M K SANKARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Petitioner seeks the issuance of a writ of mandamus, directing the respondents to publish the result of the petitioner without any further delay.

(2.) In the affidavit filed in support of the writ petition, it is said that the petitioner under-went Secondary Grade Teacher's Training during 1985-87 in Punitha Amalorbava Annai Secondary Grade Training School, Tirukazhukundram.

(3.) The eligibility for admission for Teacher's Training School is a minimum of 250 out of 500 marks in S.S.L.C. Examination. It is the case of the petitioner that he secured 192 marks. But since the Training School was a private Institution, he was admitted on payment of Capitation fees. It is said that he was not aware that he was not eligible for admission. After completion of the Course, and, after having written all the Examinations, he contacted the Director of Government Examination, Madras, for announcement of his result. At that time, he was informed by the Secretary, Directorate of Government Examinations, Chennai-6, as per letter dated 26-9-1990, that the petitioner failed in 'Teaching of English'. According to the petitioner, he subsequently appeared for Examination in that subject, in 1991. In the meanwhile, he appeared for SSLC Examination as a private candidate in October 1989 and obtained 232 marks. It is said that he had already appeared for SSLC Examination in March 1981 and obtained 41% in English, and thus, he has passed SSLC Examination in full, scoring 273 marks. According to the petitioner, in October 1989 Examination, he did not appear for English paper, i.e, he was absent, since he had obtained 41% in English in march 1981 Examination. So, the total mark of 273, as calculated above, is more than sufficient for admission in Teacher's Training School, is the claim of the petitioner.