S.MUNIYAMMAL Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The order of non-selection issued by the first respondent with a remark that the writ petitioner studied P.G. and B.Ed., courses in the same year and accordingly, not eligible for appointment to the post of P.G.Assistant (Mathematics) under the Schedule Caste category for the recruitment of the year 2012, is under challenge in the present writ petition.

(2.) The writ petitioner passed 10th standard in April, 1992 and 12th standard in March 1994. The writ petitioner studied B.Sc., Mathematics in the year 1999 and B.Ed., in May 2008. The writ petitioner joined M.Sc., Mathematics in Manonmaniam Sundaranar University in June 2008. The contention of the writ petitioner is that she appeared in the first year examination in November, 2008 and the second year examination in November, 2009. The results were published on 01.03.2010. The writ petitioner passed M.Sc., Mathematics and therefore, claims that she is fully qualified for appointment to the post of P.G.Assistant (Mathematics).

(3.) The writ petitioner participated in the process of selection for appointment to the post of P.G.Assistant. She was called for certificate verification. She participated in the certificate verification. However, the writ petitioner was not selected on the ground that she has studied Post Graduate Degree of Mathematics and B.Ed., in the same year. The writ petitioner scored 101 marks. Therefore, she is well within the cut off mark and eligible for appointment to the post of P.G.Assistant. However, on the ground that the writ petitioner has studied B.Ed., and P.G.Courses in the same year, her candidature was rejected.