J ANBURAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection, issued by the 3rd respondent in proceedings dated 20.05.2015 is in relation to the claim of the writ petitioner for appointment to the post of Senior Lecturer, is challenged in this writ petition.

(2.) The learned counsel appearing for the petitioner strenuously contended that the writ petitioner is entitled to be appointed as Senior Lecturer(Zoology) as per the mark list published by the respondent. The writ petitioner passed his Under Graduate Course in B.SC(Zoology) in the year 1994 and completed M.SC (Zoology) in the year 1996 and passed M.Phil thereafter. The petitioner is possessing B.Ed and M.Ed degree also. The petitioner secured 64% of marks in M.Sc (Zoology) and 61% of marks in M.Ed (Zoology). Thus, he is fully qualified and eligible for appointment to the post of Senior Lecturer as per the Rules in force.

(3.) The grievance of the petitioner is that he participated in the process of selection as per the terms and conditions stipulated and appeared in the written examination and the mark list of the written examination was published by the respondent. Accordingly, the petitioner is ranked in S.No.2 and one N.Sathi was included in S.No.1. N.Sathi secured 96 marks and the writ petitioner secured 93 marks.