V.Arokiadass vs The Chairman
2024 Latest Caselaw 19252 Mad

Madras High Court

V.Arokiadass vs The Chairman on 3 October, 2024

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                           W.P.No.28976 of 2024

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 03.10.2024

                                                      CORAM

                          THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                              W.P.No.28976 of 2024

                     V.Arokiadass                                              .. Petitioner

                                                         Vs.

                     The Chairman,
                     Teacher Recruitment Board,
                     College Road, Chennai – 600 006.                          .. Respondent

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus directing the respondent to include
                     the petitioner in the list of eligible candidates who are deemed to have the
                     benefit of the Judgment dated 10.07.2024 passed by this Court in Writ
                     Petition Nos.26084, 26133, 27571, 27807, 28291, 32081, 32218, 32698
                     and 35350 of 2023 wherein the State Government was directed to
                     continue the process of appointment left midway in 2017, insofar as the
                     petitioners are concerned and appoint them as Secondary Grade
                     Teachers, or Graduate Assistants as the case may be, as expeditiously as
                     possible, without causing any further delay, if they are otherwise eligible
                     for appointment as per the eligibility criteria laid down by the NCTE, and
                     to appoint them as teachers depending on their respective merit / ranking
                     as per the weightage method and their TET scores, applying the rule of
                     reservation accordingly and to therefore extend the scope and benefit of
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                                                                                 W.P.No.28976 of 2024

                     the said Judgment dated 10.07.2024 to the petitioner herein.

                                        For petitioner      :     Mr.S.Sandesh Saravanan

                                        For Respondent      :     Mr.R.Siddarth
                                                                  Standing Counsel

                                                           ORDER

This writ petition has been filed for a direction to the respondent to

include the petitioner in the list of eligible candidates who are deemed to

have the benefit of the judgment dated 10.07.2024 passed by this Court

in Writ Petition Nos.26084, 26133, 27571, 27807, 28291, 32081, 32218,

32698 and 35350 of 2023.

2.The issue that is involved in this writ petition was already

considered by the learned Single Judge of this Court in W.P.No.161 of

2024. By order dated 08.01.2024, the writ petition was dismissed.

Following this order, yet another order was passed by this Court in

W.P.No.6245 of 2024, dated 11.03.2024.

3.The learned counsel for the petitioner further submitted that the

name of the petitioner was declined after the orders were passed by this

Court and therefore, the petitioner is entitled for the same relief that was https://www.mhc.tn.gov.in/judis

granted to the petitioners in the Writ Petitions which was allowed by the

Division Bench.

4.In the considered view of this Court, this Court would have

granted the relief sought for by the petitioner for a mere asking if not for

the observation made at paragraph No.36. The petitioner has to

necessarily seek for a clarification from the Division Bench. This Court

cannot issue a direction which will run contrary to the observation made

by the Division Bench.

5.In the light of the above, there is nothing to be considered in this

writ petition and this writ petition must also fail in the light of the order

passed in W.P.No.161 of 2024, dated 08.01.2024 and accordingly, this

Writ Petition stands dismissed. No costs.

                                                                                       03.10.2024
                                                                                            (½)

                     krk

                     Index                     : Yes / No
                     Internet                  : Yes / No
                     Neutral Citation          : Yes / No

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

N.ANAND VENKATESH, J.

krk

To

The Chairman, Teacher Recruitment Board, College Road, Chennai – 600 006.

03.10.2024 (½)

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