Madras High Court
E.Kavitha vs The State Of Tamil Nadu on 3 June, 2024
Author: Battu Devanand
Bench: Battu Devanand
W.P.Nos.27247 of 2017 and 75 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
RESERVED ON : 25.03.2024
PRONOUNCED ON : 03.06.2024
CORAM
THE HON'BLE MR. JUSTICE BATTU DEVANAND
W.P.Nos.27247 of 2017 and 75 of 2019
and WMP.No.29096 of 2017 and 31816 of 2019
E.Kavitha ... Petitioner in both the petitions
Vs.
1.The State of Tamil Nadu,
Rep. By its Principal Secretary to Government,
Higher Education Department,
Secretariat, Fort St. George,
Chennai 600 009.
2. The State of Tamil Nadu,
Rep. By its Principal Secretary to Government,
School Education Department,
Secretariat, Fort St. George,
Chennai 600 009.
3. The Director of School Education,
DPI Campus, College Road,
Chennai 600 006.
4. The Chairman,
Teachers Recruitment Board,
4th Floor, E.V.K.Sampath Maligai,
DPI Campus, College Road,
1/15
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W.P.Nos.27247 of 2017 and 75 of 2019
Chennai 600 006.
5. The Secretary,
Tamil Nadu Public Service Commission,
VOC Nagar, Frazer Bridge Road,
Park Town,
Chennai 600 003.
... Respondents in WP.No.27247 of 2017
1.The State of Tamil Nadu,
Rep. By its Principal Secretary to Government,
Higher Education Department,
Secretariat, Fort St. George,
Chennai 600 009.
2. The State of Tamil Nadu,
Rep. By its Principal Secretary to Government,
School Education Department,
Secretariat, Fort St. George,
Chennai 600 009.
3. The Director of School Education,
DPI Campus, College Road,
Chennai 600 006.
4. The Chairman,
Teachers Recruitment Board,
4th Floor, E.V.K.Sampath Maligai,
DPI Campus, College Road,
Chennai 600 006.
5. The Chairman,
Tamil Nadu Public Service Commission,
VOC Nagar, Frazer Bridge Road,
Park Town,
Chennai 600 003.
6. The Registrar,
University of Madras,
Ezhilagam, Chepauk,
Chennai 600 005.
... Respondents in WP.No.75 of 2019
2/15
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W.P.Nos.27247 of 2017 and 75 of 2019
PRAYER in WP.No.27247 of 2017: Writ Petitions filed under Article 226
of the Constitution of India, to issue a Writ of Mandamus, directing the
respondents 2 to 4 to issue appointment order to the petitioner
(17PG32011852) to the post of PG Assistant (Tamil) under GT(W)
category as per selection list issued by 4th respondent dated 12.09.2017
based on the communication forwarded by Tamil Nadu Open University in
F.No.TNOU/Gen1-39/2017/174, dated 07.09.2017, by considering the
representation submitted by the petitioner dated 08.09.2017.
PRAYER in WP.No.75 of 2019: Writ Petitions filed under Article 226 of the
Constitution of India, to issue a Writ of Certiorarified Mandamus to call for
the records relating to the impugned Government order issued by the 1st
respondent in G.O.Ms.No.56, Higher Education (K-2) Department dated
15.03.2018 and to quash the same insofar as directing the respondents 1 to
5 declaration of B.A. (Functional Tamil) awarded by Tamil Nadu Open
University not equivalent to B.A. (Tamil) is concerned and to pass
appropriate orders declaring B.A. (Functional Tamil) degree awarded by
Tamil Nadu Open University is equivalent to B.A.(Tamil) by considering the
Certificate of Equivalence issued by University of Madras dated 16.03.2015
and 20.02.2018 and other relevant materials and further to appoint the
petitioner to the post of PG Assistant (Tamil) for GTW category as per
selection list issued by 4th respondent dated 12.09.2017, on par with juniors
selected with all consequential and other attendant benefits within a time
frame to be fixed by this Court.
3/15
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W.P.Nos.27247 of 2017 and 75 of 2019
For Petitioner : Ms.M.Kaviya for
Mr.S.Nedunchezhiyan
For Respondents
for RR1 to 3 : Mr.L.S.M.Hasan Fizal, AGP (in both the petitions)
for R4 : Mr.Alagu Goutham (in both the petitions)
for R5 : Mr.R.Bharanitharan (in both the petitions)
for R6 : Mr.M.Arukumar (in WP.No.75 of 2019)
COMMON ORDER
Heard the learned counsel for the petitioner, learned Additional
Government Pleader appearing for the respondents 1 to 3, the learned
Standing Counsel appearing for the fourth respondent, the learned Standing
Counsel appearing for the fifth respondent and the learned Standing Counsel
appearing for the sixth respondent.
2. Since the issue involved in these 2 Writ Petitions is one and the
same, they are disposed of by a common order.
3. On careful perusal of the materials available on record, the
following admitted facts emerges for consideration in these Writ Petitions:
i) The petitioner belongs to Most Back Class (MBC) community.
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W.P.Nos.27247 of 2017 and 75 of 2019
ii) The petitioner completed 12th standard and obtained Bachelor's
Degree in B.A.(Functional Tamil) from the Tamil Nadu Open
University in the year 2012 and further obtained a Degree in B.Ed. in
the year 2013. She also obtained Post Graduation Degree in
M.A.(Tamil) from the University of Madras in the year 2016 through
correspondence course. She secured first rank in B.A.(Functional
Tamil) and awarded with Gold Medal.
iii) The petitioner cleared National Eligibility Test in December 2015. She
passed the State Level Eligibility Test in February 2016 and she also
cleared Teachers Eligibility Test in the year 2017. The petitioner has
been selected to the post of Junior Assistant in Group-IV examination
conducted by TNPSC in the year 2012 and appointed as Junior
Assistant in School Education Department on 04.02.2013.
iv) The Teachers Recruitment Board issued Notification No.03/2017
dated 09.05.2017 for direct recruitment to the post of PG
Assistant/Physical Director Grade-I in Tamil Nadu Higher Secondary
Educational Service. In the said notification, 412 vacancies have been
notified for the post of PG Assistant (Tamil). As per the notification,
the method of selection involves written examination and awarding of
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W.P.Nos.27247 of 2017 and 75 of 2019
weightage marks through Certificate Verification.
v) The petitioner submitted application for selection to the post of
PG Assistant after getting necessary permission from the Department.
She attended the written examination on 02.07.2017 and secured 80
marks and thereby she was provisionally selected to attend certificate
verification under GT(G) category. The petitioner attended certificate
verification on 28.08.2017 and produced all the certificates.
vi) Subsequent to certificate verification, results were published by the
TRB on 12.09.2017 and the petitioner was selected to the post of PG
Assistant (Tamil) under GT (W) turn with remarks as “equivalence
certificate to be produced”. The petitioner name was included in the
provisional selection list in Sl.No.79 after certificate verification and
as per the instructions of the TRB, the petitioner has to produce the
equivalence certificate for B.A.(Functional Tamil).
vii) Basing on the selection list dated 12.09.2017, placement counselling
for issuance of posting order was conducted on 19.09.2017. But the
petitioner was not issued with any communication to participate in the
counselling for posting and for placement orders. On enquiry, she
came to know that her name was not included for the counselling as
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W.P.Nos.27247 of 2017 and 75 of 2019
she has not produced the equivalence certificate for B.A.(Functional
Tamil) and all other candidates were issued posting orders on
21.09.2017. Aggrieved against the action of the respondents, the
petitioner filed W.P.No.27247 of 2017. During the pendency of the
Writ Petition No. 27247 of 2017, the State Government issued
G.O.Ms.No.56, Higher Education (K-2) Department dated
15.03.2018, wherein it is stated that B.A.(Functional Tamil) awarded
by the Tamil Nadu Open University is not equivalent to B.A. (Tamil)
for the purpose of employment in Public Services. Challenging the
said G.O.Ms.No.56, dated 15.03.2018, the petitioner is constrained to
file W.P.No.75 of 2019.
4. The learned counsel for the petitioner would submit that B.A.
(Functional Tamil) Degree acquired by the petitioner is equivalent to B.A.
(Tamil), which is evident from the certificate dated 16.03.2015 issued by the
University of Madras, wherein it is declared that B.A. (Functional Tamil)
awarded by the Tamil Nadu Open University is equivalent to B.A. (Tamil) of
University of Madras provided that the candidate should have passed degree
under 10 + 2 + 3 or 11 + 1 + 3 pattern of study. Apart from that, the Tamil
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W.P.Nos.27247 of 2017 and 75 of 2019
Nadu Open University also issued equivalence certificate to declare that B.A.
(Functional Tamil) of Tamil Nadu Open University is equivalent to B.A.
(Tamil) programme of any other University. In view of the declaration made
by the Tamil Nadu Open University and the Madras University, the learned
counsel for the petitioner would contend that the petitioner is entitled for
selection to the post of P.G. Assistant (Tamil) based on the marks secured
by her in written examination conducted by the Teachers Recruitment Board
(TRB). However, TRB is erroneously insisting orders of the Government to
declare the equivalence of degree after obtaining recommendations of the
Equivalence Committee.
5. The learned counsel for the petitioner also submits that the
Government issued orders in G.O.Ms.No.112, Higher Education (K2)
Department, dated 18.07.2014 declaring equivalence of various degrees
including B.A. (Functional Tamil) awarded by Pondicherry University is
equivalent to B.A. (Tamil).
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W.P.Nos.27247 of 2017 and 75 of 2019
6. The learned counsel for the petitioner would also submit that the
Tamil Nadu Open University has also forwarded proposals to the Tamil
Nadu Public Service Commission to place the subject before the Equivalence
Committee constituted for the purpose to declare B.A.(Functional Tamil)
awarded by the Tamil Nadu Open University is equivalent to B.A. (Tamil)
and the same was forwarded to the Tamil Nadu State Higher Education
Council and the same is under consideration.
7. The learned counsel further submits that the Government issued
orders in G.O.Ms.No.56, Higher Education (K-2) Department dated
15.03.2018 approving the resolution passed by the 57th Equivalence
Committee meeting of TNPSC by which B.A. (Functional Tamil) Degree
awarded by the Tamil Nadu Open University is declared to be not equivalent
to B.A. (Tamil) for the purpose of employment in Public Services. The
learned counsel would contend that the said G.O. impugned in W.P.No.75
of 2019 is exfacie illegal, arbitrary and against law and the same is liable to
be quashed.
8. On behalf of the Teachers Recruitment Board / fourth respondent a
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W.P.Nos.27247 of 2017 and 75 of 2019
counter has been filed, supporting G.O.Ms.No.56, dated 15.03.2018.. The
learned counsel appearing for the respondent contends that in the light of
G.O.Ms.No.56, dated 15.03.2018, B.A. (Functional Tamil) awarded by the
Open University is not equivalent to B.A. (Tamil) and the petitioner's
candidature could not be considered.
9. At this stage, the learned counsel for the petitioner has drawn
attention of this Court to G.O.Ms.No.19, Higher Education (K1),
Department, dated 02.02.2022 by placing a copy of the said G.O. before this
Court. On perusal of the same, it appears that the Government after careful
consideration approved the resolution passed in 13th Equivalence
Committee through circulation on 10.12.2021 held under the Chairmanship
of the Principal Secretary to Government, Higher Education Department and
declared that certain degrees offered by various Universities / Educational
Institutions, be equivalent to the similar degrees mentioned therein from the
date of issuance of such degrees for the purpose of employment in the Public
Services. In the said G.O., it is stated that B.A. (Functional Tamil) awarded
by the Tamil Nadu Open University has been declared as equivalent to B.A.
(Tamil) for the purpose of employment in Public Services. After issuance of
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G.O.Ms.No.19, Higher Education (K1), Department dated 02.02.2022, by
the State Government, it is clear that B.A. (Functional Tamil) is equivalent
to B.A. (Tamil) for the purpose of employment in Public Services and the
said degree is equivalent from the date of issuance of such degree.
10. In my considered view, after issuing G.O.Ms.No.19, Higher
Education (K1) Department, dated 02.02.2022 by the State Government, no
further adjudication is required on this aspect as already B.A. (Functional
Tamil) degree has been declared as equivalent to B.A. (Tamil) for the
purpose of employment in Public Services. As such, both these Writ
Petitions are liable to be allowed.
11. At this stage, the learned counsel for the petitioner has placed
reliance on the judgment of the Hon'ble Apex Court in Praveen Kumar C.P.
vs. Kerala Public Service Commission and Others reported in 2021 17
SCC 383, wherein an identical issue of equivalence of degrees were
considered. The Hon'ble Apex Court while allowing the Civil Appeals has
set aside the impugned judgment giving benefits to the eligible candidates on
the ground of lapse of efflux of time. The relevant portion of the said
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judgment is extracted hereunder:
“28. The judgments under appeal are accordingly set
aside and the orders of the Tribunal dated 20.09.2019 and
02.09.2019 shall stand restored. Let result of the appellants
be disclosed and in the event, on the basis of their
performance, they come within the list of selected candidates
as per the ranked lists, the benefit thereof shall not be denied
to the appellants on the ground of lapse of the list by efflux of
time. In the event they qualify for appointment, they shall be
given appointment and they shall be treated to have been in
service from the date of their appointment in their respective
posts.”
12. Having considered the entire issue comprehensively, this Court is
of the considered opinion that the petitioner is entitled for appointment as
P.G. Assistant (Tamil) in the light of G.O.Ms.No.19, Higher Education
(K1) Department, dated 02.02.2022 and the respondents shall give
appointment to her without denial on the ground of lapse of efflux of time.
13. Accordingly, both the Writ Petitions are allowed with the
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W.P.Nos.27247 of 2017 and 75 of 2019
following directions:
The fourth respondent shall issue appointment
order to the petitioner to the post of PG Assistant
(Tamil) under GT(W) category as per the selection list
issued by the fourth respondent dated 12.09.2017, within
a period of four weeks from the date of receipt of a copy
of this order.
No costs.
Consequently, connected miscellaneous petitions are closed.
03.06.2024
Speaking/Non-speaking order
Index : Yes/No
Internet : Yes/No
pvs
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W.P.Nos.27247 of 2017 and 75 of 2019
To
1.The Principal Secretary to Government,
The State of Tamil Nadu,
Higher Education Department,
Secretariat, Fort St. George,
Chennai 600 009.
2.The Principal Secretary to Government,
The State of Tamil Nadu,
School Education Department,
Secretariat, Fort St. George,
Chennai 600 009.
3. The Director of School Education,
DPI Campus, College Road,
Chennai 600 006.
4. The Chairman,
Teachers Recruitment Board,
4th Floor, E.V.K.Sampath Maligai,
DPI Campus, College Road,
Chennai 600 006.
5. The Secretary,
Tamil Nadu Public Service Commission,
VOC Nagar, Frazer Bridge Road,
Park Town,
Chennai 600 003.
6. The Chairman,
Tamil Nadu Public Service Commission,
VOC Nagar, Frazer Bridge Road,
Park Town,
Chennai 600 003.
7. The Registrar,
University of Madras,
Ezhilagam, Chepauk,
Chennai 600 005.
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W.P.Nos.27247 of 2017 and 75 of 2019
BATTU DEVANAND.J.,
pvs
Pre-delivery order in
W.P.Nos.27247 of 2017 and 75 of 2019
03.06.2024
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