R.ABDULKADHAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed challenging the notification issued by the 2nd respondent on the ground that the notification does not provide for a separate category for the candidates holding priority certificates.

(2.) The notification issued by the respondents apart from the communal reservations only provides for a horizontal reservation under certain heads. The grievance of the petitioner is that there is a Government Order in G.O. Ms.No. 188, Personnel and Administrative Reforms (Per.P) Department, dated 18.12.1978, where in the Government had decided to include the category of persons whose lands have been acquired by the Government for public purpose. The persons claiming reservation on this ground also have to get a certificate called as Priority Certificate. The claim of the petitioner is that he has also been given a priority certificate by the competent authority.

(3.) The further grievance that has been expressed by the petitioner is that, in all the other recruitments, a specific reservation has been made for a candidate under the priority category and even the respondents in the previous notification had such a category and only in the present notification the same has been deleted. Therefore, the petitioner is challenging the notification issued by the Teachers Recruitment Board on this sole ground.