Madras High Court
E.Ashok Kumar vs Teachers Recruitment Board (Trb) on 14 November, 2014
Author: M.M.Sundresh
Bench: M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 14.11.2014 CORAM: THE HONOURABLE MR.JUSTICE M.M.SUNDRESH W.P.No. 29692 of 2014 And M.P.No. 1 of 2014 E.Ashok Kumar : Petitioner -Vs- 1. Teachers Recruitment Board (TRB) Rep. by its Member Secretary 4th Floor, EVK Sampath Maaligai DPI Compound, College Road Chennai 600 006. 2. The State of Tamil Nadu Rep. by Secretary to Government School Education Department Fort St. George Chennai 600 009 : Respondents PRAYER: Petition filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus directing the first respondent to consider the petitioner having TET Roll No. is 13TE57200315 for the post of BT Assistant in History subject based on the weightage of 59.94 aggregate marks obtained by the petitioner. *** For Petitioner : Mr.C.Uma For Respondents : Mr.R.A.S.Senthil Vel Additional Government Pleader O R D E R
Petitioner seeks for issuance of a Writ of Mandamus directing the first respondent to consider the petitioner having TET Roll No. is 13TE57200315 for the post of BT Assistant in History subject based on the weightage of 59.94 aggregate marks obtained by the petitioner.
2. Mr.R.A.S.Senthil Vel, learned Additional Government Pleader, takes notice on behalf of the respondents. By consent of both sides, the Writ Petition itself is taken up for final hearing.
3. The petitioner attended the Teacher Eligibility Test conducted by the first respondent on 18.08.2013 and obtained 89 marks. The petitioner secured a weightage of 59.36. The first respondent issued notification in No. 2 of 2014, dated 14.07.2014. The petitioner was called for certificate verification by proceeding of the first respondent dated 19.04.2014. However, the petitioner's name was not found in the list of selected candidates for the post of BT Assistants in English. Thereafter the petitioner made a representation to the first respondent on 18.08.2014 followed by another petition to the Chief Minister Cell dated 21.08.2014. As no proper action has been taken by the first respondent, the present Writ Petition has been filed.
4. The learned counsel for the petitioner submitted that it would suffice to direct the first respondent to dispose of the pending representation.
5. Considering the limited scope of prayer sought for in this Writ Petition and without going into the merits of the representation and taking note of the pendency of the representation, this Court is constrained to direct the first respondent to dispose of the representation, dated 18.08.2014 on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order. This Writ Petition is disposed of accordingly. Consequently, connected Miscellaneous Petition is closed. No costs.
14.11.2014 vsg Index: Yes/No Internet: Yes/No M.M.SUNDRESH, J.
vsg To
1. The Member Secretary Teachers Recruitment Board (TRB) 4th Floor, EVK Sampath Maaligai DPI Compound, College Road Chennai 600 006.
2. Secretary to Government The State of Tamil Nadu School Education Department Fort St. George Chennai 600 009 W.P.No. 29692 of 2014 And M.P.No. 1 of 2014 14.11.2014 W.P.No. 29680 of 2014 14.11.2014