M GASPAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer in the writ petition is to quash the order dated 27.5.2005 passed by the second respondent and the consequential order passed by the third respondent dated 21.10.2005 insofar as it describes the petitioner as Junior Grade P.G.Assistant on consolidated pay, selected for the year 2005-2006 and direct the respondents to declare that the petitioner has been selected as regular P.G.Assistant for the year 2002 and entitled to all consequential benefits from the date on which the persons who have secured lesser marks than the petitioner and selected and appointed as regular P.G.Assistant and confer all consequential benefits.

(2.) The case of the petitioner is that the Teachers Recruitment Board called for applications on 3.7.2002 for filling up 50 posts in the cadre of P.G.Assistants (Commerce). Petitioner applied under the seats reserved for B.C., General as well as Burma repatriates. Petitioner appeared for the written examinations on 18.8.2002. Results were published on 4.10.2002 and the petitioner secured 97 marks out of 150 and he was placed in 16th rank. Petitioner was selected in OC general category as well as BC priority.

(3.) On 25.10.2002 petitioner was called upon for certificate verification. As there was a mistake in the passport issued by the Government of India with regard to the date of birth of the petitioner, petitioner's selection was withheld. The first list of the selected candidates was announced on 2.11.2002; second list published on 11.12.2002; and the third list was released on 24.12.2002. Petitioner having not been selected filed O.A.No.903 of 2003 before the Tamil Nadu Administrative Tribunal and the Tribunal having been abolished, petitioner filed W.P.No.1302 of 2005 and got a direction to consider his representations dated 25.10.2002 and 27.10.2002, by order dated 20.1.2005. Pursuant to the said order the second respondent on 28.4.2005 called the petitioner for certificate verification and issued appointment order on 27.5.2005.