A.Menaga vs The Member Secretary
2023 Latest Caselaw 8747 Mad

                                                                                W.A.(MD)No.323 of 2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 20.07.2023

                                                         CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                W.A.(MD)No.323 of 2013


                     A.Menaga                                             ...Appellant

                                                           /Vs./


                     The Member Secretary,
                     Tamil Nadu Teacher Recruitment Board,
                     Chennai.                                             ...Respondent

                     PRAYER:- Writ Appeal - filed under Clause XV of Letters Patent Act, to
                     set aside the order dated 28.01.2023 made in W.P.(MD)No.15978 of
                     2012.


                                    For Appellant       : Mr.K.Periyakaruppan
                                    For Respondent      : Mr.VR.Shanmuganathan




                     1/4



https://www.mhc.tn.gov.in/judis
                                                                              W.A.(MD)No.323 of 2013




                                                     JUDGMENT

(Judgment of the Court was delivered by DR.ANITA SUMANTH, J.)

Both Mr.K.Periyakaruppan, learned counsel for the appellant

and Mr.VR.Shanmuganathan, learned counsel for the respondent would

accede to the position that the issue that arises as to whether B.A., degree

of one year could be considered as valid degree has been held adverse to

the candidate by a decision of this Court in R.Thirunavukkarasau vs The

State Of Tamil Nadu (2012 (5) CTC 129), which has since been affirmed

by the First Bench in Pramakumari and Others vs. R.Karthieyan and

Others (W.A.(MD)No.529 of 2013 batch dated 05.02.2014).

2. In light of the aforesaid, this Writ Appeal is dismissed. No

costs.

                                                               [A.S.M.J.,] & [R.V.J.,]
                                                                     20.07.2023
                     NCC      :Yes/No                                   (2/2)
                     Index    :Yes/No
                     Internet :Yes
                     sm

https://www.mhc.tn.gov.in/judis W.A.(MD)No.323 of 2013

TO:

The Member Secretary, Tamil Nadu Teacher Recruitment Board, Chennai.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.323 of 2013

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Judgment made in W.A.(MD)No.323 of 2013 (2/2)

Dated:

20.07.2023

https://www.mhc.tn.gov.in/judis