R BHARATHI Vs. CHAIRMAN TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(2.) IT has been stated that the petitioner had passed B.Com., degree in the year 1983 and M.Com., degree in the year 1985. He had also obtained a B.Ed., and M.Ed., degrees in the year 1986 and 2000, respectively. The petitioner has also Diplomas in Labour and Administrative Law and in Co-operation. Further, he belongs to a most backward community. While so, the respondent had called for applications for the post of P.G. Assistant in Commerce. The petitioner had attended the interview held on 25.8.1998. In spite of having done very well in the interview, the respondent had selected several other candidates, who had secured lesser marks than the petitioner. One R. Subramanian, who is junior to the petitioner in the Employment Exchange seniority and who had secured lesser marks than the petitioner had also been selected. Further, the respondent had not followed the rule of reservation while selecting candidates for appointment to the post of P.G. Assistant. In such circumstances, the petitioner has preferred the present writ petition before this Court, under Article 226 of the Constitution of India.