K S MURALIDHARARAO Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of certiorarified mandamus calling for the records of the third respondent in Proceedings No.Na.Ka.No.61195 C8/C34/04, dated 06.08.2004 and quash the same as it is not in accordance with the judgment in O.A.No.3078/2003 dated 13.01.2004 on the file of the Central Administrative Tribunal and to direct the respondents to appoint the petitioner in the post of Telugu Pandit advertised in the prospectus issued by the Teachers Recruitment Board for direct recruitment to the posts of School Assistant/Language Pandits in the minority languages in Government High/Higher Secondary School in Tamil Nadu for the year 2003-2004 in the scale of pay of 5500-175-9000 with usual allowances with all service and monetary benefits with effect from 06.08.2004.

(2.) The facts in a nutshell are as under: The petitioner pursued M.A. Telugu from Presidency College, Chennai and had passed B.A. Telugu from S.Venkateswara University and had also completed Telugu Pandit training in St. Mary's TPT College, Kakinada, Andhra Pradesh. Except one year Telugu Pandit Training certificate, all certificates were registered with the Employment Exchange before 23.06.2003 and Telugu Pandit Training certificate was registered on 11.08.2003 as the same was received by the petitioner only on 14.07.2003. The petitioner had completed his Ph.D. in Telugu also.

(3.) According to the petitioner, the Government of Tamil Nadu decided to recruit School Assistants and Language Pandits in minority languages in Government High/Higher Secondary Schools in Tamil Nadu for the year 2003-2004. Accordingly, the first respondent issued a notification inviting applications from eligible candidates for appointment to various posts by direct recruitment. One post of Telugu Pandit was notified and the closing date for receiving application form was 206.2003 and the petitioner applied for the same.