G.ANANDHAKRISHNAN Vs. CHAIRMAN TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The relief as such sought for in these batch of writ petitions are to direct the respondents to select the writ petitioners as Drawing Teacher in the quota reserved for candidates, who studied in Tamil Medium, based on the marks secured by the respective writ petitioners in the process of selection and as per the Rule of Reservation and quotas allotted.

(2.) All the writ petitioners have admittedly passed their respective SSLC Course and the Higher Secondary Course (+ 2 Course). The petitioners have passed the Technical Examination Higher Grade in Free Hand Out line Model Drawing and some of the writ petitioners have secured higher grade in Sewing and Needle Works examination. Accordingly, all the writ petitioners are eligible and qualified for appointment to the post of Special Teacher for Drawing as well as Sewing and Needle Works.

(3.) The grievances in short addressed by the writ petitioners before this Court is that they had submitted their respective online applications, pursuant to the recruitment notification issued by the Teachers Recruitment Board on 26.07.2018. The online application provides separate column in respect of the qualifications acquired by the respective candidates. As far as the medium of instruction is concerned, the same is provided against the column meant for SSLC and HSC / Equivalent. However, there is no separate column provided in respect of the qualifications of Technical Education. In other words, there is no column indicating the medium of instruction is provided in respect of the qualifications prescribed for recruitment to the post of Special Teacher for Drawing as well as Sewing and Needle Works.