Madras High Court
R.Prema Latha vs The State Of Tamil Nadu on 17 November, 2022
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.Nos.19939 of 2014 & 36827 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.11.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.Nos.19939 of 2014 And 36827 of 2016
and
W.M.P.Nos.31625 of 2016 and 22183 of 2021
WP No.19939 of 2014:
1.R.Prema Latha
2.S.Shanthi
3.A.Mekala
4.A.Balamurugan
5.M.Muruga Dhas
6.K.Kennedy
7.G.Rameshkannan ... Petitioners
Vs.
1.The State Of Tamil Nadu
Rep. by the Secretary to Government
Higher Education Department,
Fort St. George,
Chennai-600 009.
2.The Director Of Collegiate Education,
College Road, Chennai-600 006.
3.The Registrar
University Of Madras,
Chennai-600 005.
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W.P.Nos.19939 of 2014 & 36827 of 2016
4.The Commissioner of Police
Chennai-600 008.
5.S.Jeyachandran
6.Mr.palaniappan
7.Pachaiyappa's Trust Board,
Pachaiyappa's College Campus,
Chennai – 600 030.
Rep. by its Secretary.
8.C.Sundaramurthy
9.Sheela
10.S.Malarvizhi
11.G.Sathyadevi
12.P.Ramesh
13.S.Uthamakumar
14.S.Meena
15.G.Anitha
16.S.Sunithaanilkumar
17.S.Ulaganathan
18.P.Vasanthakumar
19.K.Subapriya
20.A.Asaithambi
21.K.R.Vijaya
22.R.Ganapathyraman
23.S.Chandrasekaran
24.P.Elangovan
25.V.Sivamurugan
26.T.K.Sunitha
27.R.Ganeshkumar
28.P.Karthikeyan
29.N.Santhi
30.P.S.Sathyanarayanan
2/196
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31.H.Thilagam
32.R.Saravanan
33.R.Siva
34.V.Ganesan
35.G.Kumararaja
36.V.Srinivasan
37.R.M.Thirumaran
38.R.Latha
39.R.Maheshwari
40.A.Rajalakshmi
41.K.Saravanaperumal
42.P.Vimala
43.S.Kanimozhi
44.P.Thenmozhi
45.S.Hemalatha
46.S.Susa
47.M.Ramadevi
48.S.Shyamalagowri
49.D.Rajakumari
50.P.Karkuzhali
51.M.Chitra
52.B.Radha
53.S.Senthilkumari
54.K.Chithra Devi
55.D.Sasikala
56.G.Sivagami
57.S.Archana
58.C.Sampath
59.M.Thirumalai
60.G.R.Ramkumar
61.P.Srinivasan
62.S.Hariharan
63.R.Rasheethabanu
64.M.Sivasankari
65.R.Selvarasu
66.V.Arul
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67.R.Sakthivel
68.Kannan
69.A.Prakasam
70.M.Renugadevi
71.G.Selvi
72.K.Anbarasu
73.R.Kamalakannan
74.A.Saravanan
75.M.Najeema
76.T.Suganya
77.K.K.Gomathy
78.J.K.Gandhimathy
79.S.Jeyalakshmi
80.A.Anbuselvi
81.M.Mahalakshmi
82.S.Vijayalakshmi
83.T.Uma
84.G.Kavitha
85.M.S.Sumathy
86.P.Lavanya
87.D.Uma Maheswari
88.S.Karthikeyan
89.R.S.Uthayakumar
90.P.Muthusamy
91.L.S.Thirumalai
92.N.Senthilkumar
93.M.Thangaraj
94.M.Savithri
95.N.Jothyrama
96.A.Kavitha
97.Y.Karnan
98.P.Prayer Elmoraj
99.P.Kannaki
100.S.Shanmugapriya
101.G.Uthra
102.G.Gandhimathi
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103.R.Sakthivel
104.D.Arumainayagam
105.G.Mangalam
106.D.Sivanesan
107.R.Sunitha
108.P.Gathrin
109.K.Ponnarasi
110.R.Hariharan
111.S.Ayyampillai
112.V.Sivasankar
113.M.Sathiyanathan
114.M.Gopalakrishnan
115.M.Koteeswari
116.M.Prabhakaran
117.N.Karpagam
118.M.Elamvazhuthy
119.S.Syamala Gowri
120.S.P.Sujatha
121.N.Akila
122.P.Mahalakshmi
123.R.Sakthikumar
124.P.Priya
125.S.Sumathy
126.M.Senthamarai
127.A.S.Andal
128.D.Chidhambaram
129.R.Amudhabose
130.C.Maykrishnan
131.Saravanakumar
132.R.Vimala Devi
133.K.Bhuvaneswari
134.S.Yogeshwari
135.S.Shyamala Devi
136.S.Ananda Priya
137.C.Revathi
138.Z.Ayesha Siddiqha
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139.A.Subashini
140.D.Sasikala
141.G.Lakshmi Sai
142.T.Kumari Subitha
143.M.A.B.Saraswathi
144.K.Kalpana
145.K.B.Latha
146.S.Indhumathy
147.M.R.Selvarani
148.E.Kumar
149.S.Arun
150.U.Chandrakumar
151.K.Gowrisankar
152.P.Ananadhan
153.P.Suresh
154.M.Sagadevan
155.M.Arulmozhi
156.R.Rajini
157.S.Prasad
158.S.Gopalakrishnan
159.M.Boopalan
160.P.Prabu
161.G.R.Learnal Sudhakar
162.J.Selvanathan
163.R.Harikrishnan
164.A.Sureshbabu
165.R.Raveenthar
166.R.Muthuraman
167.V.Raja
168.R.Periasamy
169.L.Sivaramakrishnan
170.C.Panneerselvam
171.M.B.S.Rani
172.R.Nimmy
173.M.Maria Belcy Rajathy
174.S.Kalaiselvi
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175.P.Deepa
176.R.Meenakshi
177.S.Sangeetha
178.T.Jayasheela
179.G.Vimala
180.S.Uthayanila
181.Dr.S.subburani
182.N.Uma
183.G.Jayachitra
184.R.Pazhaniammal
185.V.Suyambuthangam
186.D.Maheshwari
187.K.Anbarasi
188.D.Muthumari
189.M.R.Shabegam
190.R.Shanmugapriya
191.S.Sumathy
192.S.Sangeetha
193.K.Kadhambari
194.S.Jancy Sophiya
195.V.Kalpana
196.M.Ezhilbama
197.A.Sridevi
198.P.Amudhavalli
199.R.Kunaguma Priya
200.V.Anitha ... Respondents
[R7 impleaded as per order dated 13.10.2014 in
MP.No.2 of 2014 in W.P.No.19939 of 2014]
[R8 to R200 impleaded as per order dated 27.11.2017
in WMP.No.30460 of 2017 in WP.No.19939 of 2014]
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Mandamus, direction in the nature of a writ
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appointing a Special team to enquire into the appointments of Assistant
Professors appointed by the Pachaiyappa's Trust Board in (1) Pachaiyappa's
College, Chennai-30, (2) C.Kandaswami Naidu College for Men, Anna
Nagar, Chennai-40, (3) Chellamal College for Women, Guindy, Chennai,
(4) Pachaiyappa's College for Men, Kancheepuram, (5) Pachaiyappa's
College for Women and (6) C.Kandasami Naidu College for Women,
Cuddalore pursuant to the Advertisements dated 12.12.2013 and 18.02.2014
and to initiate criminal action against those found guilty.
For Petitioners : Mr.P.Chandrasekar
For Respondents
For R1 &R2 : Mr.D.Ravi Chander
Special Government Pleader
Assisted by Mr.C.Jayaprakash
Government Advocate
For R3 : Mr.M.Palanimuthu
For R4 : Mr.S.Rajesh
Government Advocate
For R7 : Mr.K.V.Sundararajan
For R8 & R178 : Mr.V.M.Nagarajan
For R5 : Mr.M.A.Gouthaman
For R10, 42, 44, 45, : Mr.G.Sankaran
48 & 133
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For R33, 37 & 44 : Mr.N.R.Anantharam Krishnan
For R46 & R137 : Mr.M.Ravi
For R56, 64 & 144 : Mr.R.Bharanidharan
For R36, 38, 73, 92, 93, : Mrs.G.Thilagavathi
96, 131, 141, 148, 153, Senior Counsel
156, 168 & 172, 129 For Mr.R.Gopinath
For R179 : Mr.M.Gnanasekar
For R9, R11 to R16, : Mr.A.Ajoy Khose
18, 19, 21 to 32, 34, 35
39, 40, 43, 49, 51 to 55,
57 to 63, 66, 67, 70, 71,
72, 76 to 78, 80, 81, 83,
84, 86 to 91, 94, 95, 99,
100, 101, 103 to 125, 127,
130, 135, 138 to 140, 142,
145 to 147, 149 to 152,
155, 157, 159 to 167, 169,
170, 174 to 176, 180, 189,
192 & 194 to 200
For R17, 20, 50, 97 : Mr.R.M.D.Nasrullah
& 98
For R47, 132 & 134 : Mr.N.Alagurnarayanan
For M/s.RRN Legal
For R177 : Mr.A.S.Balaji and
Mr.M.Jothikumar
For R85 : Mrs.Selvi George
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For R143 : Mr.T.Sundaravadhanan
For R6, 65, 74, 82, 102, : No Appearance
126, 128, 129, 136, 143,
154, 158, 190, 191 & 193
For R68, 69, 75, 79, : Not Ready in Notice
171 & 173
WP No.36827 of 2016:
1.R.Prema Latha
2.S.Shanthi
3.A.Mekala
4.A.Balamurugan
5.M.Muruga Dhas
6.G.Rameshkannan ... Petitioners
Vs.
1.The State Of Tamil Nadu
Rep. by the Secretary to Government
Higher Education Department,
Fort St. George,
Chennai-600 009.
2.The Director Of Collegiate Education,
College Road, Chennai-600 006.
3.The Registrar
University Of Madras,
Chennai-600 005.
4.The Registrar
Thiruvalluvar University,
10/196
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Vellore, Vellore District.
5.The Pachaiyappa's Trust Board
Pachaiyappa's College Campus,
Chennai 600 030.
Rep. by its Secretary.
6.S.Jeyachandran
7.The Principal
Pachaiyappa's College,
Chennai-600 030.
8.The Principal
Chellamal College for Women,
Guindy,
Chennai.
9.The Principal
C.Kandaswamy Naidu College For Men
Anna Nagar,
Chennai-600 040
10.The Principal
Pachaiyappa's College for Men,
Kancheepuram,
Kancheepuram District.
11.The Principal
C.Kandaswamy Naidu College for Women,
Cuddalore,
Cuddalore District.
12.S.Uma
13.R.Vimala
14.M.Vihashmunoth
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15.R.Devi
16.S.Vijayalakshmi
17.M.Indhumathy
18.R.Sheelarani
19.Dr.Swarnalatha
20.R.Sidheshwaran
21.V.Vinothkumar
22.K.Rameshbabu
23.R.Prasad
24.J.Kavina
25.N.Amutha
26.Ms.Jayapriya
27.Dr.S.Ramu
28.Dr.B.Devan
29.V.M.Mahalakshmi
30.P.Sathyamurthy
31.E.Jerish Immanuel
32.Dr.A.D.Revathy
33.G.Sivabalan
34.O.Vijayalakshmi
35.T.V.Swaminathan
36.M.Roopa
37.Dr.S.Vanitha
38.Dr.D.Manimegalai
39.M.Karthik
40.Mr.Gokul
41.Ms.Prema
42.Dr.Thennarasu
43.Vinayagamurthy
44.Venkatesan
45.Ms.Selvi
46.Ms.Mahalakshmi
47.Dr.N.Srinivasan
48.Mr.Gunaseelan
49.Mr.Manikandan
50.Dr.S.Poompozhil
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51.Dr.T.Kavitha
52.Ms.S.Saranya
53.Dr.C.Naveena
54.Dr.Ramya
55.Ms.Anbujebamalar ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Mandamus, direction in nature of writ appointing a
special team to enquire into the appointments of respondents 12 to 55 as
Assistant Professors appointed by the Pachaiyappa's Trust Board in (1)
Pachaiyappa's College, Chennai-30, (2) C.Kandaswami Naidu College for
Men, Anna Nagar, Chennai-40, (3) Chellamal College for Women, Guindy,
Chennai, (4) Pachaiyappa's College for Men, Kancheepuram, (5)
Pachaiyappa's College for Women and (6) C.Kandaswami Naidu College
for Women, Cuddalore pursuant to the advertisements dated 02.12.2015 and
declare the selection of respondents 12 to 55 and their appointment as
illegal and void.
For Petitioners : Mr.P.Chandrasekar
For Respondents
For R1 &R2 : Mr.D.Ravi Chander
Special Government Pleader
Assisted by Mr.C.Jayaprakash
Government Advocate
For R3 : Mr.M.Palanimuthu
For R5 : Mr.K.V.Sundararajan
13/196
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For R26, 31 & 35 : Mrs.G.Thilagavathi
Senior Counsel
For Mr.R.Gopinath
For R13 to 16, 21 to 23, : Mr.A.Ajoy Khose
25, 27 to 30, 32 to 34,
42 to 44, 46 to 55
For R36 & 37 : Mr.G.Sankaran
COMMON ORDER
PRELUDE :
“We the People of India” resolved equal opportunity in public employment under the Constitution. Inequality in public employment violates social justice. Corruption in the process of selection is anti developmental. Misplaced sympathy or leniency, while dealing with illegality, corrupt practices in the process of selection by the State or by the Courts amount to abating unconstitutionality. The Authority of the State or the Authority of the Courts are bound by the constitutional mandates and principles. Remaining as silent spectator on illegality and corruption is the worst form of unconstitutionality. Easy approach by the State or by the 14/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Courts undoubtedly resulted in spreading of large scale corruption in this country in the matter of public appointments. The extent of illegality, corrupt activities in the process of selection plays pivotal role in setting aside the process of selection as a whole.
2. Lakh and lakh of meritorious youth of this country are longing to secure public employment through Open Competitive Process.
Their confidence in the system is demolished if the State and the Courts allow the illegality and corrupt activities in the process of selection. Are those meritorious candidates are sinners? What is the duty of the Constitutional Authorities and the State to deal with such situations, where large scale corruption in the process of selection is traced out. Equality clause enunciated how long be allowed to remain in Constitution Book in this country, even after completion of 75 years of independence. Growing trend of corruption is the agony. The working of constitution and the Courts in this regard must be looked into seriously.
3. The greatest negativeness is that greedy people are adopting 15/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 delay tactics in order to cover up the illegalities and corrupt practices by keeping the issues pending either before the State or before the Court of Law, which gave them strength for escaping from consequences. “Justice delayed is justice denied” is the old theory and even in case of delay, justice must prevail.
4. Recruitment to public services must command public confidence. Where the entire process of selection is to be flawed, its cancellation is inevitable. Hardship caused to few untainted is unavoidable.
FACTUAL BACKGROUND :
5. The writ petitions are filed to declare the selection and appointment as null and void.
6. Pachaiyappa's Trust Board [hereinafter referred to as the 'Board', in short] is controlling several Institutions in Chennai, Kancheepuram, Cuddalore etc. Pachaiyappa's Trust Board by an advertisement dated 12.12.2013 called for applications to fill up 82 posts of 16/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Assistant Professors under various disciplines for six Colleges under the control of the Board. Similarly by an advertisement dated 18.02.2014, the Board called for applications to fill up 119 posts of Assistant Professors. As against 83 vacancies advertised by Notification dated 12.12.2013, the Board has filled up 80 posts. Pursuant to the Notification dated 18.02.2014, the Board filled up 113 posts. WP No.19939 of 2014 has been filed by the writ petitioners in respect of appointments made pursuant to the advertisements dated 12.12.2013 and 18.02.2014.
7. The Board by an advertisement dated 02.12.2015 called for applications to fill up 66 posts. The petitioners also participated in the process of selection. University Grants Commission (UGC) Regulations on minimum qualifications for appointment in Universities and Affiliated Colleges as amended on 30.06.2010 and 13.06.2013 govern appointments.
The University Grants Commission (UGC) has made it clear that all appointments shall be in accordance with the qualification prescribed by the UGC Regulations only.
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8. The contention of the petitioners is that all appointments have been made in gross violation of Regulations framed by the UGC, which was adopted by the Government of Tamil Nadu. Though applications were invited in On-line process, the results were not published and kept as secret. The petitioners submitted the representation on 07.12.2015 to the Hon'ble Chief Minister and to other Authorities. On coming to know about appointment of the contesting respondents, the petitioners submitted representation objecting their appointments. The appointed candidates do not possess the requisite qualifications. The petitioners referred certain appointees.
9. Two nominees appointed by the Government and two nominees appointed by the Vice Chancellor, participated in the selection process. The Principals of the respective Colleges (6 Colleges), Heads of Departments of the concerned subjects were not part of the Selection Committee. The College Committee was not represented in the Selection Committee. The College Committee has not appointed the Assistant 18/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Professors. There was no interview for selection in accordance with the Regulations. The Committee has totally abdicated its responsibility. The selected candidates have been picked up by a person not involved in the selection process. There is fraud and corruption in appointing the candidates for the post of Assistant Professors.
10. The order passed by the High Court in WP Nos.4420 and 6445 of 2011 is misused by the University to approve the appointment of unqualified persons. The said judgment, cited supra, is in respect of Notification dated 19.12.2010 and it has nothing to do with the Notifications dated 12.12.2013, 18.02.2014 and 02.12.2015.
11. Several representations have been made with specific allegation that there is bribery and corruption in the matter of appointments and the nature of illegality is such that without the active connivance of the political leadership, this would not have happened. However, there is no response. There was an agitation by the students and teachers and several newspapers and periodicals have reported massive corruption in the matter 19/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 of appointments. However, no enquiry has been ordered. The total appointments made pursuant to the Notifications dated 12.12.2013, 18.02.2014 and 02.12.2015 are said to be around 237. The allegation is that for appointments money amounting to lakhs of rupees have been collected.
The Government of Tamil Nadu has not taken any action in respect of the allegations though a former Minister has been specifically named. Thus fraud and corruption vitiates the entire selection and appointment.
12. The selected candidates have paid huge amount for their appointments. In WP No.36827 of 2016, the first petitioner has worked for 12 years in the Board, the fourth petitioner has put in 10 years of service, the fifth petitioner has put in 6 years of service and sixth petitioner has 7 years of service. All the petitioners belong to poor families and they cannot afford to pay such a huge money as demanded. Thus the petitioners are constrained to file the present writ petitions for setting aside the process of selection and appointment.
13. The respondents have objected the contentions raised on 20/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 behalf of the petitioners by stating that the procedures as contemplated in the Recruitment Notifications were followed. The contesting respondents have pleaded that they are not at fault and thus they cannot be penalised.
The petitioners were unsuccessful candidates and there is no locus standi to challenge the process of selection and appointment. Even as per the decision of the Courts, an unsuccessful candidate cannot challenge the process of selection conducted in accordance with the Recruitment Notifications.
14. At the outset, the respondents have stated that they are innocent persons selected and appointed in accordance with the procedures as contemplated and therefore their selection and appointment cannot be interfered with.
SUBMISSION ON COUNSELS:
15. The petitioners' counsel contended that the entire process of selection and appointment are tainted with malpractices, illegalities and corruption. Huge amount of money played the role in the matter of selection and appointment. The UGC procedures were tampered with. Selection was 21/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 conducted by an improper Committee. Persons who bribed the Members/ Trustees of the Board and the political persons could secure appointments.
The learned petitioners' counsel further contended that the petitioners are not having sufficient proof to establish the alleged transaction of monetary consideration. However, there are widespread allegations through reliable sources and the manner in which the selection and appointment are self-
evident to establish the corrupt practices in the matter of selection. The circumstances would prove that the selection is vitiated on account of corrupt practices. Thus Court has to examine the manner in which the selection procedure was conducted and the credentials, eligibility and the other criteria of the appointed candidates, so as to find out the illegalities and irregularities at large.
16. The learned counsel for the State contended that the Government of Tamil Nadu adopted the UGC Regulations for appointment of College Teachers. Under the provisions of the Tamil Nadu Private Colleges Regulation Act, educational qualifications and other criterias are mandatory and there cannot be any violation. The Selections are to be 22/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 conducted in accordance with the procedures contemplated and the Notifications issued in consonance with the UGC Regulations.
17. The learned counsels appearing on behalf of the selected candidates forcibly contended that the selected candidates are fully qualified in accordance with the UGC Regulations. They have not committed any mistake. The selected candidates participated in the process of selection and got selected on merits. All the selected candidates were appointed and working for about 6 to 8 years. Thus, their appointments cannot be now called for in question. In the event of interfering with their selection, the appointed candidates would be prejudiced and they have not committed any irregularity or illegality.
18. The learned counsels appearing on behalf of the respondents contended that the writ petitions are not maintainable and the petitioners were unsuccessful candidates in the selection and thus no locus standi to question the selection and appointment of the candidates. An unsuccessful candidate cannot challenge the procedure. The Administrator 23/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 of the Board has not scrutinised the procedures properly and there is a discrepancy in the report of the Administrator and the report of the Director of Collegiate Education submitted pursuant to the interim directions of this Court. If at all there are few unqualified candidates, their appointment alone is to be cancelled and cancelling the entire selection would be abuse of law.
CERTAIN CONDITIONS IN RECRUITMENT NOTIFICATION:
19. Recruitment Notifications were issued by the Board through the Board Notification Nos.03/2013, 01/2014 and 01/2015 respectively dated 12.12.2013, 18.02.2014 and 02.12.2015.
20. Paragraph-1 of the Notification reveals that the Board has decided to make appointment against approved vacancies permitted to be filled up by the Director of Collegiate Education, Chennai in various subjects as per present UGC Regulations and recruitment procedures prevails/applicable as on the date. The posts will be filled up on the basis of the weightage marks to be awarded for (a) teaching experience; (b) higher educational qualifications in the subjects and (c) marks to be awarded in the 24/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 interview.
21. Paragraph 4.1 of the Notification speaks about “Arts and Science” as follows:-
“(a) All candidates other than SC/ST : Pass in Post Graduate Degree in the relevant subject with a minimum of 55% marks and a pass in the UGC/CSIR/JRF/NET/SLET/SLST/SET as per UGC Norms in the relevant subject.
(or) Pass in Post Graduate Degree in the relevant subject with a minimum of 55% marks and Ph.D in the relevant subject.
(b) For SC/ST candidates and all Physically Handicapped Candidates :
Pass in Post Graduate Degree in the relevant subject with a minimum of 50% marks and a pass in the UGC/ CSIR/ JRF /NET/ SLET/ SLST/SET as per UGC Norms in the relevant subject.
(or) Pass in Post Graduate Degree in the relevant subject with a minimum of 50% marks 25/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 and Ph.D in the relevant subject.”
22. Paragraph-4.4 of the Notification states “General” as follows:
“(a) Candidates should possess the educational qualification prior to the last date of submission of application.
(b) Candidates should possess the Bachelor's degree from a recognised University, under 10+2+3 pattern alone. No other order / pattern will be accepted.
(c) Preference / Priority will be given for the candidates who obtained UG/PG Degree in the same discipline for the relevant post for which his/her candidature applied for.
(d) UG/PG Degree / M.Phil Degree obtained through correspondence / Distance Mode will not be considered for award of any weightage marks irrespective of their possessing requisite qualification.”
23. Paragraph-11.1 of the Notification speaks about 26/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 “Experience” as under:
“The teaching experience will be taken into account only from the date of possession of requisite qualification i.e., PG Degree with UGC/ CSIR/ JRF/ NET/ SLET/ SLST/ SET/Ph.D., and authenticated Proof should be produced at the time of certificate verification.”
24. Paragraph-13 of the Notification states about the “Teaching Experience Certificate (Counter signing Authority)” as follows:
“(a) The experience certificates will have to be furnished as supporting documents and produced at the time of certificate verification.
(b) The experience certificate of Candidates who worked / are working in Govt./Aided/Self financing Engineering Colleges should be countersigned by the respective educational authorities / affiliating universities authorities.
(c) Teaching experience in colleges for the relevant subject handled alone will be considered.
The Teaching experience will be reckoned from the date of passing of P.G.Degree with UGC/ 27/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 CSIR/JRF/NET/SLET/SLST/SET/ Ph.D. In case of any false certificate, Pachaiyappa's Trust Board will initiate legal proceedings against the Individual and the Countersigning Authority. All experience Certificates will be verified by a Competent authority of the Pachayappa's Trust Board on the date of certification verification. The responsibility of authentication and genuineness of the certificates rests with the candidates. The decision of selection committee on the genuineness of the certificates produced will be final.” ACTION OF THE ADMINISTRATOR MR. JUSTICE P.SHANMUGAM (RETIRED HIGH COURT JUDGE)
25. Due to dispute between the Trustees/Members in Pachaiyappa's Trust Board litigations are instituted. The High Court appointed Retired High Court Judge Hon'ble Mr. Justice P.Shanmugam as an Interim Administrator to govern the Pachaiyappa's Board Trust. The issue was taken up before the Interim Administrator, who in turn called for 28/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 the records pertaining to the selection process and appointment and thoroughly scrutinised with reference to the allegations of irregularities, illegalities and corrupt practices in appointments. The Interim Administrator thoroughly conducted an enquiry with reference to the large scale allegations in the process of selection, which led to denial of equal opportunity to meritorious candidates participated in the selection process large in number from all over the country.
26. The rowing enquiry conducted by the Administrator resulted in issuance of show cause notice to the appointed candidates, who were fond to be tainted. It seems that the Interim Administrator issued show cause notice for more than 150 candidates selected from and out of 254. On receipt of show cause notices, the appointed candidates submitted their objections by stating that they are innocent and not connected with any illegality or corrupt practices. On account of certain compelling circumstances, the Interim Administrator at that point of time resigned his post. Thereafter the Board has not passed any final orders pursuant to the show cause notices issued to the appointed candidates. The selection was 29/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 subjudiced before this Court in the present writ petitions. When it stands as it is, the High Court appointed AG&OT to administer the Pachaiyappa's Trust Board. The AG&OT took charge and reiterated the veracity of the irregularities, illegalities and corrupt practices in the process of selection and appointment based on the findings of the Administrator Mr.Justice P.Shanmugam. A report was also filed by the Administrator before the High Court in the other proceedings.
27. The findings of the Administrator are as under:-
“Proceedings of the President, Pachaiyappa's Trust Board, Chennai-30 Present: Mr. Justice P.Shanmugam, Judge, High Court of Madras (Retd.,) President ===================================== =============== Rc.No.A1/1141/2020 Date:
31.07.2020 By Speed Post Sub:Aided Colleges – under the Management of Pachaiyappa's Trust Board – Appointment of Assistant Professors made during the 2014-2015 and 2015-2016 by Pachaiyappa's Trust Board – Patent Illegalities found – Cancellation of Appointment Orders – Show cause Notices – 30/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Issued Read:
1. Section 15 of the Tamil Nadu Private /colleges (Regulation) Act 1976 read with Rule 11(3) of The Tamil Nadu Pricate College (Regulation) Rules 1976.
2. UGC (Minimum Qualification Required for the Appointment of Teachers and other academic staff in Universities and Colleges and Other Measures for the Maintenance of Standard in Higher Education) Regulation 2010.
3. Hon'ble High Court judgment in P.Susheela and others v UGC(2015) 8 SCC 129 dated 6/12/2010
4. Hon'ble Supreme Court judgment in P.Susheela and others v UGC (2015) 8 SCC 129 dated 16/03/2015.
5. Hon'ble High Court judgment in G.Muthulakshmi vs The State of T.N and others W.P.No.8205 / 2016 Dt.8/11/2017.
6. Hon'ble High Court judgment in Dr.C.Senthamarai Vs. The Secretary, Pachaiyappa's Trust and others W.P.No.6455/2018, dt.20.9.2018.
7. Hob'ble High Court judgment inR.Subramanian vs The T.N in W.P.No.29313 / 2019 Batch, dated 21/11/2019.
8. PTB Notification, dated 12.12.2013 for direct recruitment for 83 posts of Assistant Professors & Ots.
9. PTB Notification, dated 18.02.2014 for direct recruitment for 123 Posts for Assistant Professors & Ots.
10.PTB Notification dated 02.12.2015 for direct recruitment for 66 posts of Assistant Professors & Ots.
*** *** *** 31/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Order:
The Pachaiyappa's Trust Board(PTB), a Public Charitable Trust manages the following six Colleges as per the New Scheme for Management made by this Hon'ble High Court and now modified. The Colleges are Aided and are governed by the Tamil Nadu Private Colleges (Regulation) Act 1976 and the Rules. The PTB is the "Educational Agency"
and is treated as one unit under the Act. They are also governed by UGC Regulations 2010 for the purpose of prescription of qualifications, selection and appointments:
i). Pachaiyappa's College, Chennai-30, ii).C. Kandaswamy Naidu College for Men, Chennai-102, ili).
Chellammal Women's College, Guindy, Chennai-32, iv). Pachaiyappa's College for Men, Kanchipuram, V).Pachaiyappa's College for Women, Kanchipuram, vi).C. Kandaswamy Naidu College for Women, Cuddalore.
In order to fill up the vacancies in the above colleges to the posts of Assistant Professors/Librarian/Physical Directors by direct recruitment, the above referred Notifications/Advertisements were issued.The Notifications besides stating that UGC Regulations will be followed have inter alia stipulated detailed requirements like Educational Qualifications, General conditions, Scheme of selection, Teaching experience, Interview and others.
Some of the applicants made as against earlier Notifications, dated 04.05.2008, 20.08.2009, issued for the direct recruitment the posts of Assistant Professors/Librarian/Physical Directors by then management during the relevant period viz., A.G. &0.T. and Pachaiyappa's Trust Board, moved the Hon'ble High Court of Madras and High court was pleased to issue directions to consider their applications as per UGC Regulations 2006 qualifications.
32/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 The 18.02.2014 Notification and the Proceedings Pachaiyappa's Trust Board, dated 19.05.2014 referred to these directions issued by the Hon'ble High Court exempting 16 candidates from. the qualifications prescribed as per 2010 UGC Regulations. All other candidates had to be selected as per the present UGC norms and conditions of selection and qualifications.
The interviews for the posts 2014-2015 were conducted on 21.01.2014 and 19.05.2014. The actual appointments made for the January 2014 are 73 and for May 2014 are 115. The interviews for the posts 2015-2016 were conducted on 17.02.2016. The actual appointments were made for February 2016 is 46 totalling 234 for 13 subjects.
The requisite educational qualifications prescribed for the post of Assistant Professor/Librarian/Physical Directors as per the preamble to the Notification/Advertisement, dated 18.02.2014 and 02.12.2015 and prescriptionis similar namely in brief:
P.G. Degree in the relevant subject with 55% marks and a pass in the UGC/CSIR/JRF/NET/SLET/SLST/SET as per UGC norms or P.G. Degree in the relevant subject with 55% marks and Ph.D. in the relevant subject 2010 UGC Regulations have exempted pre 2009 Ph.D degree holders from SLET etc.,) All others should have cleared NET.
General Conditions as per Cl.4.4 states that candidates should possess Bachelor's Degree in 10+2+3 pattern alone. It further mandates that UG/PG/M.Phil Degree through Distance mode or Correspondence will not be considered for award of marks.
Regarding Experience it is stated that their teaching experience in the relevant subject and will be taken into 33/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 account only from the date of possession requisite qualification i.e., P.G.Degree with UGC/CSIR/JRF/NET/SLET/SLST/SET/Ph.D as per UGC Norms.
Certificate verification: Candidates will have to be ranked Subject wise/Community wise based on information furnished.
It further states that Selection committee shall be constituted as per the provisions of UGC regulations.
The General Instructions to the candidates in clause
(e) states that they have to ascertain their full eligibility for the post and if any mistake on their eligibility is detected at any stage during or after the recruitment their candidature shall be liable for cancellation.
The appointment of Proceedings of the Combined College Committee stipulates certain terms and conditions should be incorporated in the orders of the appointments:
1. The Board has got every right to cancel the order of appointment if the candidate does not satisfy the conditions stated if the candidates do not have the Prescribed /Requisite/Possession of qualification to hold the respective post.
2. It further states that the order of appointment is issued subject to the condition of eligibility criteria, lack of requisite qualification or on administrative grounds the service will be terminated.
The Proceedings of the Member secretary issued as per the directions of the Combined College Committee for the appointment of teachers have incorporated all the conditions stated in the College committee resolutions.
34/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 After the above selections large number of unsuccessful applicants, individuals and Association representations directly to TB and through Hon'ble Chief Minister Cell, Paper and Press Reports and Notices from Hon'ble High Court on Writ Petitions challenging the above selections and appointments were received. Considering the serious allegations the records relating to the above selections were thoroughly scrutinised. It is found 152 candidates are unqualified out of 234 candidates selected. The qualified candidates are only 60 [excluding exempted candidates by the Hon'ble High Court and for other reasons.] From the records the following illegalities are found in the selection and appointments:
1. Candidates with UG/PG Degree/M.Phil Degree obtained through Correspondence / Distance Mode were selected and appointed.
2. Candidates with PG degree without pass in UGC/CSIR/JRF/NET/SLET/SLST/SET with post 2009 Ph.D. Were selected and appointed.
3. Candidates with Ph.D Degree without UGC / CSIR / JRF / NET / SLET / SLST / SET (The UGC Regulations 2009 and 2010 should have passed NET or equal eligibility as compulsory requirement as minimum qualification).
4. Teaching experience taken into account without reference to the date of acquiring the minimum educational qualification.
UGC Regulations 2010, dated 28.06.2010 •3.3.0. The minimum requirements of a good academic record, 55% marks (or an equivalent grade in a point scale wherever grading system is followed at the master's level and qualifying in the National Eligibility 35/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Test (NET), or an accredited test (State Level Eligibility Test - SLET / SET), shall remain for the appointment of Assistant Professors.
•3.3.1. NET / SLET / SET shall remain the minimum eligibility condition for recruitment and appointment of Assistant Professors in Universities / Colleges / Institutions. Provided however, that candidates, who are or have been awarded a Ph.D. Degree in accordance with the University Grants Commission (Minimum Standards and Procedure for Award of Ph.D. Degree) Regulations, 2009, shall be exempted from the requirement of the minimum eligibility condition of NET / SLET / SET for recruitment and appointment of Assistant Professor or equivalent positions in Universities / Colleges / Institutions.
•4.4.0. Assistant Professor •4.4.1.
Arts, Humanities, Sciences, Social Sciences, Commerce, Education, Languages, Law, Journalism and Mass Communication.
•i. Good academic record as defined by the concerned university with at least 55% of marks (or an equivalent grade in a point scale wherever grading system is followed) at the Master's Degree level in a relevant subject from an Indian University, or an equivalent degree from an accredited foreign university. •ii. Besides fulfilling the above qualification, the candidate must have cleared the National Eligibility Test (NET) conducted by the UGG, CSIR or similar test accredited by the UGC like SLET / SET.
•iii. Notwithstanding anything contained in sub-clauses (1) and (il) to this Clause 4.4.1, candidates, who are, or have been awarded a Ph.D. Degree in accordance with the University Grants Commission (Minimum Standards and Procedure for Award of Ph.D. Degree) 36/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Regulations, 2009, shall be exempted from the requirement of the minimum eligibility condition of NET / SLET / SET for recruitment and appointment of Assistant Professor or equivalent positions in Universities / Colleges / Institutions.
•iv. NET / SLET / SET shall also not be required for such Masters Programmes in disciplines for which NET / SLET / SET is not conducted.
The selection and appointments made in the light of lack of educational qualifications, experience and other basic requirements are patently illegal void abintio and are liable to be cancelled on the grounds that the candidates have failed to satisfy:
1. The UGC prescribed qualifications viz lack of NET / SLET / SET with post Ph.D. 2009.
2. U.G. & P.G. through Correspondence Course.
3. U.G. & P.G. subjects with Cross Major.
4. Allotment of marks without experience, less experience drastically changing the ranking in the selection.
5. The terms of the Notifications and the conditions of appointments.
It is seen that about 4300 candidates have responded to the Notification made on All India basis and through Employment Exchanges directly and through online. About 2000 candidates attended the Interview.
However, the illegalities in the Selection have denied hundreds of deserving candidates their right of equality and proper selection and appointment. The education of thousands students coming from economically weaker sections from qualified teachers, for whose benefit the Public Trust was conceived by Vallal late Pachaiyappa have been compromised. The illegal selection has betrayed the Tamil 37/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Nadu Government, UGC, Universities, Education Departments and the public confidence and the reputation to the name of Pachaiyappa's. Teaching is a noble profession moulding the future generation. The continuance of illegal appointees will misguide and set a bad precedent and blot on the fair and equal selection and morale of the students and society for generations.
For all the above grounds, after thorough examination of records, it is proposed to cancel the appointments of the fallowing candidates as per the list enclosed with the particulars and reasons given in the column against their names [ V J. The candidates are directed to showcause as to why their selection and appointments should not be cancelled within seven days from the receipt of this notice, failing which the matter will be decided in accordance with law.
JUSTICE P.SHANMUGAM President” Names of Assistant Professors whose selection and appointment during January 2014 is illegal due to the reasons set out in the last column Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
01. Commerce R.Maheshwari B.Com M.Com Nil Nil Ph.D U.G.P.G &
Pachaiyappa's Com Com May Ph.D (Regular)
38/196
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appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
College, 2011 M.Phil-Nil
Chennai-30 Regular Ph.D. Passed in
May 2011,
without
SLET/NET.
Experience 7
years & 5
months, 4
marks awarded.
02. Chemistry R.Ganesh B.Sc M.Sc M.P Nit Ph.D U.G.P.G.(Regul
Kumar Che Che hil May ar)-M.Phil
Pachaiyappa's Che 2012 (Distance Mode
College, D.M. Reg & Ph.D
Chennai-30 (Regular)
Ph.D. Passed in
May 2012,
without
SLET/Net.
Experience
-Nil-But 2
marks awarded
03 Chemistry V.Sivamuruga B.Sc M.Sc M.P Nil Ph.D. U.G.P.G.M.Phil
n Che Che hil Novem &
Pachaiyappa's ber200 Ph.D.(Regular
College, 6 Ph.D. Passed in
Chennai-30 Regular Nov 2006,
hence, passing
of SLET/NET
39/196
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appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
is exempted.
Experience -Nil
– But 6 marks
awarded
04. Chemistry M.Chitra B.Sc M.Sc M.P Nil Ph.D. U.G.P.G.M.Phil
Chellammal Che Che hil May & Ph.D.
Women's Che 2012 (Regular)
College, Regular
Chennai-32 Ph.D.passed in
May 2012,
without
SLET/NET.
Experience
claimed 11
years, but 4
marks awarded.
05. Chemistry S.Hariharan B.Sc M.Sc Nil Nil Ph.D. U.G.P.G &
C.Kandasawa Che Che Nov Ph.D.(Regular)
mi Naidu 2012
College for Regular Ph.D.passed in
Men, Chennai- Nov 2012,
102 without
SLET/NET.
Experience
claimed Nil.
06. English D.Rajakumari B.A. M.A. M.P Nil Ph.D. U.G.P.G.
Chellammal Eng Eng hil Dec M.Phil & Ph.D
40/196
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appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Women's Eng 2013 (Regular)
College, Regular
Chennai-32 Ph.D. Passed in
Dec 2013,
without
SLET/NET.
Experience
claimed NIL
07. English B.Vasantha B.A. M.A. M.P Nil Ph.D. U.G.P.G.M.Phil
Kumar, Eng Eng hil Oct (Regular) &
Pachaiyappa's Eng 2013 Ph.D (Part
College, P.T Time)
Chennai-30
Ph.D. Passed in
Oct 2013,
without
SLET/NET.
Experience
claimed 4 years,
but marks not
awarded
08. English S.Archana B.A. M.A. M.P SLET Nil U.G.P.G.M.Phil
C.Kandasawa Eng Eng hil August (Regular)
mi Naidu Eng 2011
College for Ph.D -Nil
Men, Chennai-
102 SLET passed
41/196
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appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience
claimed 2 years,
but 6 marks
awarded
09. English R.Sunitha Anil B.A. M.A. M.P Nil Nil U.G.P.G.M.Phil
Kumar Eng Eng hil (Regular) &
Pachaiyappa's Eng Ph.D
College,
Chennai-30 Ph.D. Passed in
Aug 2013,
without
SLET/NET.
Experience
claimed 9 years,
but 4 marks
awarded
10. English D.Suganya B.Sc M.A. M.P NET Ph.D. U.G.[B.Sc.,
Pachaiyappa's Agr Eng hil Nov Sep Agriculture]-
College for Eng 2012 2012 Regular-P.G.&
Women, & M.Phil(both
Kanchipuram SET obtained by
Oct Distrance
2012 Mode) & Ph.D
(Part Time)
NET & SET
passed. But in
U.G.cross
major and P.G
42/196
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appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
and M.Phil
degrees
obtained by
Distance Mode.
Experience
claimed 1 year
& 3 months, but
2 marks
awarded
11. English E.Asaithambi B.A. M.A. M.P SET Nil U.G.P.G.M.Phil
Pachaiyappa's Eng Eng hil Oct (Regular)
College, Eng 2012
Chennai-30 & Ph.D-Nil
NET
Dec SET/NET
2012 passed.
&
June Experience
2013 claimed -Nil-
But 2 marks
awarded
12. Economics S.Kalaiselvi B.A. M.A. M.P Nil Ph.D. U.G.P.G.M.Phil
Pachaiyappa's Eco Eco hil Dec (Regular) &
College for Eco 2013 Ph.D.(Part
Women, Regular Time)
Kanchipuram
Ph.D. Passed in
Dec 2013,
43/196
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appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
without
SLET/NET.
Experience
claimed 10
years, but no
certificate
enclosed, marks
not awarded
13. Economics A.Rasheetha B.A. M.A. M.P Nil Ph.D. U.G. M.Phil
Banu Eco Eco hil Dec (Regular) &
C.Kandasawa D.M. Eco 2011 Ph.D.Regular
mi Naidu Regular
College for P.G., obtained
Men, Chennai- by Distance
102 Mode.
Ph.D.,passed in
Dec 2011,
without
SLET/NET.
Experience
claimed 2 years
& 1 month, but
4 marks
awarded.
Change of name
M.S.Babitha
44/196
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appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
changed to
A.Rasheetha
Banu, as per the
Gazette dated
1st March 2012.
14. Economics G.Kavitha B.A. M.A. M.P Nil Ph.D. U.G.P.G.M.Phil
C.Kandasawa Eco Busi hil Dec &Ph.D
mi Naidu Eco 2012 (Regular)
College for Regular
Men, Ph.D., passed
Cuddalore in Dec 2012,
without
SLET/NET.
Experience
claimed 1 year
& 6 months, but
2 marks only
awarded.
15. Economics C.K.Gomathi B.A. M.A. M.P Nil Ph.D. U.G. (Regular)
Pachaiyappa's Eco Eco hil April P.G. M.Phil
College for D.M. Eco 2012 (both Degrees
Women, D.M. P.T obtained by
Kanchipuram Distance Mode)
Ph.D., passed
in April 2012,
without
SLET/NET.
45/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
P.G. M.Phil
Both Degrees
obtained by
Distance Mode.
Experience
claimed 2 years
& 7 months,
certificate not
enclosed, but 2
marks awarded.
16. History V.Ganesan B.A. M.A. M.P Nil Ph.D. U.G. P.G.
Pachaiyappa's His His hil July M.Phil, Ph.D.
College, His 2012 (Regular)
Chennai-30 Regular Ph.D.,passed in
July 2012,
without
SLET/NET.
Experience
claimed 1 year
& 2 months, 2
marks awarded.
17. History K.Anbarasu B.A. M.A. M.P Nil Ph.D. U.G.P.G.M.Phil
Pachaiyappa's His His hil April &Ph.D
College, for His 2013 (Regular)
Men,
Kanchipuram Ph.D., passed
in April 2013,
without
46/196
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appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
SLET/NET.
Experience
claimed 6
months, but 2
marks awarded.
18. History G.Selvi B.A. M.A. M.P Nil Ph.D. U.G.,P.G .,
Pachaiyappa's His His hil Dec M.Phil
College, for His 2013 (Regular) &
Men, P.T. Ph.D.(Part
Kanchipuram Time)
Ph.D.,passed in
Dec 2013,
without
SLET/NET.
Experience
claimed 10
years & 2
month2, but 2
marks only
awarded.
19. History R.Saravanan B.A. M.A. Nil Nil Ph.D. U.G.(Regular),
Pachaiyappa's His His Jan P.G.,obtained in
College, D.M. 2009 Distance Mode.
Chennai-30 Regular Ph.D (Regular)
Ph.D., passed
in Jan 2009,
47/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
hence passing
of SLET/NET
is exempted.
Experience
claimed Nil.
20. Maths-4 M.Thirumalai B.Sc M.Sc M.P Nil Ph.D. U.G.
C.Kandasawa Math Math hil April P.G.,M.Phil
mi Naidu Math 2011 (Regular)
College for Regular
Men, Chennai- Ph.D.Regular
102
Ph.D.,passed in
April 2011,
without
SLET/NET.
Experience
claimed 2 years,
but 4 marks
awarded.
21. Maths S.Chandraseka B.Sc M.Sc M.P Nil Ph.D. U.G.P.G.(Regul
ran Math Math hil April ar)
Pachaiyappa's Math 2012 M.Phil(obtained
College, D.M Regular by Distance
Chennai-30 Mode)
Ph.D (Regular)
Ph.D., passed
in April 2012,
48/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
without
SLET/NET.
Experience
claimed 1 year
& 9 months, 2
marks awarded.
22. Maths R.Ganapathy B.Sc M.Sc M.P Nil Ph.D. U.G.& P.G
Raman Math Math hil Oct (Regular)
Pachaiyappa's Math 2010 M.Phil
College, D.M PT (obtained by
Chennai-30 Distance Mode)
Ph.D (Part
Time)
Ph.D.passed in
Oct 2010,
without
SLET/NET
Experience
claimed 8 years
but certificate
not enclosed
-marks not
awarded.
23. Tamil-19 G.Sathyadevi B.A. M.A. M.P NET Ph.D. U.G.(Regular)
Pachaiyappa's Tam Tam hil June Sept P.G.(obtained
College, Tam 2012 2012 by Distance
Chennai-30 Regular Mode)
49/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
M.Phil &
Ph.D.(Regular)
NET passed
P.G.,obtained
by Distance
Mode
Experience
claimed 2 years
& 5 months, but
only 2 marks
awarded.
24. Tamil S.Susa B.A M.A. Nil NET Nil U.G.& P.G
Chellammal Tam Tam June (both obtained
Women's 2012 by Distance
College, & Mode)
Chennai-32 JRF M.Phil & Ph.D-
July Nil
2012
NET passed but
marks not
awarded.
U.G & P.G.
Obtained by
Distance Mode,
hence not
qualified.
50/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience
claimed 4
months.
25. Tamil D.Sheela B.A M.A. M.P Nil Ph.D. U.G.(Regular)
Pachaiyappa's Tam Tam hil July P.G (obtained
College, Tam 2010 by Distance
Chennai-30 Regular Mode)
M.Phil &
Ph.D.(Regular)
Ph.D.passed in
July 2010,
without
SLET/NET.
P.G.obtained by
Distance Mode.
Experience
claimed 5 years
& 8 months-but
6 marks
awarded.
26. Tamil S.Uhamkumar B.A M.A. M.P Nil Ph.D. U.G.,P.G.,
Pachaiyappa's Tam Tam hil Dec M.Phil &
College, Tam 2012 Ph.D.(Regular)
Chennai-30 Regular
Ph.D.,passed in
Dec 2012,
51/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
without
SLET/NET.
Experience
claimed 2 years,
but 2 marks
awarded.
27. Tamil M.Ramadevi B.A M.A. M.P NET Ph.D. U.G.,P.G.,M.Ph
Chellammal Tam Tam hil June Dec il (Regular)
Women's Tam 2009 2013
College, P.T. Ph.D.(Part
Chennai-32 Time)
NET passed.
Copies of
certificates not
enclosed.
Experience
claimed 3 years
& 3 months, 6
marks awarded.
28. Tamil K.Ramesh B.A M.A. M.P Nil Ph.D. U.G., P.G.,
Pachaiyappa's Tam Tam hil Sept M.Phil
College, D.M D.M. Tam 2012 (obtained by
Chennai-30 D.M PT Distance Mode)
Ph.D.,(Part
Time).
52/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Ph.D.,passed in
Sep 2012,
without
SLET/NET.
U.G., P.G.,
M.Phil obtained
by Distance
Mode
Experience
claimed Nil
29. Tamil R.Selvarasu B.A M.A. M.P Nil Ph.D. U.G,P.G.,M.Phi
Pachaiyappa's Tam Tam hil Dec l &Ph.D
College, for Tam 2011 (Regular)
Men, Regular
Kanchipuram Ph.D., passed
in Dec 2011,
without
SLET/NET.
Experience
claimed 3 years
& 4 months, but
4 marks
awarded.
30. Tamil S.Kanimozhi B.A M.A. M.P NET Ph.D. U.G., P.G.,
Chellammal Tam Tam hil Nov Aug M.Phil
Women's D.M D.M. Tam 2011 2010 (obtained by
College, D.M Regular Distance Mode)
53/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Chennai-32
Ph.D.(Regular)
NET passed.
U.G.,
P.G.,M.Phil
obtained by
Distance Mode
Experience
claimed 10
years -6 marked
awarded.
31. Tamil C.Malarvizhi B.Sc M.A. M.P NET Nil U.G., Cross
Pachaiyappa's Che Tam hil June Major/P.G. &
College, D.M Tam 2007 M.Phil
Chennai-30 D.M. (obtained by
Distance Mode)
Ph.D. Nil
NET passed.
U.G., Cross
Major/P.G. &
M.Phil obtained
by Distance
Mode
Experience
54/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
claimed -7
months – 1
mark awarded.
32. Tamil P.Vimala B.A. M.A. M.P NET Nil U.G., P.G.
Chellammal Tam Tam hil June (obtained by
Women's D.M. D.M. Tam 2011 Distance Mode)
College, &
Chennai-32 M.Phil(Regular
)
Ph.D. Nil
NET passed
U.G.,& P.G.
obtained by
Distance Mode
Experience
claimed 4 years
& 3 months – 4
mark awarded.
33. Zoology-6 B.Radha B.Sc M.Sc. M.P Nil Ph.D. U.G.,
Chellammal Zoo Zoo hil Sept P.G.,M.Phil &
Women's Zoo 2010 Ph.D (Regular)
College, Regular
Chennai-32 Ph.D., passed
in Sept 2010,
without
SLET/NET.
55/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience
claimed 7 years
& 6 months-but
1 mark only
awarded.
34. Zoology P.C.Sathyanar B.Sc M.Sc. M.P Nil Ph.D. U.G.,
ayanan Zoo Zoo hil June P.G.,M.Phil &
Pachaiyappa's Zoo 2012 Ph.D (Regular)
College, Regular
Chennai-30 Ph.D., passed
in June 2012,
without
SLET/NET.
Experience
claimed 5 years
& 6 months-12
marks awarded.
35. Zoology S.Sangeetha B.Sc M.Sc. M.P Nil Ph.D. U.G.,P.G.,(Reg
Pachaiyappa's Zoo Zoo hil May ular) & M.Phil
College, Zoo 2012 (obtained by
Chennai-30 D.M Regular Distance Mode)
Ph.D. (Regular)
Ph.D., passed
in May 2012,
without
SLET/NET.
56/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience
claimed - Nil
36. Zoology A.Anbuselvi B.Sc M.Sc. Nil Nil Ph.D. U.G., P.G. &
Pachaiyappa's Zoo Zoo Nov Ph.D (Regular)
College, for 2011 M.Phil-Nil
Women, Regular
Kanchipuram Ph.D., passed
in Nov 2011,
without
SLET/NET.
Experience
claimed -Nil.
Names of Assistant Professors Whose Selection and appointment during May 2014 is illegal due to the reasons set out in the last column 57/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
01. Botany M.Sathiyanath B.Sc M.Sc M.Phil SET Nil U.G.(Regular)
an Bot Bot Mic.Bi Oct P.G., &
Pachaiyappa's D.M o 2012 M.Phil(both
College, D.M. degrees
Chennai-30 obtained by
Distance Mode)
Ph.D.-Nil
SET passed.
P.G., & M.Phil
obtained by
Distance Mode.
Experience
claimed 8 years
& 2 months, 15
marks awarded.
02. Botany M.Gopalakrish B.Sc M.Sc M.Phil Nil Ph.D U.G.,P.G.,
nan Bot Bot Bio Nov M.Phil & Ph.D
Pachaiyappa's 2013 (Regular)
College, Reg
Chennai-30 Ph.D. Passed in
Nov 2013,
without
SLET/NET.
Experience
claimed 1 year
58/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
& 6 months but
15 marks
awarded
03 Botany A.Sridevi B.Sc M.Sc M.Phil Nil Ph.D. U.G.P.G.M.Phil
C.Kandasawa Che Che Bio April &
mi Naidu 2013 Ph.D.(Regular)
College for Regul
Women, ar Ph.D. Passed in
Cuddalore April 2013,
without
SLET/NET.
Experience
claimed-Nil,
but 10 marks
awarded.
04. Botany M.Prabhakarn B.Sc M.Sc M.Phil Nil Ph.D. U.G.P.G.M.Phil
Pachaiyappa's Mic.Bo Bot Bot Aug & Ph.D.
College, t 2013 (Regular)
Chennai-30 Regul
ar Ph.D.passed in
Aug 2013,
without
SLET/NET.
Experience
claimed -Nil,
but 12 marks
awarded.
05. Botany S.Shyamala B.Sc M.Sc Nil Nil Ph.D. U.G.P.G &
59/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Gowri, Plant Plant Sept Ph.D.(Regular)
Pachaiyappa's Bio Sci 2013 M.Phil-Nil
College, & Regul
Chennai-30 Bio ar Ph.D.passed in
Tech Sep 2013,
without
SLET/NET.
Experience
claimed -Nil,
but 10 marks
awarded.
06. Botany M.Kotteswari B.Sc. M.Sc. M.Phil Nil Ph.D. U.G.,P.G.,
Pachaiyappa's Bot Bot Bot June M.Phil
College, 2013 (Regular)
Chennai-30 PT & Ph.D (Part
Time)
Ph.D. Passed in
June 2013,
without
SLET/NET.
Experience
claimed 7 years
& 6 months, 14
marks awarded.
07. Botany P.Amuthavalli B.Sc. M.Sc. M.Phil Nil Ph.D. U.G.,
C.Kandasawa Bot Bot Bot Feb P.G.(Regular)
mi Naidu D.M. 2014 M.Phil
60/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
College for Regul (Distance
Women, ar Mode)
Cuddalore
Ph.D.(Regular)
Ph.D.passed in
Feb 2014,
without
SLET/NET.
Experience
claimed -Nil
but 10 marks
awarded.
08. Botany N.Karpagam B.Sc. M.Sc. Nil Nil Ph.D. U.G.,P.G.,&
Pachaiyappa's Bot Bot Aug Ph.D (Regular)
College, 2011 M.Phil-Nil
Chennai-30 Regul
ar Ph.D. Passed in
Aug 2011,
without
SLET/NET.
Experience
claimed 5 years
& 11 months,
but 14 marks
awarded.
09. Botany M.Ezhil Bama B.Sc. M.Sc. M.Phil SET Ph.D. U.G.,P.G.,&
C.Kandasawa Bot Bot Bot Octber2 March M.Phil
61/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
mi Naidu 012 2014 (Regular)
College for PT
Women, Ph.D.(Part
Cuddalore Time)
SET Passed
Experience
claimed -Nil,
but 14 marks
awarded.
Note:
Experience
column filled
paper is not
found in the
application &
Experience
certificate also
not enclosed in
the application.
10. Botany M.Elamvaluthi B.Sc. M.Sc. Nil Nil Ph.D. U.G.,P.G.,&
Pachaiyappa's Bot Aply July Ph.D (Regular)
College, Plant 2006 M.Phil-Nil
Chennai-30 Sci Regul
ar Ph.D. Passed in
July 2006,hence
passing of
SLET/NET is
exempted.
62/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience
claimed -Nil,
but 15 marks
awarded.
11. Botany T.Kumaresubit B.Sc. M.Sc. M.Phil Nil Ph.D. U.G.(Regular)
ha Bot Bot Bot March P.G.,& M.Phil-
Chellammal D.M D.M. 2013 (both obtained
Women's Regua by Distance
College, lr Mode)
Chennai-32 Ph.D (Regular)
P.G.,& M.Phil-
both obtained
by Distance
Mode
Ph.D. Passed in
March 2013,
without
SLET/NET.
Experience
claimed 8 years
& 8 months, 15
marks awarded.
12. Chemistry S.Iyyampillai B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G.,&
Pachaiyappa's Chem Chem July Ph.D (Regular)
College, 2013
Chennai-30 Regul M.Phil-Nil
63/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
ar
Ph.D. Passed in
July
2013,without
SLET/NET.
Experience
claimed 10
months, but ...
marks awarded.
13. Chemistry R.Hariharan B.Sc. M.Sc. M.Phil Nil Ph.D U.G.,P.G.(Regu
Pachaiyappa's Chem Chem Chem Augus lar)
College, D.M. t M.Phil-
Chennai-30 2013 (Distance
PT Mode)
Ph.D(Part
Time)
Ph.D. Passed in
August 2013,
without
SLET/NET.
Experience
claimed 4 years
& 5 months, but
... marks
awarded.
14. Chemistry S.Ananda B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G.(Regu
Priya Chem Chem Dec lar)
64/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Chellammal 2010 M.PhilNil
Women's P.T. Ph.D(Part
College, Time)
Chennai-32
Ph.D. Passed in
December
2010, without
SLET/NET.
Experience
claimed 13
years & 7
months, but ...
marks awarded.
15. Chemistry C.Revathi B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G. &
Chellammal Chem Chem April Ph.D (Regular)
Women's 2010 M.Phil-Nil
College, Regul
Chennai-32 ar Ph.D. Passed in
April 2010,
without
SLET/NET.
Experience
claimed 3 years
& 6 months.
Certificate not
enclosed, but ...
marks awarded.
16. Chemistry S.Prasad B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G. &
65/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Pachaiyappa's Chem Chem Nov Ph.D (Regular)
College for 2012 M.Phil-Nil
Men, Regul
Kanchipuram ar Ph.D. Passed in
November
2012, without
SLET/NET.
Experience
claimed-Nil,
but....marks
awarded.
17. Chemistry M.Boopalan B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G. &
Pachaiyappa's Chem Chem Augus Ph.D (Regular)
College for t M.Phil-Nil
Men, 2013
Kanchipuram Regul Ph.D. Passed in
ar August 2013,
without
SLET/NET.
Experience
claimed 2 years,
but ... marks
awarded.
18. Chemistry N.Srinivasan B.Sc. M.Sc. M.Phil Nil Ph.D U.G.,P.G.,
Pachaiyappa's Chem Chem Chem May M.Phil &
College for 2012 Ph.D. (Regular)
Men, Regul
Kanchipuram ar Ph.D. Passed in
66/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
May 2012,
without
SLET/NET.
Experience
claimed 2 years
& 2 months, but
... marks
awarded.
19. Chemistry G.Vimala B.Sc. M.Sc. M.Phil Nil Ph.D U.G.,P.G.,
Pachaiyappa's Chem Chem Chem Augus M.Phil &
College for t Ph.D. (Regular)
Women, 2013
Kanchipuram Regul Ph.D. Passed in
ar August 2013,
without
SLET/NET.
Experience
claimed -Nil,
but ... marks
awarded.
20. Chemistry S.Jancy Sophia B.Sc. M.Sc. M.Phil Nil Ph.D U.G.,P.G.(Regu
CKNC for Chem Chem Chem Augus lar)
Women, D.M. t M.Phil-
Cuddalore 2013 (Distance
Regul Mode)
ar Ph.D.(Part
Time)
67/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Ph.D. Passed in
April 2013,
without
SLET/NET.
Experience
claimed 15
years & 9
months, but...
marks awarded.
21. Chemistry V.Kalpana B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G. &
CKNC for Chem Chem Dec Ph.D (Regular)
Women, 2013 M.Phil-Nil
Cuddalore Regul
ar Ph.D. Passed in
December
2013, without
SLET/NET.
Experience
claimed 5
months, but ...
marks awarded.
22. Commerce R.Meenakshi B.A. M.Com M.Phil Nil Ph.D U.G.(Regular)
Pachaiyappa's Corp Com Corp Cot M.Phil (Cross
College for Secy D.M. Secy 2013 Major Distance
Women, Ship Ship P.T. Mode)
Kanchipuram D.M. P.G.(Distance
Mode)
68/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Ph.D.(Part
Time)
Ph.D. Passed in
Oct 2013,
without
SLET/NET.
P.G. & M.Phil
Distance Mode
Experience
claimed 6 years
& 9 months, 12
marks awarded.
23. Commerce L.Sivaramakri B.Com M.Com M.Phil NET Nil U.G.(Regular)
shnan Com Com Com Oct P.G., M.Phil
Pachaiyappa's D.M. D.M. 2010 ( Distance
College for Mode)
Men, Ph.D.-Nil
Kanchipuram
NET passed
P.G. & M.Phil
both degrees
obtained by
Distance Mode
Experience
claimed 11
69/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
years & 6
months, 15
marks obtained.
24. Commerce T.Jayasheela B.Com M.Com M.Phil Nil Ph.D U.G.,P.G.,
Pachaiyappa's Com Com Com Nov M.Phil &
College for 2012 (Regular)
Women, P.T. Ph.D.(Part
Kanchipuram Time)
Ph.D. Passed in
November
2012, without
SLET/NET.
Experience
claimed 16
years & 5
months, 15
marks awarded.
25. Economics R.Muthuraman B.A. M.A. M.Phil Nil Ph.D U.G.,P.G.,(Reg
Pachaiyappa's Eco Eco Eco Oct ular) M.Phil
College for D.M. 2013 (obtained by
Men, P.T. Distance
Kanchipuram Mode)/
Ph.D.(Part
Time)
Ph.D. Passed in
Oct 2013,
without
70/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
SLET/NET.
Experience
claimed 3 years
& 10 months,
but 12 marks
awarded.
26. Economics P.Deepa B.A. M.A. M.Phil SET Nil U.G. P.G
Pachaiyappa's Eco Eco Eco March M.Phil
College for 2006 (Regular)
Women,
Kanchipuram Ph.D.- Nil
SET Passed.
Experience
claimed 1 year
& 5 months, but
15 marks
awarded.
27. Economics C.Mayakrishn B.A. M.A. M.Phil Nil Ph.D U.G. P.G
an Eco Applie Eco Feb M.Phil
Pachaiyappa's d Eco 2008 (Regular)
College, Regul
Chennai-30 ar Ph.D passed in
Feb 2008,
hence passingof
SLET / NET is
exempted.
71/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience
claimed 5 years
but 15 marks
awarded.
28. Economics V.Raja B.A. M.A. M.Phil SET Nil U.G. P.G .
Pachaiyappa's Eco Eco Eco August (Regular) /
College for D.M. 2011 M.Phil
Men, (Distance
Kanchipuram Mode)
Ph.D.- Nil
SET passed.
Experience
claimed 4 years
& 7months, but
15 marks
awarded
29. Economics D.Chidambara B.A. M.A. M.Phil Nil Ph.D U.G. P.G
m Eco Eco Eco Mar M.Phil
Pachaiyappa's 2011 (Regular)
College, Regul
Chennai-30 ar Ph.D passed in
March 2011,
without SLET /
NET.
Experience
claimed 9 years,
72/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
but 15 marks
awarded
30. Economics D.Sasikala B.A. M.A. M.Phil SET Nil U.G. P.G
Chellammal Eco Eco Eco Octber2 M.Phil
Women's 012 (Regular)
College,
Chennai-32 Ph.D.-Nil
SET passed.
Experience
claimed Nil, but
14 marks
awarded
31. English P.Ananthan B.A. M.A. M.Phil SET Nil U.G. P.G
Pachaiyappa's Eng Eng Eng Octber2 M.Phil
College for 012 (Regular)
Men,
Kanchipuram PH.D.- Nil
SET Passed.
Experience
claimed 5 years,
but 12 marks
awarded
32. English K.R.Vijaya B.A. M.A. M.Phil Nil Ph.D U.G. P.G.
Pachaiyappa's Eng Eng Eng Mar (Regular) /
College, 2011 M.Phil
73/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Chennai-30 Regul (Distance
ar Mode) Ph.D
(Regular)
Ph.D passed in
March 2011,
without SLET /
NET.
Experience
claimed 3 years
but 15 marks
awarded.
33. English M.Sagadevan B.A. M.A. M.Phil SET Nil U.G. (Cross
Pachaiyappa's Eng Eng Eng Aug major by
College for D.M. 2011 Distance Mode)
Men, / P.G. & M.Phil
Kanchipuram (Regular)
Ph.D.-Nil
U.G. (Cross
Major by
Distance Mode
/ SET passed.
Experience
claimed 6 years
but 10 marks
awarded.
74/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
34. English M.Savitri B.A. M.A. M.Phil Nil Ph.D U.G. P.G .
Pachaiyappa's Eng Eng Eng Sep (Regular) &
College, D.M. 2011 M.Phil
Chennai-30 P.T. (Distance
Mode)
Ph.D (Part
Time)
Ph.D passed in
Sept 2011,
without SLET/
NET.
Experience
claimed 10
years & 8
months, 15
marks awarded.
35. English U. B.A. M.A. Nil SET Nil U.G. P.G .
Chandrakumar Eng Eng Aug (Regular)
Pachaiyappa's 2011 M.Phil & Ph.D
College for – Nil
Men,
Kanchipuram SET passed.
Experience
claimed – Nil
but 12 marks
awarded.
75/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
36. English K.Gowrisanka B.A. M.A. Nil SLET Nil U.G. P.G .
r Eng Eng Octber2 (Regular)
Pachaiyappa's 012 M.Phil & Ph.D
College for – Nil
Men,
Kanchipuram SLETpassed.
Experience
claimed 1 year
& 1 month –
but 10 marks
awarded.
37. English M.Maria Felci B.A. M.A. M.Phil SET Nil U.G. P.G
Rajathi Eng Eng Eng Octber2 M.Phil
Pachaiyappa's 012 (Regular)
College for
Women, Ph.D – Nil
Kanchipuram
SET passed.
Experience
claimed 1 year
& 9 months, but
12 marks
awarded.
38. English S.Saranya B.A. M.A. Nil SET Nil U.G. P.G .
C.Kandasawa Eng Eng Octber2 (Regular)
mi Naidu 012 M.Phil & Ph.D
College for – Nil
Women,
76/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Cuddalore SET passed
Experience
claimed 9
months – but 15
marks awarded.
39. English D.Muthumari B.A. M.A. M.Phil Nil Ph.D U.G. (Regular)
C.Kandasawa Eng Eng Eng Jan / P.G & Mphil
mi Naidu D.M. D.M. 2014 (Distance
College for P.T. Mode)
Women,
Cuddalore Ph.D (Part
Time)
Ph.D passed in
Jan 2014,
without SLET /
NET.
Experience
claimed 9 years
15 marks
awarded.
40. English P.Suresh B.A. M.A. M.Phil Nil Nil U.G. (Distance
Pachaiyappa's Eng Eng Eng Mode) / P.G. &
College for D.M. Mphil
Men, (Regular)
Kanchipuram Ph.D.-Nil
U.G obtained
77/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
by Distance
Mode and Ph.D
/ SLET / NET.-
Nil
Experience
claimed 8 years,
certificate not
enclosed, 15
marks awarded
41. English N.Jothi Rama B.A. M.A. M.Phil Nil Ph.D U.G. P.G.
Pachaiyappa's Eng Eng Eng May M.Phil & Ph.D.
College, 2012 (Regular)
Chennai-30 Regul
ar Ph.D passed in
May 2012,
without SLET /
NET
Experience
claimed 9 years
& 10 months,
15 marks
awarded.
42. English P.Prayer Elmo B.A. M.A. M.Phil SET Ph.D U.G. P.G .
Raj Eng Eng Eng August Dec (Regular) /
Pachaiyappa's D.M. 2011 2013 M.Phil
College, P.T. (Distance
Chennai-30 Mode)
78/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Ph.D – (Part
time)
SET passed.
Experience
claimed 1 year
& 10 months,
certificate not
enclosed, 15
marks awarded.
43. English R.Sha Begum B.A. M.A. M.Phil Nil Ph.D U.G. P.G
C.Kandasawa Eng Eng Eng Jan M.Phil
mi Naidu 2014 (Regular)
College for Regul
Women, ar Ph.D -(part
Cuddalore time)
Ph.D passed in
Jan 2014,
without SLET /
NET.
Experience
claimed 6
years& 7
months, 15
marks awarded.
44. English S.Shyamala B.A. M.A. M.Phil Nil Ph.D U.G. P.G
Devi Eng Eng Eng April2 (Regular) /
79/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Pachaiyappa's D.M. 013 M.Phil
College, P.T. (Distance
Chennai-30 Mode) Ph.D
(Part Time)
Ph.D passed in
April 2013,
without SLET /
NET.
Experience
claimed 10
years & 9
months, 15
marks awarded.
45. History-5 A.Suresh Babu B.A. M.A. M.Phil Nil Ph.D U.G. P.G.
Pachaiyappa's His His His April M.Phil & Ph.D.
College for 2014 (Regular)
Men, Regul
Kanchipuram ar Ph.D passed in
April 2014,
without SLET /
NET.
Experience
claimed 12
years, 15 marks
awarded.
46. History R.Raveenthar B.A. M.A. M.Phil SET Nil U.G. P.G
Pachaiyappa's His His His Octber2 M.Phil
80/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
College for 012 (Regular)
Men,
Kanchipuram Ph.D.- Nil
SET passed.
Experience
claimed Nil but
3 marks
awarded.
47. History M.A.B.Sarasw B.A. M.A. M.Phil Nil Ph.D U.G. P.G.
athi His His Eng Aug M.Phil & Ph.D.
Chellammal 2013 (Regular)
Women's Regul
College, ar Ph.D passed in
Chennai-32 Aug 2013,
without SLET /
NET.
Experience
claimed – Nil,
but 15 marks
awarded.
48. History S.Sumathi B.A. M.A. M.Phil Nil Ph.D U.G. P.G.
Pachaiyappa's His His His Mar M.Phil
College, 2014 (Regular)
Chennai-30 Regul
ar Ph.D passed in
Unive March 2014,
rsity, without SLET /
81/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
dt NET.
17.03.
2014 Ph.D Degree
certificate is not
enclosed, she is
qualified as per
the University
of Madras
letter, dated
17.03.2014.
Experience
claimed 14
years, 15 marks
awarded.
49. Maths-11 S.Sangeetha B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G.
C.Kandasawa Maths Maths Maths April2 M.Phil
mi Naidu 013 (Regular)
College for P.T.
Women, Ph.D (Part
Cuddalore. Time)
Ph.D passed in
April 2013,
without SLET /
NET.
Experience
claimed 4 years
& 9 months,
82/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
14marks
awarded.
50. Maths M.Kannan B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G .
Pachaiyappa's Maths Maths Maths Sept (Regular) /
College for D.M. 2012 M.Phil
Men, P.T. (Distance
Kanchipuram Mode)
Ph.D (Part
Time)
Ph.D passed in
September
2012, without
SLET / NET.
Experience
claimed 16
years & 3
months, 15
marks awarded.
51. Maths P.Kannagi B.Sc M.Sc M.Phil SLST Nil U.G. P.G. &
Pachaiyappa's Maths Maths Maths Sept M.Phil
College, 1990 (Regular)
Chennai-30
Ph.D. - Nil
SLST passed.
Experience
83/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
claimed 1 year
& 5 months, 15
marks awarded.
52. Maths Kanianoor B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G .
Balakrishnan Maths Maths Maths Sept (Regular) /
Latha 2011 M.Phil
C.Kandasawa P.T. (Distance
mi Naidu Mode) / Ph.D
College for (Part Time)
Men, Chennai-
102 Ph.D passed in
September
2011, without
SLET / NET.
Experience
claimed 12
years & 5
months, 15
marks awarded.
53. Maths G.Uthra B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G
Pachaiyappa's Maths Maths Maths Feb M.Phil
College, 2011 (Regular) /
Chennai-30 P.T. Ph.D (Part
Time)
Ph.D. Passedin
Feb 2011,
without SLET /
NET.
84/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience
claimed 11
years, 15 marks
awarded.
54. Maths R.Sakthivel B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G.
Pachaiyappa's Maths Maths Maths Feb M.Phil & Ph.D.
College for 2014 (Regular)
Men, Regul
Kanchipuram ar Ph.D passed in
Feb 2014,
without SLET /
NET
Experience
claimed 3 years
& 7 months, 15
marks awarded.
55. Maths S.Sumathy B.Sc M.Sc Nil Nil Ph.D U.G. P.G. &
C.Kandasawa Maths Maths April Ph.D. (Regular)
mi Naidu 2010
College for Regul M.Phil – Nil
Women, ar
Cuddalore Ph.D passed in
April 2010,
without SLET /
NET.
Experience
claimed 3 years
85/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
& 8 months, 10
marks awarded.
56. Maths G.Gandhimath B.Sc M.Sc M.Phil Nil Ph.D U.G.
y Maths Maths Maths Feb P.G.M.Phil &
Pachaiyappa's 2014 Ph.D (Regular)
College, Regul
Chennai-30 ar Ph.D passed in
Feb 2014,
without SLET /
NET
Experience
claimed – Nil,
but 15 marks
awarded.
57. Physics-8 G.Mangalam B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G
Pachaiyappa's Phy Phy Phy Feb (Regular)
College, P.T. 2012
Chennai-30 P.T. M.Phil & Ph.D.
(Part Time)
Ph.D passed in
Feb 2012,
without SLET /
NET.
Experience
claimed 13
years, but----
marks awarded.
86/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
58. Physics T.Sivanesan B.Sc. M.Sc. M.Phil Nil Ph.D U.G. (Regular)
Pachaiyappa's Phy Phy Phy Aug & P.G &
College, D.M. D.M. 2012 M.Phil.
Chennai-30 P.T. (Distance
Mode)
Ph.D (Part
Time)
P.G & M.Phil
both Degrees
obtained by
Distance Mode
/ Ph.D.passed in
Aug 2012,
without SLET /
Net.
Experience
claimed 6 years
& 3 months, but
--- marks
awarded.
59. Physics R.Sunitha B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G
Pachaiyappa's Phy Phy Phy May M.Phil
College, 2012 (Regular)
Chennai-30 Regul
ar Ph.D (Regular)
Ph.D passed in
87/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
May 2012,
without SLET /
NET.
Experience
claimed 1 year
& 6 month, but
–marks
awarded.
60. Physics T.Arumanayag B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G
am Phy Phy Phy Feb (Regular)
Pachaiyappa's D.M. 2013 /M.Phil
College, Regul (Distance
Chennai ar Mode)
Ph.D (Regular)
Ph.D passed in
Feb 2013,
without SLET /
NET.
Experience
claimed 1 year
& 3months, but
---- marks
awarded.
61. Physics K.Ponnarasi B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G
Pachaiyappa's Phy Phy Phy May M.Phil
88/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
College, 2012 (Regular)
Chennai Regul
ar Ph.D (Regular)
Ph.D passed in
May 2012,
without SLET /
NET.
Experience
claimed 10
months, but ---
marks awarded.
62. Physics A.Prakasam B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G .
Pachaiyappa's Phy Phy Phy April (Regular) /
College for D.M. 2013 M.Phil
Men, P.T. (Distance
Kanchipuram Mode)
Ph.D (Part
Time)
Ph.D passed in
April 2013,
without SLET,
NET.
Experience
claimed 5 years,
but --- marks
89/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
awarded.
63. Tamil K.Anbarasi B.A. M.A. M.Phil NET Nil U.G. P.G . &
C.Kandasawa Tam Tam Tam June M.Phill
mi Naidu 2012 (Regular)
College for
Women, Ph.D. Nil
Cuddalore
NET passed.
Experience
claimed – Nil
but 15 marks
awarded.
64. Tamil G.Jeyachitra B.A. M.A. M.Phil Nil Ph.D U.G. P.G. &
C.Kandasawa Tam Tam Tam Mar M.Phil
mi Naidu 2014 (Regular)
College for P.T.
Women, Ph.D – Nil
Cuddalore
NET passed.
Experience
claimed – Nil
but 15 marks
awarded.
65. Tamil P.Muthusamy B.A. M.A. M.Phil NET Nil U.G. P.G. &
Pachaiyappa's Tam Tam Tam June M.Phil
College, 2012 (Regular)
Chennai-30
Ph.D -Nil
90/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
NET passed
Experience
claimed Nil, but
15 marks
awarded
66. Tamil S.Yogeswari B.A. M.A. M.Phil NET Nil U.G. P.G &
Chellammal Tam Tam Tam March M.Phil
Women's 2013 (Regular)
College,
Chennai – 32. Ph.D- Nil
NET passed.
Experience
claimed – Nil
but 15 marks
awarded.
67. Tamil V.Suyambu B.A. M.A. M.Phil SET Nil U.G & M.Phil
Thankam Tam Tam Tam Oct (Regular) P.G.
C.Kandaswam D.M. 2012 (Distance
i Naidu Mode)
College for
Women, Ph.D – Nil
Cuddalore.
SET passed but
P.G. Obtained
by Distance
Mode.
91/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience
claimed Nil, but
15 marks
awarded.
68. Tamil D.Maheswari B.A. M.A. M.Phil SET Nil U.G. P.G &
C.Kandaswam Tam Tam Tam March2 M.Phil
i Naidu 006 (Regular)
College for &
Women, NET Ph.D – Nil
Cuddalore. June
2005 NET & SET
passed.
Experience
claimed 2 years
& 10 months,
but 15 marks
awarded.
69. Tamil N.Senthil B.A. M.A. M.Phil Nil Nil U.G. P.G &
Kumar Tam Tam Tam M.Phil
Pachaiyappa's (Regular)
College,
Chennai – 30. Ph.D – Nil
Ph.D / SLET /
NET / SET –
Nil
Experience
92/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
claimed 10
years, 15 marks
awarded.
70. Tamil R.Vimala Devi B.A. M.A. M.Phil NET Ph.D U.G. (Cross
Chellammal Zoo Tam Tam DecNil Dece Major) / P.G. &
Women's D.M. D.M. 2008 mber2 M.Phil (both
College, 013 Distance Mode)
Chennai – 32. Regul
ar Ph.D (Regular)
NET passed.
P.G. and M.Phil
both Degrees
obtained by
Distance Mode.
Experience
claimed 5 years
but 15 marks
awarded.
71. Tamil R. B.A. M.A. M.Phil Nil Ph.D U.G. (Cross
Pazhaniammal Eco Tam Tam Nov Major) / P.G &
C.Kandaswam 2007 M.Phil
i Naidu Regul (Regular)
College for ar
Women, Ph.D (Regular)
Cuddalore.
P.D. Passed in
Nov 2007,
hence passing
93/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
of SLET / NET
is exempted.
U.G. is corss
major.
Experience
claimed 5 years
& 5 months, but
15 marks
awarded.
72. Zoology 14 G.R.Learnal B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G &
Sudhakar Zoo Zoo Costal July M.Phil (Costal
Pachaiyappa's Aquac 2012 Aqua Culture)
College, ul Regul (Regular)
Chennai – 30. ar
Ph.D (Regular)
Ph.D passed in
July 2012,
without SLET /
NET.
Experience
claimed – Nil,
but 15 marks
awarded.
73. Zoology B.Mahalaxmi B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G &
Pachaiyappa's Zoo Zoo Zoo July M.Phil
College, 2011 (Regular)
94/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Chennai – 30.
Ph.D (Highly
commended)
Ph.D passed in
July 2011,
without SLET/
NET.
Experience
claimed – Nil,
but 15 marks
awarded.
74. Zoology R. B.Sc. M.Sc. M.Phil SET Nil U.G. & P.G.
Sathikumaran Zoo Zoo Zoo OCT (Regular) &
Pachaiyappa's D.M. 2012 M.Phil
College, (Distance
Chennai – 30. Mode)
Ph.D – Nil
SET passed.
Experience
claimed – Nil,
but 12 marks
awarded.
75. Zoology P.Prabhu B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G. &
Pachaiyappa's Zoo Zoo Zoo June M.Phi
College for 2009 (Regular)
95/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Men, Regul
Kanchipuram. ar Ph.D (Regular)
Ph.D passed in
June 2009,
passing of
SLET / NET is
exempted
Experience
claimed 4 years
but 15 marks
awarded
76. Zoology R.Kungumapri B.Sc. M.Sc. Nil Nil Ph.D U.G. & P.G
ya Zoo Zoo Nove (Regular)
C.Kandaswam mber2
i Naidu 006 M.Phil – Nil
College for Regul
Women, ar Ph.D (Regular)
Cuddalore.
Ph.D passed in
Nov 2006,
passing of
SLET / NET is
exempted.
Experience
claimed 2 years
& 8 months, 15
marks awarded.
96/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
77. Zoology L.B.Sujatha B.Sc. M.Sc. Nil Nil Ph.D U.G. & P.G.
Pachaiyappa's Zoo Zoo Nove (Regular)
College, mber2 M.Phil – Nil
Chennai – 30. 007
Regul Ph.D (Regular)
ar
Ph.D (Regular)
Ph.D passed in
Nov 2007,
hence passing
of SET / NET /
SLET is
exempted.
Experience
claimed 1 year,
but 14 marks
awarded.
78. Zoology A.Subashini B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G &
Chellammal Zoo Zoo Zoo Aug M.Phil
Women's 2009 (Regular)
College, Regul
Chennai – 32. ar Ph.D (Regular)
Ph.D passed in
Aug 2009,
hence passing
of SET / NET /
SLET is
97/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
exempted.
Experience
claimed 1 year,
15 marks
awarded.
79. Zoology U.Anitha B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G &
C.Kandaswam Zoo Zoo Zoo May Ph.D. (Regular)
i Naidu D.M. 2013
College for Regul M.Phil
Women, ar (Distance
Cuddalore. Mode)
Ph.D passed in
May 2013,
without SLET /
NET.
Experience
claimed – Nil,
but 12 marks
awarded.
80. Zoology S.Indumathi B.Sc. M.Sc. Nil Nil Ph.D U.G. P.G &
C.Kandaswam Zoo Zoo March Ph.D (Regular)
i Naidu 2011
College for Regul M.Phil – Nil
Men, Chennai- ar
102. Ph.D passed in
March 2011,
without SLET /
98/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
NET.
Experience
claimed – Nil,
but 15 marks
awarded.
81. Zoology H.Thilagam B.Sc. M.Sc. Nil Nil Ph.D U.G. P.G &
Pachaiyappa's Zoo Zoo Aug Ph.D (Regular)
College, 2003
Chennai – 30. Regul M.Phil – Nil ar Ph.D passed in Aug 2003, hence passing of SET / NET / SLET is exempted.
Experience claimed – 4 years & 10 months, but 15 marks awarded.
82. Zoology J.Selvanathan B.Sc. M.Sc. Nil Nil Ph.D U.G. P.G & Pachaiyappa's Zoo Zoo Aug Ph.D (Regular) College for 2012 Men, Regul M.Phil – Nil Kanchipuram. ar Ph.D passed in Aug 2012, 99/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
without SLET /
NET.
Experience
claimed – Nil,
but 14 marks
awarded.
83. Zoology N.Akila B.Sc. M.Sc. Nil Nil Ph.D U.G. & P.G.
Pachaiyappa's Zoo Zoo July (Regular)
College, 2013
Chennai – 30. Regul M.Phil – Nil ar Ph.D (Regular) Ph.D passed in July 2013, without SLET / NET.
Experience claimed – Nil, but 15 marks awarded.
100/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Names of Assistant Professors whose selection and appointment during February 2016 is illegal due to the reasons set out in the last column Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
01. Botany S.Poompozhil B.Sc M.Sc M.P Nil Ph.D U.G.P.G &
Pachaiyappa's Bot Bot hil June M.Phil
College for Bot 2015 (Regular)
Women, Part Ph.D (Part
Kanchipuram. Time Time)
Ph.D. Passed in
June 2015,
without
SLET/NET.
Experience
claimed – Nil,
but 12 marks
awarded.
02. Chemistry Z.Ayesha B.Sc M.Sc Nil NET Nil U.G.P.G.(Regul
Siddiqha Che Che Dec ar)-M.Phil &
Chellammal 2014 Ph.D (Nil)
Women's
College, NET passed.
101/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Chennai. But certificate
not produced
for NET.
Experience
claimed – Nil,
but 12 marks
awarded.
03 Chemistry R.Prasath B.Sc M.Sc Nil Nil Ph.D. U.G.P.G.(Regul
Pachaiyappa's Che organic Oct ar
College, Che 2014 Ph.D. Passed in
Chennai – 30. Regular October 2014, without SLET / NET.
Experience claimed -Nil but 14 marks awarded.
04. Chemistry K.Ramesh B.Sc M.Sc Nil Nil U.G.P.G. Babu Che Che (Regular) Pachaiyappa's College, Ph.D.passed in Chennai – 30. 2015, hence passsing of SLET / NET is exempted.
Experience claimed 4 years, 102/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
but 12 marks
awarded.
05. Chemistry R.Ramya B.Sc M.Sc M.P Nil Ph.D. U.G. P.G &
C.Kandaswam Che Che hil Aprilv M.Phil
i Naidu Che 2014 (Regular)
College for Part
Women, Time Ph.D (Part
Cuddalore. Time)
Ph.D.passed in
April 2014,
without
SLET/NET.
Experience
claimed for 1
year & 2
months but 12
marks awarded.
06. Chemistry G.Thennarasu B.Sc M.Sc Nil Nil Ph.D. U.G. & P.G.
C.Kandaswam Che Che Dec (Regular)
i Naidu 2013 M.Phil -Nil
College for Regular
Men, Chennai. Ph.D (Regular)
Ph.D. Passed in
Dec 2015,
without
SLET/NET.
103/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience not
claimed but 12
marks awarded.
07. Chemistry S.Uthayanila B.Sc M.Sc M.P CSIR Nil U.G. P.G &
Pachaiyappa's Che Che hil Chem M.Phil
College for Che Dec (Regular)
Women, m 2014
Kanchipuram. Ph.D – Nil
CSIR passed.
Experience not
claimed but 14
marks awarded.
08. Chemistry P.Vinayagamo B.Sc M.Sc M.P Nil Ph.D U.G. P.G &
orthy Che Che hil Dec M.Phil
C.Kandaswam Che 2014 (Regular)
i Naidu m Regular
College for Ph.D passed in
Men, Chennai. Dec 2014,
without SLET /
NET.
Experience
claimed 7
months but 14
marks awarded.
09. Commerce G.Sivabalan B.Com M.Com M.P SET Nil U.G. (Regular)
Pachaiyappa's Com Com hil oct P.G. & M.Phil
College, D.M. Com 2012 (Distance
104/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Chennai – 30. Mode)
Ph.D – Nil
P.G & M.Phil
both Degrees
obtained by
Distance Mode.
Experience
claimed 12
years & 7
months.
10. Commerce L.Venkatesan B.Com M.Com M.P Nil Ph.D U.G. & P.G.
C.Kandaswam Com Com hil Feb (Regular)
i Naidu Com 2014
College for D.M. Part M.Phil
Men, Chennai. Time (Distance
Mode)
Ph.D (Part
Time)
M.Phil through
Distance Mode.
Ph.D passed in
Feb 2014,
without SLET /
NET.
105/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Experience
claimed 12
years.
11. Commerce O.Vijaylakshm B.C.S M.C.S M.P SET Nil B.C.S
i hil Oct (Corporate
Pachaiyappa's C.S 2012 Secretaryship)
College, M.C.S (Master
Chennai – 30. of Corporate
Secretaryship)
Ph.D- Nil
SET passed.
Post called for
is Commerse
but
Secretaryship
was selected.
Experience
claimed 13
years & 5
months, 15
marks awarded.
12. English K.Nalini Selvi B.A. M.A. M.P SET Nil U.G. P.G
C.Kandaswam Eng Eng hil Oct M.Phil
i Naidu Eng 2012 (Regular)
College for Ph.D-Nil
106/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Women,
Cuddalore. SET passed.
Experience
claimed – Nil,
but 12 marks
awarded.
13. English S.Uma B.A. M.A. Nil SET Nil U.G. P.G. (both
Pachaiyappa's Eng Eng Aug Distance Mode)
College, D.M. D.M 2011
Chennai – 30. M.Phil & Ph.D
not done.
SET passed.
U.G. & P.G.
Both obtained
by Distance
Mode.
Experience
claimed – Nil,
but 12 marks
awarded.
14. English R.Vimala B.A. M.A. M.P Nil Ph.D U.G. P.G
Pachaiyappa's Eng Eng hil Oct M.Phil (3
College, D.M. Eng 2015 Degrees
Chennai – 30. D.D Part obtained by
Time Distance
Mode),
Ph.D (Part
107/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Time)
Ph.D passed in
October 2015
without SLET /
NET. Three
Degress
obtained by
Distance Mode.
Experience
claimed 6 years
& 10 months
but 14 marks
awarded.
15. Economics S.Ramu B.A. M.A. M.P Nil Ph.D U.G. P.G
Pachaiyappa's Eco Eco hil May M.Phil., &
College, Eco 2013 Ph.D (Regular)
Chennai – 30. Regular
Ph.D passed in
May 2013,
without SLET /
NET.
Experience
claimed 7 ½
years. ----marks
warded. But
certificates not
produced for
108/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
education &
experience.
16. History R.Jayapriya B.A. M.A. M.P Nil Ph.D U.G. P.G
Pachaiyappa's His His hil Sept M.Phil., &
College, His 2015 Ph.D (Regular)
Chennai – 30. Regular
Ph.D passed in
September
2015, without
SLET / NET.
Experience
claimed – Nil,
but 14 marks
awarded.
17. History C.Naveena B.A. M.A. Nil Nil Ph.D U.G. P.G &
Devi His His March Ph.D (Regular)
C.Kandaswam 2011 M.Phil – Nil
i Naidu Regular
College for Ph.D passed in
Women, March 2011,
Cuddalore. without SLET /
NET.
Experience
claimed 1 year
but 14 marks
awarded.
18. History T.Sarala Devi B.A. M.A. M.P SET Nil U.G. P.G &
C.Kandaswam His His hil oct M.Phil
109/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
i Naidu His 2012 (Regular)
College for
Men, Chennai. Ph.D – Nil
SET passed.
Experience
claimed 2 years
& 8 months but
14 marks
awarded.
19. Librarian A.Anbu BLIS MLIS M.P SET P.H.D U.G. (D.E) P.G
Jebamalar D.M. D.M. hil Oct Aug (D.E)
C.Kandaswam D.M. 2012 2015 M.Phil (D.E) –
i Naidu Regular All degree
College for obtained by
Women, Distance Mode.
Cuddalore.
SET passed.
But, all Degrees
obtained by
Distance Mode.
Experience
claimed 7 years
but, 14 marks
awarded.
20. Librarian T.Kavitha B.Sc. MLIS M.P Nil Ph.D U.G. (Cross
Pachaiyappa's Com.S hil Nov Major)
College for c LIS 2011
110/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Women, Regular P.G. M.Phil &
Kanchipuram. Ph.D (Regular),
Ph.D passed in
Nov 2011,
without SLET /
NET U.G.
Cross Major.
Experience
claimed 2 years
& 9 months.
But
14 marks
awarded.
Certificate not
produced.
21. Librarian S.Mahalakshm BLIS MLIS Nil SET Nil U.G. & P.G.
i D.M. D.M. Oct (Distance
C.Kandaswam 2012 Mode)
i Naidu
College for M.Phil & Ph.D
Men, Chennai. – Nil
SET passed
U.G & P.G both
obtained by
Distance Mode.
Experience
111/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
claimed – Nil
but 14 marks
awarded.
22. Librarian D.Manimegala BLIS MLIS M.P Nil Ph.D U.G. P.G. &
i D.M. D.M. hil Aug M.Phil (Degree
Chellammal D.M. 2015 Distance Mode)
Women's P.T
College, Ph.D (Part
Chennai. Time)
Ph.D passed in
Aug 2015,
without SLET /
NET.
U.G. P.G &
M.Phil Three
degree obtained
by Distance
Mode.
Experience
claimed 12
years, 14 marks
awarded.
23. Maths R.Devi B.Sc. M.Sc. M.P Nil Ph.D U.G. P.G.
Pachaiyappa's Maths Maths hil Septem Mphil & Ph.D
College, Math ber201 (Regular)
Chennai – 30. s 3
Regular Ph.D passed in
Sept 2013,
112/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
without SLET /
NET.
Experience
claimed – Nil
but 12 marks
awarded.
24. Philosophy B.Devan B.Sc. M.A. M.P Nil Ph.D U.G. (Cross
Pachaiyappa's Zoo Philosop hil April Major)
College, hy Philo 2013 P.G. & M.Phil
Chennai – 30. sopp P.T (Regular)
hy Ph.D (Part
Time)
Ph.D passed in
April 2013,
without SLET /
NET.
U.G. Cross
Major.
Experience
claimed 9 years
& 7 months –
15 marks
awarded.
25. Philosophy V.M. B.A. M.A. Nil Nil Ph.D U.G. P.G &
Makhalakshmi Phil Phil Aug Ph.D (Regular)
Pachaiyappa's 2013
College, Regular M.Phil- Nil
113/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Chennai – 30.
Ph.D. Passed in
Aug 2013,
without SLET /
NET.
Experience
claimed – NIL,
but 12 marks
awarded.
Change of
Initial and
Names as per
Tamil Nadu
Gazatte 29th
September,
2004.
M.Mahalakshm
i changed her
name as
V.M.Makha
Lakshmi.
26. Philosophy A.D.Revathy B.Sc. M.A. M.P Nil Ph.D U.G. (Cross
Pachaiyappa's Zoo Phil hil Sept Major) P.G.,
College, Phil 2007 M.Phil & Ph.D
Chennai. Regular (Regular)
Ph.D passed in
Sept 2007,
114/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
hence, passing
of NET / SLET
is exempted.
Cross major in
U.G.
Experience
claimed 6 years
& 8 months, 14
marks awarded.
27. Philosophy P.Sathiyamoor B.A. M.A. M.P NET Nil U.G., P.G.,
thy Phil Phil hil Dec M.Phil
Pachaiyappa's Phil 2000 (Regular)
College,
Chennai. Ph.D-Nil
NET passed.
Experience
Claimed 9
months. But 14
marks awarded.
28. Physics R.Gunaseelan B.Sc. M.Sc. M.P Nil Ph.D U.G., P.G, &
Pachaiyappa's Phy Phy hil Nov M.Phil.
College for Phy 2012 (Regular)
Men, Regular Ph.D. (Regular)
Kanchipuram.
Ph.D passed in
115/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Nov 2012,
without SLET/
NET.
Experience
claimed 3 years
& 5 months but
12 marks
awarded.
29. Physics A.Manigandan B.Sc. M.Sc. M.P Nil Ph.D U.G. & P.G
Pachaiyappa's Phy Phy hil Aug (Regular)
College for Phy 2010
Men, D.M Regular M.Phil
Kanchipuram. (Distance
Mode)
Ph.D (Regular)
Ph.D passed in
Aug 2010'
without SLET /
NET.
Experience
claimed 6 years
– 12 marks
awarded.
30. Tamil M.Roopa B.Sc. M.A. M.P NET Nil U.G.(Crosss
Chellammal Che Tam hil June Major) P.G. &
Women's D.M. Tam 2011 M.Phil
116/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
College, D.M SET (Distance
Chennai. Aug Mode)
2011
Ph.D – Nil
NET & SET
passed.
Cross Major in
U.G. & P.G
with M.Phil.
Both obtained
by Distance
Mode.
Experience
claimed for 8
years & 6
months, 15
marks awarded.
31. Tamil S.Vanitha B.A. M.A. M.P Nil Ph.D U.G. P.G. Both
Chellammal Tam Tam hil March obtained by
Women's D.M. D.M. Tam 2014 Distance Mde
College, Regular
Chennai – 32. M.Phil & Ph.D
(Regular)
Ph.D passed in
March 2014,
without SLET /
NET.
117/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
U.G. & P.G
both obtained
by Distance
Mode
Experience
claimed 7 years,
14 marks
awarded.
32. Zoology N.Amudha B.Sc. M.Sc. M.P Nil Ph.D U.G. & P.G
Pachaiyappa's Zoo Zoo hil Decem (Regular)
College, Bio ber201
Chennai – 30. Tech 4 M.Phil (Bio
D.M P.T Tech-Distance
Mode)
Ph.D (Part
Time)
Ph.D passed in
Dec 2014
without SLET /
NET.
33. Zoology S.Subarani B.Sc M.Sc M.P Nil Ph.D U.G. & P.G
Pachaiyappa's Zoo Zoo hil Dec (Regular)
College for Zoo 2013
Women, D.M Regular M..Phil (D.M)
Kanchipuram.
Ph.D. (Regular)
Ph.D passed in
118/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Sl. Subject Name and EducationalQualification No. College to Grounds for which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection.
appointed CSIR/ Hence their
SLST/ appointments
UGC/ are liable to be
JRF/ declare void
SET and cancelled
a b c d e
Dec 2013,
without SLET /
NET.
Experience
claimed 2 years,
certificate not
produced, but
12marks
awarded.
REPORT OF THE DIRECTOR OF COLLEGIATE EDUCATION:
28. With a view to ascertain the views of the Director of Collegiate Education, who is the Competent Authority under the provisions of the Tamil Nadu Private Colleges (Regulation) Act, 1976, this Court further directed the Director of Collegiate Education to verify the educational qualifications and the eligibility of the selected candidates.119/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
29. The Colleges functioning under the Pachaiyappa's Trust Board are governed under the Provisions of the Tamil Nadu Private Colleges (Regulation) Act, 1976. Chapter IV stipulates terms and conditions of service of teachers and other persons employed in private Colleges and Section 15 and 16 are relevant which reads as under:
“15. Qualifications of teachers and other persons employed in private colleges- [(1)[ The University may make regulations, statutes or ordinances specifying the qualifications required for the appointment of teachers [***] employed in any private college.
[(2)] The Government may make rules specifying the qualifications required for appointment to any post, other than teachers, in any private college].
NOTES By virtue of sub-section (1), the University may make regulations, statues or ordinances specifying the qualifications for appointment of teachers in private colleges. The Government is empowered to make rules for appointment to any post, other than teachers, in any private college 120/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 under sub-section (2) of Section 15.
16. Appointment of teachers and other persons in private colleges- (1) No person who does not possess the qualifications specified under Section 15 shall, on or after the date of commencement of this Act, be appointed as teacher or other employee in any private college.
(2) Nothing contained in this Section or any regulation, statute or ordinance made under Section 15 shall apply to any person who, on or before the date of commencement of this Act, is employed as teacher or other employee in any private college.
NOTES Section 16 lays down that only a qualified person as specified in sub-section (2) of Section 16 should be appointed in the private colleges. The persons who were appointed earlier to the commencement of the Act i.e. 21st November, 1975 are, however, saved from the rigour of sub-section (1).” 121/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
30. Section 16(1) contemplates that no person who does not possess the qualification specified under Section 15 shall be appointed as teacher. Section 15 stipulates that the Government may make Rules specifying the qualifications and in the present case, the Government of Tamil Nadu adopted the qualifications and criteria fixed by the University Grants Commission in its regulations and a Government Order in this regard was issued in G.O.Ms.No.111, Higher Education (H1) Department, dated 24.03.1999, which would be applicable with reference to the recruitment process conducted by the Pachaiyappa's Trust Board during the relevant point of time.
31. The Director of Collegiate Education scrutinised the educational qualifications and the weightage marks awarded to the selected candidates based on the documents submitted by the candidates before the Director of Collegiate Education. However, the learned Special Government Pleader, appearing on behalf of the State, clarified that the Director of Collegiate Education has not scrutinised the original records relating to the entire selection process from the beginning. The Director of Collegiate 122/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Education found that there are large scale discrepancies in awarding marks for teaching experience. Thus, those candidates were held as unqualified in his report. As per the Director of Collegiate Education, the ineligibility of the candidate occurs on account of irregular awarding of marks for teaching experience for which the particular candidate is not eligible. Thus in the column, the Director of Collegiate Education has stated as “unqualified”.
32. The learned counsel appearing on behalf of the appointees contended that there are discrepancies in the findings of the Administrator and in the report of the Director of Collegiate Education. This Court found that the discrepancy is artificially created by the respondents and on perusal of both the reports independently in its own way one can understand that the evaluations are made based on the records placed before the respective Administrator and the Director of Collegiate Education. Thus each report is to be seen in its own context to know about the extent of irregularities and illegalities in the process of selection.
33. The extract report of the Director of Collegiate Education is 123/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 under:
124/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Report on candidates who have been Selected and Appointed based on their Educational Qualification:
1. Total number of qualified candidates for 218 the post of Assistant Professor based on the educational qualification.2. Total number of unqualified candidates 01
for the post of Assistant Professor based Respondent No.192 in W.P.No.19939 of on the educational qualification. 2014 S.Sangeetha, Assistant Professor, Department of Mathematics C.Kandaswamy Naidu College for Women, Cuddalore – 607 001.
Ph.D Degree certificate submitted by the candidate is identified as bogus as per reference no.918/DARE/Ph.D/2022, dated: 08.11.2022 of the Controller of Examinations Annamalai University.
3. Total number of candidates who were 02 appointed to Government Colleges (Respondent Nos. 68, 69 in W.P.No. through TRB. 19939 of 2014) 4. Long absentees / Resinged / 03 Cancellation of Appointment (Respondent Nos: 102, 126, 128 in W.P.No.19939 of 2014) 5. Total number of Candidates who are 09
appointed but qualification approval not (Respondent Nos: 12, 17 18, 19, 20, 24, given by the University and 39, 40, 41 in W.P.No.36827 of 2016 and Appointment approval proposals not Respondent Nos.32 in W.P.No.19939 of received to the RJD because of pending 2014 court cases 6 Total number of candidates who have 03 acquired eligible qualification after the Respondent Nos: 71, 125 in date of Notification and before the date W.P.No.19939 of 2014 & Respondent of Interview. Nos: 42 in W.P.No.36827 of 2016 Total 236 125/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Report Based on Teaching Experience and other Eligibility Criteria:
1. Total Number of candidates without any 60discrepancies with regard to Teaching (Respondent Nos: 08, 09, 11, 12, 14, 15, Experience 18, 22, 23, 24, 27, 28, 32, 33, 34, 35, 37, 38, 39, 45, 46, 47, 48, 49, 50, 51, 53, 54, 58, 60, 61, 62, 63, 70, 73, 75, 76, 77, 78, 79, 81, 82, 83, 84, 88, 89, 90, 107, 108, 132, 133, 140, 142, 147, 166, 167, 174, 183, 197, in W.P.No.19939 of 2014 & Respondent No: 44 in W.P.No.36827 of 2016) 2. Total number of candidates having 15 eligible qualifying service but do not Respondent Nos: 16, 26, 29, 36, 43, 52, have Teaching Experience Certificate 66, 80, 91, 94, 163, 171, 177 in counter signed by competent Education W.P.No.19939 of 2014 & Respondent Authority. Nos: 28, 35 in W.P.No.36827 of 2016 3. Total number of candidates for whom 47 weightage marks awarded without any Respondent Nos:
Qualifying Teaching Experience. 10, 13, 19, 20, 25, 55, 72, 74, 105, 109, 114, 116, 118, 119, 120, 121, 122, 123, 131, 134, 138, 143, 146, 149, 150, 157, 158, 161, 162, 165, 179, 181, 185, 187, 191, 193, 198, 200 in W.P.No.19939 of 2014 & Respondent Nos: 14, 15, 23, 26, 29, 31, 46, 50, 52 in W.P.No.36827 of 2016 4. Total Number of candidates for whom 91 weightage marks awarded more than Respondent Nos: 17, 21, 30, 31, 40, 41, Qualifying Teaching Experience. 42, 44, 56, 57, 59, 64, 65, 67, 85, 86, 87, 92, 93, 95, 96 ,97, 98, 99, 100, 101, 104, 106, 110, 111, 112, 113, 115, 124, 127, 129, 130, 135, 136, 137, 139, 141, 144, 145, 151, 152, 123, 154, 155, 156, 159, 160, 169, 172, 193, 175, 176, 178, 180, 182, 184, 186, 188, 189, 190, 194, 195, 196, 199 in W.P.No.19939 of 2014 & Respondent Nos: 13, 16, 21, 22, 25, 27, 30, 32, 33, 34, 36, 37, 38, 43, 45, 47, 48, 49, 51, 53, 54, 55 in W.P.No.36827 of 126/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 2016 5. Total number of candidates for whom 01 correctness of weigtage marks could not Respondent No: 117 in W.P.No.19939 of be ascertained due to non submission of 2014 Selection Committee Report.6. Total number of candidates who have 03
acquired eligible qualification after the Respondent Nos: 71, 125 in date of Notification and before the date W.P.No.19939 of 2014 & Respondent of Interview. Nos: 42 in W.P.No.36827 of 2016 7. Total number of candidates for whom 04 correctness or comunal reservation could Respondent Nos: 148, 164, 168, 170 in not be ascertained as their names are not W.P.no.19939 of 2014 mentioned in the roster register.Total 221
(Except 01 Bogus Certificate + 09 Court Case + 05 Absent / Relieved / Cancellation of Appointment)
34. The learned Special Government Pleader, appearing on behalf of the State, with reference to the above report contended that the Recruitment Notification stipulates preference/priority will be given for the candidates who obtained UG/PG Degree in the same discipline for the relevant post for which his/her candidature applied for. However, such preference has not been considered by the Selection Committee and many number of candidates, who had studied cross major subjects were selected and appointed. Thus the conditions stipulated in the Notification regarding 127/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 preference/priority for the candidates who studied both Under Graduation and Post Graduation in the same discipline was denied, which caused an irregularity in the process of selection.
35. The learned Special Government Pleader appearing on behalf of the State, contended that the UG/PG Degree /M.Phil Degree obtained through Correspondence/Distance Mode will not be considered for award of any weightage marks irrespective of their possessing requisite qualification. In awarding weightage marks, large scale discrepancies are found. There is no thorough verification of mode of education undergone by the respective candidates and in this regard, there is a discrepancy between the findings of the Administrator and the Director of Collegiate Education. Discrepancy aroused because the Administrator has noted down that the candidates, who have undergone UG and PG Degrees through Distance Education Mode and through Correspondence Course. However, the Director of Collegiate Education has recognised the Distance Education Mode and Correspondence Education Mode as a valid one for the purpose of educational qualification.
128/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
36. Regarding the procedures, the Director of Collegiate Education in awarding weightage marks has adopted the procedures being adopted by Teachers Recruitment Board which was followed based on the Government Order issued in G.O.Ms.No.412, Higher Education Department, dated 04.12.2009 and also G.O.Ms.No.32, Higher Education Department, dated 08.03.2013. In any event, there are discrepancies found both by the Administrator and also by the Director of Collegiate Education.
37. The report of the Director of Collegiate Education reveals that excess marks were awarded for teaching experience, one bogus certificate was traced out in respect of Respondent No.192 – Smt.Sangeetha.
38. The objections raised by the learned counsels for the selected candidates are that the remark made by the Director of Collegiate Education 'as the candidates are unqualified' is incorrect. The weightage mark for teaching experience is not essential and not a requisite 129/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 qualification contemplated under the Recruitment Notification. The selected candidates possessed the requisite educational qualifications and therefore, the weightage marks and its discrepancies as stated by the Director of Collegiate Education cannot be a disqualification.
39. The learned Special Government Pleader clarified by stating that the weightage marks for teaching experience plays a pivotal role in arriving a final conclusion regarding the select list, since the award of marks will deprive many candidates from securing selection. Therefore, they have stated as unqualified only with reference to the weightage marks awarded and they have not referred the educational qualification. However, the scheme of selection contemplates that the educational qualification along with teaching experience are to be taken into account cumulatively for the purpose of preparation of final select list based on the ranking. In the event of separating the weightage marks, it will result in deprival of an opportunity to the other candidates, who secured more marks in teaching experience and in respect of the preferences contemplated for the candidates who studied Under Graduate and Post Graduate in the same discipline.
130/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
40. The learned counsel for the petitioners in response to the reports contended that the respondents 92, 93, 96, 131, 141, 148, 153, 156, 168 and 172 are not possessing NET/SLET/SET/Ph.d., as on 18.02.2014 on the date of recruitment notification issued by the Pachaiyappa's Trust Board.
However, the Director of Collegiate Education has taken a different stand in view of the fact that on the ground that as on the date of the Government Order issued in G.O.Ms.No.311, it is only discretion of the recruiting authorities and therefore, the Director of Collegiate Education has not taken this aspect as a discrepancy. 19 candidates possessing cross major subjects in Under Graduate and Post Graduate were selected. 30 candidates, who possessed the UG/PG degree through distance mode were selected. It is further contended that five candidates were appointed against roster as per the records available. Another five candidates terminated from College for long time. Therefore, large scale irregularities and illegalities were found in the process of selection and it is impossible to segregate the candidates for the purpose of upholding the validity of selection conducted by the Trustees of the Pachaiyappa's Trust Board.
131/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 POSITION OF LAW
41. In the case of Sachin Kumar and Others vs. Delhi Subordinate Service Selection Board (DSSSB) and Others [(2021) 4 SCC 631], the principles prevailing fore more than five decades are considered.
42. In deciding this batch of SLPs, we need not reinvent the wheel. Over the last five decades, several decisions of this Court have dealt with the fundamental issue of when the process of an examination can stand vitiated. Essentially, the answer to the issue turns upon whether the irregularities in the process have taken place at a systemic level so as to vitiate the sanctity of the process. There are cases which border upon or cross over into the domain of fraud as a result of which the credibility and legitimacy of the process is denuded. This constitutes one end of the spectrum where the authority conducting the examination or convening the selection process comes to the conclusion that as a result of supervening 132/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 event or circumstances, the process has lost its legitimacy, leaving no option but to cancel it in its entirety. Where a decision along those lines is taken, it does not turn upon a fact-finding exercise into individual acts involving the use of malpractices or unfair means. Where a recourse to unfair means has taken place on a systemic scale, it may be difficult to segregate the tainted from the untainted participants in the process. Large-scale irregularities including those which have the effect of denying equal access to similarly circumstanced candidates are suggestive of a malaise which has eroded the credibility of the process. At the other end of the spectrum are cases where some of the participants in the process who appear at the examination or selection test are guilty of irregularities. In such a case, it may well be possible to segregate persons who are guilty of wrongdoing from others who have adhered to the rules and to exclude the former from the process.
In such a case, those who are innocent of wrongdoing should not pay a price for those who are actually found to be involved in irregularities. By segregating the wrongdoers, the selection of the untainted candidates can be allowed to pass muster by taking the selection process to its logical conclusion. This is not a mere matter of administrative procedure but as a 133/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 principle of service jurisprudence it finds embodiment in the constitutional duty by which public bodies have to act fairly and reasonably. A fair and reasonable process of selection to posts subject to the norm of equality of opportunity under Article 16 (1) is a constitutional requirement. A fair and reasonable process is a fundamental requirement of Article 14 as well.
Where the recruitment to public employment stands vitiated as a consequence of systemic fraud or irregularities, the entire process becomes illegitimate. On the other hand, where it is possible to segregate persons who have indulged in malpractices and to penalise them for their wrongdoing, it would be unfair to impose the burden of their wrongdoing on those who are free from taint. To treat the innocent and the wrongdoers equally by subjecting the former to the consequence of the cancellation of the entire process would be contrary to Article 14 because unequals would then be treated equally. The requirement that a public body must act in fair and reasonable terms animates the entire process of selection. The decisions of the recruiting body are hence subject to judicial control subject to the settled principle that the recruiting authority must have a measure of discretion to take decisions in accordance with law which are best suited to 134/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 preserve the sanctity of the process. Now it is in the backdrop of these principles, that it becomes appropriate to advert to the precedents of this Court which hold the field.
43. Over four decades ago, in Bihar School Examination Board vs. Subhas Chandra Sinha [Bihar School Examination Board vs. Subhas Chandra Sinha, (1970) 1 SCC 648] , a three-Judge Bench of this Court dealt with a case involving a challenge to the decision to cancel the annual secondary school examination in relation to a particular centre in a district in Bihar. The irregularities at the centre were summarised in the following extracts contained in the judgment of this Court : (SCC p. 650, para 5) “5. The Tabulators of the Hanswadih Centre reported that the percentage of successful examinees was as high as 80% whereas the average at the Arrah, Dalippur Centre was only 50%. They were therefore asked to prepare percentage subject-wise. All the Tabulators submitted these percentages. The matter was referred to the Unfair Means Committee of the Board. The Committee in its turn asked the 135/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Moderators to look into all the answer books where the percentage was 80% or more. They reported unfair means on a mass scale. The Chairman then passed an order on 30-8-1969 cancelling the examination in all subjects at the Hanswadih Centre allowing the examinees to re-appear at the Supplementary Examination in September 1969 without payment of fresh fees. The Headmasters of the three schools concerned were also informed by registered letters. The action of the Chairman was placed before the Board at its meeting on 9-9-1969 and was approved. It was stated in the return that a complaint was received from one Satnarain Singh of Jagdishpur, who, however, wrote a letter that he had made no such complaint.”
44. The High Court had quashed the action on the ground that the examinees were not furnished with a show-cause and the materials on which the Chairperson relied to pass the order were not disclosed. M. Hidayatullah, C.J. speaking for the Court, noted that “the results speak for themselves : whereas at other centres the average of successful candidates was 50%, at one particular centre the percentage of successful candidates 136/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 ranged from 70% to 100% in individual subjects. In this context, the Court observed : (Subhas Chandra Sinha case [Bihar School Examination Board vs. Subhas Chandra Sinha, (1970) 1 SCC 648] , SCC p. 652, para
13) “13. This is not a case of any particular individual who is being charged with adoption of unfair means but of the conduct of all the examinees or at least a vast majority of them at a particular centre. If it is not a question of charging any one individually with unfair means but to condemn the examination as ineffective for the purpose it was held. Must the Board give an opportunity to all the candidates to represent their cases? We think not. It was not necessary for the Board to give an opportunity to the candidates if the examinations as a whole were being cancelled. The Board had not charged any one with unfair means so that he could claim to defend himself. The examination was vitiated by adoption of unfair means on a mass scale. In these circumstances it would be wrong to insist that the Board must hold a detailed inquiry into the matter and examine each individual case to satisfy itself 137/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 which of the candidates had not adopted unfair means. The examination as a whole had to go.” The Court distinguished an earlier decision observing that : (Subhas Chandra Sinha case [Bihar School Examination Board v. Subhas Chandra Sinha, (1970) 1 SCC 648] , SCC pp. 652-53, para 14) “14. Reliance was placed upon Ghanshyam Das Gupta [Board of High School & Intermediate Education vs. Ghanshyam Das Gupta, AIR 1962 SC 1110] to which we referred earlier. There the examination results of three candidates were cancelled, and this Court held that they should have received an opportunity of explaining their conduct. It was said that even if the inquiry involved a large number of persons, the Committee should frame proper regulations for the conduct of such inquiries but not deny the opportunity. We do not think that that case has any application. Surely it was not intended that where the examination as a whole was vitiated, say by leakage of papers or by destruction of some of the answer books or by discovery of unfair means practised on a vast scale that an inquiry would be made giving a chance to every 138/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 one appearing at that examination to have his say? What the Court intended to lay down was that if any particular person was to be proceeded against, he must have a proper chance to defend himself and this did not obviate the necessity of giving an opportunity even though the number of persons proceeded against was large. The Court was then not considering the right of an examining body to cancel its own examination when it was satisfied that the examination was not properly conducted or that in the conduct of the examination the majority of the examinees had not conducted themselves as they should have. To make such decisions depend upon a full-fledged judicial inquiry would hold up the functioning of such autonomous bodies as Universities and School Board. While we do not wish to whittle down the requirements of natural justice and fair- play in cases where such requirement may be said to arise, we do not want that this Court should be understood as having stated that an inquiry with a right to representation must always precede in every case, however different. The universities are responsible for their standards and the conduct of 139/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 examinations. The essence of the examinations is that the worth of every person is appraised without any assistance from an outside source. If at a centre the whole body of students receive assistance and are managed to secure success in the neighbourhood of 100% when others at other centres are successful only at an average of 50%, it is obvious that the University or the Board must do something in the matter. It cannot hold a detailed quasi-judicial inquiry with a right to its alumni to plead and lead evidence, etc. before the results are withheld or the examinations cancelled. If there is sufficient material on which it can be demonstrated that the university was right in its conclusion that the examinations ought to be cancelled then academic standards require that the university's appreciation of the problem must be respected. It would not do for the Court to say that you should have examined all the candidates or even their representatives with a view to ascertaining whether they had received assistance or not. To do this would encourage indiscipline if not also perjury.” (emphasis supplied) 140/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
45. The decision of a three-Judge Bench of this Court in Anamica Mishra vs. U.P. Public Service Commission [Anamica Mishra v. U.P. Public Service Commission, 1990 Supp SCC 692 : 1991 SCC (L&S) 461] (“Anamica Mishra”) involved recruitment to various posts in the educational services of the State of Uttar Pradesh. There was a two-stage recruitment involving a written test and interview. It was found that after the written examination, due to the improper feeding of data into the computer, some candidates who had a better performance in the written examination were not called for interview and candidates who secured lesser marks were not only called for the interview but were finally selected.
The entire process was cancelled by the Public Service Commission.
Dealing with the situation, this Court observed : (SCC p. 693, para 4) “4. We have heard the counsel for the parties and are of the view that when no defect was pointed out in regard to the written examination and the sole objection was confined to exclusion of a group of successful candidates in the written examination from the interview, there 141/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 was no justification for cancelling the written part of the recruitment examination. On the other hand, the situation could have been appropriately met by setting aside the recruitment and asking for a fresh interview of all eligible candidates on the basis of the written examination and select those who on the basis of the written and the freshly-held interview became eligible for selection.” The case is, therefore, representative of a situation where the cancellation of the entire recruitment process was held not to be justified since there was no systemic flaw in the written test, and the issue was only with regard to calling the candidates for the interview. The situation could have been remedied by setting aside the selection made after the interview stage and calling for a fresh interview of all eligible candidates. This is the ultimate direction which was issued by the Court.
46. In Madhyamic Shiksha Mandal, M.P. vs. Abhilash Shiksha Prasar Samiti [Madhyamic Shiksha Mandal, M.P. vs. Abhilash Shiksha Prasar Samiti, (1998) 9 SCC 236], the High Court had interfered 142/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 with the decision of the M.P.Madhyamic Shiksha Mandal to cancel the entire examination, following the report of the Naib Tahsildar who found that students had been indulging in mass copying. The report of the Naib Tahsildar showed that during the course of a visit to the centre, students were indulging in copying even before the question papers were distributed indicating that there was leakage of the question paper. The teachers had not objected to the students entering the examination hall with books and copying material, indicating their complicity. Holding that the view of the High Court to set aside the cancellation was unsustainable, this Court held :
(SCC p. 237, para 2) “2. … In the face of this material, we do not see any justification in the High Court having interfered with the decision taken by the Board to treat the examination as cancelled. It is unfortunate that the student community resorts to such methods to succeed in examinations and then some of them come forward to contend that innocent students become victims of such misbehaviour of their companions. That cannot be helped. In such a situation the Board is left with no alternative but to cancel the examination. It is 143/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 extremely difficult for the Board to identify the innocent students from those indulging in malpractices. One may feel sorry for the innocent students but one has to appreciate the situation in which the Board was placed and the alternatives that were available to it so far as this examination was concerned. It had no alternative but to cancel the results and we think, in the circumstances, they were justified in doing so.”
47. On the other hand, the judgment of a two-Judge Bench of this Court in Union of India vs. Rajesh P.U. [Union of India vs. Rajesh P.U., (2003) 7 SCC 285 : 2003 SCC (L&S) 1048] involved a situation where a selection list consequent to a written examination, interview and physical fitness test for filling up the posts of constables in the CBI was cancelled, due to allegations of favouritism on the part of the officers conducting the physical efficiency test and irregularities in the written examination. A challenge to the cancellation failed before the Tribunal upon which proceedings were initiated before the High Court. A committee had been appointed by the Director, CBI, which upon meticulous examination 144/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 found that 31 candidates who were otherwise ineligible were included in the selection list and an equal number of eligible candidates was ousted. In this backdrop, the High Court found [Rajesh vs. Union of India, 2001 SCC OnLine Ker 531] that there was no justification to cancel the entire selection when the impact of irregularities which had crept into the evaluation of merits could be identified specifically and was found on verifying the records to have resulted in 31 candidates being selected undeservedly.
48. Upholding the view of the High Court, a two-Judge Bench of this Court held : (Rajesh P.U. Case [Union of India vs. Rajesh P.U., (2003) 7 SCC 285 : 2003 SCC (L&S) 1048] , SCC p. 290, para 6) “6. … In the light of the above and in the absence of any specific or categorical finding supported by any concrete and relevant material that widespread infirmities of an all-pervasive nature, which could be really said to have undermined the very process itself in its entirety or as a whole and it was impossible to weed out the beneficiaries of one or the other 145/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 irregularities, or illegalities, if any, there was hardly any justification in law to deny appointment to the other selected candidates whose selections were not found to be, in any manner, vitiated for any one or the other reasons. Applying a unilaterally rigid and arbitrary standard to cancel the entirety of the selections despite the firm and positive information that except 31 of such selected candidates, no infirmity could be found with reference to others, is nothing but total disregard of relevancies and allowing to be carried away by irrelevancies, giving a complete go-by to contextual considerations throwing to the winds the principle of proportionality in going farther than what was strictly and reasonably to meet the situation. In short, the competent authority completely misdirected itself in taking such an extreme and unreasonable decision of cancelling the entire selections, wholly unwarranted and unnecessary even on the factual situation found too, and totally in excess of the nature and gravity of what was at stake, thereby virtually rendering such decision to be irrational.” 146/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
49. The decision in Inderpreet Singh Kahlon vs. State of Punjab [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] (“Inderpreet Singh Kahlon”), again of a two-Judge Bench, involved a case where it was alleged that the Chairperson of the Punjab Public Service Commission (PSC) had got a large number of persons appointed on the basis of extraneous considerations between 1998 and 2001. The State Government cancelled the entire selection for recruitment to the PSC (Executive Branch) and Allied Services 1998. Two Scrutiny Committees were appointed and on the acceptance of their reports, the services of those who were appointed on the basis of the selection made by the Commission against vacancies for 1998 — 2000 came to be terminated. The Full Bench of the High Court dismissed the writ petitions filed by the selected candidates. In appeal before this Court, S.B. Sinha, J.
enunciated in the course of his judgment the basis on which the services of persons who had put in some years of service could be validly terminated :
(SCC p. 383, para 41) 147/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 “41. If the services of the appointees who had put in few years of service were terminated, compliance with three principles at the hands of the State was imperative viz. (1) to establish satisfaction in regard to the sufficiency of the materials collected so as to enable the State to arrive at its satisfaction that the selection process was tainted; (2) to determine the question that the illegalities committed go to the root of the matter which vitiate the entire selection process. Such satisfaction as also the sufficiency of materials were required to be gathered by reason of a thorough investigation in a fair and transparent manner; (3) whether the sufficient material present enabled the State to arrive at a satisfaction that the officers in majority have been found to be part of the fraudulent purpose or the system itself was corrupt.”
50. The Court noted that there were serious imputations against the Chairperson who was at the helm of affairs of the State Public Service Commission, and all decisions made during his tenure were yet to be set 148/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 aside. The Court noted that : (Inderpreet Singh Kahlon case [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] , SCC p. 384, para 45) “45. If fraud in the selection process was established, the State should not have offered to hold a reselection. Seniority of those who were reselected ordinarily could not have been restored in their favour. Such an offer was evidently made as the State was not sure about the involvement of a large number of employees.” In the above backdrop, S.B. Sinha, J. drew a distinction “between a proven case of mass cheating for a board examination and an unproven imputed charge of corruption where the appointment of a civil servant is involved” (Inderpreet Singh Kahlon case [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 :
(2007) 1 SCC (L&S) 444] , SCC p. 384, para
46).”
51. The Court noted inter alia the decision in Anamica Mishra [Anamica Mishra vs. U.P. Public Service Commission, 1990 Supp SCC 149/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 692 : 1991 SCC (L&S) 461] where tainted cases were separated from the non-tainted ones and only where it is found impossible or highly improbable could “en masse orders of termination have been issued”. Hence, in the view of this Court, an effort should have been made to segregate the tainted from the non-tainted candidates. The decided cases were broadly categorised along the following lines : (Inderpreet Singh Kahlon case [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 :
(2007) 1 SCC (L&S) 444] , SCC pp. 385-86, para 52) “52. … (i) Cases where the “event” has been investigated:
(a) State (UT of Chandigarh) vs. Dilbagh Singh [State (UT of Chandigarh) vs. Dilbagh Singh, (1993) 1 SCC 154 : 1993 SCC (L&S) 144] , SCC, paras 3 and 7.
(b) Krishan Yadav vs. State of Haryana [Krishan Yadav vs. State of Haryana, (1994) 4 SCC 165 : 1994 SCC (L&S) 937] , SCC, paras 12, 15 and 22.
(c) Union of India vs. Anand Kumar Pandey [Union of India vs. Anand Kumar 150/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Pandey, (1994) 5 SCC 663 : 1994 SCC (L&S) 1235] , SCC, para 4.
(d) Hanuman Prasad vs. Union of India [Hanuman Prasad vs. Union of India, (1996) 10 SCC 742 : 1997 SCC (L&S) 364] , SCC, para 4.
(e) Union of India vs. O. Chakradhar [Union of India vs. O. Chakradhar, (2002) 3 SCC 146 : 2002 SCC (L&S) 361] , SCC, para 9.
(f)B. Ramanjini vs.State of A.P. [B. Ramanjini vs. State of A.P., (2002) 5 SCC 533 :
2002 SCC (L&S) 780] , SCC, para 4.
(ii) Cases where CBI inquiry took place and was completed or a preliminary investigation was concluded:
(a) O.Chakradhar [Union of India vs. O. Chakradhar, (2002) 3 SCC 146 : 2002 SCC (L&S) 361]
(b) Krishan Yadav [Krishan Yadav vs. State of Haryana, (1994) 4 SCC 165 : 1994 SCC (L&S) 937]
(c) Hanuman Prasad [Hanuman Prasad vs. Union of India, (1996) 10 SCC 742 : 1997 SCC (L&S) 364] 151/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
(iii) Cases where the selection was made but appointment was not made:
(a) Dilbagh Singh [State (UT of Chandigarh) vs. Dilbagh Singh, (1993) 1 SCC 154 : 1993 SCC (L&S) 144] , SCC, para 3.
(b) Pritpal Singh vs. State of Haryana [Pritpal Singh vs. State of Haryana, (1994) 5 SCC 695 : 1994 SCC (L&S) 1239]
(c) Anand Kumar Pandey [Union of India vs. Anand Kumar Pandey, (1994) 5 SCC 663 :
1994 SCC (L&S) 1235] , SCC, para 4.
(d) Hanuman Prasad [Hanuman Prasad vs. Union of India, (1996) 10 SCC 742 : 1997 SCC (L&S) 364]
(e) B.Ramanjini [B. Ramanjini vs. State of A.P., (2002) 5 SCC 533 : 2002 SCC (L&S) 780] , SCC, para 4.
(iv) Cases where the candidates were also ineligible and the appointments were found to be contrary to law or rules:
(a) Krishan Yadav [Krishan Yadav vs. State of Haryana, (1994) 4 SCC 165 : 1994 SCC (L&S) 937] 152/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
(b) Pramod Lahudas Meshram vs. State of Maharashtra [Pramod Lahudas Meshram vs. State of Maharashtra, (1996) 10 SCC 749 : 1996 SCC (L&S) 1487] wherein appointments had been made without following the selection procedure.
(c) O.Chakradhar [Union of India vs. O. Chakradhar, (2002) 3 SCC 146 : 2002 SCC (L&S) 361] wherein appointments had been made without typewriting tests and other procedures of selection having not been followed.” (emphasis supplied)
52. The decision in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] emphasises that when the services of employees are terminated on the ground that they may have aided and abetted corruption, the Court must satisfy itself that conditions for this exist. The Court while setting aside a selection “may require the State to establish that the process was so tainted that the entire selection process is liable to be cancelled.” Dalveer Bhandari, J. in a separate opinion, held that where the basis of a termination 153/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 of service involves serious allegations of corruption, it is imperative that the principles of natural justice must be fully complied with. The judgment of Bhandari (at SCC p. 414, para 119) emphasises the “peculiar facts of the case which … were that some of the candidates had worked for about three years and their services were terminated only on the basis of the criminal investigation which was at the initial stage. The termination of their services, as a consequence of the cancellation of selection would not only prejudice their interest seriously but would ruin their entire future career.” (emphasis supplied)”. Both the judgments concurred in issuing a direction to the High Court to consider the matters afresh and for the constitution of two committees—one related to the executive officers and the other related to judicial officers for segregating the tainted from the untainted officers.
Consequential directions were also issued for compliance with the principles of natural justice.
53. While analysing the decision in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 :
(2007) 1 SCC (L&S) 444], it needs to be emphasised that it involved a 154/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 situation where persons who had been appointed were sought to be terminated after several years of service on the ground that their selection had been tainted by a fraud tracing its origin to the Chairperson of the Public Service Commission. It was, in other words, as S.B. Sinha, J. termed it “an unproven imputed charge of corruption where the appointment of a civil servant is involved”. Dalveer Bhandari, J. also emphasised “the peculiar facts of this case” where persons who were appointed to the services of the State were sought to be terminated on serious charges of corruption involving a stigma. Having made this distinction, it must also be noted that the judgment emphasises that where it is possible to segregate tainted from untainted candidates, the State must make an effort to do so.
Both the Judges in fact observed that performing this task was not impossible in that case. In that context the final directions to do so were issued.
54. The sequel to the decision Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 :
(2007) 1 SCC (L&S) 444] is another two-Judge Bench decision in 155/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Joginder Pal vs. State of Punjab [Joginder Pal vs. State of Punjab, (2014) 6 SCC 644 : (2014) 2 SCC (L&S) 333] (“Joginder Pal”). After the decision in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444], a Committee of Three Judges of the High Court was constituted to separate the tainted from non-tainted candidates. As this Court noted in Joginder Pal [Joginder Pal vs. State of Punjab, (2014) 6 SCC 644 : (2014) 2 SCC (L&S) 333], the Committee “could pinpoint those candidates who had got selected were selected for oblique considerations”. In other words, candidates against whom no taint was found had been selected on merits on their performance in the written examination and interview. Yet the Committee came to the conclusion that the entire process of selection was a product of “a well-
planned scheme of deception, forgery and fraud” and, therefore, deserved to be set aside in its entirety. As a result of this report, the original writ petitions were reheard following the remand by this Court in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] and were referred [Amarbir Singh vs. State of Punjab, 2003 SCC OnLine P&H 851 (3-Judge Bench)] to a 156/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 five-Judge Bench. The writ petitions of the tainted candidates were dismissed [Amarbir Singh vs. State of Punjab, 2013 SCC OnLine P&H 11542 (5-Judge Bench)] by the High Court but even in the case of non-
tainted candidates, it was held that the Government was entitled to cancel the entire selection process, once it was found to be vitiated by deception, forgery and fraud. The conclusion of the High Court in regard to the tainted candidates was affirmed in the judgment of this Court in Joginder Pal [Joginder Pal vs. State of Punjab, (2014) 6 SCC 644 : (2014) 2 SCC (L&S) 333] , authored by Justice A.K. Sikri. The judgment of this Court held that by the directions which were issued in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 :
(2007) 1 SCC (L&S) 444] , an effort was required to be made to segregate the tainted from non-tainted candidates. Sikri, J. held [Joginder Pal vs. State of Punjab, (2014) 6 SCC 644 : (2014) 2 SCC (L&S) 333] that two conclusions [Amarbir Singh vs. State of Punjab, 2003 SCC OnLine P&H 851 (3-Judge Bench)], [Amarbir Singh vs. State of Punjab, 2013 SCC OnLine P&H 11542 (5-Judge Bench)] of the High Court were “antithetical” : once it was found that segregating the tainted from non-157/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 tainted candidates is possible and was also achieved, the other conclusion (to set aside the entire process) was incompatible. The Court held that the issue of the entire selection process being vitiated would have arisen only if the findings of the Committee were that it was not possible to distinguish the cases of the tainted from the non-tainted candidates. The Court held that the reasons for holding the entire process should be vitiated were the same as those which had been urged before the High Court earlier. Moreover, a crucial development which had taken place after the remand was that the State had come forward and indicated its willingness to take back candidates who were not tainted and were selected on the basis of merit. In this backdrop, the order [Amarbir Singh vs. State of Punjab, 2013 SCC OnLine P&H 11542 (5-Judge Bench)] passed by the High Court was set aside.
55. The decision in All India Railway Recruitment Board vs. K. Shyam Kumar [All India Railway Recruitment Board vs. K. Shyam Kumar, (2010) 6 SCC 614 : (2010) 2 SCC (L&S) 293] (“Railway Recruitment Board”) involved a case where the Board had invited 158/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 applications for Group D posts in the South Central Railway. As many as 10.02 lakh applications were received of which 5.86 lakh applicants were found eligible. The eligible candidates were required to appear at a written test. 3.22 lakh candidates appeared of whom 2690 were selected and called for the physical efficiency test. Those who qualified were called for verification of original certificates. At that stage, it was noticed that certain malpractices took place during the written examination inter alia involving mass copying, leakage of question papers and impersonation. The Vigilance Department recommended that the matter be referred to the Central Bureau of Investigation. The Railway Recruitment Board decided to conduct a retest. This decision was challenged by certain candidates who had taken the first written examination, before the Tribunal. The Tribunal rejected the plea. While considering a challenge to the decision of the Tribunal, the High Court held [K. Shyam Kumar vs. Indian Railways, 2005 SCC OnLine AP 201] that there was no reasonable basis to cancel the first selection and directed the Board to finalise the selection on the basis of the first written test save and except for 62 candidates against whom there were allegations of impersonation.
159/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
56. In appeal, this Court noted the report of the Vigilance Department which indicated that:
(1) Several candidates were suspected to have obtained answers for the questions a few hours before the examination through a middleman who had accepted a bribe.
(2) In respect of 62 candidates, there were serious allegations of impersonation and on close scrutiny it was found that at least 6 candidates had adopted unfair means to secure qualifying marks in the written test. The investigation prima facie established a leakage of question papers to a sizable number of candidates.
(3) This seemed to be pre-planned and the possibility of the involvement of the staff of the Board could not be ruled out.
57. In this backdrop, this Court considered whether the High Court was justified in interfering with the decision of the Board to conduct a retest for those who had obtained minimum qualifying marks in the first written test. During the pendency of the proceedings before this Court, the 160/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Board was directed to declare the result of the second test and to appoint the selected candidates subject to the result of the appeals. K.S.P. Radhakrishnan, speaking for a two-Judge Bench emphasised that three options were available to the Railway Recruitment Board : (K. Shyam Kumar case [All India Railway Recruitment Board vs. K. Shyam Kumar, (2010) 6 SCC 614 : (2010) 2 SCC (L&S) 293] , SCC p. 624, para
20) “20. … (1) to cancel the entire written test, and to conduct a fresh written test inviting applications afresh; (2) to conduct a retest for those candidates who had obtained minimum qualifying marks in the first written test; and (3) to go ahead with the first written test (as suggested by the High Court), confining the investigation to 62 candidates against whom there were serious allegations of impersonation.”
58. The Court held that the High Court had misdirected itself in directing the Board to accept the third option and had transgressed the limitations on the power of judicial review. The Court emphasised that the 161/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 first alternative would have been time consuming and expensive. If the Board believed that the best option was to conduct a retest for candidates who had obtained minimum qualifying marks in the first written test, the decision of the Board was fair and reasonable. The decision of the High Court, it was held, would only perpetuate an illegality since there were serious allegations of the leakage of question papers, large scale impersonation of candidates and mass copying in the first test. Upholding the decision of the Railway Recruitment Board, the judgment of the High Court was set aside.
59. A more recent decision of a two-Judge Bench was in State of T.N. vs. A Kalaimani [State of T.N. vs. A Kalaimani, (2021) 16 SCC 217 : 2019 SCC OnLine SC 1002] (“Kalaimani”). The Teachers Recruitment Board in the State of Tamil Nadu had invited applications for selection to the posts of lecturers in Government Polytechnic Colleges. The written examination was of an objective type and candidates were required to fill up OMR sheets. There were allegations of large-scale malpractices in the written examination involving tampering of the OMR sheets. After re-
162/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 evaluation, discrepancies were found in the entries pertaining to 196 candidates who were beneficiaries of a fraudulent alteration of marks. A decision was taken to cancel the examination which was conducted for selection to the posts of lecturers as the Board was of the view that there were chances of more malpractices being unearthed at a later stage and there was a serious doubt about the purity of the process. The Division Bench of the High Court held [A. Kalaimani vs. State of T.N., 2019 SCC OnLine Mad 4435] that the fabrication of the records pertained only to 196 candidates and when a segregation was possible, the entire examination ought not to be cancelled.
60. In appeal, this Court adverted to the decision in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] as well as the view which was taken in Gohil Vishvaraj Hanubhai vs. State of Gujarat [Gohil Vishvaraj Hanubhai vs. State of Gujarat, (2017) 13 SCC 621 : (2018) 1 SCC (L&S) 80] (“Gohil”) where it was held : (A Kalaimani case [State of T.N. vs. A Kalaimani, (2021) 16 SCC 217 : 2019 SCC OnLine SC 1002] , SCC 163/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 para 15) “15. … ‘21. Purity of the examination process — whether such examination process pertains to assessment of the academic accomplishment or suitability of candidates for employment under the State — is an unquestionable requirement of the rationality of any examination process. Rationality is an indispensable aspect of public administration under our Constitution [Ramana Dayaram Shetty vs. International Airport Authority of India, (1979) 3 SCC 489] . The authority of the State to take appropriate measures to maintain the purity of any examination process is unquestionable. It is too well settled a principle of law in light of the various earlier decisions of this Court that where there are allegations of the occurrence of large- scale malpractices in the course of the conduct of any examination process, the State or its instrumentalities are entitled to cancel the examination [Per Chelameswar, J. : [Nidhi Kaim vs. State of M.P., (2016) 7 SCC 615 at para 23 : 7 SCEC 611 : (SCC pp. 639-40)]“23. Even otherwise, the argument of the appellants is 164/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 required to be rejected for the following reasons :
under the scheme of our Constitution, the executive power of the State is coextensive with its legislative power. In the absence of any operative legislation, the executive power could certainly be exercised to protect the public interest. The right of each one of the appellants herein for admission to the medical colleges in the State of Madhya Pradesh is itself an emanation of the State's executive action. No doubt, even executive action of the State can create rights. Unless there is something either in the Constitution or law which prohibits the abrogation or abridgment of rights, it is permissible for the State to do so by executive action in accordance with some specified procedure of law. No doubt, that the overarching requirement of the Constitution is that every action of the State must be informed with reason and must be in public interest. Nothing has been brought to our notice which prohibits the impugned executive action. If it is established that the adoption of unfair means on large scale resulted in the contamination of the entrance 165/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 examination (PMT) process of successive years, the State undoubtedly would have the power to take appropriate action to protect the public interest. I, therefore, reject the submission of the appellants.”; In Union of India vs. Anand Kumar Pandey, (1994) 5 SCC 663 : 1994 SCC (L&S) 1235 large-scale cheating occurred in the Railway Recruitment Board Examination, specifically in two rooms of a centre. The Board took a decision to subject the successful candidates from that centre to a re-examination. This was set aside by the Central Administrative Tribunal on the ground that such a decision was taken in violation of the principles of natural justice. It was held that there cannot be any straitjacket formula for the application of the principles of natural justice. This Court did not find any fault with the decision to conduct a fresh examination.;In All India Railway Recruitment Board vs. K. Shyam Kumar, (2010) 6 SCC 614 :
(2010) 2 SCC (L&S) 293, large-scale malpractices surfaced in the written test. The recruitment board ordered a retest, which was challenged in the Central Administrative 166/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 Tribunal. The Tribunal held that a retest was valid. The High Court reversed invoking the Wednesbury's principles of reasonableness. This Court held that in the face of such large-scale allegations supported by reports of the Vigilance Department and CBI, the High Court was wrong in reversing the tribunal's decision.]] . This Court has on numerous occasions approved the action of the State or its instrumentalities to cancel examinations whenever such action is believed to be necessary on the basis of some reasonable material to indicate that the examination process is vitiated. They are also not obliged to seek proof of each and every fact which vitiated the examination process [Nidhi Kaim vs. State of M.P., (2016) 7 SCC 615 see paras 42.1 and 42.2 at p. 649 : 7 SCEC 611] .’ (Gohil Vishvaraj Hanubhai case [Gohil Vishvaraj Hanubhai vs. State of Gujarat, (2017) 13 SCC 621 : (2018) 1 SCC (L&S) 80] , SCC pp.
628-29, para 21) 167/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 It was further held in the said judgment as follows : (Gohil Vishvaraj Hanubhai case [Gohil Vishvaraj Hanubhai vs. State of Gujarat, (2017) 13 SCC 621 : (2018) 1 SCC (L&S) 80] , SCC pp. 631-32, para 30) “30. Identifying all the candidates who are guilty of malpractice either by criminal prosecution or even by an administrative enquiry is certainly a time-consuming process. If it were to be the requirement of law that such identification of the wrongdoers is a must and only the identified wrongdoers be eliminated from the selection process, and until such identification is completed the process cannot be carried on, it would not only result in a great inconvenience to the administration, but also result in a loss of time even to the innocent candidates. On the other hand, by virtue of the impugned action, the innocent candidates (for that matter all the candidates including the wrongdoers) still get an opportunity of participating in the fresh examination process to be conducted by the State.’ ” 168/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
61. L. Nageswara Rao, J. held that the view of the Division Bench of the High Court was unsustainable and observed : (A Kalaimani case [State of T.N. vs. A Kalaimani, (2021) 16 SCC 217 : 2019 SCC OnLine SC 1002] , SCC para 14) “14. In the instant case, the Board initially conducted an inquiry on its own regarding the allegations pertaining to manipulation of the OMR answer sheets. The Board found that a few people benefited due to the tampering of the OMR answer sheets. On a deeper scrutiny sufficient material was found against 196 persons who were beneficiaries of the fraud in the alteration of marks. The Board was convinced that there were chances of more people being involved in the manipulation of marks for which reason a decision was taken to cancel the entire examination. A bona fide decision taken by the Board to instill confidence in the public regarding the integrity of the selection process could not have been interfered with by the High Court. Sufficiency of the material on the basis of which a decision is taken by an authority is not within the purview of the High Court in exercising its power of judicial 169/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 review. More material is being unearthed in the investigation and several people have been arrested. The investigation is in progress.” The Court noted that candidates who had a chance of being selected and appointed as lecturers in Government Polytechnic Colleges on the basis of the results of the written examination may be inconvenienced “but a serious doubt entertained by the Board about the magnitude of the manipulation of the examination has to be given due weightage”. The judgment of the High Court was accordingly set aside.
62. The decisions in Railway Recruitment Board [All India Railway Recruitment Board vs. K. Shyam Kumar, (2010) 6 SCC 614 :
(2010) 2 SCC (L&S) 293] , Gohil [Gohil Vishvaraj Hanubhai vs. State of Gujarat, (2017) 13 SCC 621 : (2018) 1 SCC (L&S) 80] and Kalaimani [State of T.N. vs. A Kalaimani, (2021) 16 SCC 217 : 2019 SCC OnLine SC 1002] all go to emphasise that a recruiting authority is entitled to take a bona fide view, based on the material before it, that the entire process stands vitiated as a result of which a fresh selection process should be initiated.170/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 The integrity of the selection process cannot be lightly disregarded by the High Court substituting its own subjective opinion on the sufficiency of the material which has been taken into account by the decision making authority. Undoubtedly, fairness to candidates who participate in the process is an important consideration. There may be situations where candidates who have indulged in irregularities can be identified and it is then possible for the authority to segregate the tainted from the untainted candidates. On the other hand, there may be situations where the nature of the irregularities may be manifold and the number of candidates involved is of such a magnitude that it is impossible to precisely delineate or segregate the tainted from the untainted. A considered decision of the authority based on the material before it taken bona fide should not lightly be interfered in the exercise of the powers of judicial review unless it stands vitiated on grounds of unreasonableness or proportionality.
FINDINGS:
I. Students Welfare:
63. Teaching is a noble profession. Constitutional Courts time 171/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 and again reiterated that, no compromise in selections for teaching posts.
Imparting education is a skill. Youth of our Great Nation are backbone for development. Guiding or shaping youths are greater task. Men of ability skill in high standards, if appointed would thrive hard to achieve constitutional goals.
64. Tainted Lecturers if appointed the morale of education would collapse. The corrupt appointees lose their morale to mould the students. Thus, the importance of selection for teaching posts is of paramount.
65. Youth man power is dominant in our Great Nation.
Potential usage of strength of youth would lead our country as Masters at Global level. Public money is spent to larger extent. Thus, extreme care and vigilant are required in the matter of selection and appointment of teachers in colleges. The tainted teachers cannot impart quality education.
172/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016
66. Imparting education in colleges cannot be compromised.
Both parents and teachers are duty bound to create better citizen for leading our Great Nation.
II. Regarding the reports of the Administrator and the Director of Collegiate Education:
67. The Administrator undoubtedly conducted a roving enquiry regarding the selection process by scrutinizing all the original documents available in the Board. The Administrator has taken note of the UGC Regulations, Recruitment Notification, Application submitted by the candidates and the manner in which the selections were made by the Selection Committee. The Administrator ultimately found that the selection and appointments made in light of lack of educational qualifications, experience and other basic requirements are patently illegal, void ab initio and are liable to be cancelled on the ground that the candidates have failed to satisfy:
(1) The UGC prescribed qualifications viz lack of NET / SLET / SET with post Ph.D.2009.
(2) U.G. and P.G. through Correspondence Course.173/196
https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 (3) U.G. and P.G. subjects with Cross Major. (4) Allotment of marks without experience, less experience drastically changing the ranking in the selection. (5) The terms of the Notifications and the conditions of appointments.
68. Near about 4,300 candidates have responded to the Notification made on All India basis and through Employment Exchanges directly and through On-line. About 2,000 candidates attended the Interview. However, the illegalities in the selection have denied hundreds of deserving candidates of their right of equality and proper selection and appointment. The education of huge number of students coming from economically weaker sections for whose benefits the Public Trust was conceived by 'Vallal Late Pachaiyappa' have been compromised. The illegal selection has betrayed the Tamil Nadu Government, UGC, Universities, Education Departments and the public confidence and the reputation to the name of Pachaiyappa's. Teaching is a noble profession moulding the future generation. The continuance of illegal appointees will misguide and set a bad precedent and blot on the fair and equal selection 174/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 and morale of the students and society for generations.
69. The above findings of the Administrator are serious and cannot be kept aside. Thus, the findings of the Hon'ble Mr. Justice P.Shanmugam, in the matter of selection are to be considered in the public interest. Public Law remedy would be apt in present circumstances. The Administrator found near about 152 candidates are tainted and a specific observation made is that “Allotment of marks without experience, less experience drastically changing the rank in the selection”. The findings infringed the rights of hundreds of meritorious candidates participated in the process of selection. Those, candidates were deprived of equal opportunity as enshrined under the Constitution of India. When the mandate of the Constitution is violated by the public authority at large, then segregating untainted becomes difficult. The larger impact, deeply rooted illegality and irregularity in awarding marks to the candidates, not only affect the untainted candidates, but goes to the root of the matter, affecting the entire selection process as a whole. When right of all the participated candidates are infringed, then segregation of untainted candidates would result in vain 175/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 and lead to miscarriage of justice.
70. How to fit in or take out the candidates in such circumstances, when the award of marks itself is found to be irregular and illegal. Therefore, the primacy of the report of the Administrator plays vital role in deciding the issues and to form an opinion, whether untainted candidates can be segregated.
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71. As far as the report of the Director of Collegiate Education is concerned, there is no factual controversy. The method adopted for preparing the repost is slightly different. However, it corroborates with the findings of the Administrator in the matter of award of experience marks in an irregular manner to large number of the selected candidates. Even as per the report of the Director of Collegiate Education, the total number of candidates for whom weightage marks awarded more than qualifying teaching experience are 91. The total number of candidates for whom weightage marks awarded without any qualifying teaching experience are 47 in number. Thus, even as per the report of the Director of Collegiate Education, many of the candidates were found unqualified in awarding marks for teaching experience. However, the Director of Collegiate Education has not segregated the candidates, who studied through Distance Mode of Education, Correspondence Courses. But the Administrator has segregated all these aspects in a clear manner.
72. The Director of Collegiate Education has approved the appointment of selected candidates. Naturally, he will be conscious that he 177/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 should not be trapped in the allegation of illegality and irregularity in the process of selection. Therefore, he has cautiously made an attempt only by verifying the marks awarded by the Selection Committee of the Pachiayappa's Trust Board and cautiously taken an effort to ensure that the Collegiate Education Department is not trapped into the allegation of illegalities and corrupt activities. Therefore, the Director of Collegiate Education technically prepared the columns for the verification of educational qualification and marks awarded for teaching experience. He has not spoken about any other aspects of the selection and this cannot be taken undue advantage by the selected candidates.
73. The arguments by the respondents' counsel for the appointed candidates that there are discrepancies between the two reports are incorrect and ultimately both the report jointly explicit the irregularities and illegalities, which has gone into the root of the selection process.
74. This Court put primacy on the findings of the Administrator, which is meticulous and contains the defects regarding the 178/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 large scale irregularities and illegalities.
III. Locus Standi of the Petitioners:
75. The learned counsels for the selected candidates raised a ground that the petitioners have no locus standi to challenge the process of selection, since they have participated and became unsuccessful. It is contended that the petitioners, who have partaken in the selection process cannot later on challenge after became unsuccessful.
76. There are catena of judgments on this principle of estoppel.
However, the underlying object of all the principles of estoppel is to prevent candidates from trying another shot on consideration, and to avoid an impasse, wherein every disgruntled candidates having failed the selection, challenges it in the hope of getting a second chance.
77. However, this Court is bound to differentiate from this principle insofar as the candidate by agreeing to participate in the selection process only to assess the prescribed procedure and not the illegality in it. In 179/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 a situation, where a candidate alleges misconstruction of statutory rules and discriminatory consequences arising there from, the same cannot be condoned merely because a candidate has partaken in it. The Constitutional Scheme is sacrosanct and its violation in any manner is impermissible. In fact, a candidate may not have locus to assail the incurable illegality or derogation of the provisions of the Constitution, unless he / she participates in the selection process.
78. Locus in the present case is immaterial, since the petitioners have partaken in the process of selection. After completion of selection process, they came to know that the selected candidates are tainted.
Illegalities, irregularities and corrupt practices were found in large, affecting the entire process of selection and thus, chosen to approach the High Court.
Thus, the ground of locus standi is misconceived and not available to the selected candidates, who all are said to be largely tainted with reference to the large scale irregularities in awarding marks for teaching experience and not giving preference / priority for the candidates, who studied both U.G. and P.G. on the same discipline and not following the roster properly. Thus, 180/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 the ground of locus standi is held against the selected candidates.
IV. Whether it is Possible to Segregate Tainted and Untainted?
79. The findings of the Administrator of the Board revealed an act of illegality, favouritism and the selection was conducted without proper interview and even as per the petitioners, the constitution of Selection Committee itself was irregular. Thus, they have raised a ground that entire selection was vitiated even in respect of the appointed candidates, who all are working few years.
80. In this context, in the case of Union of India and Others vs. O.Chakradhar [(2002) 3 SCC 146], the Hon'ble Supreme Court held that “The extent of illegalities and irregularities committed in conducting a selection have to be scrutinised in each case, so as to come to a conclusion about future course of action is to be adopted in the matter. If the mischief played is so widespread and all pervasive, affecting the result, so as to make it difficult to pick out the persons, who have been unlawfully benefited or wrongfully deprived of their 181/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 selection, in such cases, it will neither be possible nor necessary to issue individual show cause notices to each selectee. The only way out would be to cancel the whole selection. Motive behind the irregularities committed also has its relevance.’’
81. Even in the present case, illegality and irregularity are so intermixed with the whole process of the selection that it becomes impossible to sort out the right from the wrong or vice versa. The Result of such a selection cannot be relied or acted upon.
82. In the present case, the selected candidates pleaded that they were appointed and working for about 6 to 8 years and therefore, they should not be disturbed. The undue lenient view of the Courts on the basis of human considerations in regard to selection of candidate for public appointments by adopting illegal means on the apart of the authorities has served to create an impression that even where an advantage is secured by stratagem and trickery, it could be rationalised in Courts of Law. Courts do and should take human a sympathetic view of matters. That is the very 182/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 essence of justice. But considerations of Judicial Policy also dictate that a tendency of this kind, where undue advantage gained by illegal means is permitted to be retained will jeopardise the purity of selection process itself.
Engender cynical disrespect towards the judicial process and in the last analyses embolden errant authorities and candidates into a sense of complacency and impunity that gains achieved by such wrong could be retained by an appeal to the sympathy of the Court. Such instances reduce the jurisdiction and discretion of Courts into private benevolence.
83. Thus, the entire selection is to be set aside, if the selection is conceived in fraud and delivered in deceit. Awarding of irregular marks, selection of less meritorious candidates in adopting a trickery method are also corrupt practices, the entire selection is liable to be set aside.
84. The plea that innocent candidates should not be disturbed for the misdeeds of others, is not applicable in such cases. In such circumstances, even the candidates, who have been selected need not be impleaded or told, since it is clear that they were also party to the 183/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 manipulated selections. But for their active connivance, they would not have been selected, since it is found that there are large scale irregularities in assessing the candidates in the process of selection.
85. It is highly regrettable that the holders of public offices, both big and small, have forgotten that the offices entrusted to them are Sacred Trusts. Such offices are meant for use and not for abuse. From a Minister to a menial everyone has been dishonest to gain undue advantages.
The whole process of selection turned out to be farcical exhibiting base character of those, who have been responsible for this sordid episode. It shocks conscience of the Court to come across such a systematic fraud.
86. On seeing the serious findings of the Administrator, who is a retired Judge of the High Court and after analysing the factual matrix, what are we to do? The only proper course open to this Court is to set aside the entire selection.
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87. The plea was made that innocent candidates should not be penalised for the misdeeds of tainted candidates. This Court is unable to accept this argument. When the entire selection is stinking, conceived in fraud and delivered in deceit, individual innocence has no place as “fraud unravels everything”. The entire selection is arbitrary. It is that which is faulted and not the individual candidates.
V. Whether appointed candidate can be terminated after few years of service?
88. The classic case on the point is Inderpreet Singh Kahlon vs. State of Punjab. The allegation in the said case was that the Chairperson of the Punjab Public Service Commission (PPSC) has got a large number of persons appointed on the basis of extraneous considerations between 1998 and 2001. The State Government cancelled the entire selection for recruitment to the Public Service Commission.
89. In the said context, the Hon’ble Supreme Court of India held that if the services of the appointees, who had put in few years of 185/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 service, were terminated, compliance with the three principles at the hands of the State was imperative viz:
(1) To establish satisfaction in regard to the sufficiency of the materials collected, so as to enable the State to arrive at its satisfaction that the selection process was tainted;
(2) To determine the question that the illegalities committed go to the root of the matter, which vitiate the entire selection process. Such satisfaction as also the sufficiency of materials were required to be gathered by reason of a thorough investigation in a fair and transparent manner;
(3) Whether the sufficient material present enabled the State to arrive at satisfaction that the officers in majority have been found to be part of the fraudulent purpose or the system itself was corrupt.
90. It is always desirable to segregate the tainted and untainted and accordingly, grant relief. Untainted candidates are normally not disturbed, but if the illegality, corrupt practices in the process of selection goes to the root of the matter and it is impossible to segregate the tainted and untainted, then setting aside the entire selection is inevitable and is the 186/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 natural consequences. When the process of selection violates the basic Constitutional principles and the illegality infringes, the rights of large scale candidates participated in the selection process, then setting aside the selection is the only available course of action and segregation exercise would went in vain.
91. This Court in the case of C.Aravindhan and Another vs. State of Tamil Nadu [2018 Lab IC 3579], considered the validity of the recruitment process conducted by the Teachers Recruitment Board for direct recruitment of Lecturers in Government Polytechnic Colleges. This Court following the principles laid down by the Hon’ble Supreme Court of India in the case of Inderpreet Singh Kahlon vs. State of Punjab, cited supra, held that the illegality was largely found and it is impossible to segregate the tainted and untainted and accordingly, set aside the entire process of selection, which was upheld by the Hon’ble Supreme Court of India in the case of State of Tamil Naadu Vs. A.Kalaimani [(2021) 16 SCC 217].
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92. In the present cases, as per the findings of the Administrator, more than 152 candidates are found unqualified and in respect of several other candidates, they have possessed UG and PG degrees in cross major and several candidates studied either UG or PG through Distance Mode of Education or through Correspondence Courses. As per the Director of Collegiate Education, the degree obtained through Correspondence Course and Distance Mode of Education through the regular pattern of 10+2+3 is valid and there is no impediment to consider such qualifications as valid for appointments. However, in the Recruitment Notification issued in the present cases by the Board, it is clearly stated that preference / priority will be given to the candidates, who have studied UG / PG in the same discipline and such preferences / priorities were not granted to the candidates, who acquired the educational qualifications of UG / PG in the same discipline, which caused discrimination in the matter of assessing the eligibility and suitability of the candidates in the process of selection. It affected the ranking of the candidates cumulatively and with reference to the marks awarded for teaching experience.
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93. The findings of the Administrator further states that hundreds of deserving candidates were deprived of their opportunity to secure employment. Equal opportunity has not been provided on account of large scale irregularities and illegalities. Though the monitory corruptions are not proved the nature of illegalities committed in award of marks by the Interviewing Committee would pave way to draw factual inference that there is a probability of serious corrupt activities.
94. Even as per the report of the Director of Collegiate Education, weightage marks are granted in an irregular manner and beyond the eligibility of the candidates and the Director of Collegiate Education found those candidates are unqualified, since they were awarded weightage marks for which they are not entitled as per the UGC Regulations and Recruitment Notifications.
95. Under these circumstances, the appointed candidates cannot claim any priority and as per the principles laid above, the litigious employment of those selected candidates would not protect their selection.
189/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 All the appointed candidates are working during the pendency of the present writ petitions. Thus, these litigious employment always subject to the orders of the Court. Therefore, lenient view if taken would result in miscarriage of justice. Compromise on constitutional mandates is an assault to the Fundamental Rights ensured to the citizen. Courts are not empowered to show any misplaced sympathy, when the Fundamental Rights of the citizen are violated. If any leniency is shown to few candidates merely on the ground that they are continuing in service, the High Court would be failing in its duty to protect the constitutional principles, philosophy, ethos and mandates. Therefore, the appointed candidates cannot claim any advantage merely because they are continuing in service and such continuance is only a litigious continuance and would not protect their selection, which is otherwise found to be illegal and not in accordance with law.
96. The legal principles in relation to the appointment is that, appointment can never be claimed as a matter of legal right. The candidates, who appeared in the process of selection, cannot claim appointment as a right. All appointments to the public posts are to be made only under the 190/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 constitutional schemes and by following the recruitment rules in force.
Equal opportunity in public employment is a constitutional mandate. The State, being a model employer, must ensure such an equal opportunity by conducting the process of selection in a free, fair and reasonable manner.
The concept of equal opportunity is to be ensured and the same can be done only by following the recruitment rules in force and by conducting the selection process in a transparent and fair manner. Thus, in the event of any malpractice, irregularity or illegality in the process of selection or if any prima facie materials are found establishing such irregularities, illegalities or malpractices, then the State should initiate appropriate action without any delay. In the event of the availability of prima facie factual materials in respect of such irregularity, malpractice or corrupt activities, then the apt course would be to cancel the entire selection. If tainted and non-tainted are unable to be segregated, then it is preferable to cancel the entire selection so as to ensure the correctness in the process of selection.
97. In the present cases, the petitioners have repeatedly approached the Competent Authorities of the State for conducting an 191/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 enquiry and to initiate action regarding the allegations of corrupt practices, illegalities and irregularities. Unfortunately, the State has failed to look into the issues. The petitioners have stated in their affidavit that they named the Minister for his involvement in corruption and even then, there is no action by the State. Thus, they approached the Court in the year 2014 itself. During the pendency of these writ petitions, the selected candidates were allowed to continue in service knowing the fact that the selection is under challenge.
98. In our country, there is misconception that illegalities can be buried by prolonging the litigation. Longevity in deciding the matters would not be a blockade for justice. Longevity or prolongation or pendency of the litigation, at no circumstances, would save a person from illegality or fraud. Thus, the misconception cannot be approved by showing misplaced sympathy by the Constitutional Courts. Therefore, the contentions in this regard are untenable and deserve no acceptance.
99. In the present cases, tainted and untainted are unable to be segregated. The irregularities and illegalities in the selection process are 192/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 deeply rooted and setting aside the entire process of selection is inevitable.
CONCLUSION:
100. Accordingly, the following orders are passed:
(1) The selection and appointment of the candidates made pursuant to the Pachaiyappa’s Trust Board Notification Nos.03/2013 dated 12.12.2013, No.01/2014 dated 18.02.2014 and No.01/2015 dated 02.02.2015 are declared as null and void.
(2) The Management of the Pachaiyappa’s Trust Board is directed to terminate the services of all the appointed candidates forthwith.
(3) The Management of the Pachaiyappa’s Trust Board is directed to conduct a fresh selection by following the procedures as contemplated and conclude the same within a period of three (3) months from the date of receipt of a copy of this order.
(4) As an interim measure, the Management of the Pachaiyappa’s Trust Board shall allow the appointees to continue as Guest Lecturers for a period of three months or until the fresh selections are made on need basis.
193/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 (5) The Government of Tamil Nadu and the Director of Collegiate Education, are directed to pay salary to the Guest Lecturers as per University Grants Commission (UGC) fixation, as applicable for Guest Lecturers.
(6) If the appointed candidates are not willing to continue as Guest Lecturers, Pachaiyappa’s Trust Board is directed to engage any other Guest Lecturers from open market, so as to ensure that students studying in the colleges are not affected.
101. With the abovesaid directions, these Writ Petitions are allowed. However, there shall be no orders as to costs. Consequently, connected Miscellaneous Petitions are closed.
17.11.2022 Index : Yes / No Internet: Yes/No Speaking order / Non-speaking order Ssr/Jeni/Svn 194/196 https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 To
1.The Secretary to Government The State Of Tamil Nadu Higher Education Department, Fort St. George, Chennai-600 009.
2.The Director Of Collegiate Education, College Road, Chennai-600 006.
3.The Registrar University Of Madras, Chennai-600 005.
4.The Commissioner of Police Chennai-600 008.
5.The Secretary, Pachaiyappa's Trust Board, Pachaiyappa's College Campus, Chennai – 600 030.
6.The Registrar Thiruvalluvar University, Vellore, Vellore District.
7.The Principal Pachaiyappa's College, Chennai-600 030.
8.The Principal Chellamal College for Women, Guindy, Chennai.
195/196https://www.mhc.tn.gov.in/judis W.P.Nos.19939 of 2014 & 36827 of 2016 S.M.SUBRAMANIAM, J.
Ssr/Jeni/Svn
9.The Principal C.Kandaswamy Naidu College For Men Anna Nagar, Chennai-600 040
10.The Principal Pachaiyappa's College for Men, Kancheepuram, Kancheepuram District.
11.The Principal C.Kandaswamy Naidu College for Women, Cuddalore, Cuddalore District.
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