Madras High Court
The State Of Tamil Nadu vs P.M.Arunkumar on 20 July, 2021
W.A.No.327 of 2021
and C.M.P.No.1326 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.07.2021
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
and
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.A.No.327 of 2021
and
C.M.P.No.1326 of 2021
1.The State of Tamil Nadu,
Rep. by its Principal Secretary to Government,
St. George Fort,
Chennai – 600 009.
2.Teachers Recruitment Board,
Rep by its Chairman,
4th Floor, E.V.K. Sampath Maligai,
College Road,
Chennai – 600 006. .. Appellants
Vs.
1.P.M.Arunkumar
2.Bharathiar University,
Rep. by its Registrar,
Coimbatore.
(R2 not necessary party. Hence given up) .. Respondents
Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside
the order passed by this Court in W.P.No.33549 of 2012, dated
20.02.2013.
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W.A.No.327 of 2021
and C.M.P.No.1326 of 2021
****
For Appellants : Mr.R.Neelakandan
State Government Counsel
For Respondent-1 : Mr.V.Balamurugan
For Respondent-2 : Given up
****
JUDGMENT
[delivered by PUSHPA SATHYANARAYANA, J.]
Challenge in this writ appeal is to the order of the writ court dated
20.02.2013 directing the Government to appoint the writ petitioner, who
had been selected by the Teachers Recruitment Board.
2. The only dispute was that the writ petitioner was having a degree
in B.Sc. Mathematics with Computer Application. As per the requirement,
the candidate should be a graduate in Bachelor's Degree with Tamil,
English, Mathematics, Physics, Chemistry, Botany, Zoology, History and
Geography or a degree with any one of the equivalent subjects from a
recognised University under 10+2+3 pattern along with B.Ed.
qualification.
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W.A.No.327 of 2021
and C.M.P.No.1326 of 2021
3. In G.O.(1D) No.260 Higher Education (H1) Department, dated
15.09.2012, the Government has recognised M.Sc., Mathematics with
Computer Application as equivalent to M.Sc., Mathematics for the purpose
of employment in public service.
4. The learned Single Judge also has observed that the writ
petitioner had produced certificate from the Bharathiyar University dated
04.12.2012 showing that B.Sc., Mathematics with Computer Application
issued by the University can be considered as equivalent to B.Sc.,
Mathematics degree. Therefore, the Writ Court directed the second
appellant to consider the writ petitioner for appointment. Now, the appeal
is preferred against the said order.
5. When the appeal is taken up for hearing, the learned State
Government Counsel appearing for the appellants would state that the
writ petitioner was already given appointment on 12.11.2013, which is
also acknowledged by Mr.V.Balamurugan, learned counsel appearing for
the first respondent.
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W.A.No.327 of 2021
and C.M.P.No.1326 of 2021
PUSHPA SATHYANARAYANA, J.
and
KRISHNAN RAMASAMY, J.
rsi
6. Recording the same, the writ appeal is dismissed as infructuous.
No costs. Consequently, the connected miscellaneous petition is closed.
[P.S.N. J.] [K.R. J.]
20.07.2021
Index : Yes / No
Internet : Yes/No
Speaking/Non speaking order
rsi
W.A.No.327 of 2021
and
C.M.P.No.1326 of 2021
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