Madras High Court
G. Sakthi Rao vs The Chief Secretary on 22 March, 2021
Author: N. Kirubakaran
Bench: N. Kirubakaran, B. Pugalendhi
W.P.(MD) No. 8025 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.03.2021
CORAM
THE HONOURABLE MR.JUSTICE N. KIRUBAKARAN
AND
THE HONOURABLE MR.JUSTICE B. PUGALENDHI
W.P. (MD) No.8025 of 2020
and
W.M.P.(MD) Nos.7454 to 7456 of 2020
G. Sakthi Rao ..Petitioner
Vs.
1. The Chief Secretary,
Government of Tamil Nadu,
Secretariat, St. George Fort,
Chennai – 600 009.
2. The Secretary,
Department of Higher Education,
Government of Tamil Nadu,
Secretariat, St. George Fort,
Chennai – 600 009.
3. The Secretary,
Tamilnadu Public Service Commission,
TNPSC Road, Park Town, Chennai – 600 003.
4. The Registrar,
Alagappa University,
Alagappa Nagar,
Karaikudi – 630 003.
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W.P.(MD) No. 8025 of 2020
5. The Registrar,
Annamalai University,
Annamalainagar, Chidambaram – 608 002.
6. The Registrar,
Bharathiar University,
Coimbatore – 641 046.
7. The Registrar,
Bharathidasan University,
Tiruchirappalli – 620 024.
8. The Registrar,
Madras University, Chennai – 600 005.
9. The Registrar,
Madurai Kamraj University,
Madurai – 625 021.
10. The Registrar,
Manonmaniam Sundarnar University,
Thirunelveli – 627 012.
11. The Registrar,
Mother Teresa Women's University,
Kodaikanal – 624 102.
12. The Registrar,
Periyar University,
Salem – 636 011.
13. The Registrar,
Tamil Nadu Open University,
Directorate of Technical Education
Campus, Guindy, Chennai 600 025.
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W.P.(MD) No. 8025 of 2020
14. The Chairman,
University Grants Commission,
Bahadur Shah Zafar Marg,
Delhi – 110 002.
15. The Secretary to His Excellency,
The Governor of Tamil Nadu,
Raj Bhavan, Chennai – 600 022.
(R15 is suo motu impleaded vide Court order
dated 04.12.2020 in WP(MD) No. 8025/2020
by NKKJ and BPJ)
16. The Director of Vigilance and Anti-
Corruption,
No. 293, MKN Road,
Alandur, Chennai 600 016.
17. The Deputy Superintendent of Police,
Vigilance and Anti Corruption,
1/165G, Alagar Kovil Main Road,
Madurai 625 002.
18. The Secretary,
School Education Department,
Namakkal Kavignar Maligai,
Fort St. George, Chennai – 600 009.
(R16 to R18 are suo motu impleaded vide
Court order dated 16.12.2020 in WP (MD)
No. 8025/2020 by NKKJ and BPJ) ..Respondents
Prayer: Petition under Article 226 of the Constitution of India praying
for issue of a Writ of Certiorarified Mandamus to call for the entire records
of the 3rd respondent pertaining to the posts of included in Combined Civil
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W.P.(MD) No. 8025 of 2020
Service I Examination (Group I Services) – 2020 by 3rd respondent
notification No: 01/2020 dated 20.01.2020 and quash the same as illegal
and direct the 3rd respondent to allow only the candidates those who have
completed their entire education i.e, 10th std, 12th std, Degree through Tamil
Medium to avail PSTM quota and also directing the 1st respondent to frame
proper rules for PSTM quota, and respondent Universities 4 to 13 to stop
issuing of PSTM certificates to Distance Education course within the
stipulated time period.
For Petitioner :: Mr.G. Sakthi Rao,
Party-in-person
For Respondents :: Mr.K. Chellapandian,
Addl. Advocate General
assisted by
Mrs. J. Padmavathi Devi,
Special Govt. Pleader for
R1 and R2
Mr.K.K. Senthil for R3
Mr.Isaac Mohanlal
Senior Counsel for
R4, R5, R9 and R12
Mr.V.R. Shanmuganathan for R7
*****
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W.P.(MD) No. 8025 of 2020
ORDER
N. KIRUBAKARAN, J.
"Tamil is the oldest language.
It is older than Sanskrit and is beautiful.
I can only say "Vanakkam" and I regret I cannot go beyond this"
said Prime Minister Narendra Modi while addressing a group of school students at "Pariksha Pe Charcha Programme" in Talkatora Indoor Stadium, New Delhi, in February, 2018. It is not only the Hon'ble Prime Minister, but Indologists are also of the opinion that Tamil is one of the ancient languages in the world having literary history of more than 2500 years. Though Prakrit language of "Ashokan Edicts" which is stated to be third century BC dated from 268 BC to 232 BC is considered to be oldest in India, it is scientifically proved by carbon dating from the samples of potsherds inscribed with Tamil letters taken from Keezhadi, Porunthal, Alagankulam and Kodumanal that Tamil is one of the ancient languages of the World and the most ancient language of India. The samples of potsherds which contain Tamil alphabets taken from Kodumanal date back 5/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 to fifth century BC dated 480 BC. Similarly, samples taken from Keezhadi would prove that Tamil language has been in existence as language of people since 6th century dated 580 BC. Pottery samples with Tamil letters from Porunthal indicate the age as 6th century dated 520 BC. Apart from scientific proof, epigraphic inscriptions which have been found throughout the world, especially in India, establish that Tamil is a language that is used invariably in stone inscriptions. In Pan India, Tamil inscriptions which date back upto 3rd century BCE are the highest even as per the statement of the Archaeological Survey of India. Sangam literature of Tamil language also record the antiquity of the language.
2. The samples of potsherds with Tamil letters not only prove the antiquity of Tamil language, but would also prove the educated masses, who were living at that time and the language, was also, by that time, enriched and known to masses and not confined to royal charts or royal courtiers as found in respect of other languages. Tamil language has been passed on for generations together for the past more than 2600 years. However, as on date, it faces bleak future. The interest to learn the language is shockingly declining and the students undergoing studies in Tamil medium is sharply 6/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 decreasing among the masses and the parents are interested in admitting their wards only in English medium, ignoring mother tongue, Tamil language. Though studying in English medium is justified for various reasons including employment, students are not even willing to choose Tamil as their second language in school and instead, they opt for Hindi, Sanskrit, French, German, etc. Consequently, children are not able to have any basic knowledge in their mother tongue. It is not only the position in Tamil Nadu, similar situation exists in other States wherein the language of States are not learnt by younger generation. Any child is entitled to study and learn through his/her mother tongue and it is the duty of every State to see that the children of the State are given knowledge in their mother tongue, as otherwise, other than English and a few other preferred languages, all other languages would become extinct and vanish from usage.
3. Every language is considered to be God's language or People's language. Unless the children are made to study through their respective mother tongue, the languages cannot survive and cannot be passed onto future generations. That is the reason, why UNESCO is celebrating 7/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 "International Mother Language Day" on 21st February to promote cultural diversity and to promote multilingualism. Mother Language Day is part of larger attempt to promote the preservation and protection of all languages used by people of the World. One can prefer to study in English or in any other language, but the child should also be made to learn its mother tongue whether it is Telugu, Tamil, Gujarathi or Bengali. The best way to preserve or make alive the languages is to make study of mother tongue compulsory for every child, at least as a second language. Otherwise, many languages will disappear. The day is not far away when Tamil will not be in use and Tamilians themselves will forget their language.
4. Taking note of the lack of interest on the part of parents to admit their children in Tamil medium schools, the Government of Tamil Nadu brought an Act called "TAMIL NADU APPOINTMENT ON PREFERENTIAL BASIS IN THE SERVICES UNDER THE STATE OF PERSONS STUDIED IN TAMIL MEDIUM (PSTM IN SHORT) ACT, 2010". The statement of objects and reasons states that in order to facilitate a conducive environment for the populace to prefer Tamil Medium 8/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 of instruction at all levels of education and also to overcome the disability created due to studying in Tamil Medium when compared to those who are studying in English Medium who would have better employment scope in Central Government, other State Governments, Private Sectors and abroad, the Act was brought into force. To put it in other words, the Act has been passed by the Legislature of Tamil Nadu to encourage people to admit their children in Tamil Medium giving the benefit of 20% reservation by way of preference in employment. The Act was passed as Act 40 of 2010. Many recruitments have been made and the benefit of 20% reservation is being given from 2010 onwards to persons, who studied in Tamil Medium. The present case is one in which the petitioner has challenged the notification No. 1/2020 dated 20.01.2020 pertaining to Combined Civil Services Examination, Group I Service, issued by the 3rd respondent and to direct the 3rd respondent to allow only the candidates, who completed their entire education, namely, X standard, XII Standard, Graduation in Tamil Medium to avail PSTM quota and direct the Chief Secretary/1st respondent to frame appropriate rules for PSTM quota and prohibit respondents 4 to 13 from issuing PSTM certificate to Distant Education Courses. 9/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020
5. The petitioner had his entire schooling in Tamil Medium upto Plus Two. He completed B.Com, then M.Com in Tamil Medium and thereafter, completed his Law Degree through Tamil Medium. The petitioner applied for TNPSC Group I Services pursuant to 3rd respondent's notification dated 20.01.2020 calling for applications for CCS I examination (Group I services) for vacancy of 69 posts. The grievance of the petitioner is that the candidates who had not done their schooling in Tamil Medium are getting benefited by 20% quota under PSTM Act by obtaining only the higher degree prescribed for the post in Tamil Medium. Excepting the Higher Degree prescribed as qualification for the post, most of them studied in English Medium and only to get the benefit under PSTM quota, they acquire the prescribed qualification in Tamil Medium superficially through distance education. According to him, persons who are entitled to reservation are only those who have studied in Tamil Medium right from I standard to Plus Two and thereafter, the other degrees. To put it in a nutshell, candidates should have studied throughout in Tamil Medium right from schooling till acquiring the prescribed higher qualification. The very object of the Act is being frustrated by the respondents by adopting a fraudulent method of giving reservation to those who have studied higher 10/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 qualification prescribed for the post alone in Tamil Medium ignoring the fact that they studied throughout in English Medium.
6. Mr.Sakthi Rao, the petitioner, who appears as party in person, would point out that certificates are issued by various Universities to the candidates who have undergone degree courses through distance education. There is no proof that those candidates had undergone the said course in Tamil Medium and mostly, it is only through distance education. He would point out that there was a big scam in Madurai Kamaraj University as well as Annamalai University in issue of fake certificates, including PSTM certificates to candidates. Many candidates making use of fake certificates got recruited availing 20% reservation under PSTM quota. According to him, undergoing entire education in English Medium excepting the Degree in Tamil Medium would amount to fraud to avail 20% reservation under PSTM quota. Therefore, he would submit that a direction has to be given to the 3rd respondent to allow only those candidates who completed their entire education right from schooling upto the required qualification in Tamil Medium to avail PSTM quota.
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7. Mr.K.Chellapandian, learned Additional Advocate General for R1 & R2 would submit that the Act has been brought in to benefit those who have studied in Tamil Medium. Since there was some confusion and discrepancy with regard to the definition of Section 2(d), which defines "Persons studied in Tamil Medium", an amendment has been brought in by the Government to Section 2(d) of the Act and the same has been substituted with a new definition. The learned Additional Advocate General would refer to the amended definition under Section 2(d) which reads as follows:
"Person studied in Tamil Medium" means a person who has studied through Tamil Medium of Instruction up to the educational qualification prescribed for direct recruitment in the Rules or Regulations or orders applicable to any appointment in the services under the State "
Mr.K.Chellapandian would submit that only to those persons, who studied in Tamil Medium, the benefits would be given.
8. Mr.K.K.Senthil, learned counsel appearing for TNPSC would submit that the 3rd respondent issued notification dated 20.01.2020 in order to fill up 69 vacancies. Though preliminary examination was originally scheduled to be held on 05.04.2020, later on, it was postponed to December, 12/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 2020. The 3rd respondent issued the notification for recruitment to select candidates based on the Rules governing the posts and Tamil Nadu Government Servants (Conditions of Service) Act 2016 (Act 14 of 2016) and the Government Orders in force. He would rely upon the definition under Section 2(d) of PSTM Act and submit that "Persons studied in Tamil Medium" means "Persons who have obtained the educational qualification or qualifications prescribed for direct recruitment in the Rules and Regulations or orders applicable to any appointment in the services under the State through Tamil medium of instruction." According to him, persons who studied the prescribed qualification in Tamil Medium are eligible to avail the reservation under the PSTM quota irrespective of the system of study namely, regular or distance mode. The Tamil Nadu Public Service Commission is considering the candidates who pursue the prescribed educational qualification in Tamil Medium as beneficiaries under the PSTM category.
9. The Commission would submit that though the Commission wrote to the Government for clarification regarding the preference pertaining to persons studied in Tamil Medium, the Government failed to 13/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 clarify it. Mr.K.K.Senthil, learned counsel appearing for TNPSC would rely upon the Full Bench judgment of this Court dated 27.09.2019 in W.P. No. 27127 of 2018 rendered in R. Boominathan V. The Government of Tamil Nadu in which it was held that to avail the benefit of preferential selection under PSTM Act, one should possess the certificate issued by the Institution in the prescribed format stating that he/she studied in Tamil as Medium of Instruction to get the benefit under the PSTM Act. A learned Single Judge of this Court in W.P.(MD) No. 17802 of 2013 in P. Mariammal V. State of Tamil Nadu and another, by order dated 27.11.2013, held that if the prescribed qualification for the post is PG Degree and B.Ed course, it is enough if the candidate studied the PG and B.Ed Course in Tamil Medium and the Medium of Instruction at UG level is immaterial. The said judgment was confirmed by a Division Bench of this Court in W.A (MD) No. 186/2014 by judgment dated 23.04.2014 holding that to get preferential treatment, a person should have obtained educational qualification prescribed for direct recruitment to a particular post in Tamil Medium. Moreover, the Government issued a letter bearing No. 99/S/2011-1 dated 11.01.2011 giving guidelines to be followed in the recruitment process and the same is being followed by the Service Commission and therefore, there 14/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 cannot be any infirmity in the procedure giving the benefit of reservation under PSTM quota and the Commission would comply with any other order or Rule being framed by the Government.
10. Mr.Isaac Mohanlal, learned Senior Counsel appearing for respondents 4, 5, 9 and 12 Universities would submit that Universities are issuing certificates based on the study of the candidates whether regular stream or distance education. There cannot be any discrimination between degrees obtained by regular stream or distance education as per the UGC notification. The Universities are following the guidelines only. Further, he would submit that there is an investigation being conducted by the Directorate of Vigilance and Anti Corruption, Madurai with regard to fake certificates issued by Madurai Kamaraj University. The University has appointed a High Level Committee to conduct an enquiry in this regard. He would submit that there is a chance for persons who got fake certificates sneaking into the service by getting the benefit under PSTM quota. Learned Senior Counsel would further submit that the very purpose of the Act is to encourage children to study in Tamil Medium telling them that there is 20% reservation in employment. Moreover, the employment opportunities are 15/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 restricted to the State of Tamil Nadu and they cannot get the benefit under the said quota anywhere outside the State or in the country, due to language issue. Therefore, the Government rightly passed the Act to benefit the candidates, who studied in Tamil Medium. The interpretation of unamended Section 2(d) of the Act that persons who have obtained educational qualification prescribed for direct recruitment means those who have got the said qualification alone in Tamil Medium which goes against the very object of the Act. The candidates should have undergone their entire education in Tamil Medium and that is the correct interpretation. A statement in the notification itself makes it clear that the entire education of the candidates should have been in Tamil Medium.
11. Note (i) in Pg. No. 8 of the notification was referred to state that the qualification for the post should have been obtained by passing the required qualification in the order of studies namely, X standard, HSC, UG degree from the recognised institutions as required under Section 25 of Tamil Nadu Government Servants (Conditions of Service) Act, 2016. Clause 12(B) occurring at Page No.15 of the notification has been referred to state that writing University examinations or competitive examinations in 16/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 Tamil Language alone will not qualify the candidates to claim the benefit under PSTM Act. By relying upon this clause, Mr.Isaac Mohanlal, learned Senior Counsel appearing for respondents 4, 5, 9 and 12 would submit that the entire education should have been undergone by the candidates only in Tamil Medium, then only, the candidate concerned could be given the benefit under PSTM act and if any other interpretation for "persons who studied in Tamil Medium" is given, it would defeat the very purpose of the Act.
12. Heard the parties and perused the records.
13. It is not only the State Government but also the Central Government which understood the importance of imparting education in mother tongue to every citizen. That is the reason why in the recent "National Education Policy", more thrust has been given for education through mother tongue. When people, for various reasons, ignore or avoid learning in their respective mother tongue, the chain of taking the languages to the future generations is snapped as the respective mother tongue could not be passed-on to the next generation. Unless people on their own or 17/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 otherwise, compulsorily, by the Government, made to study their respective mother tongue or the VIII Schedule languages of India by the respective States, in due course of time, the languages would die naturally in the absence of any human medium to pass it to the next generation. The world has become a global village and English has become the most popular language; It is being considered as a language of Science and Technology, advancing employment opportunities and the monopoly of English language will definitely destroy the native languages. No doubt, English is one of the binding forces of our national integration. However, too much of importance to English language or a few selected languages may not be in the interest of the native languages of the people or the Nation.
14. The details extracted below would demonstrate as to how the number of children studying in Tamil Medium in Tamil Nadu is dangerously decreasing whereas there is a sharp increase in the number of children studying in English Medium.
18/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 S.No Management No. of Students
------------------------------------------------------------------------------------------------------------------------------------
2018-2019 2019-20 2020-21
English Tamil Total English Tamil Total English Tamil Total
Medium Medium Medium Medium Medium Medium
1 Government 1152429 3362539 4514968 1226693 3277742 4504435 1427750 3254874 4682624
2 Aided 472478 1804770 2277428 477405 1728284 2205689 498392 1690697 2189089
3 Central Govt 60376 55 60431 66882 20 66902 73531 19 73550
4 Unaided 6403477 106958 6510435 6405501 92032 6497533 6164213 82412 6246625
Total 8088760 5274322 13363082 8176481 5098078 13274559 8163886 5028002 13191888
Percentage 60.53% 39.47% 61.59% 38.40% 61.88% 38.11%
In view of the above dangerous situation and to safeguard Tamil language and to make the children study in Tamil Medium, the State Government rightly brought in the Act 40 of 2020 giving the benefit of 20% reservation in appointments to the candidates who studied in Tamil Medium. The benefit given is a kind of incentive to those who are studying in Tamil Medium and also, in order to remove the disability suffered by them by studying in Tamil Medium as they may not have any chance of getting employment in the Central Government as well as other States, other countries, private sectors, as that of candidates studying in English Medium. This disability is sought to be removed by making 20% reservation by giving preference to the candidates, who studied in Tamil Medium. 19/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020
15. A perusal of the Act comprehensively would reveal that the Act has been brought to make people study in Tamil Medium in all levels of education as evident from the statement of objects and reasons. The relevant portions are extracted as follows:
"AND WHEREAS those who have studied in Tamil Medium have very little chances of getting selected in the employment of Central Government, other State Governments or in Private Sectors and therefore preference need be given to them in the State Government Services;
...
AND WHEREAS unless employment opportunities are provided for persons studied in Tamil Medium, there is no scope for the populace of the State to pursue school and college career through Tamil Medium; AND WHEREAS in order to facilitate a conducive environment for the populace to prefer Tamil Medium of instruction at all levels of education, appointment to any services under the State on preferential basis of persons studied in Tamil Medium is a rational classification;"
The Act namely, "Tamil Nadu Appointment on Preferential Basis in the Services under the State of Persons Studied in Tamil Medium (PSTM in short) Act, 2010" came into force on 07.09.2010. Section 2(d) speaks about persons, who studied in Tamil Medium, which is extracted as follows:
20/59
https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 "Persons studied in Tamil Medium" means "Persons who have obtained the educational qualification or qualifications prescribed for direct recruitment in the Rules and Regulations or orders applicable to any appointment in the services under the State through Tamil medium of instruction."
Section 3 states that 20% of vacancies in appointment to the Services under the State to be filled through direct recruitment are set apart on preferential basis for the persons studied in Tamil Medium. Section 3(1) of the Act is usefully extracted as follows:
"3. Preferential Appointment :- (1) Notwithstanding anything contained in any law for the time being in force and subject to Section 5, twenty per cent of all vacancies in appointment in the services under the State which are to be filled through direct recruitment shall be set apart on preferential basis to persons studied in Tamil Medium."
16. A close scrutiny of the reasons and objects of the Act would reveal that it is only to create a conducive environment for the populace to prefer Tamil Medium of instruction at all levels of education. The terms employed "at all levels of education" mean right from schooling upto the prescribed qualification for the appointment whether it is SSLC or HSC, Diploma/Degree or Post Graduate Degree. Further it is stated "to pursue 21/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 school and college career through Tamil Medium". Therefore, it can be safely concluded that the object of the Act is only to make children to study through Tamil Medium at all levels of education viz., entire school and college education and to avail the benefits under 20% reservation under PSTM.
17. It is the petitioner's contention that to avail the preferential treatment of 20% reservation under PSTM Act, one should have undergone Tamil Medium study right from schooling upto the prescribed qualification for the post. He would submit that for Group I service, the desirable educational qualification is a Degree. According to him, it means that any candidate who wishes to avail the benefit of 20% under PSTM Act should have undergone study in Tamil Medium right from I standard to the prescribed degree qualification and that is the intention of the legislature.
18. The contention of the petitioner has to be accepted. The object of the Act is to encourage people to study through Tamil Medium by giving a benefit by means of the provision of 20% reservation. Obtaining the educational qualification prescribed for the post through Tamil Medium of 22/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 instruction means that one should have studied the entire schooling as well as the Degree or other prescribed qualification only through Tamil Medium. Getting a degree is linked to school studies. Without school studies, one cannot acquire prescribed qualification. If the term "persons studied in Tamil medium" is interpreted as persons who got prescribed qualification alone in Tamil medium, such interpretation would frustrate the very object of the Act. One cannot, without basic study, join the course for acquiring the prescribed qualification for the post.
19. Further it is appropriate to look into Section 25 of Tamil Nadu Government Servants (Conditions of Service) Act, 2016, which is extracted as follows:
"25. No person shall be eligible for appointment to any service, class, category or grade or any post borne on the cadre thereof unless he -
(a) possesses such special qualifications and has passed such special tests as may be prescribed in that behalf in the special rules; or
(b) possesses such other qualifications as have been declared to be higher than or equivalent to the said special qualifications or special tests -
(i) by the Government in consultation with the Committee constituted under the Chairmanship of the Chairman, Tamil Nadu Public Service Commission for the purpose, in cases where the appointment has to 23/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 be made in consultation with the Commission; and
(ii) by the Government or by the appointing authority with the approval of the Government in other cases."
From the above, it is clear that a degree qualification must have been obtained after passing SSLC and HSC course for public appointments. The degree course is linked with basic qualifications of SSLC and HSC. As such, when a degree is prescribed as qualification for an appointment, it is not only the degree, but also includes completing SSLC and HSC courses. Obtaining of Degree or prescribed qualification is linked to basic qualifications of SSLC and HSC. Without qualifying in SSLC and HSC, it is impossible for any person to join degree course or get a degree or cannot join a PG course. Therefore, "Persons studied in Tamil Medium" as defined in Section 2(d) of the Act means persons who obtained educational qualification or qualifications prescribed would necessarily mean persons who have studied their entire education in Tamil medium. It is not mere acquiring the prescribed educational qualification alone in Tamil medium, but also should necessarily include study upto SSLC and HSC in Tamil medium. This purposive interpretation of term "Persons studied in Tamil medium" alone would achieve the object of the Act. Any mechanical and 24/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 literal interpretation of the above term that acquiring prescribed qualification alone in Tamil medium would destroy the very object of the Act, viz., encouraging people to undertake study in Tamil medium. Literal interpretation of the definition of the Act would make the object of the Act futile. Therefore, what is sought to be done through the Act has to be culled out from the very Act itself and the purposive interpretation alone would achieve the object of the Act.
The Hon'ble Apex Court explained about the purposive interpretation which would achieve the object of the legislation in the following judgments:
I. In the decision reported in (1979) 2 SCC 34, Chief Justice of A.P. v. L.V.A. Dixitulu, it has been observed as follows:
“66. The primary principle of interpretation is that a constitutional or statutory provision should be construed ‘according to the intent of they that made it’ (Coke). Normally, such intent is gathered from the language of the provision. If the language or the phraseology employed by the legislation is precise and plain and thus by itself proclaims the legislative intent in unequivocal terms, the same must be given effect to, regardless of the consequences that may follow. But if the words used in the provision are imprecise, protean or evocative or can reasonably bear meanings more than one, the rule of strict grammatical construction ceases to be a sure guide to 25/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 reach at the real legislative intent. In such a case, in order to ascertain the true meaning of the terms and phrases employed, it is legitimate for the Court to go beyond the arid literal confines of the provision and to call in aid other well-recognised rules of construction, such as its legislative history, the basic scheme and framework of the statute as a whole, each portion throwing light on the rest, the purpose of the legislation, the object sought to be achieved, and the consequences that may flow from the adoption of one in preference to the other possible interpretation.” II. In the decision reported in (1987) 1 SCC 424, Reserve Bank of India v. Peerless General Finance and Investment Co. Ltd., it has been observed as follows:
“33. Interpretation must depend on the text and the context. They are the bases of interpretation. One may well say if the text is the texture, context is what gives the colour. Neither can be ignored. Both are important. That interpretation is best which makes the textual interpretation match the contextual. A statute is best interpreted when we know why it was enacted. With this knowledge, the statute must be read, first as a whole and then section by section, clause by clause, phrase by phrase and word by word. If a statute is looked at, in the context of its enactment, with the glasses of the statute-maker, provided by such context, its scheme, the sections, clauses, phrases and words may take colour and appear different than when the statute is looked at without the glasses provided by the context. With these glasses we must look at the Act as a whole and discover what each section, each clause, each phrase and each word is meant and designed to say as to fit into the scheme of the entire Act. No part of a statute and no word of a statute can be construed in isolation. Statutes have to be construed so that 26/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 every word has a place and everything is in its place.” III. In the decision reported in (1988) 3 SCC 609, Kehar Singh v.
State (Delhi Admn.), it has been observed as follows:
“But, if the words are ambiguous, uncertain or any doubt arises as to the terms employed, we deem it as our paramount duty to put upon the language of the legislature rational meaning. We then examine every word, every section and every provision. We examine the Act as a whole. We examine the necessity which gave rise to the Act. We look at the mischiefs which the legislature intended to redress. We look at the whole situation and not just one-to-one relation. We will not consider any provision out of the framework of the statute. We will not view the provisions as abstract principles separated from the motive force behind. We will consider the provisions in the circumstances to which they owe their origin. We will consider the provisions to ensure coherence and consistency within the law as a whole and to avoid undesirable consequences.” IV. In the decision reported in AIR 1992 SC 1846, Administrator, Municipal Corporation, Bilaspur, V. Dattatraya Dahankar and another, it has been observed as follows:
"4. It seems to us that the High Court had a mechanical approach to construction. The mechanical approach to construction is altogether out of step with the modern positive approach. The modern positive approach is to have a purposeful construction that is to effectuate the object and purpose of the Act. Section 127A must, therefore, receive a purposeful construction. Sub-27/59
https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 section (1) contains a table for taxation. There is no provision for taxation in respect of a building having annual letting value less than rupees eighteen hundred. Clause (b) of sub-section (2) expressly exempts buildings and lands, the annual letting value of which does not exceed eighteen hundred rupees. The proviso permits adding up of annual letting value of all such buildings or lands owned by a single individual in the Municipality. The proviso no doubt states that the annual letting value aggregated shall be deemed to be "for the purpose of this clause" meaning thereby for the purpose of clause (b), that is for exemption. But the purpose of the proviso is to deny exemption to buildings or lands owned by the same person and of which the total annual letting value exceeds hundred rupees eighteen hundred." V. In the decision reported in AIR 1993 SC 252, M/s.Cochin Shipping Co. V. E.S.I. Corporation, it has been observed as follows:
20. Again, in M/s.International Ore & Fertilizers (India) Pvt. Ltd, v. Employees State Insurance Corporation, (1987) 4 SCC 203 at 206:(AIR 1988 SC 79 at pp. 81-82) the following useful observations are found:
"The word "shop" is not defined in the Act or in the notification issued by the State Government. According to the shorter Oxford English Dictionary the expression "shop" means "a house or building where goods are made or prepared for sale and sold". It also means a "place of business" or "place where one's ordinary occupation is carried on". In ordinary parlance s "shop" is a place where the activities connected with the buying and selling of goods are carried on. The evidence produced in the case shows that the petitioner is carrying on its business at its business premises in Secunderabad. At that place the petitioner carries on the commercial activity facilitating the emergence of contracts of sale of goods between its foreign 28/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 principals and the State Trading Corporation/Minerals and Metals Trading Corporation of India. It arranges for the unloading of the goods under its supervision and for the survey of the goods despatched by its foreign principals at the ports on behalf of its foreign principals and on the goods being delivered to the Central Government it collects the payable by the government and remits it to its foreign principals. All these activities are directed and controlled from its premises at Secunderabad. It is thus clear that the activities carried on by the petitioner constitute trading activities although the goods imported from abroad are not actually brought to the said premises and delivered to the purchaser there. In our opinion it is not actually necessary that the delivery of the goods to the purchaser should take place at the premises in which the business of buying or selling is carried on to constitute the said premises into a "shop". The delivery of the goods sold to the purchaser is only one aspect of trading activities. Negotiation of the terms of sale, carrying on of the survey of the goods imported, arranging for the delivery of the goods sold, collection of the price of the goods sold etc, are all trading activities. The premises where business is carried on by the petitioner is undoubtedly a shop as the activities that are carried on there relate only to the sale of goods which are imported into India. The petitioner acts as the agent of its foreign principals who are the sellers. The petitioner directs and controls all the activities from the premises in question. If orders are received at a place which ultimately fructify into sales and the resulting trading activity is directed from there that place comes to be known as a "shop". In our view the Employees' Insurance Court placed a very narrow interpretation on the expression "shop" while upholding the contention of the petitioner by confining "shop" to a place where goods are actually stored and delivered pursuant to a sale. We agree with the decision of the High Court that while construing a welfare legislation like the Act and the notification issued there under a liberal construction should be placed on their provisions 29/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 so that the purpose of the legislation may be allowed to be achieved rather than frustrated or stultified"
VI. In the decision reported in JT 2001 (6) SC 183, District Mining Officer v. Tata Iron & Steel Co., it has been observed as follows:
"The legislation is primarily directed to the problems before the legislature based on information derived from past and present experience. It may also be designed by use of general words to cover similar problems arising in future. But, from the very nature of thing, it is impossible to anticipate fully in the varied situations arising in future in which the application of the legislation in hand may be called for the words chosen to communicate such indefinite referents are bound to be in many cases, lacking in charity and precision and thus giving rise to controversial questions of construction. The process of construction combines both literal and purposive approaches. In other words, the legislative intention i.e. the true or legal meaning of an enactment is derived by considering the meaning of the words used in the enactment in the light of any discernible purpose or object which comprehends the mischief and its remedy to which the enactment is directed".
20. As stated above, it is only to encourage the people to undergo education "at all levels in Tamil Medium" which means the entire schooling as well as college education. Interpreting "prescribed qualification in Tamil Medium" as obtaining the prescribed qualification alone in Tamil Medium would be an interpretation in isolation and it is not intended by the Act. 30/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 Therefore, this Court holds that the prescribed qualification in Tamil Medium means and it includes undergoing study right from class one to SSLC and HSC courses also in Tamil Medium.
21. From the above, it is crystal clear that Tamil Medium of instruction has been preferred at all levels of education, only in order to facilitate a conducive atmosphere and nowhere it has been mentioned that it would suffice at the time of acquiring the prescribed qualification. Therefore, any interpretation that concludes the prescribed qualification alone in Tamil Medium would lead to absurdity which the legislature never intended. Such interpretation would go against the very object of the Act, as stated supra. Therefore the view expressed by the learned single Judge in P.Mariammal Vs. State of Tamil Nadu and another in W.P.(MD).No. 17802 of 2013 dated 27.11.2013 as confirmed in W.A.(MD).No.186 of 2014 dated 23.04.2014 is against the intention of the legislature. Legislature policy is to make the population to study in Tamil medium at all levels of education as evident from the object of the Act. The object of the 31/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 Act is not to make the people to undertake study of degree or prescribed qualification alone in Tamil medium.
22. Mr.K.K. Senthil, learned counsel appearing for the Commission relied upon the order dated 20.12.2019 of the Single Judge of this Court in W.P. No. 35055/2019 in which the learned Single Judge rejected the challenge made to the results published in Group I recruitment and to revise the selection process by applying Section 2(d) of PSTM Act for the entire qualifications prescribed.
23. The learned Single Judge opined that there is absolutely no insistence in the entire Act that the candidate should have gone through the entire education right from the beginning only in Tamil Medium. It will be normally found that only those persons, who have undergone their education in Tamil Medium in School would only prefer to do Under Graduation or Post Graduation in Tamil Medium and it would be an arduous task to undergo UG or PG course directly in Tamil Medium without having basic exposure in those subjects through Tamil Medium while studying in 32/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 10th or 12th standards. However, what has been stated by the learned Single Judge is to be accepted in normal circumstances. However it is found to be otherwise as evident from the details provided by the Tamil Nadu Public Service Commission which is extracted infra.
Rank Reg.No. Post 10th 12th DEGREE Regular/D
S.
selected istance
N Year of Medium Year of Medium Year of Degree Major University Medium Education
o passing passing passing in Degree
4 131 320107323 ADRD 2005 English 2007 English 2018 B.A., Tamil Periyar Tamil Distance
Univ. Education
6 152 010039295 DSP 1999 English 2001 English 2018 B.A., History Madurai Tamil Distance
Kamaraj Education
Univ.
10 186 010015031 DSP 2004 English 2006 English 2018 B.A., History Annamalai Tamil Distance
Univ. Education
13 201 010001278 DC 2007 English 2009 English 2017 B.A., History Annamalai Tamil Distance
Univ. Education
18 241 010140231 DSP 2009 English 2011 English 2018 B.A., Public Annamalai Tamil Distance
Admn. Univ. Education
19 248 140105113 DSP 2000 English 2002 English 2017 B.A., Rural Annamalai Tamil Distance
Mang. Univ. Education
The long gap between year of HSC study and completion of degree would only prove that they purposely acquired the degree in Tamil medium to undeservingly get the PSTM reservation. Thus, it is evident that some persons completed degree or post graduation or professional qualification in English medium and thereafter, studied the prescribed qualification alone in Tamil and artificially complied with the provision of the Act. 33/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020
24. This Court, taking into consideration of the complaint of the petitioner that for Group I Service for block years 2016-2019, 34 candidates got appointment under PSTM quota and out of those candidates, 28 candidates had obtained Degree in Tamil Medium through distance education after completing their schooling in English Medium, by order dated 27.11.2020, raised the following queries:
"14. Therefore, the learned Standing Counsel appearing for the TNPSC is also to file the details as to,
(i) How many persons got appointed under 20% PSTM reservation quota from 2016-2020?
(ii) How many persons, who studied through distance education after 21.04.2016, have been granted appointment under PSTM quota?
(iii) How many persons got benefited under 20% PSTM reservation quota by having studied through Tamil Medium right from Class I upto the required qualification?
(iv) How many persons got benefited under 20% reservation quota based on open University certificates from 21.04.2016 till date?
(v) How many candidates have been recruited by the Tamil Nadu Public Service Commission based on PSTM certificates issued by the Universities which are located outside the State of Tamil Nadu? (to be given University wise)
(vi) Whether the Tamil Nadu Public Service Commission has recognised and acted upon the certificates issued by the other State Universities, viz, other than the Universities located in Tamil Nadu?"34/59
https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 In compliance with the said order, the Service Commission filed an affidavit dated 3rd December, 2020, in which in paragraph No.5, it has been categorically admitted that out of 34 PSTM candidates selected for Group I recruitment, 27 candidates have passed their degrees through distance education after completing their entire education in English medium. Therefore, the view expressed by the learned Single Judge would not reflect the reality. What has been stated by the learned single Judge is the normal way of acquiring degree. However, persons who are bent upon to get the benefit by artificially complying with the conditions prescribed under the Act, obtained degree alone in Tamil Medium, that too, distance education, after completing their entire course in different subjects in English Medium. Therefore, the above said example would show as to how by literal interpretation, the very purpose and object of the Act has been frustrated and all benefits are being knocked away by ineligible persons, namely, persons who have studied in other mediums, especially in English medium. The said fact could be further fortified by the following details: 35/59
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25. From the above details, it is evident that out of 22 selected candidates, only 4 candidates acquired degree in regular study and majority of the selected candidates viz., 18 got their degrees through distance education. It is not to demean the "distance education" but to exhibit the fact that Tamil medium degrees have been obtained to get PSTM benefit, malafidely. Further candidates in item No.4, 6, 10, 13, 18, 19 completed their HSC in the years 2007, 2001, 2006, 2009, 2011, 2002, respectively, whereas, they completed their degree long after in the years 2018, 2018, 2018, 2017, 2018, 2017 respectively.
26. This kind of obtaining the prescribed qualification alone in Tamil Medium without undergoing the schooling in Tamil Medium is not the intention of the Act. These candidates superficially fulfill the conditions and illegally obtain the benefits, which is really intended only to the deserving students who have completed their entire studies in Tamil Medium right from schooling to degree or prescribed qualification. The Act is not intended to recongnise acquiring the prescribed qualification alone in Tamil Medium. The Act is only to educate the children through Tamil Medium right from schooling to the higher level to see that Tamil language 37/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 is preserved by making people to study in Tamil. Undergoing school education in English Medium and other Mediums and thereafter, obtaining the degree alone only for the purpose of technical compliance is nothing but fraud on the Act. It is not only fraud on the Act, but on the language itself.
27. The Service Commission stated that about 85 candidates got selected under the PSTM reservation in Group I Service from 2012 to 2019. It is not known out of the above candidates, how many persons really studied through Tamil Medium right from I standard till the prescribed qualification. It is curious to note that the Service Commission considered the candidates, who studied the prescribed qualification namely Under Graduation in Tamil Medium for PSTM reservation, based on their claim in the online application for the post included in the Combined Civil Services I Examination. The stand of the Service Commission that based on the information given by the candidates, without verification, PSTM reservation benefit is being given has to be deprecated. The procedure followed would frustrate the object of the Act and people would defraud by giving false and wrong information for the purpose of getting the benefits. Without verification, if recruitment is done, it would mean that deserving 38/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 candidates are not getting the benefits and undeserving candidates are knocking away the chances which are not meant for them.
28. In paragraph No.9 of the counter affidavit dated 16.11.2020, it is stated that the Commission has only checked whether Under Graduate Degrees secured by the candidates are obtained from UGC approved Universities and if a candidate claims that his/her Medium of Instruction for the basic qualification is Tamil, the Commission would ask for PSTM certificate for the degree from the College/University where the candidate studied the degree course. Here also, as stated by the petitioner as well as conceded by Mr.Isaac Mohanlal, learned Senior Counsel appearing for Madurai Kamaraj University, regarding issuance of fake degrees and fake certificates by Madurai Kamaraj University, investigation has already been directed in this regard. There is a chance of those candidates getting into Group I Service by making use of fake PSTM certificate or fake degree from Madurai Kamaraj University as well as from other Universities.
29. From the above, it is seen that the Tamil Nadu Public Service Commission has not properly verified the study details of candidates 39/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 including Medium of Instructions from school level onwards. Therefore, hereafterwards, at least, the Service Commission should be vigilant and shall verify all the details of study of candidates to give the benefit under the PSTM Act.
30. In fact, insofar as Madurai Kamaraj University is concerned, several complaints have been raised with regard to the malpractices in the conduct of examinations, collection of fees, missing of answer sheets, apart from the issuance of fake certificates, etc. In this regard, based on an confidential letter in VR.No.1216/2019/EDU/MU, dated 19.06.2019, of the Directorate of Vigilance and Anti-Corruption, Chennai, seeking prior approval to conduct a preliminary enquiry as per Section 17(A)(1) of the Prevention of Corruption (Amendment) Act, 2018, a Syndicate meeting was conducted, wherein, it was resolved to grant the prior approval.
31. A High Level Committee, headed by a retired Judge of this Court, has also been constituted by the Vice Chancellor of the Madurai Kamaraj University to probe into the allegations of misconduct in the examinations. This Committee has submitted its preliminary report on 40/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 06.09.2019, stating that a prima facie case of misconduct, misuse of official power, dereliction of duty with questionable integrity has been made out as against the delinquent officials. It is represented that in view of the preliminary report of the Committee, coupled with the approval granted to the Directorate of Vigilance and Anti-Corruption to conduct a preliminary enquiry, the Syndicate of the University has resolved to place the delinquent officials under suspension, restraining them from interfering with the process of enquiry. Therefore, the investigation being conducted by DVAC has to be made thoroughly and the culprits should be brought to book.
32. As rightly pointed out by the petitioner, if any candidate has undergone study in Tamil Medium in College Level, definitely, the candidate would have obtained scholarship from the Government for having studied in Tamil Medium. The said certificate issued by the institution, namely, Tamil Medium Certificate should be obtained as proof for having undergone study in Tamil Medium.
33. Mr. Isaac Mohanlal, learned Senior Counsel pointed out that in the notification regarding recruitment to the vacancies for the posts included 41/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 in Combined Civil Services-I Examination (Group I Services) dated 20.01.2020, there is a note in page No.8, which is as follows:
"Note:
(i) The qualification prescribed for these posts should have been obtained by passing the required qualification in the order of studies viz., 10th + HSC or its equivalent + U.G. Degree from the recognised Institutions as required under Section 25 of Tamil Nadu Government Servants (Conditions of Service) Act, 2016."
The above note would make it abundantly clear that the qualification prescribed for the post should have been obtained after having required qualification in Tamil Medium namely, X standard + HSC or its equivalent + UG degree from a recognised institution. Therefore, it is farfetched to contend that obtaining prescribed qualification, namely, degree alone in Tamil Medium is in compliance with the Act. In view of the above, the impugned notification challenged before this Court is sustained and there will be a further direction to the 3rd respondent to allow only candidates those who completed their entire education or from their schooling upto the desired degree or to the prescribed qualification in Tamil Medium to avail the PSTM quota. It is made clear that those who have superficially or artificially tried to comply with the provisions of the Act, by merely getting 42/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 the prescribed qualification alone in Tamil Medium are not entitled to the benefit and the procedure followed by the respondents is deprecated as it is against the very provisions of the Act.
34. Taking note of the above shortcomings in the recruitment, by the Commission's liberal and literal interpretation, many candidates got selected under PSTM quota illegally and fraudulently, thus denying and depriving those candidates who really studied in Tamil Medium right from schooling upto the prescribed qualification as per the letter and spirit of the Act. The Government of Tamil Nadu brought an amendment in 2020 by Act No. 35 of 2020 by substituting clause (d) in Section 2 of Tamil Nadu Appointment on Preferential basis in Services under the State of persons studied in Tamil Medium Act, 2010. The amendment bill was passed in the Legislative Assembly in the State of Tamil Nadu as early as on 16.03.2020 and was sent to the appropriate Constitutional Authority for assent to make it as an Act, but no assent was given by the said Authority. Therefore, this Court, suo motu, impleaded the Secretary to His Excellency, the Governor of Tamil Nadu, Raj Bhavan, Chennai – 600 022 as 15th respondent and questioned as to when the assent would be given. The bill was pending for 43/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 more than eight months for a decision regarding assent. Paragraph 3 of the order dated 04.12.2020 reads as follows:
"3. Since the Bill is pending for the past eight months for getting Assent before the appropriate Constitutional Authority, the learned Special Government Pleader appearing for the state is directed to get instructions as to when a decision with regard to the above Bill would be taken. Because of non-granting of Assent to the Amendment Bill, which was passed in the Legislative Assembly of the State of Tamil Nadu as early as on 16.03.2020, the Students, who studied in Tamil Medium, are suffering."
Only after this Court questioned on 04.12.2020 to the Constitutional Authority as to when a decision would be taken regarding amendment bill, the Constitutional Authority gave assent immediately thereafter on 07.12.2020 for the bill to be made as an Act. Thus, Act 35 of 2020 came into force. Clause (d) of Section 2 has been substituted as follows:
"2. In Section 2 of the Tamil Nadu Appointment on preferential basis in the Services under the State of Persons Studied in Tamil Medium Act, 2010 for clause (d), the following clause shall be substituted, namely :-
"(d) "persons studied in Tamil medium" means a person who has studied through Tamil medium of instruction upto the educational qualification prescribed for direct recruitment in the rules or regulations or orders applicable to any appointment in the services under the State."
Explanation - For the purpose of this clause,
(i) in cases, where SSLC is prescribed as the educational qualification, 44/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 one shall have studied upto SSLC through Tamil medium of instruction;
(ii) in cases, where a Higher Secondary Course is prescribed as the eucational qualification, one shall have studied SSLC and the Higher Secondary Course through Tamil medium of instruction;
(iii) in cases, where a diploma is prescribed as the educational qualification, one shall have studied SSLC and the diploma through Tamil medium of instruction or if the diploma is obtained after completion of Higher Secondary Course then one shall have studied SSLC, Higher Secondary Course and the diploma through Tamil medium of instruction;
(iv) in cases, where a degree is prescribed as the educational qualification, one shall have studied SSLC, Higher Secondary Course and the degree through Tamil medium of instruction;
(v) in cases, where a post-graduate degree is prescribed as the educational qualification, one shall have studied SSLC, Higher Secondary Course, degree and the post-graduate degree through Tamil medium of instruction"
35.The aforesaid amendment is in consonance with the interpretation given by this Court with regard to "the persons studied in Tamil medium" as stated in unamended Section 2(d) of the Act. Therefore, even as per the original Act, there is no confusion with regard to the intention of the Legislature and it is only on a narrow interpretation given by some of the parties, the benefits have been obtained unjustifiably by undeserving candidates who studied in Medium other than Tamil Medium and artificially complied with by obtaining degree alone in Tamil Medium. The amendment regarding "Persons studied in Tamil Medium" only gives clarity. It does not 45/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 introduce anything new. The original act as clarified by the amendment also supports the contentions of the Petitioner. Therefore, the impugned notification is in consonance with the interpretation given by this Court namely,
(i) Persons who complete their entire education in Tamil medium upto the prescribed qualification alone viz., right from first standard upto SSLC, HSC, Degree or Diploma or Post Graduation Degree are entitled to the benefit under the PSTM Act.
(ii) Candidates, who artificially tried to comply with the provisions by obtaining the prescribed qualification alone in Tamil Medium namely, degree are not entitled to be selected.
(iii) 20% PSTM reservation shall be applied at every stage namely, written examination, interview, as well as final stage of recruitment process.
36. The above directions are necessary as the reservation for Tamil Medium candidates was not followed at every stage and therefore, the required candidates were stated to be not available for filling up the 20% reservation at the final stage. Only if the reservation is applied at every stage, the benefits given under the Act would be reaching the candidates.46/59
https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 Under the present recruitment, benefits under the Act have to be given to the candidates, who studied right from school in Tamil Medium upto the required qualification viz., 1st standard to 10th standard, HSC, Degree or Diploma or Post Graduation Degree in Tamil medium.
37. The investigation conducted by the Vigilance and Anti Corruption Department with regard to issuance of fake certificates by Madurai Kamaraj University shall be done thoroughly and concluded at the earliest. There shall be a direction to R16 & R17 viz., The Director of Vigilance & Anti Corruption and The Deputy Superintendent of Police, Vigilance & Anti Corruption, to continue with the investigation with regard to the issuance of fake PSTM certificates by Madurai Kamaraj University and shall expand the scope of investigation by finding out any similar offence is committed in any other Universities in the State of Tamil Nadu.
38. From the materials placed on record this Court holds that "(i) The Act is intended to encourage the children to study in Tamil Medium;
(ii) To remove the disability sustained by the Tamil medium 47/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 students due to education in Tamil medium viz., inability to get employment in Central Government as well as in other State Services, Private Sectors, the reservation has been provided;
(iii) The reservation of 20% is meant for those students who studied their entire education upto the requisite qualification in Tamil Medium viz., study in Tamil medium from 1st standard to SSLC, HSC, Degree or Diploma or Post Graduation Degree;
(iv) People are encouraged by the reservation to prefer Tamil as Medium of Instruction at all levels of education;
(v) Preference of 20% reservation is sought to be given for Tamil Medium students under PSTM Act when equally qualified persons, who studied in a different medium of instruction other than Tamil are available. For the rest of 80%, it is open to all the persons who studied in different languages;
(vi) Setting apart 20% for preferential treatment to those who studied in Tamil Medium is reasonable as those persons cannot be compared or equalised to those who have studied in other Mediums of Instruction, especially, English Medium, who can get more opportunities in other employment;
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(vii) The opportunities available for those who have studied in Tamil Medium is confined only to the State of Tamil Nadu;
(viii) As the opportunity to get employment to those who studied in Tamil Medium is confined to the State and lack of employment opportunities in other States, Central Government Service, Private Sectors, is a disability suffered by them and those persons, who studied in Tamil Medium constitute a separate classification different from those who have studied in English Medium, who have more opportunities everywhere including the State of Tamil Nadu, the classification made by the Government is reasonable and based on a rational complying with Article 14 of the Constitution of India to achieve the object of removing the disability being suffered by persons studied in Tamil Medium by giving 20% reservation;
(ix) The entire Act including the amendment Act 2020 is constitutionally valid;
(x) It is a step to preserve and take forward Tamil language to the future generations"
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39. The Constitution itself envisages the development of all languages in the country. Article 345 speaks about official language or languages of State and their use for the official purpose of the State. Article 345 reads as follows:
"345.Official language or languages of a State.
Subject to the provisions of articles 346 and 347, the Legislature of a State may by law adopt any one or more of the languages in use in the State or Hindi as the language or languages to be used for all or any of the official purposes of that State:
Provided that, until the Legislature of the State otherwise provides by law, the English language shall continue to be used for those official purposes within the State for which it was being used immediately before the commencement of this Constitution."
When people get educated in respective language of the State, there may be a possibility of compliance of Article 345.
40. Article 350 A of the Constitution has been introduced by 7th amendment Act 1956 for the purpose of giving facilities for instruction in mother tongue of every State. Article 350A is usefully extracted as follows:
"350A. Facilities for instruction in mother-tongue at primary stage. It shall be the endeavour of every State and of every local authority within the State to provide adequate facilities for instruction in the mother-tongue at the primary stage of education to children belonging to linguistic minority groups; and the President may issue such directions to any State as he considers necessary or proper for securing the provision of such facilities."50/59
https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 When the Constitution itself recognised the importance of mother tongue and the National Educational Policy of the country also gives importance to education in mother tongue of every citizen, so rightly the Tamil Nadu Government enacted the "Tamil Nadu Appointment on preferential basis in the Services under the State of Persons studied in Tamil Medium (PSTM in short) Act", so that people would be encouraged to undergo education in Tamil medium. It is the constitutional mandate to have education in Tamil medium and this Act has been passed only with an intention to benefit the students, who undergo education in Tamil medium .
41. Relevant portions of the National Educational Policy 2020, are extracted as follows:
"Multilingualism and the power of language 4.11. It is well understood that young children learn and grasp nontrivial concepts more quickly in their home language/mother tongue. Home language is usually the same language as the mother tongue or that which is spoken by local communities. However, at times in multi-lingual families, there can be a home language spoken by other family members which may sometimes be different from mother tongue or local language. Wherever possible, the medium of instruction until at least Grade 5, but preferably till Grade 8 and beyond, will be the home language/mother 51/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 tongue/local language/regional language. Thereafter, the home/local language shall continue to be taught as a language wherever possible. This will be followed by both public and private schools. High-quality textbooks, including in science, will be made available in home languages/mother tongue. All efforts will be made early on to ensure that any gaps that exist between the language spoken by the child and the medium of teaching are bridged. In cases where home language/mother tongue textbook material is not available, the language of transaction between teachers and students will still remain the home language/mother tongue wherever possible. Teachers will be encouraged to use a bilingual approach, including bilingual teaching-learning materials, with those students whose home language may be different from the medium of instruction. All languages will be taught with high quality to all students; a language does not need to be the medium of instruction for it to be taught and learned well.
4.12. As research clearly shows that children pick up languages extremely quickly between the ages of 2 and 8 and that multilingualism has great cognitive benefits to young students, children will be exposed to different languages early on (but with a particular emphasis on the mother tongue), starting from the Foundational Stage onwards. All languages will be taught in an enjoyable and interactive style, with plenty of interactive conversation, and with early reading and subsequently writing in the mother tongue in the early years, and with skills developed for reading and writing in other languages in Grade 3 and beyond. There will be a major effort from both the Central and State governments to invest in large numbers of language teachers in all regional languages around the country, and, in particular, for all languages mentioned in the Eighth Schedule of the Constitution of India. States, especially States from 52/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 different regions of India, may enter into bilateral agreements to hire teachers in large numbers from each other, to satisfy the three-language formula in their respective States, and also to encourage the study of Indian languages across the country. Extensive use of technology will be made for teaching and learning of different languages and to popularize language learning.
4.13. The three-language formula will continue to be implemented while keeping in mind the Constitutional provisions, aspirations of the people, regions, and the Union, and the need to promote multilingualism as well as promote national unity. However, there will be a greater flexibility in the three-language formula, and no language will be imposed on any State. The three languages learned by children will be the choices of States, regions, and of course the students themselves, so long as at least two of the three languages are native to India. In particular, students who wish to change one or more of the three languages they are studying may do so in Grade 6 or 7, as long as they are able to demonstrate basic proficiency in three languages (including one language of India at the literature level) by the end of secondary school.
4.14. All efforts will be made in preparing high-quality bilingual textbooks and teaching-learning materials for science and mathematics, so that students are enabled to think and speak about the two subjects both in their home language/mother tongue and in English."
Giving preference to those who have studied in Tamil Medium in Employment would not amount to arbitrary action or termed as 53/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 unreasonable. The legislative policy of the State is based on a reasonable classification trying to achieve the object of removing the disability of persons who studied in Tamil Medium. Therefore, the Act, as a whole, which has got the object to benefit the persons, who are being disabled by studying in Tamil Medium has to be upheld as it is based on rational and reasonable classification. In fact, all the States in the country should follow the example of Tamil Nadu by enacting similar Acts in their respective States so as to preserve the language of States, especially, VIII Schedule languages.
42. For the reasons stated above the impugned notification is held as valid and this Court accepts the contention of the Petitioner that only those who completed their entire education right from schooling viz., from first standard upto SSLC, HSC, prescribed qualification either Degree, Diploma or Post Graduation, in Tamil medium alone are entitled to avail the benefit of 20% reservation quota. Therefore, the Writ Petition is allowed partly with the following directions:
(1). The impugned notification itself is as per the interpretation given by the petitioner in the prayer viz., to allow only the 54/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 candidates those who have completed their entire education i.e., from 1st std to 10th std, then 12th std and thereafter, Degree or prescribed qualification only through Tamil Medium to avail PSTM quota and hence it is valid.
(2). The recruitment under the impugned notification is governed by this order.
(3). There shall be a direction to the Respondents to give 20% PSTM reservation only to those who studied their entire education through out in Tamil medium viz., right from 1st standard upto prescribed qualification.
(4). 20% reservation for PSTM candidates shall be applied at every stage of recruitment.
(5). The PSTM Act 2010 and the amendment Act 2020 are constitutionally valid, as the act is to remove the disability sustained by the Tamil medium students due to education in Tamil medium viz., inability to get employment in Central Government as well as in other State Services, Private Sectors. (6). The Chief Secretary shall direct the Department of School Education and Higher Education to strictly indicate the medium of instruction in the certificates itself viz., Tamil or English in which the student undergo the course in 10 th std, 12th std, Degree and Post Graduate Degree, if not already indicated. (7). The third respondent shall also get the certificates verified from the school or college authorities with regard to those candidates who apply under PSTM quota and also make it 55/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 mandatory to produce the proof for having benefitted the scholarship for undergoing education in Tamil Medium and also completion certificate for having studied in Tamil Medium issued by the Institutes as per the full bench judgment of this Court dated 27.09.2019 in W.P.No.27127 of 2018 in the case of R.Boominathan Vs. The Government of Tamil Nadu.
(8). The Director of Vigilance and Anticorruption shall constitute a special team headed by a DSP level Officer, preferably, the seventeenth respondent herein, exclusively, for the investigation on the alleged irregularities in the conduct of examinations and issuance of false certificates, including false PSTM certificates, as discussed supra, by Madurai Kamaraj University and shall ensure that the investigation is completed in a time bound manner not more than six months from the date of receipt of a copy of this order. The investigation team is expected to submit a status report before this Court at regular intervals, preferably, by the end of three months period, in sealed cover. A copy of the final report shall also be submitted before this Court in sealed cover. (9). After completing the investigation in Madurai Kamaraj University, the investigation team shall also extend the scope of investigation and find out any such fraud has been committed in any other Universities in Tamil Nadu.
(10). Needless to state that during the course of investigation, if the investigation team finds the commission of cognizable offence, they are expected to file the final report by including the relevant 56/59 https://www.mhc.tn.gov.in/judis/ W.P.(MD) No. 8025 of 2020 penal provisions, apart from the provisions of Prevention of Corruption Act.
(11). The respondents 1 and 2 are directed to appoint only those teachers who have been qualified in tamil literature to teach "Tamil subject" for the students at school as well as college level. (12). The Government shall not appoint candidates who obtained cross major subject degrees in Tamil as Tamil Teachers.
43. With the above directions and observations, the Writ Petition stands partly allowed. Consequently, connected miscellaneous petitions are closed. No costs.
(N.K.K.,J) (B.P.,J)
22.03.2021
nv/sai
To
1. The Chief Secretary,
Government of Tamil Nadu,
Secretariat, St. George Fort,
Chennai – 600 009.
2. The Secretary, Department of Higher Education,
Government of Tamil Nadu,
Secretariat, St. George Fort,
Chennai – 600 009.
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W.P.(MD) No. 8025 of 2020
3. The Secretary,
Tamil Nadu Public Service Commission,
TNPSC Road, Park Town, Chennai - 600 003.
4. The Secretary to His Excellency,
The Governor of Tamil Nadu,
Raj Bhavan, Chennai – 600 022.
5. The Director of Vigilance and Anti-Corruption,
No. 293, MKN Road,
Alandur, Chennai 600 016.
6. The Deputy Superintendent of Police,
Vigilance and Anti Corruption,
1/165G, Alagar Kovil Main Road,
Madurai 625 002.
7. The Secretary,
School Education Department,
Namakkal Kavignar Maligai,
Fort St. George, Chennai – 600 009.
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N. KIRUBAKARAN, J.
AND
B. PUGALENDHI, J.
nv/sai
Pre-Delivery Order in
W.P(MD) No. 8025 of 2020
Dated : 22.03.2021
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