Madras High Court
G.Anusuya vs The Member Secretary on 6 December, 2018
Author: G.Jayachandran
Bench: G.Jayachandran
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:06.12.2018
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
W.P.(MD) No.4645 of 2015
G.Anusuya ... Petitioner
Vs.
The Member Secretary,
Teacher Recruitment Board (TRB),
Chennai-600 006. ... Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
for issuance of writ of Mandamus, to direct the respondent to consider the
petitioner's representation dated 02.03.2015.
For Petitioner : Mr.V.Muthuvelan
For Respondent : Mr.V.R.Shanmuganathan
Special Government Pleader.
ORDER
Heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondent.
2.The petitioner herein participated in the examination conducted by Teacher Recruitment Board and was successful in the written examination http://www.judis.nic.in 2 and he was called for certificate verification by the respondent herein. During the course of the certificate verification, the respondent has found that the petitioner herein has passed B.A. degree in April 2004 and M.A.(Tamil) in December 2006 and B.Ed, in April 2006. Since she has undergone M.A. Tamil and B.Ed. during the same period and the period of instructions has over lapsed the each other, the respondent has rejected the candidature of the petitioner herein.
3.The contention of the petitioner herein is that while she has pursued B.Ed. course joining the institution in regular, he obtained M.A. (Tamil) through correspondence and she had not undergone the two courses simultaneously. In support of her contention, the petitioner relied upon the judgment of this Court in the matter of S.Deepa Vs. the Member Secretary, Tamil Nadu Teacher Recruitment Board, Chennai in W.P(MD) No.1677 of 2013, dated 13.02.2015.
4.On perusal of that, this Court finds that S.Deepa, petitioner in W.P(MD) No.1677 of 2013, had not undergone two course simultaneously. But after completing M.A. degree course in the year 2008, she has joined B.Ed course. After getting B.Ed. decree she has cleared M.A. examination and obtained a decree. There was no overlap in the period of instructions. http://www.judis.nic.in 3 Whereas, in the case in hand, there is overlapping the period of instruction in M.A second year and B.Ed. since the petitioner underwent both the courses simultaneously in the year 2006. Her contention that B.Ed on 24.08.2005 in regular course and completed it April 2006 and meanwhile, he studied M.A Tamil decree through correspondence which he joined in the year 2005, does not carry any merit to place her on par with S.Deepa, who is the writ petitioner in W.P(MD) No.1677 of 2013 and succeeded.
5.In the said circumstances, the representation of the writ petitioner herein to consider her candidature, carries no merit. Hence, this Writ Petition is dismissed. No costs.
06.12.2018 Index : Yes / No Internet: Yes / No cp To:
The Member Secretary, Teacher Recruitment Board (TRB), Chennai-600 006.
http://www.judis.nic.in 4 DR.G.JAYACHANDRAN,J.
cp W.P.(MD) No.4645 of 2015 06.12.2018 http://www.judis.nic.in