Madras High Court
S.Anisha Shebin vs The State Of Tamil Nadu on 7 July, 2023
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
WP.No.20042 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.07.2023
CORAM
THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR
WP.No.20042 of 2023
and WMP.Nos.19391 and 19392 of 2023
S.Anisha Shebin ...Petitioner
Vs.
1. The State of Tamil Nadu
Rep. by its Principal Secretary to Government,
High Education Department,
Fort St. George, Secretariat, Chennai – 600 009.
2. Teachers Recruitment Board,
Rep. by its Member Secretary,
3rd and 4th Floor, Puratchi Thalaivar
Dr.MGR Centenary Building, DPI Campus,
College Road, Chennai – 600 006.
3. The Commissioner of Technical Education,
Directorate of Technical Education,
No.53, Saradar Patel Road, Anna University,
Guindy, Chennai – 600 025.
4. The Director,
Directorate of School Education,
DPI Campus, College Road,
Chennai – 600 006.
...Respondents
https://www.mhc.tn.gov.in/judis
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WP.No.20042 of 2023
Prayer:- This Writ Petition is filed under Article 226 of the Constitution
of India, seeking for a Writ of Certiorarified Mandamus to call for the
records relating to the Provisional Selection list dated 13.10.2022 for the
post of Post Graduate Assistant in English pursuant to notification
No.01/2021, dated 09.09.2021 issued by the 2nd respondent both for
backlog vacancies and current vacancies and quash the same insofar as
the said lists do not contain the name, User ID and Roll number of the
petitioner and consequently direct the 2nd respondent to include the name
of the petitioner along with his User ID and Roll number for the post of
Post Graduate Assistant in English in the Provisional Selection list dated
13.10.2022 based on the communal roaster and marks secured by the
petitioner in the computer based written examination held by the 2nd
respondent on 17.02.2022 for the post of Post Graduate Assistant in
English and issue appointment order to the petitioner for the post of Post
Graduate Assistant in English pursuant to Notification No.01/2021, dated
09.09.2021.
For Petitioners :Mrs.Nalini Chidambaram, Senior Counsel
for Ms.C.Uma
For Respondents : Mr.P.Baladhandayutham
Special Government Pleader – R1, R3, R4
: Mr.R.Siddharth
Government Advocate [TRB] – R2
ORDER
This Writ Petition has been filed to quash the Provisional Selection list dated 13.10.2022 for the post of Post Graduate Assistant in https://www.mhc.tn.gov.in/judis 2/6 WP.No.20042 of 2023 English pursuant to notification No.01/2021, dated 09.09.2021 issued by the second respondent both for backlog vacancies and current vacancies and quash the same insofar as the said lists do not contain the name, User ID and Roll number of the petitioner and consequently direct the second respondent to include the name of the petitioner along with his User ID and Roll number for the post of Post Graduate Assistant in English in the Provisional Selection list dated 13.10.2022 based on the communal roaster and marks secured by the petitioner in the computer based written examination held by the second respondent on 17.02.2022 for the post of Post Graduate Assistant in English and issue appointment order to the petitioner for the post of Post Graduate Assistant in English pursuant to Notification No.01/2021, dated 09.09.2021.
2. The grievance of the petitioner is that she had written the examination for the post of PG Assistant in English and secured 98.19 marks out of 150 and also attended certificate verification, but she was not selected. Subsequently, three selected candidates have opted for the post of lecturers in Government Polytechnic Colleges. It is the contention of the petitioner if the second respondent releases the second list of provisional selection list for the post of PG Assistant in English, she will https://www.mhc.tn.gov.in/judis 3/6 WP.No.20042 of 2023 be definitely included in the Provisional Selection List under BC community.
3. The contention of the learned Senior Counsel appearing for the petitioner is that though the petitioner is in the reserved category, the vacancies have not been notified by the Director of Technical Education and Directorate of School Education. According to the learned Senior Counsel, the Directorate of School Education as well as the Teachers Recruitment Board are blaming each other and they have not published the vacancy list.
4. The learner Government Advocate appearing for the Teachers Recruitment Board would submit that once the Directorate of Technical Education notifies the vacancies, they will give the list of reserved candidates for appointment.
5. The learned Special Government Pleader appearing for Directorate of Technical Education submitted that they will notify vacancy within a week.
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6. In such view of the matter, the Directorate of Technical Education shall notify the vacancy list to the Teachers Recruitment Board and thereafter, the Teachers Recruitment Board shall forward the list to the Directorate of Technical Education within a period of one week and thereafter, necessary appointments shall be made as per rules.
7. With the above direction, this Writ Petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.
07.07.2023
Index : Yes/No
pvs
To
1. The Principal Secretary to Government, The State of Tamil Nadu High Education Department, Fort St. George, Secretariat, Chennai – 600 009.
2. The Member Secretary, Teachers Recruitment Board, 3rd and 4th Floor, Puratchi Thalaivar Dr.MGR Centenary Building, DPI Campus, College Road, Chennai – 600 006.
3. The Commissioner of Technical Education, Directorate of Technical Education, No.53, Saradar Patel Road, Anna University, Guindy, Chennai – 600 025.
4. The Director, Directorate of School Education, DPI Campus, College Road, Chennai – 600 006. https://www.mhc.tn.gov.in/judis 5/6 WP.No.20042 of 2023 N.SATHISH KUMAR.J., pvs WP.No.20042 of 2023 07.07.2023 https://www.mhc.tn.gov.in/judis 6/6