C. DEVAKI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) COMMON ORDER Since the issues involved in these Writ Petitions are one and the same, these Writ Petitions are heard together and disposed of by way of this common order.

(2.) These petitions have been filed seeking a direction to the respondents to award marks in the online examination conducted by the first respondent on 27.09.2019 and further direction to the respondents to consider the petitioners candidature for appointment to the post of P.G Assistant in various subjects.

(3.) All the petitioners participated in the selection process conducted by the Teachers Recruitment Board for appointment to the post of P.G Assistant in various subjects. The selection was conducted through on-line examination by objective type questions for 150 marks. The minimum marks for being considered for appointment for Scheduled Caste and Scheduled Tribes is 68 marks and for others is 75 marks. The Teachers Recruitment Board published the key answer on 03.10.2019. The petitioners found that in number of questions, wrong key answers are given. The answers given by the petitioners are correct as per standard books in the relevant subjects. The petitioners are entitled to mark for the said questions and if such marks are awarded to the petitioners, they will be eligible for being considered for appointment to the post of P.G Assistant. The Teachers Recruitment Board has not selected the candidates for entire vacancies published by them and still there are some vacancies. Under such circumstances, the petitioners have come up with these writ petitions for the relief stated above.