Madras High Court
Dr.R.Uthayakumar vs The State Of Tamil Nadu
W.P(MD).No.17836 of 2014
B E F O R E T H E MADU RAI B E N C H O F MADRA S HIGH C O U RT
DATED: 1 6 . 1 0 . 2 0 2 0
CORAM:
THE HONOURABLE MR. J U S T I C E S . M. S U B R AMA NIAM
W. P.(MD)N o. 1 7 8 3 6 o f 2 0 1 4
and
M. P(MD). N o s . 1 & 2 o f 2 0 1 4
and
W.M. P(MD). N o. 1 8 5 5 0 o f 2 0 1 7
Dr.R.Uthayakumar ... Petitioner
Vs.
1.The State of Tamil Nadu
Represented by its Principal Secretary,
Department of Collegiate Education,
Fort St. George,
Chennai-09.
2.The Director of Collegiate Education,
Chennai-600 006.
3.The Secretary,
Teachers Recruitment Board,
EVK Sampath Maligai,
DPI Compound, College Road,
Chennai-06. ... Respondents
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W.P(MD).No.17836 of 2014
P R AY E R : Writ Petition under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondent Nos.2 and 3 to award
marks for the petitioner's teaching experience from 14.06.2006 to
15.05.2009 with the qualification of M.Com., and M.Phil in Corporate
Secretaryship as per the Corrigendum issued to Notification No.04/2013
dated 28.05.2013 published by the respondent No.3 and accordingly, to
appoint the petitioner in the post of Assistant Professor in Commerce
within the time stipulated by this Court.
For Petitioner : M/s.T.Lajapathi Roy
for Mr.G.Karthick
For R1 & R2 : Mr.D.Muruganandam
Additional Government Pleader
For R3 : Mr.AL.Kannan
O RD E R
The relief sought for in the present writ petition is to direct to the
respondents 2 and 3 to award marks for the petitioner's teaching
experience from 14.06.2006 to 15.05.2009 with the qualification of
M.Com., and M.Phil in Corporate Secretaryship, as per the Corrigendum
issued in Notification No.04/2013 dated 28.05.2013 published by the third
respondent and appoint the petitioner in the post of Assistant Professor
in Commerce.
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W.P(MD).No.17836 of 2014
2.The selection for appointment to the post of Assistant Professor
was notified. The writ petitioner participated in the process of selection.
However, he was not selected and appointed.
3.The grievance of the writ petitioner is that the service experience
acquired by him from the year 2006 to 2009 and not been taken into
account for the purpose of awarding marks. Therefore, he could not able
to get selection and constrained to move the present writ petition.
4.The learned counsel appearing on behalf of the
respondents/Teacher Recruitment Board brought to the notice of this
Court that the writ petitioner has competed Ph.D., Degree only during
the year 2009. Therefore, teaching experience acquired subsequently
alone is to be considered for award of marks, as per the rules in force.
Thus, the teaching experience as claimed by the writ petitioner from 2006
cannot be taken into account for grant of marks. The said position is
clarified in the counter affidavit, more specifically, in paragraph Nos.4 and
5, which are extracted hereunder:
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W.P(MD).No.17836 of 2014
“4.It i s s u b m itt e d th at aft e r i s s u e o f n otifi c ati o n , o n e
in divid u al h a s fil e d a p e titio n in W. P. N o. 18186 o f 2013 b e f o r e
th e H o n' bl e Hi g h C o urt M a d r a s , s e e ki n g dir e cti o n t o th e
Te a c h e r s R e c r uit m e nt B o a r d t o m e nti o n th e r el e v a nt p oi nt o f
ti m e th at c a n b e c o n s i d e r e d f or a w a r din g w e i g ht a g e m a r k s
f or Te a c hi n g E x p e ri e n c e . A s p e r th e dir e cti o n o f th e H o n' bl e
C o urt, th e B o ard is s u e d C o rri g e n d u m - III o n 2.8.2013
inf or mi n g th e c a n di d at e s th e y a r d s ti c k f or a w a r din g m a r k s f or
th e t e a c hin g e x p e ri e n c e a s d e t ail e d b e l o w:
Sl.No. Date Qualification prescribed by UGC for appointment
of Lecturers in College/Universities
1. Before 1991 P.G.with 50% minimum marks
2. 19.09.1991 P.G.with 55% minimum marks with pass NET/SLET
3. 1993 P.G.with 55% minimum marks with NET/SLET
4. 31.07.2002 P.G.with 55% marks with NET/SLET. Exemption for
Ph.D., dissertation submitted before 31.12.2002
5. 14.06.2006 P.Gwith 5% minimum marks with NET/SLET.
Exemption for M.Phil for taking U.G., class &
Ph.D., for taking P.G.Class
6. 30.06.2020 P.G.with 55% minimum marks with NET/SLET.
Exemption only for Ph.D., holders.
5.It i s s u b m itt e d th at th e p e titio n e r D r. R. Ut h a y a k u m a r
w a s o n e a m o n g th e c a n di d at e s a p pli e d f or th e p o s t o f
A s s i st a nt P r o f e s s o r in C o m m e r c e . H e wa s c all e d f or
c e rtific at e v e rifi c ati o n o n 25.11.2013 . A t th e ti m e o f c e rtific at e
v e rifi c ati o n , it w a s f o u n d th at h e w a s in p o s s e s s i o n o f th e
f oll o win g q u alifi c ati o n .
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W.P(MD).No.17836 of 2014
PG(M.Com) - 4/1992
M.Phil(Corporate Secretary ship) - 2/2001
Ph.D., Commerce - 5/2009
SLET Commerce - 10/2012
D urin g c e rtifi c at e v e rifi c ati o n , he pr o d u c e d th e
t e a c hin g e x p e ri e n c e f or th e p e ri o d fr o m 23.06.2005 t o
05.07.2013 , a t ot al p e ri o d o f 8 y e a r s . W hil e c al c ul atin g
w e i g ht a g e m a r k s f or th e t e a c hin g e x p e ri e n c e , th e f oll o win g
p e ri o d h a s b e e n f o u n d in e ligi bl e f or a w a r din g w e i g ht a g e
m a r k s a s h e di d n ot p o s s e s s r e q ui sit e q u alifi c ati o n d urin g
th at p e ri o d.
H e p o s s e s s P h . D. , d e g r e e in 5/2009 a n d h e n c e , th e
p e ri o d fr o m 2009-2010 , 2010-2011, 2011-2012 and
2012-2013 h a s b e e n c o u nt e d f or a w a r din g w e i g ht a g e m a r k s
a n d h e w a s a w a r d e d 8 m a r k s f or th e t ot al p e ri o d o f 4 y e a r s .
H e w a s a w a r d e d 9 m a r k s f or th e E d u c ati o n al Q u alifi c ati o n .
T h e t ot al m a r k s s c o r e d b y hi m i s 9+8=17 m a r k s . H e b e l o n g s
t o B. C c o m m u nity, w hil e th e B o a r d s h o rtli st e d c a n di d at e s at
th e rati o o f 1:5 f or int e r vi e w, th e c ut o ff m a r k s f or th e
B a c k w a r d C l a s s ( G e n e r al) c o m m u n al tur n i s 23 m a r k s f or
th e s u bj e ct c o m m e r c e . S i n c e th e p e titio n e r s c o r e d o nly 17
m a r k s , h e c o ul d n ot b e c all e d f or int er vi e w. T h e w e i g ht a g e
m a r k s a w a r d e d t o th e p e titio n e r f or th e Te a c hi n g e x p e ri e n c e
i s in o r d e r a n d a s p e r th e o r d e r s in f or c e .
In vi e w o f th e cir c u m s t a n c e s s t at e d a b o v e , it i s h u m bly
p r a y e d th at th e H o n' bl e C o urt m a y b e pl e a s e d t o v a c at e th e
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W.P(MD).No.17836 of 2014
int eri m o r d e r s p a s s e d in M. P ( M D ).N o s. 1 a n d 2 o f 2014
d at e d 06.11.2014 t o k e e p o n e p o s t v a c a nt a n d al s o di s mi s s
th e a b o v e W. P ( M D ) N o.17836 o f 2014 a s d e v oi d o f m e rit a n d
th u s r e n d e r ju sti c e .”
5.This apart, the notification for selection was published on
28.05.2013 inviting applications from eligible candidates. The process of
selection was completed and the candidates selected and appointed 7
years back. This being the factum, the case of the writ petitioner, this
length of time, cannot be considered, as he is not entitled for awarding
of marks with reference to the teaching experience acquired by him
during the year 2006 onwards.
6.This being the factum, the petitioner is at liberty to participate in
the next selection process if any notified and his status is to be
considered with reference to the rules. Thus, the relief as such sought for
cannot be granted.
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W.P(MD).No.17836 of 2014
7.With these observations, this Writ Petition stands disposed of. No
costs. Consequently, connected miscellaneous petitions are closed.
16.10.2020
Index:Yes/No
Internet:Yes/No
Ns
To
1.The Principal Secretary,
Department of Collegiate Education,
Fort St. George,
Chennai-09.
2.The Director of Collegiate Education,
Chennai-600 006.
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W.P(MD).No.17836 of 2014
S . M. S U B R AMA NIAM, J.
Ns W. P.(MD)N o. 1 7 8 3 6 o f 2 0 1 4 and M. P(MD). N o s . 1 & 2 o f 2 0 1 4 and W.M. P(MD). N o. 1 8 5 5 0 o f 2 0 1 7 1 6.1 0.2 0 2 0 8 http://www.judis.nic.in