C. SUMITHA Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned notification, dated 24.06.2019, calling for re-examination only for certain selected centres for the Direct Recruitment of Computer Instructors Grade-I (Post Graduate Cadre) based on the notification, dated 01.03.2019 as Online Computer Based examination, on the file of the 1st respondent and quash the same as illegal and further direct the 1st respondent to conduct re-examination for all the candidates who appeared the examination conducted by the 1st respondent on 23.06.2019.

(2.) According to the petitioner, she has applied by Online mode for the post of Computer Instructors Grade-I (Post Graduate Cadre). The petitioner has attended the examination on 23.06.2019 at Latha Mathavan Engineering College, Kidaripatti, Madurai at 10.00 to 01.00 p.m., and her Roll No. 19PGC14501219 and the Registration No. TRBPG6299253. The writ petitioner has appeared on the aforesaid examination at 08.30 a.m., and was allowed to appear the examination.

(3.) According to the petitioner, due to Internet and Technical problems, most of the centres did not conduct the examination as per the scheduled time. In some of the examination centres the candidates went for protest because of server problem and in some centres there is no strict invigilation, which leads to malpractice such as group discussion, using mobile phones and shockingly in some centres the online examination went up to 05.00 p.m. and there is no CCTV security in the computer Laboratories. After completing examination, the writ petitioner came to know about all the issues and unfair activities as well as illegal means in the examination conducted through social media and the same was shared to all. In some centres, candidates were allowed to use the mobile phone and bag in the examination hall.