M.PUGAZHVANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition has been filed challenging the order passed by the third respondent dated 20.11.2019 rejecting the petitioner as ineligible candidate on the ground that the petitioner had undergone post graduation and bachelor of education simultaneously.

(2.) The case of the petitioner is that the petitioner suffers from 90% blindness. The petitioner has completed his 10th standard in the year 2003, 12th standard in the year 2005, B.A.(Tamil) in 2009, B.Ed. in May 2010 and the PG Course in 2012. The petitioner has excelled himself right through and he has secured distinction at every stage. The third respondent issued a notification dated 12.06.2019 calling for applications for appointment to the post of PG Assistant / Physical Education Director, Grade - I. The notification itself provided for 4% reservation for physically handicapped persons. The petitioner applied for the post under the said quota. and W.M.P.Nos. 34143 & 34145 of 2019

(3.) The petitioner had taken up the written test and had obtained 96 marks and thereafter he was called for certificate verification under the general turn low vision category. The petitioner produced all the required certificates. Thereafter, the petitioner was informed that his candidature has been rejected on the ground that he had undergone his PG graduation and B.Ed., decree simultaneously. Aggrieved by the same, the present writ petition has been filed before this Court.