CHAIRMAN TEACHERS RECRUITMENT BOARD Vs. M. KARPAGAM

JUDGEMENT

(1.) The First Respondent had applied for the post of Post Graduate Assistant during the year 2010-2011 in the recruitment notification issued by the First Appellant, viz., Teachers Recruitment Board. As she had not produced her S.S.L.C. Mark sheet during certificate verification held on 12.03.2010 and 09.01.2012 before publications of results, she was not selected. She questioned the same in W.P. No. 13278 of 2012 and sought for a direction to consider her appointment without insisting for production of S.S.L.C. mark sheet (Register No. 179362) which was allowed by the Learned Judge, who heard the Writ Petition, by order dated 27.11.2017. Aggrieved thereby, the Appellants have preferred this intra Court appeal.

(2.) We heard the Counsel appearing for both sides at length and perused the records.

(3.) The Learned Special Government Pleader appearing for the Appellants contented that it would be evident from the challan dated 18.04.2012 that the First Respondent had applied for duplicate copy of mark sheet for S.S.L.C. only after the aforesaid certificate verification had been completed and as such, she could not be considered for appointment. As it was represented by the Learned Counsel appearing for the First Respondent that the First Respondent was fully qualified to be appointed to that post, by an interim order dated 03.04.2019, we directed the First Respondent to appear before the First Appellant on 10.04.2019 with all original certificates for verification so that the same could be scrutinized and a detailed report be filed in this Court by 15.04.2019 as to whether the original documents produced by the First Respondent were in order and satisfy all the recruitment rules and conditions prescribed for appointment.