Madras High Court
R.Mekala vs The Director Of School Education on 4 February, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.02.2019
CORAM
THE HONOURABLE Mr. JUSTICE S.M.SUBRAMANIAM
W.P.No.503 of 2018
and W.M.P.No.597 of 2018
R.Mekala ...Petitioner
Vs
1. The Director of School Education
College Road, Chennai-6.
2. The Chief Educational Officer,
Salem District, Salem. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus or any other appropriate writ or
order or direction in the nature of writ or order by directing the
respondents to appoint the petitioner to the post of BT Assistant
(Geography) pursuant to her selection by the Teachers Recruitment
Board with all consequential benefits with effect from 28.11.2017 on
par with her colleagues with all attendant benefits including salary,
increments, seniority and all other benefits.
For Petitioner : Mr.V.Vijayshankar
For Respondents : Mr.A.Rajaperumal
Additional Government pleader
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ORDER
The relief sought for in the present writ petition is for a direction to direct the respondents to appoint the petitioner to the post of BT Assistant (Geography), pursuant to her selection by the Teachers Recruitment Board with all consequential benefits with effect from 28.11.2017 on par with her colleagues with all attendant benefits including salary, increments, seniority and all other benefits.
2. The learned counsel for the writ petitioner states that the writ petitioner is fully qualified for the appointment to the post of BT Assistant (Geography) and pursuant to the recruitment notification, the writ petitioner participated in the process of selection and was successful in written examination and she attended the interview. The writ petitioner participated in the interview also. However, the writ petitioner was not appointed though she was selected. In other words, the name of the writ petitioner was found in the selected list when she was waiting for an order of appointment to the post of BT Assistant (Geography) to her shock and surprise, she did not receive any appointment. On enquiry, the writ petitioner came to understand that her case was deferred on account of the fact that she had undergone the dual degree course with reference to her http://www.judis.nic.in 3 educational qualification of B.Lit and B.sc.
3. The learned counsel for the writ petitioner states that the respondents have not passed any orders in this regard, nor the writ petitioner had received any communication from the respondent with reference to her disqualification. In the absence of any specific order or communication from the respondents, the writ petitioner is entitled to be appointed in the post of BT Assistant (Geography) with reference to her selection already made.
4. This Court is of an opinion that, mere selection will not confer any right on the candidate to seek an appointment. Appointment can never be claimed as a matter of right. Even the Competent Authorities can defer appointment if any new materials are found after the completion of the selection process. Thus, the Courts have held that mere selection will not confer any right on the candidate to seek appointment on the basis of such selection. All selections are made subject to the conditions that the candidate fulfils the educational qualifications and other requirements and the eligibility criteria. In the present case on hand, the 2nd respondent filed a counter affidavit setting out the educational qualification acquired by the writ petitioner in para 5 which is extracted http://www.judis.nic.in 4 hereunder:-
“5. With reference to the averments made in para 7 of the affidavit, it is humbly submitted that the following are details of the petitioner's qualifications with courses and years of study.
S.No Educational Year of Month and Name of the Board /
Qualification undergoing Year University
the Course passing
1 SSLC 2003-2004 April 2004 Department of
Government
Examinations, Chennai-6.
2 H.Sc 2005-2006 June 2006 Department of
Government
Examinations, Chennai-6.
3 D.T.Ed 2006-2008 August Department of
2008
Government
Examinations, Chennai-6.
4 B.Litt First 2008-2009 May 2009 Annamalai University,
year Chidambraram.
Second Year 2009-2010 May 2009 Annamalai University,
Chidambraram.
Third Year 2010-2011 May 2011 Annamalai University,
Chidambraram.
5 B.Sc 2010-2011 May 2014 The Tamil University,
(Geography) Thanjavur.
First Year
Second Year 2011-2012 May 2014 The Tamil University,
Thanjavur.
Third Year 2012-2013 May 2014 The Tamil University,
Thanjavur.
6 B.Ed 2014-2015 May 2015 Tamil Nadu Teachers
Education University,
Chennai.
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5. The 2nd respondent vide her proceedings
Na.Ka.No.13607/A4/2017 dated 28.11.2017, had sought
clarification from the Teachers Recruitment Board with regard to the qualifications of the writ petitioner as she had completed two degrees B.Lit and B.sc (Geography) simultaneously i.e., from July 2010 to May 2011. The Member Secretary of the Teachers Recruitment Board vide his proceeding dated 09.01.2018 had stated that the writ petitioner had completed two degree simultaneously and owing to this reasons her qualifications would not be valid for the purpose of appointment.
6. This Court is of an undoubted opinion that teaching faculty ought to be appointed only from and amongst the candidates, who had undergone the regular educational courses. It is not sufficient if a candidate has completed his/her degree, and they must establish that they had undergone the degree course through by attending regular classes and not through Open University or through Correspondence courses. Teaching is a noble profession and taking classes is an art in the class room. The students undergoing the education must be in a position to appreciate the teaching skills of the teacher and the teachers have to impart the education by utilizing their experiences and skills in teaching. Thus, this Court http://www.judis.nic.in 6 has to made it clear that the candidates who secured degrees only through regular courses alone would be eligible to seek appointment for teaching faculties in Schools, Colleges and Universities.
7. This being the principles laid down in number of judgments, this Court is of an opinion that the writ petitioner who secured dual degree by undergoing two degrees during the same academic years would not be eligible for securing appointment, more specifically to the post of BT Assistant (Geography) in the Tamil Nadu Educational Service. Thus, the writ petitioner has not established any acceptable legal ground for the purpose of considering the relief as such sought for in the present petition and the writ petitioner stands dismissed as devoid of merits. No Costs. Consequently, connected miscellaneous petition is closed.
04.02.2019
Index : Yes
Internet : Yes
Speaking Order
Pkn/sbn
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To
1. The Director of School Education
College Road, Chennai-6.
2. The Chief Educational Officer,
Salem District, Salem.
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S.M.SUBRAMANIAM, J.
Pkn/sbn
W.P.No.503 of 2018
04.02.2019
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