALARMATHI

JUDGEMENT

(1.) The challenge in these intra-Court appeals is to the common order of the learned Single Judge made in W.P.No.19447, 19810 and 19875 of 2014, wherein, the respondents herein had challenged the rejection of their candidature vide communication released in the official website of the 1st respondent on 14.07.2014, insofar as it declares that the respondents are ineligible for the selection and appointment for the post of B.T Assistants and consequently direct the appellants to select and appoint the respondents as B.T Assistants in the respective subjects.

(2.) The respondent in W.A.No.1496 of 2015 / the petitioner in W.P.No.19447 of 2014 had applied for being appointed as a B.T Assistant (History) based on the advertisement made by the 1st appellant viz., Teachers Recruitment Board on 22.05.2013. She also participated in the Teacher Eligibility Test conducted by the 1st appellant on 18.08.2013. She had secured 93 marks in the said test and was declared qualified for appointment for the post of B.T Assistant. According to her, she was also called for certificate verification and she had attended the same on 24.01.2014. After the certificate verification, the 1st appellant published the results in its official Website on 14.07.2014. By the impugned communication, it was declared that the petitioner in W.P.No.19447 of 2014 was not eligible, since she had not completed Higher Secondary Course before she had obtained B.A. Degree. Therefore, according to the 1st appellant, the petitioner in W.P.No.19447 of 2014 is not qualified for appointment as a B.T Assistant.

(3.) Insofar as the respondent in W.A.No.1497 of 2015/ the petitioner in W.P.No.19810 of 2014 is concerned, her claim was that she had passed SSLC in March 2002, thereafter she had underwent Preparatory Programme Entrance Examination for admission to B.A. (Tamil) Degree in University of Madras through Distance education in the Academic year 2006-07 and completed the course and obtained degree in December 2009. Thereafter, she applied for Higher Secondary Course (+2) in March 2011 and completed the same. She has also completed B.Ed., degree from the Tamil Nadu Teachers Education University in May 2012. She had appeared for Teacher Eligibility Test conducted on 18.08.2013, having obtained marks above the cutoff marks, she was qualified for being appointed as teacher. The 1st appellant had issued an advertisement calling for applications for appointment of B.T Assistants on 22.05.2013 for the Tamil Nadu Teachers Eligibility Test to be conducted by it. The 1st appellant had directed the respondent in W.A.No.1497 of 2015/ the petitioner in W.P.No.19810 of 2014 to appear for certificate verification on 12.05.2014 and after verification of the certificates the 1st appellant had published the results in the website on 14.07.2014. By the said publication, the 1st appellant had rejected the candidature of the respondent in W.A.No.1497 of 2015 on the ground that she had passed her higher secondary examination after having completed B.A., degree. Therefore, she is not qualified for being appointed as a B.T Assistant.