Madras High Court
M.Vijayalakshmi vs The State Of Tamil Nadu on 25 June, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.06.2019
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P[MD]No.19817 of 2014
and
M.P.[MD]Nos.2 to 4 of 2014
M.Vijayalakshmi ... Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Fort St. George, Chennai – 600 009.
2.The Chairman,
Teachers Recruitment Board,
4th Floor, EVK Sampath Maligai,
DPI Compound, College Road,
Chennai – 600 006.
3.The Director of School Education,
College Road, Chennai – 600 006.
4.The Assistant Director of Professional &
Executive Employment Branch Office,
Madurai.
http://www.judis.nic.in
2
5.The District Employment Officer,
Theni, Theni District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India for issuance of a Writ of Certiorarified Mandamus, calling
for the records relating to the impugned Notification of the second
respondent published in Advertisement No.7/2014 dated
13.10.2014, quash the same in so far as seeking to fill up the 652
vacancies of Computer Instructors under direct recruitment and
consequently permit the petitioner herein with MCA and PGDCA
qualification to attend the Special Test to be conducted by the
second respondent for the 652 vacancies meant for absorption of
temporarily appointed Computer Instructors of the year 1999 to
2001.
For Petitioner : Mr.K.Appadurai
For Respondents 1, 3 to 5 : Mr.S.Srimathy
Special Government Pleader
For Respondent No.2 : Mr.V.R.Shanmuganathan
Special Government Pleader
ORDER
The recruitment Notification No.7 of 2014 dated 13.10.2014 is under challenge in the present Writ Petition. Further, direction is sought for to direct the respondents to permit the petitioner to participate in the process of selection. http://www.judis.nic.in 3
2.Admittedly, the writ petitioner was not allowed to participate in the process of selection for appointment to the post of Computer Instructors. The Writ Petitioner was not allowed to participate in the process of selection in view of the fact that the writ petitioner with reference to the recruitment notification dated 13.10.2014 was not qualified. The qualification prescribed in the recruitment notification is under challenge in the present writ petition.
3.However, the learned Special Government Pleader for the respondent Board states that the writ petitioner had not participated in the process of selection and was not selected with reference to the recruitment Notification dated 13.10.2014. However, after a lapse of about 5 ½ years, the qualification for appointment to the post of Computer Instructor underwent changes and now the post grduate degree is prescribed as an essential qualification for appointment to the post of Computer Instructor.
4.Though, the grievances in respect of the prescription of educational qualification is redressed, the writ petitioner at this length of time cannot be considered for appointment with reference to the impugned Notification dated 13.10.2014, in view of the fact http://www.judis.nic.in 4 that the writ petitioner had not participated in the process of selection and not selected.
5.Unfortunately, the writ petition was kept pending for about 5 ½ years. On account of efflux of time, the Government took a decision amending the educational qualification and accordingly, the grievances of the writ petitioner is redressed with reference to the prescription of the educational qualification. However, this Court cannot consider the relief to consider the case of the writ petitioner for appointment to the post of Computer Operator and the petitioner is bound to secure appointment only by participating in the process of selection and become successful in the selection. There cannot be any waiver of process of selection as far as the writ petitioner is concerned and this Court wishes the writ petitioner to secure appointment only by participating in the process of selection and on merits.
6.The Writ Petition stands disposed of, accordingly. No costs. Consequently, connected miscellaneous petitions are closed.
25.06.2019
Index : Yes/No
Internet : Yes/No
MR
http://www.judis.nic.in
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To
1.The Secretary,
State of Tamil Nadu,
School Education Department,
Fort St. George, Chennai – 600 009.
2.The Chairman,
Teachers Recruitment Board,
4th Floor, EVK Sampath Maligai,
DPI Compound, College Road,
Chennai – 600 006.
3.The Director of School Education, College Road, Chennai – 600 006.
4.The Assistant Director of Professional & Executive Employment Branch Office, Madurai.
5.The District Employment Officer, Theni, Theni District.
http://www.judis.nic.in 6 S.M.SUBRAMANIAM,J.
MR ORDER MADE IN W.P[MD]No.19817 of 2014 25.06.2019 http://www.judis.nic.in