MONITA SUTHERSON Vs. REGISTRAR BHARATHIAR UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed for issuing a Writ of Certiorarified Mandamus to quash the proceedings of the first respondent dated 29.08.2013 and to direct the respondents 1 and 2 to declare the petitioner's result under BC category for the SET examination conducted on 07.09.2012 by the first respondent.

(2.) The petitioner is a post graduate in Management and obtained MBA degree from Anna University, Tirunelveli in May 2009. The petitioner has got 71.46% of marks in MBA. The petitioner belongs to Christian Nadar community, which is recognized as BC in Tamil Nadu.

(3.) The first respondent issued a notification for conducting State Eligibility Test known as SET on 07.09.2012 for determining the eligibility for recruitment of Lecturers in Universities and Colleges in Tamil Nadu and Union Territory of Puducherry in the subjects mentioned therein. For appearing the State Eligibility Test, the candidates must have secured 55 marks in Master Degree or equivalent examination. The OBC candidates are eligible for a relaxation in qualifying marks in SET examination.