NALLENDRAN Vs. STATE OF TAMIL NADU
LAWS(MAD)-2022-11-94
HIGH COURT OF MADRAS
Decided on November 02,2022

Nallendran Appellant
VERSUS
STATE OF TAMIL NADU Respondents

JUDGEMENT

R.VIJAYAKUMAR,J. - (1.)The present writ petitioner has been filed challenging G.O(Ms).No.252 dtd. 5/10/2012 under which the criteria for selection of candidates who have cleared Teachers Eligibility Test for appointment to the post of Secondary Grade Teacher and B.T. Assistant was fixed by the first respondent herein.
(2.)According to the petitioner, he had passed Higher Secondary Examination in the year 1999 and B.Sc. Mathematics from Bharathidasan University in April 2008. The petitioner had cleared Bachelor of Education Course in June 2009. Thereafter, he had passed M.Sc. Mathematics in April 2012 from Bharathidasan University. The petitioner has also cleared Master of Education Course in May 2012 and he had registered his employment qualification with District Employment Exchange, Tiruchirappli with his Undergraduate qualification on 15/9/2009. He has also registered the educational qualification with Professional and Executive Employment Exchange, Chennai on 26/9/2012.
(3.)According to the petitioner, he had applied for Graduate Assistants Examination conducted by the third respondent. The petitioner had secured 102 marks out of 150 marks. The petitioner was called for certificate verification on 24/1/2014. While the certificates were verified, he was informed that weightage will be given for the marks that was secured in the Higher Secondary Examination, B.Ed Examination and Teachers Eligibility Test Examination. Only when he appeared for certificate verification, he came to know about the impugned G.O(Ms).No.252 dtd. 5/10/2012. According to the petitioner, as per the impugned G.O, only 60 marks are being allotted for Teachers Eligibility Test and the rest of the marks are been allotted for the marks secured in Higher Secondary Examination, Degree Examination and B.Ed Examination. He had further contended that once the Teachers Eligibility Test is being conducted and the results are published, the marks obtained in the competitive examination should be the sole criteria for allotment of marks during certificate verification.


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