STATE OF TAMIL NADU Vs. K. SHOBANA

JUDGEMENT

(1.) The perennial problem of working out the reservation system given the scarce employment sources has given rise to the present dispute.

(2.) Notification was issued on 12.06.2019 by the Teachers' Recruitment Board, appellant No. 3, inviting applications online from eligible candidates for direct recruitment to the post of Post Graduate Assistants and Physical Education Directors, Grade-I in school education and other departments for the year 2018-2019 in Tamil Nadu. The recruitment for various subjects was carried out smoothly, but the filling up of vacancies for the post of Post Graduate Assistants in Chemistry has caused some disputes in which the respondents were applicants. In terms of the notification, a total of 356 posts were notified for Chemistry, out of which 117 vacancies were available for Most Backward Class (MBC) and Denotified Community (DNC) candidates. The break-up of 117 vacancies was of 74 backlog vacancies and 43 current vacancies.

(3.) The respondents, among other candidates, applied for the aforementioned post online and appeared in the written examination on 28.09.2019. Post verification of certificates, a provisional selection list was published by appellant No. 3 on 20.11.2019, but the names of the respondents were absent.