N.KALEESWARI Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The writ petitioner herein seeks issuance of writ of certiorarified mandamus to call for the records pertaining to the Tentative Provisional Selection List released by the first respondent herein for the appointment to the post of Special Teacher (Drawing) in the Directorate of School Education.

(2.) According to the petitioner, she has applied for the post of Special Teacher [Drawing] in response to the notification of the first respondent published in dailies dated 26.07.2017. Having the requisite qualification for the post of Special Teacher [Drawing], she has applied for the post and participated in the written examination conducted on 23.09.2017. In the written examination she has secured 56 marks and considering her Employment Exchange seniority, she is entitled for 5 additional marks. Therefore, having secured 61 marks out of 100, she was called for certificate verification held on 13.08.2018. She has applied under the priority category of Tamil Medium. When the certificates were verified by the panel, they were satisfied on the certificates produced by her. However, when the first respondent published the Tentative Provisional Selection List for the Special Teacher (Drawing), her name was not found. However, 10 persons who have secured less marks than her, were found in the Tentative Provisional Selection List.

(3.) In the affidavit, she has also mentioned those persons who have provisionally selected, but had secured less marks than her under the MBC/DNC quota. In the website, she found that the first respondent has not considered her name, since she did not fall within the cut-off mark. When she has secured more than the 10 persons, whose names were found in the Tentative Provisional Selection List, the reasoning of the first respondent that she has not fallen within the cut-off mark is arbitrary. Particularly, in the affidavit it is averred that while the names of M.Selvi [Serial No. 244] and C.Lokeswari [Serial No.245] who have secured only 60 marks, were found in the Tentative Provisional Selection List, the petitioner herein who falls under the very same category, but had secured 61 marks, has not been selected.