S.SIVADEVI Vs. TAMILNADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner herein has passed SSLC in 1993 and higher Secondary Course in March 1996. In 1997, the petitioner has joined B.Sc. Chemistry in Madras University and she discontinued the course. However, subsequently in October 2002, the petitioner joined one year certificate course in Physical Education and completed the same in May 2003 in Karnataka Secondary Education Examination Board. According to the petitioner, the certificate was evaluated to be equal by the Director of School Education Tamil Nadu. Thereafter, the petitioner completed B.Sc. Psychology in Madras University in May 2005. The petitioner had also worked as Physical Education Teacher on part time basis.

(2.) On 08.02.2017 the 1st respondent issued Notification No.02/2017 calling for applications for direct recruitment of 27 posts of Hostel Superintendent Cum Physical Training Officer under the Tamil Nadu Employment and Training Subordinate Services. The examination was conducted as part of the selection process by the 1st respondent on 20.05.2017. The petitioner participated in the examination and thereafter, the certificate verification was conducted on 09.10.2017. The petitioner attended the certificate verification. On 05.12.2017 the 2nd respondent published the result of candidates who were provisionally admitted for the interview in the ratio of 1:2/1:3 which was scheduled on 19.12.2017. However, the name of the petitioner did not figure in the list. In the annexure of the publication, the register number of the petitioner shown as rejected for not satisfying the eligibility conditions. In the said circumstances, a writ petition in W.P.No.32939 of 2017 was filed on 14.12.2017. A direction was issued to allow the petitioner to participate in the oral test. Thereafter, the result was published. However, as far as the petitioner was concerned, the same was withheld, since the writ petition filed by the petitioner was pending finalisation. Finally, the provisional list was published on 19.01.2018. In the said circumstances, the petitioner has once again approached this Court in the present writ petition seeking to declare her result and to select and appoint her as Hostel Superintendent Cum Physical Training Officer under the Tamil Nadu Employment and Training Subordinate Services.

(3.) Mr.A.R.Suresh, learned counsel for the petitioner would submit that the petitioner is fully qualified for the subject appointment, but unfortunately her certificate obtained from Karnataka Secondary Education Examination Board was held to be not equal to the qualification prescribed in the subject notification. In any case, the 1st respondent Commission has not published the marks of the petitioner only then she would know as to how her name could not be included in the final provisional selection list. In the absence of obtaining of marks and the results of the petitioner, she is unable to know as to where exactly she stands today in the face of her participation in the selection. Therefore, the learned counsel would urge this Court to direct the Commission to declare her result and also pass consequential direction to appoint her in the subject post.