Hema Rajan vs The Secretary to Government, State of Tamil Nadu, School Education Department and The Chairman, Teachers Recruitment Board

The petitioner had appeared in the Teachers Eligibility Test Supplementary Examination held on 14.10.2012. In the writ examination, in Paper-

II, she was given ''D'' Series question paper. There were 150 questions. According to the petitioner, question Nos. 31, 33, 34, 35, 41, 44, 45, 46,

47, 48, 49, 50, 52, 53, 54, 56, 57, 58 and 59 had been asked not from the syllabus prescribed for the examination. In this regard, the petitioner

made a representation on 25.10.2012, requesting the respondents to declare her as passed in the examination. Since the said representation was

not considered, the petitioner is before this Court with this writ petition seeking appropriate direction to the respondents to consider her

representation. I have heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents and also

perused the records, carefully.

If the petitioner''s contention is that the above stated questions have been asked from out of the syllabus prescribed, it is for her to challenge the

same. Without challenging that, the petitioner now seeks simply a direction to the respondents to declare her as passed in the examination. This

course is not at all possible. Further, the contention of the petitioner that the questions were asked not from the syllabus also cannot be accepted

for more than one reason. The learned counsel would submit that the syllabus prescribed for the examination is the portions prescribed for the 6th,

7th and 8th standards. For a moment, I want to say that this examination is not for the 6th, 7th and 8th standard students to qualify for the next

standard. This examination is to test the eligibility of a teacher as to whether he/she will be in a position to teach the students of 6th, 7th and 8th

standards. Therefore, the syllabus prescribed cannot be equated to the text books for the 6th, 7th and 8th standard. In such view of the matter, the

only contention raised in the writ petition that questions were not asked from the syllabus prescribed also cannot be accepted. At any rate, the

relief sought for in the writ petition cannot be granted at all, because, at no stretch of imagination this Court can issue a direction to the respondents

to declare the petitioner as passed in the Teachers Eligibility Test Examination. In such view of the matter, this writ petition is dismissed. No costs.