Madras High Court
S.Deepa vs The Teachers Recruitment Board on 16 September, 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 16.09.2014 CORAM THE HONOURABLE MR.JUSTICE S.NAGAMUTHU W.P.(MD)No.16108 of 2012 and M.P.(MD)Nos.1 to 3 of 2012 S.Deepa ... Petitioner Vs. 1.The Teachers Recruitment Board, rep.by its Chairman, 4th Floor, E.V.K.Sampath Building, College Road, Chennai-6. 2.The Director, Directorate of School Education, DPI Campus, College Road, Chennai-6. 3.The District Educational Officer, Dindigul District, Dindigul. ... Respondents Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Certiorarified Mandamus to call for the records on the file of the 1st Respondent in connection with the impugned question & Key result issued for the Tamil Nadu Teacher Eligibility Test - Retest 2012 paper-II(SS) (Series Code B) by him in so far as the answer for the question Nos.4, 9, 10, 11, 18, 40, 70 & 73 and quash the same and thereby allot the marks for the above said questions to the petitioner and consider her case for issuance of the Teacher Eligibility Test certificate and consequently direct the 2nd respondent to appoint her to the post of B.T.Assistant(Tamil) within the time limit that may be stipulated by this Court. !For Petitioner : Mr.S.Karthik For Respondents : Mr.S.Kumar, Additional Government Pleader :ORDER
The petitioner appeared for the Tamil Nadu Teacher Eligibility Test Supplementary Examinations, 2012. Her Roll Number is 12TE22256118. She has secured 89 marks in the said examination. The pass mark is 90. According to her, the key answer for Question Nos. 4, 9, 10, 11, 18, 40, 70 and 73 were wrong (vide 'B' Series Question Paper). Challenging these key answers, the petitioner has come up before this Court with this writ petition.
2.This writ petition came up for admission on 13.12.2012. At the request of the petitioner, it was adjourned repeatedly. On the above occasions, there was no representation for the petitioner as well. Today, when the matter was taken up, the Member Secretary, Teachers Recruitment Board is present before this Court.
3.I have heard the learned counsel for the petitioner, the learned Additional Government Pleader appearing for the respondents and also perused the records carefully.
4.The Member Secretary, Tamil Nadu Teachers Recruitment Board would state that after the publication of Teacher Eligibility Test Results for the supplementary examination 2012, the vacancies were filled up in January 2013 itself.
5.In my considered opinion, at this length of time, the key answers for these questions cannot be examined. Already results were published and the candidates who passed out were all given employment. Therefore, this writ petition deserves only to be dismissed.
6.In the result, the writ petition is dismissed. Consequently, the connected miscellaneous petitions are closed. No costs.
Index : Yes/No 16.09.2014 Internet : Yes/No KM S.NAGAMUTHU, J. KM To 1.The Chairman, Teachers Recruitment Board,
4th Floor, E.V.K.Sampath Building, College Road, Chennai-6.
2.The Director, Directorate of School Education, DPI Campus, College Road, Chennai-6.
3.The District Educational Officer, Dindigul District, Dindigul.
W.P.(MD)No.16108 of 2012and M.P.(MD)Nos.1 to 3 of 2012 16.09.2014