Madras High Court
C.Senthilkumar vs The Chairman on 10 August, 2022
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.No.20729 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.08.2022
CORAM:
THE HON'BLE MR. JUSTICE D.KRISHNAKUMAR
W.P.No.20729 of 2022 and
W.M.P.No.19815 of 2022
C.Senthilkumar .. Petitioner
vs.
1. The Chairman,
Teachers Recruitment Board,
College Road, Chennai – 600 006.
2. The Collector,
Dharmapuri, Dharmapuri District.
3. The Revenue/Divisional Officer,
Dharmapuri, Dharmapuri District. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the first respondent
not to cancel the appointment of the petitioner (Roll No.19PT1423076619) to
the post of Lecturer in Government Polytechnic Colleges (Chemistry subject)
and Special Institutions (Engineering /Non Engineering) as per Notification
No.14, dated 27.11.2019 and appoint the petitioner as a Lecturer in
Government Polytechnic Colleges and Special Institutions (Engineering/Non
Engineering) without insisting upon the production of the Scheduled Tribe
Community Certificate.
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https://www.mhc.tn.gov.in/judis
W.P.No.20729 of 2022
For Petitioner : Mr.S.Doraiswamy
For Respondents : Mr.R.Neelakandan,
Additional Advocate General
Assisted by Mr.C.Kathiravan,
Special Government Pleader for R1
Mr.S.Rajesh, Government Advocate
for R2 & R3
*****
ORDER
The instant writ petition has been filed seeking for a direction to the first respondent not to cancel the appointment of the petitioner (Roll No.19PT1423076619) to the post of Lecturer in Government Polytechnic Colleges (Chemistry subject) and Special Institutions (Engineering /Non Engineering) as per Notification No.14, dated 27.11.2019 and appoint the petitioner as a Lecturer in the said post without insisting upon the production of the Scheduled Tribe Community Certificate.
2 When the matter was came up for admission on 08.08.2022, the learned counsel appearing for the petitioner was directed to file an affidavit of undertaking to produce the Scheduled Tribe Community Certificate to the first respondent within a period of eight weeks. Accordingly, today, the learned counsel has produced the affidavit of undertaking and the same is recorded.
2/5 https://www.mhc.tn.gov.in/judis W.P.No.20729 of 2022 3 The learned Additional Advocate General appearing for the first respondent contended that if the petitioner failed to produce such community certificate as per the undertaking, the selection of the petitioner will automatically get cancelled. He would further submit that the petitioner is the only person eligible to the said post.
4 Recording the affidavit of undertaking filed by the petitioner and the submissions made by the learned Additional Advocate General, this Court directs the petitioner to produce the Scheduled Tribe Community Certificate within a period of eight weeks from today i.e. 10.08.2022, failing which, the selection of the petitioner to the said post shall stand automatically cancelled. Till such time, the first respondent is directed to keep the said post vacant.
5 With the above directions, the Writ Petition stands disposed of. Consequently connected miscellaneous petition is closed. No costs.
10.08.2022
Index : Yes / No
Internet : Yes / No
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https://www.mhc.tn.gov.in/judis
W.P.No.20729 of 2022
To
1. The Chairman,
Teachers Recruitment Board,
College Road, Chennai – 600 006.
2. The Collector,
Dharmapuri, Dharmapuri District.
3. The Revenue/Divisional Officer,
Dharmapuri, Dharmapuri District.
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https://www.mhc.tn.gov.in/judis
W.P.No.20729 of 2022
D.KRISHNAKUMAR, J.
cgi
W.P.No.20729 of 2022 and
W.M.P.No.19815 of 2022
10.08.2022
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https://www.mhc.tn.gov.in/judis