Madras High Court
M. Sophia vs The Government Of Tamil Nadu on 3 November, 2022
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No. 36214 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.11.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No. 36214 of 2016
and
W.M.P.No. 31149 of 2016
M. Sophia
... Petitioner
Vs.
1. The Government of Tamil Nadu,
Represented by its Secretary to Government,
School Education Department,
Secretariat,
Fort St. George,
Chennai – 600 009.
2. The Director of Elementary Education,
College Road,
Chennai – 600 006.
3. The Teachers Recruitment Board,
College Road,
Chennai 600 006.
4. The Chief Educational Officer,
Chennai District,
Chennai – 8. .. Respondents
Page 1 of 4
https://www.mhc.tn.gov.in/judis
W.P.No. 36214 of 2016
Prayer: Writ Petition filed Under Article 226 of the Constitution of India for
the issuance of a Writ of Mandamus, directing the respondents herein to
issue orders of appointment to the petitioner for the appointment of
Secondary Grade Teacher as per the certificate verification conducted on
07.10.2009 on par with the similarly placed persons like K. Thilagavathy and
M.R. Balasubramanian.
For Petitioner : Mr. J. Selvarajan
For Respondents : Mrs. S. Mythreye Chandru
Special Government Pleader
for R1, R2 and R4
Mr. C. Kathiravan
Special Government Pleader (TRB)
for R3
ORDER
The relief sought for in the present writ petition is to direct the respondents to issue orders of appointment to the writ petitioner to the post of Secondary Grade Teacher as per the certificate verification conducted on 07.10.2009.
2. The grievance of the writ petitioner is that she participated in the process of certificate verification conducted by the respondents on 07.10.2009 and she was not issued with an order of appointment. The petitioner states that the candidates totally 5581 were provisionally selected as Secondary Grade Teacher for appointment in the Department of elementary education based on the employment registration, seniority, Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No. 36214 of 2016 communal roaster and based on the priority category. The petitioner was sponsored and participated in the process of certificate verification. The petitioner was not selected during the relevant point of time but the writ petition is filed after a lapse of about five years from the date of certificate verification. In between the recruitment procedure underwent changes and the teachers recruitment board was constituted for the purpose of selecting teaching staff in education department. Now the selection has been made through open competition process and therefore the petitioner has to participate in the process of selection if any notification is issued by the teachers recruitment board. Based on the certificate verification conducted on 07.10.2009, the direction as such sought for issuing an appointment order, cannot be granted and thus the writ petition is devoid of merits and stands dismissed. No costs. Consequently, connected miscellaneous petition is closed.
03.11.2022 mrn Index : Yes / No Speaking order / Non-Speaking order Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No. 36214 of 2016 S.M.SUBRAMANIAM, J.
mrn To
1. The Secretary to Government, School Education Department, Secretariat, The Government of Tamil Nadu, Fort St. George, Chennai – 600 009.
2. The Director of Elementary Education, College Road, Chennai – 600 006.
3. The Teachers Recruitment Board, College Road, Chennai 600 006.
4. The Chief Educational Officer, Chennai District, Chennai – 8.
W.P.No. 36214 of 2016
and W.M.P.No. 31149 of 2016 03.11.2022 Page 4 of 4 https://www.mhc.tn.gov.in/judis