Madras High Court
P.Loganathan vs The State Of Tamil Nadu on 5 July, 2023
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.No.18585 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.07.2023
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
WP.No.18585 of 2023
P.Loganathan ... 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. ... Respondents
Prayer:- Writ Petition filed, under the Article 226 of Constitution of
India, to issue a Writ of Certiorarified Mandamus to call for the records
relating to the selection list dated 13.10.2022 for the post of PG Assistant
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W.P.No.18585 of 2023
in Mathematics pursuant to Notification No.01/2021, dated 09.09.2021
issued by the second respondent and to quash the same in so far as the
said list does not contain the name, Use ID and Roll number of the
petitioner and consequently direct the second respondent to include the
name of the petitioner along with the User iD and Roll number for the
post PG Assistant in Mathematics 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 14.02.2022 for the post of PG Assistant in Mathematics
and issue appointment Order to the petitioner for the post of PG
Assistant in Mathematics pursuant to the Notification No.01/2021, dated
09.02.2021.
For Petitioner :Mrs.Nalini Chidambaram, Senior Counsel
for Ms.C.Uma
For Respondents : Mr.P.Baladhandayutham
Special Government Pleader – R1, R3, R4
Mr.M.Alagu Gowtham
Government Advocate [TRB] – R2
ORDER
This Writ Petition has been filed to quash the selection list dated 13.10.2022 for the post of PG Assistant in Mathematics pursuant to 2/6 https://www.mhc.tn.gov.in/judis W.P.No.18585 of 2023 Notification No.01/2021, dated 09.09.2021 issued by the second respondent in so far as the said list does 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 the User ID and Roll number for the post PG Assistant in Mathematics 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 14.02.2022 and issue appointment Order to the petitioner for the post of PG Assistant in Mathematics pursuant to the Notification No.01/2021, dated 09.02.2021.
2. The grievance of the petitioner is that he has written the examination for PG Assistant in Mathematics and Lecturer in Government Polytechnic Colleges and he was selected and also attended certificate verification. However, most of the selected candidates have opted for lectures in Government Polytechnic Colleges. The further contention of the learned Senior Counsel appearing for the petitioner is that though the petitioner is in the reserved category, the vacancies have 3/6 https://www.mhc.tn.gov.in/judis W.P.No.18585 of 2023 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.
3. 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.
4. The learned Special Government Pleader appearing for Directorate of Technical Education submitted that they will notify vacancies within three days from today.
5. In such view of the matter, there shall be a direction to the Directorate of Technical Education to notify the vacancy list to the Teachers Recruitment Board and thereafter, the Teachers Recruitment 4/6 https://www.mhc.tn.gov.in/judis W.P.No.18585 of 2023 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.
6. With the above direction, this Writ Petition is disposed of. No costs.
05.07.2023 Index:Yes/No Neutral Citation : Yes/No vrc To,
1. The 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.
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