Madras High Court
J.Jayanthi vs The State Of Tamil Nadu on 31 March, 2022
W.P.No.17333 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.03.2022
CORAM
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
W.P.No.17333 of 2020
and W.M.P.Nos.21451, 21453 & 21456 of 2020
J.Jayanthi ... Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
School Education Department,
Secretariat,
Chennai – 600 009.
2.The Teachers Recruitment Board,
Rep. by its Chairman,
4th Floor, E.V.K.Sampath Maligai,
DPI Campus, College Road,
Chennai – 600 006.
3.The Director of School Education,
O/o. The Directorate of School Education,
College Road,
Nungambakkam,
Chennai – 6.
4.The Member Secretary,
Teachers Recruitment Board,
4th floor, E.V.K.Sampath Maligai,
College Road,
Chennai – 6. ... Respondents
https://www.mhc.tn.gov.in/judis
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W.P.No.17333 of 2020
PRAYER: This Writ Petition has been filed under Article 226 of the
Constitution of India praying for the issuance of a Writ of Certiorarified
Mandamus, calling for the records relating to the impugned order passed
by the 2nd respondent vide his impugned proceedings Nil dated
28.10.2020 (published in the official website of the TRB on 28.10.2020)
in so far as it reserves the posts of Physical Education Teacher under
BC(W) category are concerned and the consequential impugned order
passed by the 3rd respondent vide his proceedings
Na.Ka.No.40207/C5/E4/2015 dated 28.10.2020 and quash the same as
illegal and consequently direct the respondents to consider the petitioner
for appointment to the post of Physical Education Teacher under BC(W)
category in the available notified vacancies within the period that may be
stipulated by this Court.
For Petitioner : Mr.T.P.Prabakaran
For R1 & R3 : Mr.V.Manoharan
Additional Government Pleader
For R2 & R4 : Mr.C.Kathiravan
Special Government Pleader
ORDER
The relief sought for in the writ petition is for a Certiorarified
Mandamus, to call for the records relating to the impugned order passed
by the 2nd respondent vide his impugned proceedings Nil dated
28.10.2020, insofar as it reserves the posts of Physical Education Teacher
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W.P.No.17333 of 2020
under BC(W) category are concerned and the consequential impugned
order passed by the 3rd respondent vide his proceedings
Na.Ka.No.40207/C5/E4/2015 dated 28.10.2020 and to quash the same as
illegal and consequently, direct the respondents to consider the petitioner
for the appointment to the post of Physical Education Teacher under
BC(W) categories in the available notified vacancies within the period that
may be stipulated by this Court.
2.Brief facts of case:
(i).The petitioner is qualified with Bachelor of Physical Education
degree. The second respondent has issued a notification vide Notification
No.5 of 2017, dated 26.07.2017, to the post of Special Teacher and the
qualifications to the said post were also prescribed in the notification.
Since, the petitioner is having sufficient qualification, she have applied for
the said post and participated in the written exam and she was also called
for the certificate verification in the ratio of 1 : 2 and the petitioner's
certificates were found to be in order. In pursuance thereof, the second
respondent vide his proceedings Nil dated 13.08.2008 has published the
tentative provisional selection list, in which petitioner's name was also
included.
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W.P.No.17333 of 2020
(ii).In the meanwhile, the writ petitions came to be filed before
the Madurai Bench of this Court, inter alia contending that some of the
qualifications are not mentioned in the notification, thereby petitioner's
chance of selection got deprived of. In this circumstances one
Mrs.B.Sivakami, has filed a writ Petition in W.P.(MD).No.21650 of 2018,
wherein, the Madurai Bench of this Court has disposed the above writ
petition by holding that the Notification No.5/2017, dated 26.07.2017 is
ultra virus. Aggrieved against the said Judgment, an appeal in
W.A.(MD).No.65 and etc of 2019 has been filed by the respondents as
well as many other selected candidates and by an order dated 12.02.2019,
the writ appeal was allowed by stating that the selected candidates are
entitled to get their appointment order. Aggrieved over the same, review
applications were filed and the Hon'ble Division Bench of this Court at
Madurai Bench vide order dated 20.08.2019 has held that all the
petitioners are eligible and has directed the Teacher Recruitment Board to
consider the candidature of the petitioners along with the selected
candidates and it was restricted only in respect of the petitioners therein.
(iii).In the meanwhile, the second respondent vide his impugned
proceedings Nil dated 28.10.2020 has published the revised provisional
selection list for appointment to the post of Physical Education Teacher
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W.P.No.17333 of 2020
and it contains the names of various candidates, whose names were not
included in the earlier provisional selection list. Without conducting the
certificate verification, the second respondent proposed to conduct
counselling for issuing posting orders. In consequent thereto the third
respondent vide his impugned proceedings in Na.Ka.No.40207/C5/E4/
2015, dated 28.10.2020, has proceeded with counselling for issuing
posting order and the same was scheduled to be held on 03.11.2020 and
04.11.2020. Further, out of 632 posts 561 posts were filled up and 71
remaining notified vacancies are reserved on the ground that the
candidates in the respective category with the particular special
reservation are not available. The petitioner has secured cut off marks.
When the petitioner is very much available with the required cut off
marks, the said posts should have been filled up by the candidates
belonging to the respective communal category. Further, first proviso to
Section 27(c) of the Tamil Nadu Government Servants (Conditions of
Service) Act, 2016, if the Ex-serviceman candidate is not available, it
should be filled up by candidate belonging to the respective communal
category and as such reserving the post without considering their
candidature is violative of Article 16 of the Constitution of India. Further,
the post reserved for the candidates studied in Tamil Medium should also
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W.P.No.17333 of 2020
be considered by the candidate belonging to the respective communal
category. Hence, the present writ petition.
3.The learned counsel appearing for the petitioner would submit
that though the writ petitioner had challenged the impugned proceedings
of the second respondent/TRB for non-inclusion of their name in the
selection list for appointment to the post of Physical Education Teacher,
during the course of arguments he fairly stated before this Court that the
respondents have filled up only 561 vacancies out of notified vacancies of
632 in the Department of Directorate of School Education and if the
remaining vacancies are filled up, the petitioner would get chance.
Further, he would rely upon the order passed by this Court in similar
circumstances of the case in W.P.No.17241 of 2020, wherein, this Court
has given three months time to complete the recruitment. Hence, prays
that a direction may be given to fill up the remaining vacancies by the
second respondent/TRB.
4(i).The learned counsel for the respondents would submit that
the second respondent has filed a counter affidavit, wherein, it is stated
that the Board issued notification calling for application for the post of
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W.P.No.17333 of 2020
Special Teacher vide Notification No.5/2017, dated 26.07.2017. The
petitioner has applied for the post of Special Teachers (Physical Education
Teacher) pursuant to the notification. After the completion of selection,
the Board has published the provisional Selection list for the notified
vacancies on 12.10.2018. After the publication of result, some of the
candidates filed writ petitions before this Court to consider the
qualification as C.P.Ed, D.P.Ed as eligible one for the said recruitment of
Physical Education Teacher and this Court in W.A.No.3812 of 2018 has
directed to Government to consider the candidature of the appellants in
terms of the Government order.
4(ii).Further, following the judgments delivered by the this Court
in various cases, W.A(MD).No.110 of 2019, W.A.(MD).65 of 2019, etc,
the Board has decided to consider the equivalent G,O's, re-verified the
Certificate Verification and awarded the weightage marks as per the
available CV documents. The Board has withdrew the provisional
selection list for the post of Physical Education Teachers published on
12.10.2018 and the Board has released the revised provisional selection
list for the post of Physical Education Teachers on 28.10.2020. Further,
he would submit that as per the Notification No.05/2017, the Board has
notified for 663 vacancies, under Directorate of School Education the
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W.P.No.17333 of 2020
Board notified 632 vacancies for which the Board has taken steps to fill
up 561 posts as per the revised Provisional selection list dated 28.10.2020
and the remaining 31 vacancies were notified for different departments.
Further, he submitted that the Board has followed the rules of reservation
as notified in the Notification No.5 of 2017 for the post of Special
Teachers (Physical Education Teachers) and submitted that Board
requires three moths time to proceed with the selection process.
5.Heard both the learned counsel on either side and perused the
materials placed on record.
6.Recording the statement made by the learned counsel for the
respondents that the Board requires three months times to complete the
recruitment and in the light of the order passed by this Court in
W.P.No.17241 of 2020, this writ petition stands disposed of. No costs.
Consequently, connected miscellaneous petitions are closed.
31.03.2022
Dua
Internet:Yes
https://www.mhc.tn.gov.in/judis
W.P.No.17333 of 2020
To
1.The Secretary to Government,
The State of Tamil Nadu,
School Education Department,
Secretariat, Chennai – 600 009.
2.The Chairman,
Teachers Recruitment Board,
4th Floor, E.V.K.Sampath Maligai,
DPI Campus, College Road,
Chennai – 600 006.
3.The Director of School Education,
O/o. The Directorate of School Education,
College Road, Nungambakkam,
Chennai – 6.
4.The Member Secretary,
Teachers Recruitment Board,
4th floor, E.V.K.Sampath Maligai,
College Road, Chennai – 6.
https://www.mhc.tn.gov.in/judis
W.P.No.17333 of 2020
D.KRISHNAKUMAR, J.
Dua
W.P.No.17333 of 2020
31.03.2022
https://www.mhc.tn.gov.in/judis
