S. MANIKANDA PRABU Vs. B. SIVAKAMI AND ORS.

JUDGEMENT

(1.) Since all these appeals and review petitions are connected, they are disposed of by this common order.

(2.) The Teachers Recruitment Board published a recruitment notification dtd. 26/7/2017 calling for application for direct recruitment to the post of Special Teacher (Physical Education, Drawing, Music and Sewing). By this recruitment notification, around 900 posts of Special Teacher (Physical Education) were notified. Written examination was conducted and certificate verification was also done. Thereafter, the Teachers Recruitment Board published the provisional selection list for the Special Teacher (Physical Education) containing 632 candidates. A batch of Writ Petitions were filed by one B.Sivakami and a few others in W.P.(MD)No.21650 to 21655, 21665, 21667, 21850 to 21852 and 23003 of 2018, challenging the rejection of their candidature to the post of Special Teacher (Physical Education) and the tentative provisional selection list of Special Teacher (Physical Education). It is admitted that Teachers Recruitment Board informed the Writ Petitioners that they were not selected as they do not possess required qualification.

(3.) The petitioners in the abovesaid Writ Petitions contended that their candidature had been arbitrarily rejected as if they do not have required qualification. It is the case of the Writ Petitioners that they possess the required qualification as per the recruitment notification dtd. 26/7/2017 issued by the Teachers Recruitment Board. The petitioners also contended that they were called for certificate verification based on their marks secured in the written examination and employment exchange seniority. It is contended by most of the Writ Petitioners that at the time of certificate verification, their candidature was accepted and they were informed that their qualification was in accordance with the requirements as per the recruitment notification. However, some of the Writ Petitioners admitted that some objections were raised at the time of certificate verification and that they have explained that the qualification they have acquired satisfy the requirement of recruitment notification.