R.PUNITHA Vs. CHAIRMAN TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) This Writ Petition is filed to direct the respondents to award marks to the petitioner (Roll.No.19PG102802503) in respect of the questions numbers 4, 11, 23, 28, 42, 48, 65, 88, 102, 103, 132, 137, 142 and 146 in the online examination conducted by the first respondent on 27.09.2019 and also directing the respondents to consider the petitioner's candidature for appointment to the post of P.G. Assistant (Economics), within the time limit fixed by this Court.

(2.) Mr.V.R.Shanmuganathan, learned Special Government Pleader takes notice on behalf of the respondents. By consent of both parties, these Writ Petitions are taken up for final disposal at the stage of admission itself.

(3.) The petitioner has participated in the selection process conducted by the Teachers Recruitment Board for appointment to the post of P.G. Assistant in Economics. The selection was conducted through on-line examination by objective type questions for 150 marks. The minimum marks for being considered for appointment for Scheduled Caste and Scheduled Tribes is 68 marks and 60 marks respectively and for others is 75 marks. The Teachers Recruitment Board has published the answer key on 03.10.2019. The petitioner found that in number of questions, wrong key answers are given. The answers given by the petitioner are correct as per standard books in the relevant subjects. The petitioner is entitled to marks for the said questions and if such marks are awarded to the petitioner, she will be eligible for being considered for appointment to the post of P.G. Assistant. The Teachers Recruitment Board has not selected the candidates for entire vacancies published by them and still, there are some vacancies. Under such circumstances, the petitioner has come out with the present Writ Petition for the relief stated above.