A.SUBRAMANIAN Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) This Writ Petition has been filed, praying for the issuance of Writ of Certiorarified Mandamus, to call for the records relating to the order of the respondent in Proceeding RC.No.552/B5/2011 dated 12.07.2011, quash the same and consequently direct the respondent to appoint the petitioner in the existing vacancies after certification verification for the post of Block Resource Teacher Educators for Block Resource Centers in 32 districts under SSA Scheme.

(2.) The petitioner, in response to the notification dated 13.11.09, issued by the respondent/Board, applied for recruitment to the post of Block Resource Teachers Educator. The petitioner, after participation in the selection process, was selected in the Zoology category. According to the petitioner, his name was placed in the selection list at S. No.67. As he was awaiting appointment letter in pursuance to his selection, to his shock, he came to know that already candidates were selected and appointed. According to him, he had received the communication issued by the respondent only on 12.11.10, by which time the certificate verification was already done and the candidates were already selected and appointed. The petitioner immediately approached the postal authorities as to how the communication had been delivered to him belatedly and the petitioner was informed that the communication sent by the respondent was delivered mistakenly to a different addressee and after sometime, the same was identified and delivered to him and they regretted for the mistake.

(3.) In the above circumstances, the petitioner took up the issue with the respondent Board and stated that they had not sent the communication by registered post acknowledgement due as in the case of other cnadidates and because of that, it was wrongly delivered to a different addressee and because of that the petitioner, though selected, was denied appointment as per his selection. A representation in this regard was submitted on 29.11.10. Since there was no response forthcoming from the respondents, the petitioner appears to have approached this Court in W.P. No.29213 of 2010 seeking direction to appoint him as Block Resource Teacher Educator. The writ petition was disposed of on 23.12.10 directing the respondent to consider the petitioner's representation dated 29.11.10 and pass appropriate orders. The learned Judge, while disposing of the writ petition, has directed that in case of genuine delay on the part of the postal department, the first respondent shall also consider the same and pass appropriate orders.