A.KALAIMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Introductory:- The Teachers Recruitment Board (hereinafter referred to as the "Board") cancelled the competitive examination conducted for appointment to the post of Lecturers in various disciplines in the Government Polytechnic Colleges across the State for the year 207- 2018 on account of certain mal-practices committed by the outsourcing agency, entrusted with the work of evaluation, by using the scanned images of the OMR Sheets, notwithstanding the fact that the OMR sheets in original in the safe custody of the Board were intact and tampering took place only with regard to 196 scanned images of the OMR Sheets.

(2.) The learned single Judge at the Madurai Bench of this court allowed the writ petitions filed by the aggrieved candidates and set aside the notification cancelling the examination with a clear finding that it is possible to segregate the tainted candidates from the non- tainted ones. However, similar writ petitions were dismissed by another learned single Judge of the Principal Bench subsequently, even after taking cognizance of the judgment rendered by the co-ordinate Bench at Madurai on the very same issue. The appeals:-

(3.) Feeling aggrieved by the order passed by the learned single Judge at the Madurai Bench setting aside the notification cancelling the selection process, the Board has come up with the intra court appeals in W.A.(MD)Nos.751 to 753 of 2018.