S.Sagayaraj vs The Teachers Recruitment Board
2021 Latest Caselaw 735 Mad

                                                                             W.A(MD)No.1451 of 2014


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.01.2021


                                                     CORAM:
                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                 AND
                               THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                            W.A(MD)No.1451 of 2014
                                                    and
                                             M.P(MD)No.1 of 2014

                      S.Sagayaraj                             ... Appellant/Petitioner


                                                    Vs.

                      The Teachers Recruitment Board,
                      Represented by its Secretary,
                      4th Floor, EVK Sampath Maligai,
                      DPI Compound,
                      Nungambakkam,
                      Chennai.                             ... Respondent/Respondent


                      Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against
                      the order, dated 20.08.2014 passed in W.P(MD)No.13754 of 2014.


                                  For Appellant   : Mr.N.Mohan
                                  For Respondents : Mr.V.R.Shanmuganathan


                                                    JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

This Writ Appeal is directed against the order dated 20.08.2014

passed in W.P(MD)No.13754 of 2014.

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2. The writ petitioner had attended the Tamil Nadu Teachers

Eligibility Test-II conducted by the Teachers Recruitment Board for the

post of School Assistant in the year 2012-2013. His claim is that he

comes under the category of Inter-Caste marriage and that he was not

given preference under the Inter-Caste marriage category. However, the

learned single Judge had dismissed the writ petition on the ground that

the challenge was made only in the year 2014 and there was no reason

for the delay and laches explained by the petitioner.

3. Mr.V.R.Shanmuganathan, learned counsel appearing for the

respondent would submit that G.O.Ms.No.188, Personnel and

Administrative Reforms (Per.P) Department, dated 28.12.1976, which

categorizes that preference to inter-caste marriage candidates is

applicable only to the recruitment through employment exchange.

Therefore, the writ petitioner who has appeared in the regular

recruitment exams is not entitled for the preference under the said

category. Besides there is also no challenge to the said Government

Order so far.

4. After 2012-2013, it is stated that there were examinations

conducted by the Teachers Recruitment Board for TET for more than

three times. Therefore, there is no merits in the case of the appellant

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and hence, this writ appeal is dismissed and the order of the learned

single judge dated 20.08.2014 passed in W.P(MD)No.13754 of 2014, is

hereby confirmed. No Costs. Consequently, connected Miscellaneous

Petition is closed.

                                                                 [P.S.N.,J]    [S.K.,J.]
                                                                       08.01.2021
                      Index       :Yes/No
                      Internet    :Yes/No
                      pm

                      Note :

                      In view of the present lock
                      down     owing    to   COVID-19
                      pandemic, a web copy of the

order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

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PUSHPA SATHYANARAYANA,J.

and S.KANNAMMAL,J.

pm

W.A(MD)No.1451 of 2014

08.01.2021

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