R.Prema Latha, v. The State of Tamil Nadu,, Madras High Court, Judgment, Law, casemine.com

Citation Codes

Equivalent Citations

citation codes

Case Number

WP.19939/2014

Disposition

dismissed

Advocates

Judges

Hon'ble Mr.Justice S.M.Subramaniam

Acts

TAMIL NADU PRIVATE COLLEGES REGULATION ACT 1976
sub-section (1)." 30. Section 16(1)
sub-section (2) of Section 16
120/195 NOTES Section 16
sub-section (2) of Section 15.
Nadu Private Colleges (Regulation) Act 1976 and the Rules.

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Smart Summary

Factual and Procedural Background

The writ petitions arise from allegations of widespread irregularities, illegalities, and corrupt practices in the selection and appointment of Assistant Professors by the Pachaiyappa's Trust Board across six colleges in Tamil Nadu pursuant to advertisements dated 12.12.2013, 18.02.2014, and 02.12.2015. The petitioners, who participated in the selection processes but were unsuccessful, challenged the appointments of candidates they allege were unqualified and appointed through corrupt means, including payment of large sums of money. The High Court appointed an Interim Administrator, Hon'ble Mr. Justice P. Shanmugam (Retd.), who conducted a thorough enquiry and found patent illegalities and irregularities in qualifications, experience claims, and the selection process itself. The Administrator issued show cause notices to over 150 candidates, but no final orders were passed. The Director of Collegiate Education also submitted a report confirming discrepancies in awarding marks and qualifications. The petitioners sought directions for a special enquiry and cancellation of appointments, while respondents contested maintainability and locus standi.

Legal Issues Presented

Whether the selection and appointment process conducted by the Pachaiyappa's Trust Board was vitiated by illegalities, irregularities, and corrupt practices rendering the entire selection void.
Whether it is possible to segregate tainted candidates from untainted ones and thus preserve the appointments of innocent candidates.
Whether appointed candidates who have served for several years can be validly terminated on grounds of tainted selection.
Whether the petitioners, being unsuccessful candidates, have locus standi to challenge the selection process.

Arguments of the Parties

Petitioners' Arguments

The entire selection and appointment process was marred by malpractices, illegalities, and corruption.
Appointed candidates lacked requisite qualifications as per UGC Regulations adopted by the State.
The selection committee was improperly constituted, with no representation from college principals or heads of departments.
There was no interview as mandated, and marks for teaching experience were awarded irregularly.
Large scale bribery and monetary transactions influenced appointments.
Petitioners, belonging to poor families and having served for years, were denied equal opportunity due to corrupt practices.
They seek cancellation of the entire selection and appointment process and initiation of criminal action.

Respondents' Arguments

The selection and appointment procedures were followed as per Recruitment Notifications and UGC Regulations.
Selected candidates are qualified and have been working for 6 to 8 years, and their appointments should not be disturbed.
Petitioners, being unsuccessful candidates, lack locus standi to challenge the selection.
If any unqualified candidates are found, only their appointments should be cancelled, not the entire selection.
Discrepancies between the Administrator's and Director of Collegiate Education's reports are artificially created and do not warrant cancellation of the entire process.

Table of Precedents Cited

Precedent	Rule or Principle Cited For	Application by the Court
Sachin Kumar and Others vs. Delhi Subordinate Service Selection Board (DSSSB) and Others [(2021) 4 SCC 631]	Principles regarding when an examination or selection process can be vitiated due to systemic irregularities or fraud.	Used to establish that systemic corruption affecting equal opportunity justifies cancellation of entire selection.
Bihar School Examination Board vs. Subhas Chandra Sinha [(1970) 1 SCC 648]	Cancellation of examination results where mass unfair means were adopted; no individual show cause required when entire process vitiated.	Supported the proposition that entire examination or selection can be cancelled without individual hearings when wide-scale malpractice is found.
Anamica Mishra vs. U.P. Public Service Commission [1990 Supp SCC 692]	Distinguishing between systemic and localized irregularities; cancellation of entire recruitment only if segregation of tainted candidates is impossible.	Court held that if irregularities affect only part of process, only affected portion can be set aside, not entire selection.
Madhyamic Shiksha Mandal, M.P. vs. Abhilash Shiksha Prasar Samiti [(1998) 9 SCC 236]	Upheld cancellation of examination due to mass copying and leakage affecting entire process.	Emphasized difficulty in segregating innocent candidates from wrongdoers in cases of mass malpractice.
Union of India vs. Rajesh P.U. [(2003) 7 SCC 285]	Cancellation of entire selection not justified if tainted candidates can be identified and segregated.	Held that only candidates found guilty of irregularities should be penalized, innocent candidates should not suffer.
Inderpreet Singh Kahlon vs. State of Punjab [(2006) 11 SCC 356]	Requirements for terminating services of appointees found to be selected through corrupt means; need for thorough investigation and satisfaction of sufficiency of material.	Provided guidelines for fair termination of tainted appointees after years of service, emphasizing natural justice.
Joginder Pal vs. State of Punjab [(2014) 6 SCC 644]	Effort to segregate tainted from non-tainted candidates in a corrupted selection process.	Affirmed cancellation of entire selection if segregation impossible; otherwise, protect innocent candidates.
All India Railway Recruitment Board vs. K. Shyam Kumar [(2010) 6 SCC 614]	Validity of retest after large scale malpractices in written examination.	Upheld retest decision; emphasized that judicial review should not substitute bona fide decisions of authorities.
State of Tamil Nadu vs. A Kalaimani [(2021) 16 SCC 217]	Integrity and purity of examination process; cancellation of examination on finding of mass manipulation.	Held that Board’s decision to cancel examination on reasonable material should not be interfered with by courts.
Gohil Vishvaraj Hanubhai vs. State of Gujarat [(2017) 13 SCC 621]	Cancellation of examination or selection process due to large-scale malpractices; no requirement to prove every detail.	Reiterated that State has power to cancel examinations to protect public interest and constitutional mandates.

Court's Reasoning and Analysis

The Court began by emphasizing the constitutional mandate of equality and the necessity of integrity in public employment selections, highlighting the detrimental impact of corruption and illegality on meritorious candidates and public confidence. The Administrator's detailed enquiry exposed widespread violations of UGC Regulations, including appointments of candidates lacking NET/SLET/SET qualifications, degrees obtained through correspondence or distance education, and irregular awarding of teaching experience marks. The Director of Collegiate Education's report corroborated these findings, revealing significant discrepancies and unqualified candidates.

The Court analyzed precedents distinguishing between cases of systemic corruption, where the entire selection must be cancelled, and cases where tainted candidates can be segregated from untainted ones. It found that in the present case, the illegality was so pervasive and intertwined with the selection process that segregation was impossible and ineffective. The Court rejected the respondents' contention on locus standi, reasoning that petitioners challenged the process based on constitutional violations affecting equal opportunity, a matter of public interest.

The Court further examined the principle that appointments, even if the appointees have served for years, can be terminated if the selection process is fundamentally tainted, provided due process and sufficient material are established. It stressed that continuing employment during litigation is a litigious continuance and does not confer protection against invalidation of appointments.

Considering the gravity and extent of irregularities, the Court concluded that the entire selection and appointment process was illegal, void ab initio, and liable to be set aside to uphold constitutional principles and public interest. The Court underscored that leniency or sympathy towards tainted candidates would erode the sanctity of public employment and constitutional mandates.

Holding and Implications

Holding: The Court declared the selection and appointment of Assistant Professors pursuant to the Pachaiyappa's Trust Board Notifications dated 12.12.2013, 18.02.2014, and 02.12.2015 as null and void. The Management of the Pachaiyappa's Trust Board was directed to terminate the services of all appointed candidates forthwith and to conduct a fresh selection process within three months following proper procedures. As an interim measure, appointees may continue as Guest Lecturers for up to three months or until fresh selections are completed, with salary paid by the Government as per UGC norms. If appointees decline to continue, the Trust Board must engage other Guest Lecturers to avoid disruption to students.

Implications: The decision directly affects the parties by annulling the existing appointments and mandating a fresh selection process to restore constitutional compliance and public confidence. No new precedent beyond the application of established constitutional and service jurisprudence principles was set. The ruling reinforces the imperative of fairness, transparency, and adherence to statutory qualifications in public employment selections, particularly in educational institutions.

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R.Prema Latha, v. The State of Tamil Nadu,

W.P.Nos.19939 of 2014 & 36827 of 2016

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 17.11.2022

CORAM

THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

W.P.Nos.19939 of 2014 And 36827 of 2016 and

W.M.P.Nos.31625 of 2016 and 22183 of 2021 W P No.19939 of 2014:

1.R.Prema Latha

2.S.Shanthi

3.A.Mekala

4.A.Balamurugan

5.M.Muruga Dhas

6.K.Kennedy

7.G.Rameshkannan ... Petitioners

Vs.

1.The State Of Tamil Nadu

Rep. by the Secretary to Government Higher Education Department,

Fort St. George,

Chennai-600 009.

2.The Director Of Collegiate Education, College Road, Chennai-600 006. 3.The Registrar

University Of Madras,

Chennai-600 005.

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4.The Commissioner of Police Chennai-600 008.

5.S.Jeyachandran

6.Mr.palaniappan

7.Pachaiyappa's Trust Board, Pachaiyappa's College Campus, Chennai - 600 030.

Rep. by its Secretary. 8.C.Sundaramurthy

9.Sheela

10.S.Malarvizhi

11.G.Sathyadevi

12.P.Ramesh

13.S.Uthamakumar

14.S.Meena

15.G.Anitha

16.S.Sunithaanilkumar 17.S.Ulaganathan

18.P.Vasanthakumar

19.K.Subapriya

20.A.Asaithambi

21.K.R.Vijaya

22.R.Ganapathyraman

23.S.Chandrasekaran

24.P.Elangovan

25.V.Sivamurugan

26.T.K.Sunitha

27.R.Ganeshkumar

28.P.Karthikeyan

29.N.Santhi

30.P.S.Sathyanarayanan

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31.H.Thilagam 32.R.Saravanan 33.R.Siva

34.V.Ganesan 35.G.Kumararaja 36.V.Srinivasan 37.R.M.Thirumaran 38.R.Latha

39.R.Maheshwari 40.A.Rajalakshmi 41.K.Saravanaperumal 42.P.Vimala

43.S.Kanimozhi 44.P.Thenmozhi 45.S.Hemalatha 46.S.Susa

47.M.Ramadevi

48.S.Shyamalagowri 49.D.Rajakumari 50.P.Karkuzhali 51.M.Chitra

52.B.Radha

53.S.Senthilkumari 54.K.Chithra Devi 55.D.Sasikala

56.G.Sivagami

57.S.Archana

58.C.Sampath

59.M.Thirumalai 60.G.R.Ramkumar 61.P.Srinivasan 62.S.Hariharan 63.R.Rasheethabanu 64.M.Sivasankari 65.R.Selvarasu 66.V.Arul

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67.R.Sakthivel 68.Kannan

69.A.Prakasam 70.M.Renugadevi 71.G.Selvi

72.K.Anbarasu 73.R.Kamalakannan 74.A.Saravanan 75.M.Najeema 76.T.Suganya 77.K.K.Gomathy 78.J.K.Gandhimathy 79.S.Jeyalakshmi 80.A.Anbuselvi 81.M.Mahalakshmi 82.S.Vijayalakshmi 83.T.Uma

84.G.Kavitha

85.M.S.Sumathy 86.P.Lavanya

87.D.Uma Maheswari 88.S.Karthikeyan 89.R.S.Uthayakumar 90.P.Muthusamy 91.L.S.Thirumalai 92.N.Senthilkumar 93.M.Thangaraj 94.M.Savithri 95.N.Jothyrama 96.A.Kavitha

97.Y.Karnan

98.P.Prayer Elmoraj 99.P.Kannaki

100.S.Shanmugapriya 101.G.Uthra

102.G.Gandhimathi

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103.R.Sakthivel 104.D.Arumainayagam 105.G.Mangalam 106.D.Sivanesan 107.R.Sunitha

108.P.Gathrin

109.K.Ponnarasi 110.R.Hariharan 111.S.Ayyampillai 112.V.Sivasankar 113.M.Sathiyanathan 114.M.Gopalakrishnan 115.M.Koteeswari 116.M.Prabhakaran 117.N.Karpagam 118.M.Elamvazhuthy 119.S.Syamala Gowri 120.S.P.Sujatha 121.N.Akila

122.P.Mahalakshmi 123.R.Sakthikumar 124.P.Priya

125.S.Sumathy

126.M.Senthamarai 127.A.S.Andal

128.D.Chidhambaram 129.R.Amudhabose 130.C.Maykrishnan 131.Saravanakumar 132.R.Vimala Devi 133.K.Bhuvaneswari 134.S.Yogeshwari 135.S.Shyamala Devi 136.S.Ananda Priya 137.C.Revathi

138.Z.Ayesha Siddiqha

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139.A.Subashini 140.D.Sasikala 141.G.Lakshmi Sai 142.T.Kumari Subitha 143.M.A.B.Saraswathi 144.K.Kalpana

145.K.B.Latha

146.S.Indhumathy 147.M.R.Selvarani 148.E.Kumar

149.S.Arun

150.U.Chandrakumar 151.K.Gowrisankar 152.P.Ananadhan 153.P.Suresh

154.M.Sagadevan 155.M.Arulmozhi 156.R.Rajini

157.S.Prasad

158.S.Gopalakrishnan 159.M.Boopalan 160.P.Prabu

161.G.R.Learnal Sudhakar 162.J.Selvanathan 163.R.Harikrishnan 164.A.Sureshbabu

165.R.Raveenthar

166.R.Muthuraman

167.V.Raja

168.R.Periasamy

169.L.Sivaramakrishnan 170.C.Panneerselvam 171.M.B.S.Rani

172.R.Nimmy

173.M.Maria Belcy Rajathy 174.S.Kalaiselvi

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175.P.Deepa 176.R.Meenakshi 177.S.Sangeetha 178.T.Jayasheela 179.G.Vimala 180.S.Uthayanila 181.Dr.S.subburani 182.N.Uma

183.G.Jayachitra 184.R.Pazhaniammal 185.V.Suyambuthangam 186.D.Maheshwari 187.K.Anbarasi 188.D.Muthumari 189.M.R.Shabegam 190.R.Shanmugapriya 191.S.Sumathy

192.S.Sangeetha 193.K.Kadhambari 194.S.Jancy Sophiya 195.V.Kalpana

196.M.Ezhilbama 197.A.Sridevi

198.P.Amudhavalli 199.R.Kunaguma Priya 200.V.Anitha ... Respondents

[R7 impleaded as per order dated 13.10.2014 in MP.No.2 of 2014 in W.P.No.19939 of 2014] [R8 to R200 impleaded as per order dated 27.11.2017 in WMP.No.30460 of 2017 in WP.No.19939 of 2014]

Prayer: Writ Petition filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus, direction in the nature of a writ appointing

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a Special team to enquire into the appointments of Assistant Professors appointed by the Pachaiyappa's Trust Board in (1) Pachaiyappa's College, Chennai-30, (2) C.Kandaswami Naidu College for Men, Anna Nagar, Chennai-40, (3) Chellamal College for Women, Guindy, Chennai, (4) Pachaiyappa's College for Men, Kancheepuram, (5) Pachaiyappa's College for Women and (6) C.Kandasami Naidu College for Women, Cuddalore pursuant to the Advertisements dated 12.12.2013 and 18.02.2014 and to initiate criminal action against those found guilty. For Petitioners : Mr.P.Chandrasekar

For Respondents

For R1 &R2 : Mr.D.Ravi Chander

Special Government Pleader

Assisted by Mr.C.Jayaprakash

Government Advocate

For R3 : Mr.M.Palanimuthu

For R4 : Mr.S.Rajesh

Government Advocate

For R7 : Mr.K.V.Sundararajan

For R8 & R178 : Mr.V.M.Nagarajan

For R5 : Mr.M.A.Gouthaman

For R10, 42, 44, 45, : Mr.G.Sankaran

48 & 133

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For R33, 37 & 44 : Mr.N.R.Anantharam Krishnan For R46 & R137 : Mr.M.Ravi

For R56, 64 & 144 : Mr.R.Bharanidharan For R36, 38, 73, 92, 93, : Mrs.G.Thilagavathi 96, 131, 141, 148, 153, Senior Counsel 156, 168 & 172, 129 For Mr.R.Gopinath For R179 : Mr.M.Gnanasekar

For R9, R11 to R16, : Mr.A.Ajoy Khose 18, 19, 21 to 32, 34, 35

39, 40, 43, 49, 51 to 55,

57 to 63, 66, 67, 70, 71,

72, 76 to 78, 80, 81, 83,

84, 86 to 91, 94, 95, 99,

100, 101, 103 to 125, 127,

130, 135, 138 to 140, 142,

145 to 147, 149 to 152,

155, 157, 159 to 167, 169,

170, 174 to 176, 180, 189,

192 & 194 to 200

For R17, 20, 50, 97 : Mr.R.M.D.Nasrullah & 98

For R47, 132 & 134 : Mr.N.Alagurnarayanan For M/s.RRN Legal

For R177 : Mr.A.S.Balaji and

Mr.M.Jothikumar

For R85 : Mrs.Selvi George

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For R143 : Mr.T.Sundaravadhanan For R6, 65, 74, 82, 102, : No Appearance

126, 128, 136, 143,

154, 158, 190, 191 & 193 For R68, 69, 75, 79, : Not Ready in Notice 171 & 173

WP No.36827 of 2016:

1.R.Prema Latha 2.S.Shanthi 3.A.Mekala

4.A.Balamurugan 5.M.Muruga Dhas 6.G.Rameshkannan ... Petitioners

Vs.

1.The State Of Tamil Nadu Rep. by the Secretary to Government Higher Education Department, Fort St. George,

Chennai-600 009.

2.The Director Of Collegiate Education, College Road, Chennai-600 006. 3.The Registrar

University Of Madras,

Chennai-600 005.

4.The Registrar

Thiruvalluvar University,

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Vellore, Vellore District. 5.The Pachaiyappa's Trust Board Pachaiyappa's College Campus, Chennai 600 030.

Rep. by its Secretary. 6.S.Jeyachandran

7.The Principal

Pachaiyappa's College, Chennai-600 030.

8.The Principal

Chellamal College for Women, Guindy,

Chennai.

9.The Principal

C.Kandaswamy Naidu College For Men Anna Nagar,

Chennai-600 040

10.The Principal

Pachaiyappa's College for Men, Kancheepuram,

Kancheepuram District.

11.The Principal

C.Kandaswamy Naidu College for Women, Cuddalore,

Cuddalore District.

12.S.Uma

13.R.Vimala

14.M.Vihashmunoth

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15.R.Devi 16.S.Vijayalakshmi 17.M.Indhumathy 18.R.Sheelarani 19.Dr.Swarnalatha 20.R.Sidheshwaran 21.V.Vinothkumar 22.K.Rameshbabu 23.R.Prasad

24.J.Kavina

25.N.Amutha

26.Ms.Jayapriya 27.Dr.S.Ramu

28.Dr.B.Devan 29.V.M.Mahalakshmi 30.P.Sathyamurthy 31.E.Jerish Immanuel 32.Dr.A.D.Revathy 33.G.Sivabalan 34.O.Vijayalakshmi 35.T.V.Swaminathan 36.M.Roopa

37.Dr.S.Vanitha 38.Dr.D.Manimegalai 39.M.Karthik

40.Mr.Gokul

41.Ms.Prema

42.Dr.Thennarasu 43.Vinayagamurthy 44.Venkatesan

45.Ms.Selvi

46.Ms.Mahalakshmi 47.Dr.N.Srinivasan 48.Mr.Gunaseelan 49.Mr.Manikandan 50.Dr.S.Poompozhil

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51.Dr.T.Kavitha 52.Ms.S.Saranya 53.Dr.C.Naveena 54.Dr.Ramya 55.Ms.Anbujebamalar ... Respondents

Prayer: Writ Petition filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus, direction in nature of writ appointing a special team to enquire into the appointments of respondents 12 to 55 as Assistant Professors appointed by the Pachaiyappa's Trust Board in (1) Pachaiyappa's College, Chennai-30, (2) C.Kandaswami Naidu College for Men, Anna Nagar, Chennai-40, (3) Chellamal College for Women, Guindy, Chennai, (4) Pachaiyappa's College for Men, Kancheepuram, (5) Pachaiyappa's College for Women and (6) C.Kandaswami Naidu College for Women, Cuddalore pursuant to the advertisements dated 02.12.2015 and declare the selection of respondents 12 to 55 and their appointment as illegal and void.

For Petitioners : Mr.P.Chandrasekar

For Respondents

For R1 &R2 : Mr.D.Ravi Chander

Special Government Pleader

Assisted by Mr.C.Jayaprakash

Government Advocate

For R3 : Mr.M.Palanimuthu

For R5 : Mr.K.V.Sundararajan

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For R26, 31 & 35 : Mrs.G.Thilagavathi Senior Counsel

For Mr.R.Gopinath

For R13 to 16, 21 to 23, : Mr.A.Ajoy Khose 25, 27 to 30, 32 to 34,

42 to 44, 46 to 55

For R36 & 37 : Mr.G.Sankaran

C O M M O N O R D E R

PRELUDE :

"We the People of India" resolved equal opportunity in public employment under the Constitution. Inequality in public employment violates social justice. Corruption in the process of selection is anti developmental. Misplaced sympathy or leniency, while dealing with illegality, corrupt practices in the process of selection by the State or by the Courts amount to abating unconstitutionality. The Authority of the State or the Authority of the Courts are bound by the constitutional mandates and principles. Remaining as silent spectator on illegality and corruption is the worst form of unconstitutionality. Easy approach by the State or by the Courts undoubtedly resulted in spreading of large scale corruption in this country in the matter of public appointments. The extent of illegality, corrupt

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activities in the process of selection plays pivotal role in setting aside the process of selection as a whole.

2. Lakh and lakh of meritorious youth of this country are longing to secure public employment through Open Competitive Process. Their confidence in the system is demolished if the State and the Courts allow the illegality and corrupt activities in the process of selection. Are those meritorious candidates are sinners? What is the duty of the Constitutional Authorities and the State to deal with such situations, where large scale corruption in the process of selection is traced out. Equality clause enunciated how long be allowed to remain in Constitution Book in this country, even after completion of 75 years of independence. Growing trend of corruption is the agony. The working of constitution and the Courts in this regard must be looked into seriously.

3. The greatest negativeness is that greedy people are adopting delay tactics in order to cover up the illegalities and corrupt practices by keeping the issues pending either before the State or before the Court of

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Law, which gave them strength for escaping from consequences. "Justice delayed is justice denied" is the old theory and even in case of delay, justice must prevail.

4. Recruitment to public services must command public confidence. Where the entire process of selection is to be flawed, its cancellation is inevitable. Hardship caused to few untainted is unavoidable.

FACTUAL BACKGROUND :

5. The writ petitions are filed to declare the selection and appointment as null and void.

6. Pachaiyappa's Trust Board [hereinafter referred to as the 'Board', in short] is controlling several Institutions in Chennai, Kancheepuram, Cuddalore etc. Pachaiyappa's Trust Board by an advertisement dated 12.12.2013 called for applications to fill up 82 posts of Assistant Professors under various disciplines for six Colleges under the control of the Board. Similarly by an advertisement dated 18.02.2014, the

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Board called for applications to fill up 119 posts of Assistant Professors. As against 83 vacancies advertised by Notification dated 12.12.2013, the Board has filled up 80 posts. Pursuant to the Notification dated 18.02.2014, the Board filled up 113 posts. WP No.19939 of 2014 has been filed by the writ petitioners in respect of appointments made pursuant to the advertisements dated 12.12.2013 and 18.02.2014.

7. The Board by an advertisement dated 02.12.2015 called for applications to fill up 66 posts. The petitioners also participated in the process of selection. University Grants Commission (UGC) Regulations on minimum qualifications for appointment in Universities and Affiliated Colleges as amended on 30.06.2010 and 13.06.2013 govern appointments. The University Grants Commission (UGC) has made it clear that all appointments shall be in accordance with the qualification prescribed by the UGC Regulations only.

8. The contention of the petitioners is that all appointments have

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been made in gross violation of Regulations framed by the UGC, which was adopted by the Government of Tamil Nadu. Though applications were invited in On-line process, the results were not published and kept as secret. The petitioners submitted the representation on 07.12.2015 to the Hon'ble Chief Minister and to other Authorities. On coming to know about appointment of the contesting respondents, the petitioners submitted representation objecting their appointments. The appointed candidates do not possess the requisite qualifications. The petitioners referred certain appointees.

9. Two nominees appointed by the Government and two nominees appointed by the Vice Chancellor, participated in the selection process. The Principals of the respective Colleges (6 Colleges), Heads of Departments of the concerned subjects were not part of the Selection Committee. The College Committee was not represented in the Selection Committee. The College Committee has not appointed the Assistant Professors. There was no interview for selection in accordance with the Regulations. The Committee has totally abdicated its responsibility. The

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selected candidates have been picked up by a person not involved in the selection process. There is fraud and corruption in appointing the candidates for the post of Assistant Professors.

10. The order passed by the High Court in WP Nos.4420 and 6445 of 2011 is misused by the University to approve the appointment of unqualified persons. The said judgment, cited supra, is in respect of Notification dated 19.12.2010 and it has nothing to do with the Notifications dated 12.12.2013, 18.02.2014 and 02.12.2015.

11. Several representations have been made with specific allegation that there is bribery and corruption in the matter of appointments and the nature of illegality is such that without the active connivance of the political leadership, this would not have happened. However, there is no response. There was an agitation by the students and teachers and several newspapers and periodicals have reported massive corruption in the matter of appointments. However, no enquiry has been ordered. The total appointments made pursuant to the Notifications dated 12.12.2013,

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18.02.2014 and 02.12.2015 are said to be around 237. The allegation is that for appointments money amounting to lakhs of rupees have been collected. The Government of Tamil Nadu has not taken any action in respect of the allegations though a former Minister has been specifically named. Thus fraud and corruption vitiates the entire selection and appointment.

12. The selected candidates have paid huge amount for their appointments. In WP No.36827 of 2016, the first petitioner has worked for 12 years in the Board, the fourth petitioner has put in 10 years of service, the fifth petitioner has put in 6 years of service and sixth petitioner has 7 years of service. All the petitioners belong to poor families and they cannot afford to pay such a huge money as demanded. Thus the petitioners are constrained to file the present writ petitions for setting aside the process of selection and appointment.

13. The respondents have objected the contentions raised on behalf of the petitioners by stating that the procedures as contemplated in the Recruitment Notifications were followed. The contesting respondents

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have pleaded that they are not at fault and thus they cannot be penalised. The petitioners were unsuccessful candidates and there is no locus standi to challenge the process of selection and appointment. Even as per the decision of the Courts, an unsuccessful candidate cannot challenge the process of selection conducted in accordance with the Recruitment Notifications.

14. At the outset, the respondents have stated that they are innocent persons selected and appointed in accordance with the procedures as contemplated and therefore their selection and appointment cannot be interfered with.

SUBMISSION ON COUNSELS:

15. The petitioners' counsel contended that the entire process of selection and appointment are tainted with malpractices, illegalities and corruption. Huge amount of money played the role in the matter of selection and appointment. The UGC procedures were tampered with. Selection was conducted by an improper Committee. Persons who bribed the Members/ Trustees of the Board and the political persons could secure appointments.

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The learned petitioners' counsel further contended that the petitioners are not having sufficient proof to establish the alleged transaction of monetary consideration. However, there are widespread allegations through reliable sources and the manner in which the selection and appointment are self- evident to establish the corrupt practices in the matter of selection. The circumstances would prove that the selection is vitiated on account of corrupt practices. Thus Court has to examine the manner in which the selection procedure was conducted and the credentials, eligibility and the other criteria of the appointed candidates, so as to find out the illegalities and irregularities at large.

16. The learned counsel for the State contended that the Government of Tamil Nadu adopted the UGC Regulations for appointment of College Teachers. Under the provisions of the Tamil Nadu Private Colleges Regulation Act, educational qualifications and other criterias are mandatory and there cannot be any violation. The Selections are to be conducted in accordance with the procedures contemplated and the Notifications issued in consonance with the UGC Regulations.

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17. The learned counsels appearing on behalf of the selected candidates forcibly contended that the selected candidates are fully qualified in accordance with the UGC Regulations. They have not committed any mistake. The selected candidates participated in the process of selection and got selected on merits. All the selected candidates were appointed and working for about 6 to 8 years. Thus, their appointments cannot be now called for in question. In the event of interfering with their selection, the appointed candidates would be prejudiced and they have not committed any irregularity or illegality.

18. The learned counsels appearing on behalf of the respondents contended that the writ petitions are not maintainable and the petitioners were unsuccessful candidates in the selection and thus no locus standi to question the selection and appointment of the candidates. An unsuccessful candidate cannot challenge the procedure. The Administrator of the Board has not scrutinised the procedures properly and there is a discrepancy in the report of the Administrator and the report of the Director

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of Collegiate Education submitted pursuant to the interim directions of this Court. If at all there are few unqualified candidates, their appointment alone is to be cancelled and cancelling the entire selection would be abuse of law.

CERTAIN CONDITIONS IN RECRUITMENT NOTIFICATION:

19. Recruitment Notifications were issued by the Board through the Board Notification Nos.03/2013, 01/2014 and 01/2015 respectively dated 12.12.2013, 18.02.2014 and 02.12.2015.

20. Paragraph-1 of the Notification reveals that the Board has decided to make appointment against approved vacancies permitted to be filled up by the Director of Collegiate Education, Chennai in various subjects as per present UGC Regulations and recruitment procedures prevails/applicable as on the date. The posts will be filled up on the basis of the weightage marks to be awarded for (a) teaching experience; (b) higher educational qualifications in the subjects and (c) marks to be awarded in the interview.

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21. Paragraph 4.1 of the Notification speaks about "Arts and Science" as follows:-

"(a) All candidates other than SC/ST :

Pass in Post Graduate Degree in the relevant subject with a minimum of 55% marks and a pass in the UGC/CSIR/JRF/NET/SLET/SLST/SET as per UGC Norms in the relevant subject. (or)

Pass in Post Graduate Degree in the relevant subject with a minimum of 55% marks and Ph.D in the relevant subject.

(b) For SC/ST candidates and all Physically Handicapped Candidates :

Pass in Post Graduate Degree in the relevant subject with a minimum of 50% marks and a pass in the UGC/ CSIR/ JRF /NET/ SLET/ SLST/SET as per UGC Norms in the relevant subject.

(or)

Pass in Post Graduate Degree in the relevant subject with a minimum of 50% marks and Ph.D in the relevant subject."

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22. Paragraph-4.4 of the Notification states "General" as follows:

"(a) Candidates should possess the educational qualification prior to the last date of submission of application.

(b) Candidates should possess the Bachelor's degree from a recognised University, under 10+2+3 pattern alone. No other order / pattern will be accepted.

(c) Preference / Priority will be given for the candidates who obtained UG/PG Degree in the same discipline for the relevant post for which his/her candidature applied for.

(d) UG/PG Degree / M.Phil Degree obtained through correspondence / Distance Mode will not be considered for award of any weightage marks irrespective of their possessing requisite qualification."

23. Paragraph-11.1 of the Notification speaks about

"Experience" as under:

"The teaching experience will be taken into

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account only from the date of possession of requisite qualification i.e., PG Degree with UGC/ CSIR/ JRF/ NET/ SLET/ SLST/ SET/Ph.D., and authenticated Proof should be produced at the time of certificate verification."

24. Paragraph-13 of the Notification states about the "Teaching Experience Certificate (Counter signing Authority)" as follows:

"(a) The experience certificates will have to be furnished as supporting documents and produced at the time of certificate verification.

(b) The experience certificate of Candidates who worked / are working in Govt./Aided/Self financing Engineering Colleges should be countersigned by the respective educational authorities / affiliating universities authorities.

(c) Teaching experience in colleges for the relevant subject handled alone will be considered. The Teaching experience will be reckoned from the date of passing of P.G.Degree with UGC/ CSIR/JRF/NET/SLET/SLST/SET/ Ph.D. In case of any false certificate,

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Pachaiyappa's Trust Board will initiate legal proceedings against the Individual and the Countersigning Authority. All experience Certificates will be verified by a Competent authority of the Pachayappa's Trust Board on the date of certification verification. The responsibility of authentication and genuineness of the certificates rests with the candidates. The decision of selection committee on the genuineness of the certificates produced will be final."

ACTION OF THE ADMINISTRATOR MR. JUSTICE

P.SHANMUGAM (RETIRED HIGH COURT JUDGE)

25. Due to dispute between the Trustees/Members in Pachaiyappa's Trust Board litigations are instituted. The High Court appointed Retired High Court Judge Hon'ble Mr. Justice P.Shanmugam as an Interim Administrator to govern the Pachaiyappa's Board Trust. The issue was taken up before the Interim Administrator, who in turn called for the records pertaining to the selection process and appointment and

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thoroughly scrutinised with reference to the allegations of irregularities, illegalities and corrupt practices in appointments. The Interim Administrator thoroughly conducted an enquiry with reference to the large scale allegations in the process of selection, which led to denial of equal opportunity to meritorious candidates participated in the selection process large in number from all over the country.

26. The rowing enquiry conducted by the Administrator resulted in issuance of show cause notice to the appointed candidates, who were fond to be tainted. It seems that the Interim Administrator issued show cause notice for more than 150 candidates selected from and out of 254. On receipt of show cause notices, the appointed candidates submitted their objections by stating that they are innocent and not connected with any illegality or corrupt practices. On account of certain compelling circumstances, the Interim Administrator at that point of time resigned his post. Thereafter the Board has not passed any final orders pursuant to the show cause notices issued to the appointed candidates. The selection was subjudiced before this Court in the present writ petitions. When it stands as

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it is, the High Court appointed AG&OT to administer the Pachaiyappa's Trust Board. The AG&OT took charge and reiterated the veracity of the irregularities, illegalities and corrupt practices in the process of selection and appointment based on the findings of the Administrator Mr.Justice P.Shanmugam. A report was also filed by the Administrator before the High Court in the other proceedings.

27. The findings of the Administrator are as under:-

"Proceedings of the President, Pachaiyappa's Trust Board, Chennai-30

Present: Mr. Justice P.Shanmugam,

Judge, High Court of Madras (Retd.,)

President

====================================

================

Rc.No.A1/1141/2020 Date:

31.07.2020

By Speed Post Sub:Aided Colleges - under the Management of Pachaiyappa's Trust Board - Appointment of Assistant Professors made during the 2014-2015 and 2015-2016 by Pachaiyappa's Trust Board - Patent Illegalities found - Cancellation of Appointment Orders - Show cause Notices - Issued

Read:

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1. Section 15 of the Tamil Nadu Private /colleges (Regulation) Act 1976 read with Rule 11(3) of The Tamil Nadu Pricate College (Regulation) Rules 1976.

2. UGC (Minimum Qualification Required for the Appointment of Teachers and other academic staff in Universities and Colleges and Other Measures for the Maintenance of Standard in Higher Education) Regulation 2010.

3. Hon'ble High Court judgment in P.Susheela and others v UGC(2015) 8 SCC 129 dated 6/12/2010

4. Hon'ble Supreme Court judgment in P.Susheela and others v UGC (2015) 8 SCC 129 dated 16/03/2015.

5. Hon'ble High Court judgment in G.Muthulakshmi vs The State of T.N and others W.P.No.8205 / 2016 Dt.8/11/2017.

6. Hon'ble High Court judgment in Dr.C.Senthamarai Vs. The Secretary, Pachaiyappa's Trust and others W.P.No.6455/2018, dt.20.9.2018.

7. Hob'ble High Court judgment inR.Subramanian vs The T.N in W.P.No.29313 / 2019 Batch, dated 21/11/2019.

8. PTB Notification, dated 12.12.2013 for direct recruitment for 83 posts of Assistant Professors & Ots.

9. PTB Notification, dated 18.02.2014 for direct recruitment for 123 Posts for Assistant Professors & Ots.

10.PTB Notification dated 02.12.2015 for direct recruitment for 66 posts of Assistant Professors & Ots. *** *** ***

Order:

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The Pachaiyappa's Trust Board(PTB), a Public Charitable Trust manages the following six Colleges as per the New Scheme for Management made by this Hon'ble High Court and now modified. The Colleges are Aided and are governed by the Tamil Nadu Private Colleges (Regulation) Act 1976 and the Rules. The PTB is the "Educational Agency" and is treated as one unit under the Act. They are also governed by UGC Regulations 2010 for the purpose of prescription of qualifications, selection and appointments:

i). Pachaiyappa's College, Chennai-30, ii).C. Kandaswamy Naidu College for Men, Chennai-102, ili). Chellammal Women's College, Guindy, Chennai-32, iv). Pachaiyappa's College for Men, Kanchipuram, V).Pachaiyappa's College for Women, Kanchipuram, vi).C. Kandaswamy Naidu College for Women, Cuddalore. In order to fill up the vacancies in the above colleges to the posts of Assistant Professors/Librarian/Physical Directors by direct recruitment, the above referred Notifications/Advertisements were issued.The Notifications besides stating that UGC Regulations will be followed have inter alia stipulated detailed requirements like Educational Qualifications, General conditions, Scheme of selection, Teaching experience, Interview and others. Some of the applicants made as against earlier Notifications, dated 04.05.2008, 20.08.2009, issued for the direct recruitment the posts of Assistant Professors/Librarian/Physical Directors by then management during the relevant period viz., A.G. &0.T. and Pachaiyappa's Trust Board, moved the Hon'ble High Court of Madras and High court was pleased to issue directions to consider their applications as per UGC Regulations 2006 qualifications.

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The 18.02.2014 Notification and the Proceedings Pachaiyappa's Trust Board, dated 19.05.2014 referred to these directions issued by the Hon'ble High Court exempting 16 candidates from. the qualifications prescribed as per 2010 UGC Regulations. All other candidates had to be selected as per the present UGC norms and conditions of selection and qualifications.

The interviews for the posts 2014-2015 were conducted on 21.01.2014 and 19.05.2014. The actual appointments made for the January 2014 are 73 and for May 2014 are

115. The interviews for the posts 2015-2016 were conducted on 17.02.2016. The actual appointments were made for February 2016 is 46 totalling 234 for 13 subjects. The requisite educational qualifications prescribed for the post of Assistant Professor/Librarian/Physical Directors as per the preamble to the Notification/Advertisement, dated 18.02.2014 and 02.12.2015 and prescriptionis similar namely in brief:

P.G. Degree in the relevant subject with 55% marks and a pass in the UGC/CSIR/JRF/NET/SLET/SLST/SET as per UGC norms or P.G. Degree in the relevant subject with 55% marks and Ph.D. in the relevant subject 2010 UGC Regulations have exempted pre 2009 Ph.D degree holders from SLET etc.,) All others should have cleared NET.

General Conditions as per Cl.4.4 states that candidates should possess Bachelor's Degree in 10+2+3 pattern alone. It further mandates that UG/PG/M.Phil Degree through Distance mode or Correspondence will not be considered for award of marks.

Regarding Experience it is stated that their teaching

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experience in the relevant subject and will be taken into account only from the date of possession requisite qualification i.e., P.G.Degree with

UGC/CSIR/JRF/NET/SLET/SLST/SET/Ph.D as per UGC Norms.

Certificate verification: Candidates will have to be ranked Subject wise/Community wise based on information furnished.

It further states that Selection committee shall be constituted as per the provisions of UGC regulations. The General Instructions to the candidates in clause

(e) states that they have to ascertain their full eligibility for the post and if any mistake on their eligibility is detected at any stage during or after the recruitment their candidature shall be liable for cancellation.

The appointment of Proceedings of the Combined College Committee stipulates certain terms and conditions should be incorporated in the orders of the appointments:

1. The Board has got every right to cancel the order of appointment if the candidate does not satisfy the conditions stated if the candidates do not have the Prescribed /Requisite/Possession of qualification to hold the respective post.

2. It further states that the order of appointment is issued subject to the condition of eligibility criteria, lack of requisite qualification or on administrative grounds the service will be terminated.

The Proceedings of the Member secretary issued as per the directions of the Combined College Committee for

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the appointment of teachers have incorporated all the conditions stated in the College committee resolutions. After the above selections large number of unsuccessful applicants, individuals and Association representations directly to TB and through Hon'ble Chief Minister Cell, Paper and Press Reports and Notices from Hon'ble High Court on Writ Petitions challenging the above selections and appointments were received. Considering the serious allegations the records relating to the above selections were thoroughly scrutinised. It is found 152 candidates are unqualified out of 234 candidates selected. The qualified candidates are only 60 [excluding exempted candidates by the Hon'ble High Court and for other reasons.]

From the records the following illegalities are found in the selection and appointments:

1. Candidates with UG/PG Degree/M.Phil Degree obtained through Correspondence / Distance Mode were selected and appointed.

2. Candidates with PG degree without pass in UGC/CSIR/JRF/NET/SLET/SLST/SET with post 2009 Ph.D. Were selected and appointed.

3. Candidates with Ph.D Degree without UGC / CSIR / JRF / NET / SLET / SLST / SET (The UGC Regulations 2009 and 2010 should have passed NET or equal eligibility as compulsory requirement as minimum qualification).

4. Teaching experience taken into account without reference to the date of acquiring the minimum educational qualification.

UGC Regulations 2010, dated 28.06.2010

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•3.3.0. The minimum requirements of a good academic record, 55% marks (or an equivalent grade in a point scale wherever grading system is followed at the master's level and qualifying in the National Eligibility Test (NET), or an accredited test (State Level Eligibility Test - SLET / SET), shall remain for the appointment of Assistant Professors.

•3.3.1. NET / SLET / SET shall remain the minimum eligibility condition for recruitment and appointment of Assistant Professors in Universities / Colleges / Institutions. Provided however, that candidates, who are or have been awarded a Ph.D. Degree in accordance with the University Grants Commission (Minimum Standards and Procedure for Award of Ph.D. Degree) Regulations, 2009, shall be exempted from the requirement of the minimum eligibility condition of NET / SLET / SET for recruitment and appointment of Assistant Professor or equivalent positions in Universities / Colleges / Institutions.

•4.4.0. Assistant Professor

•4.4.1. Arts, Humanities, Sciences, Social Sciences, Commerce, Education, Languages, Law, Journalism and Mass Communication.

•i. Good academic record as defined by the concerned university with at least 55% of marks (or an equivalent grade in a point scale wherever grading system is followed) at the Master's Degree level in a relevant subject from an Indian University, or an equivalent degree from an accredited foreign university.

•ii. Besides fulfilling the above qualification, the candidate must have cleared the National Eligibility Test (NET) conducted by the UGG, CSIR or similar test accredited by the UGC like SLET / SET.

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•iii. Notwithstanding anything contained in sub-clauses

(1) and (il) to this Clause 4.4.1, candidates, who are, or have been awarded a Ph.D. Degree in accordance with the University Grants Commission (Minimum Standards and Procedure for Award of Ph.D. Degree) Regulations, 2009, shall be exempted from the requirement of the minimum eligibility condition of NET / SLET / SET for recruitment and appointment of Assistant Professor or equivalent positions in Universities / Colleges / Institutions.

•iv. NET / SLET / SET shall also not be required for such Masters Programmes in disciplines for which NET / SLET / SET is not conducted.

The selection and appointments made in the light of lack of educational qualifications, experience and other basic requirements are patently illegal void abintio and are liable to be cancelled on the grounds that the candidates have failed to satisfy:

1. The UGC prescribed qualifications viz lack of NET / SLET / SET with post Ph.D. 2009.

2. U.G. & P.G. through Correspondence Course.

3. U.G. & P.G. subjects with Cross Major.

4. Allotment of marks without experience, less experience drastically changing the ranking in the selection.

5. The terms of the Notifications and the conditions of appointments.

It is seen that about 4300 candidates have responded to the Notification made on All India basis and through Employment Exchanges directly and through online. About 2000 candidates attended the Interview. However, the illegalities in the Selection have denied

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hundreds of deserving candidates their right of equality and proper selection and appointment. The education of thousands students coming from economically weaker sections from qualified teachers, for whose benefit the Public Trust was conceived by Vallal late Pachaiyappa have been compromised. The illegal selection has betrayed the Tamil Nadu Government, UGC, Universities, Education Departments and the public confidence and the reputation to the name of Pachaiyappa's. Teaching is a noble profession moulding the future generation. The continuance of illegal appointees will misguide and set a bad precedent and blot on the fair and equal selection and morale of the students and society for generations.

For all the above grounds, after thorough examination of records, it is proposed to cancel the appointments of the fallowing candidates as per the list enclosed with the particulars and reasons given in the column against their names [ V J. The candidates are directed to showcause as to why their selection and appointments should not be cancelled within seven days from the receipt of this notice, failing which the matter will be decided in accordance with law.

JUSTICE P.SHANMUGAM

President"

Names of Assistant Professors whose selection and appointment during January 2014 is illegal due to the reasons set out in the last column

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Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

01. Commerce R.Maheshwari B.Com M.Com Nil Nil Ph.D U.G.P.G & Pachaiyappa's Com Com May Ph.D (Regular)

College, 2011 M.Phil-Nil

Chennai-30 Regular Ph.D. Passed in

May 2011,

without

SLET/NET.

Experience 7

years & 5

months, 4

marks awarded.

02. Chemistry R.Ganesh B.Sc M.Sc M.P Nil Ph.D U.G.P.G.(Regul Kumar Che Che hil May ar)-M.Phil

Pachaiyappa's Che 2012 (Distance Mode

College, D.M Reg & Ph.D

Chennai-30 . (Regular)

Ph.D. Passed in

May 2012,

without

SLET/Net.

Experience -Nil-

But 2 marks

awarded

03 Chemistry V.Sivamuruga B.Sc M.Sc M.P Nil Ph.D. U.G.P.G.M.Phil n Che Che hil Novem &

Pachaiyappa's ber200 Ph.D.(Regular

College, 6 Ph.D. Passed in

Chennai-30 Regular Nov 2006,

39/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

hence, passing of SLET/NET is exempted. Experience -Nil - But 6 marks awarded

04. Chemistry M.Chitra B.Sc M.Sc M.P Nil Ph.D. U.G.P.G.M.Phil Chellammal Che Che hil May & Ph.D.

Women's Che 2012 (Regular)

College, Regular

Chennai-32 Ph.D.passed in

May 2012,

without

SLET/NET.

Experience

claimed 11

years, but 4

marks awarded.

05. Chemistry S.Hariharan B.Sc M.Sc Nil Nil Ph.D. U.G.P.G & C.Kandasawa Che Che Nov Ph.D.(Regular)

mi Naidu 2012

College for Regular Ph.D.passed in

Men, Chennai- Nov 2012,

102 without

SLET/NET.

Experience

claimed Nil.

40/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

06. English D.Rajakumari B.A. M.A. M.P Nil Ph.D. U.G.P.G. Chellammal Eng Eng hil Dec M.Phil & Ph.D Women's Eng 2013 (Regular)

College, Regular

Chennai-32 Ph.D. Passed in

Dec 2013,

without

SLET/NET.

Experience

claimed NIL

07. English B.Vasantha B.A. M.A. M.P Nil Ph.D. U.G.P.G.M.Phil Kumar, Eng Eng hil Oct (Regular) &

Pachaiyappa's Eng 2013 Ph.D (Part

College, P.T Time)

Chennai-30

Ph.D. Passed in

Oct 2013,

without

SLET/NET.

Experience

claimed 4 years,

but marks not

awarded

08. English S.Archana B.A. M.A. M.P SLET Nil U.G.P.G.M.Phil C.Kandasawa Eng Eng hil August (Regular)

mi Naidu Eng 2011

College for Ph.D -Nil

Men, Chennai-

41/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

102 SLET passed Experience

claimed 2 years, but 6 marks

awarded

09. English R.Sunitha Anil B.A. M.A. M.P Nil Nil U.G.P.G.M.Phil Kumar Eng Eng hil (Regular) &

Pachaiyappa's Eng Ph.D

College,

Chennai-30 Ph.D. Passed in

Aug 2013,

without

SLET/NET.

Experience

claimed 9 years,

but 4 marks

awarded

10. English D.Suganya B.Sc M.A. M.P NET Ph.D. U.G.[B.Sc., Pachaiyappa's Agr Eng hil Nov Sep Agriculture]- College for Eng 2012 2012 Regular-P.G.&

Women, & M.Phil(both

Kanchipuram SET obtained by

Oct Distrance

2012 Mode) & Ph.D

(Part Time)

NET & SET

passed. But in

42/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

U.G.cross major and P.G and M.Phil degrees

obtained by Distance Mode. Experience claimed 1 year & 3 months, but 2 marks

awarded

11. English E.Asaithambi B.A. M.A. M.P SET Nil U.G.P.G.M.Phil Pachaiyappa's Eng Eng hil Oct (Regular)

College, Eng 2012

Chennai-30 & Ph.D-Nil

NET

Dec SET/NET 2012 passed. &

June Experience 2013 claimed -Nil- But 2 marks

awarded

12. Economics S.Kalaiselvi B.A. M.A. M.P Nil Ph.D. U.G.P.G.M.Phil Pachaiyappa's Eco Eco hil Dec (Regular) &

College for Eco 2013 Ph.D.(Part

Women, Regular Time)

Kanchipuram

43/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Ph.D. Passed in Dec 2013,

without

SLET/NET.

Experience

claimed 10

years, but no certificate enclosed, marks not awarded

13. Economics A.Rasheetha B.A. M.A. M.P Nil Ph.D. U.G. M.Phil Banu Eco Eco hil Dec (Regular) &

C.Kandasawa D.M. Eco 2011 Ph.D.Regular

mi Naidu Regular

College for P.G., obtained

Men, Chennai- by Distance

102 Mode. Ph.D.,passed in Dec 2011,

without

SLET/NET.

Experience

claimed 2 years & 1 month, but 4 marks

awarded.

Change of name

44/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

M.S.Babitha changed to A.Rasheetha Banu, as per the Gazette dated 1^st March 2012.

14. Economics G.Kavitha B.A. M.A. M.P Nil Ph.D. U.G.P.G.M.Phil C.Kandasawa Eco Busi hil Dec &Ph.D

mi Naidu Eco 2012 (Regular)

College for Regular

Men, Ph.D., passed

Cuddalore in Dec 2012,

without

SLET/NET.

Experience

claimed 1 year

& 6 months, but

2 marks only

awarded.

15. Economics C.K.Gomathi B.A. M.A. M.P Nil Ph.D. U.G. (Regular) Pachaiyappa's Eco Eco hil April P.G. M.Phil

College for D.M. Eco 2012 (both Degrees

Women, D.M P.T obtained by

Kanchipuram . Distance Mode)

Ph.D., passed

in April 2012,

without

SLET/NET.

45/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

P.G. M.Phil Both Degrees obtained by Distance Mode. Experience claimed 2 years & 7 months, certificate not enclosed, but 2 marks awarded.

16. History V.Ganesan B.A. M.A. M.P Nil Ph.D. U.G. P.G. Pachaiyappa's His His hil July M.Phil, Ph.D. College, His 2012 (Regular)

Chennai-30 Regular Ph.D.,passed in

July 2012,

without

SLET/NET.

Experience

claimed 1 year

& 2 months, 2

marks awarded.

17. History K.Anbarasu B.A. M.A. M.P Nil Ph.D. U.G.P.G.M.Phil Pachaiyappa's His His hil April &Ph.D

College, for His 2013 (Regular)

Men,

Kanchipuram Ph.D., passed

in April 2013,

46/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

without SLET/NET. Experience claimed 6 months, but 2 marks awarded.

18. History G.Selvi B.A. M.A. M.P Nil Ph.D. U.G.,P.G ., Pachaiyappa's His His hil Dec M.Phil

College, for His 2013 (Regular) &

Men, P.T. Ph.D.(Part

Kanchipuram Time)

Ph.D.,passed in

Dec 2013,

without

SLET/NET.

Experience

claimed 10

years & 2

month2, but 2

marks only

awarded.

19. History R.Saravanan B.A. M.A. Nil Nil Ph.D. U.G.(Regular), Pachaiyappa's His His Jan P.G.,obtained in

College, D.M. 2009 Distance Mode.

Chennai-30 Regular Ph.D (Regular)

Ph.D., passed

47/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

in Jan 2009, hence passing of SLET/NET is

exempted.

Experience

claimed Nil.

20. Maths-4 M.Thirumalai B.Sc M.Sc M.P Nil Ph.D. U.G. C.Kandasawa Math Math hil April P.G.,M.Phil mi Naidu Math 2011 (Regular)

College for Regular

Men, Chennai- Ph.D.Regular

102

Ph.D.,passed in April 2011, without

SLET/NET.

Experience

claimed 2 years, but 4 marks

awarded.

21. Maths S.Chandraseka B.Sc M.Sc M.P Nil Ph.D. U.G.P.G.(Regul ran Math Math hil April ar)

Pachaiyappa's Math 2012 M.Phil(obtained

College, D.M Regular by Distance

Chennai-30 Mode)

Ph.D (Regular)

Ph.D., passed

48/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

in April 2012, without

SLET/NET.

Experience claimed 1 year & 9 months, 2 marks awarded.

22. Maths R.Ganapathy B.Sc M.Sc M.P Nil Ph.D. U.G.& P.G Raman Math Math hil Oct (Regular)

Pachaiyappa's Math 2010 M.Phil

College, D.M PT (obtained by

Chennai-30 Distance Mode)

Ph.D (Part

Time)

Ph.D.passed in

Oct 2010,

without

SLET/NET

Experience

claimed 8 years

but certificate

not enclosed

-marks not

awarded.

23. Tamil-19 G.Sathyadevi B.A. M.A. M.P NET Ph.D. U.G.(Regular) Pachaiyappa's Tam Tam hil June Sept P.G.(obtained College, Tam 2012 2012 by Distance

49/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Chennai-30 Regular Mode) M.Phil &

Ph.D.(Regular)

NET passed

P.G.,obtained

by Distance

Mode

Experience

claimed 2 years

& 5 months, but

only 2 marks

awarded.

24. Tamil S.Susa B.A M.A. Nil NET Nil U.G.& P.G Chellammal Tam Tam June (both obtained Women's 2012 by Distance

College, & Mode)

Chennai-32 JRF M.Phil & Ph.D-

July Nil

2012

NET passed but marks not

awarded.

U.G & P.G. Obtained by Distance Mode, hence not

qualified.

50/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Experience claimed 4 months.

25. Tamil D.Sheela B.A M.A. M.P Nil Ph.D. U.G.(Regular) Pachaiyappa's Tam Tam hil July P.G (obtained College, Tam 2010 by Distance

Chennai-30 Regular Mode)

M.Phil &

Ph.D.(Regular)

Ph.D.passed in

July 2010,

without

SLET/NET.

P.G.obtained by

Distance Mode.

Experience

claimed 5 years

& 8 months-but

6 marks

awarded.

26. Tamil S.Uhamkumar B.A M.A. M.P Nil Ph.D. U.G.,P.G., Pachaiyappa's Tam Tam hil Dec M.Phil & College, Tam 2012 Ph.D.(Regular)

Chennai-30 Regular

Ph.D.,passed in

Dec 2012,

51/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

without SLET/NET. Experience claimed 2 years, but 2 marks

awarded.

27. Tamil M.Ramadevi B.A M.A. M.P NET Ph.D. U.G.,P.G.,M.P Chellammal Tam Tam hil June Dec hil (Regular) Women's Tam 2009 2013

College, P.T. Ph.D.(Part

Chennai-32 Time)

NET passed.

Copies of

certificates not

enclosed.

Experience

claimed 3 years

& 3 months, 6

marks awarded.

28. Tamil K.Ramesh B.A M.A. M.P Nil Ph.D. U.G., P.G., Pachaiyappa's Tam Tam hil Sept M.Phil College, D.M D.M. Tam 2012 (obtained by Chennai-30 D.M PT Distance Mode)

Ph.D.,(Part

Time).

52/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Ph.D.,passed in Sep 2012,

without

SLET/NET.

U.G., P.G.,

M.Phil obtained by Distance Mode

Experience

claimed Nil

29. Tamil R.Selvarasu B.A M.A. M.P Nil Ph.D. U.G,P.G.,M.Ph Pachaiyappa's Tam Tam hil Dec il &Ph.D

College, for Tam 2011 (Regular)

Men, Regular

Kanchipuram Ph.D., passed

in Dec 2011,

without

SLET/NET.

Experience

claimed 3 years

& 4 months, but

4 marks

awarded.

30. Tamil S.Kanimozhi B.A M.A. M.P NET Ph.D. U.G., P.G., Chellammal Tam Tam hil Nov Aug M.Phil

Women's D.M D.M. Tam 2011 2010 (obtained by College, D.M Regular Distance Mode)

53/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Chennai-32 Ph.D.(Regular) NET passed.

U.G.,

P.G.,M.Phil obtained by Distance Mode Experience claimed 10 years -6 marked awarded.

31. Tamil C.Malarvizhi B.Sc M.A. M.P NET Nil U.G., Cross Pachaiyappa's Che Tam hil June Major/P.G. & College, D.M Tam 2007 M.Phil

Chennai-30 D.M (obtained by

. Distance Mode) Ph.D. Nil

NET passed.

U.G., Cross

Major/P.G. & M.Phil obtained by Distance

Mode

Experience

claimed -7

54/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

months - 1 mark awarded.

32. Tamil P.Vimala B.A. M.A. M.P NET Nil U.G., P.G. Chellammal Tam Tam hil June (obtained by Women's D.M. D.M. Tam 2011 Distance Mode) College, &

Chennai-32 M.Phil(Regular)

Ph.D. Nil

NET passed

U.G.,& P.G.

obtained by

Distance Mode

Experience

claimed 4 years

& 3 months - 4

mark awarded.

33. Zoology-6 B.Radha B.Sc M.Sc. M.P Nil Ph.D. U.G., Chellammal Zoo Zoo hil Sept P.G.,M.Phil & Women's Zoo 2010 Ph.D (Regular)

College, Regular

Chennai-32 Ph.D., passed

in Sept 2010,

without

SLET/NET.

Experience

55/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

claimed 7 years & 6 months-but 1 mark only awarded.

34. Zoology P.C.Sathyanar B.Sc M.Sc. M.P Nil Ph.D. U.G., ayanan Zoo Zoo hil June P.G.,M.Phil &

Pachaiyappa's Zoo 2012 Ph.D (Regular)

College, Regular

Chennai-30 Ph.D., passed

in June 2012,

without

SLET/NET.

Experience

claimed 5 years

& 6 months-12

marks awarded.

35. Zoology S.Sangeetha B.Sc M.Sc. M.P Nil Ph.D. U.G.,P.G.,(Reg Pachaiyappa's Zoo Zoo hil May ular) & M.Phil College, Zoo 2012 (obtained by

Chennai-30 D.M Regular Distance Mode)

Ph.D. (Regular)

Ph.D., passed

in May 2012,

without

SLET/NET.

Experience

claimed - Nil

56/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

36. Zoology A.Anbuselvi B.Sc M.Sc. Nil Nil Ph.D. U.G., P.G. & Pachaiyappa's Zoo Zoo Nov Ph.D (Regular)

College, for 2011 M.Phil-Nil

Women, Regular

Kanchipuram Ph.D., passed

in Nov 2011,

without

SLET/NET.

Experience

claimed -Nil.

Names of Assistant Professors Whose Selection and appointment during May 2014 is illegal due to the reasons set out in the last column Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

01. Botany M.Sathiyanath B.Sc M.Sc M.Phil SET Nil U.G.(Regular) an Bot Bot Mic.Bi Oct P.G., &

57/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Pachaiyappa's D.M o 2012 M.Phil(both College, D.M. degrees

Chennai-30 obtained by

Distance Mode)

Ph.D.-Nil

SET passed.

P.G., & M.Phil

obtained by

Distance Mode.

Experience

claimed 8 years

& 2 months, 15

marks awarded.

02. Botany M.Gopalakrish B.Sc M.Sc M.Phil Nil Ph.D U.G.,P.G., nan Bot Bot Bio Nov M.Phil & Ph.D

Pachaiyappa's 2013 (Regular)

College, Reg

Chennai-30 Ph.D. Passed in

Nov 2013,

without

SLET/NET.

Experience

claimed 1 year

& 6 months but

15 marks

awarded

58/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

03 Botany A.Sridevi B.Sc M.Sc M.Phil Nil Ph.D. U.G.P.G.M.Phi C.Kandasawa Che Che Bio April l &

mi Naidu 2013 Ph.D.(Regular)

College for Regul

Women, ar Ph.D. Passed in

Cuddalore April 2013,

without

SLET/NET.

Experience

claimed-Nil, but

10 marks

awarded.

04. Botany M.Prabhakarn B.Sc M.Sc M.Phil Nil Ph.D. U.G.P.G.M.Phi Pachaiyappa's Mic.Bo Bot Bot Aug l & Ph.D.

College, t 2013 (Regular)

Chennai-30 Regul

ar Ph.D.passed in

Aug 2013,

without

SLET/NET.

Experience

claimed -Nil,

but 12 marks

awarded.

05. Botany S.Shyamala B.Sc M.Sc Nil Nil Ph.D. U.G.P.G & Gowri, Plant Plant Sept Ph.D.(Regular) Pachaiyappa's Bio Sci 2013 M.Phil-Nil

College, & Regul

59/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Chennai-30 Bio ar Ph.D.passed in Tech Sep 2013,

without

SLET/NET.

Experience

claimed -Nil,

but 10 marks

awarded.

06. Botany M.Kotteswari B.Sc. M.Sc. M.Phil Nil Ph.D. U.G.,P.G., Pachaiyappa's Bot Bot Bot June M.Phil

College, 2013 (Regular)

Chennai-30 PT & Ph.D (Part

Time)

Ph.D. Passed in

June 2013,

without

SLET/NET.

Experience

claimed 7 years

& 6 months, 14

marks awarded.

07. Botany P.Amuthavalli B.Sc. M.Sc. M.Phil Nil Ph.D. U.G., C.Kandasawa Bot Bot Bot Feb P.G.(Regular) mi Naidu D.M. 2014 M.Phil

College for Regul (Distance

Women, ar Mode)

Cuddalore

60/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Ph.D.(Regular) Ph.D.passed in Feb 2014,

without

SLET/NET.

Experience claimed -Nil but 10 marks awarded.

08. Botany N.Karpagam B.Sc. M.Sc. Nil Nil Ph.D. U.G.,P.G.,& Pachaiyappa's Bot Bot Aug Ph.D (Regular)

College, 2011 M.Phil-Nil

Chennai-30 Regul

ar Ph.D. Passed in

Aug 2011,

without

SLET/NET.

Experience

claimed 5 years

& 11 months,

but 14 marks

awarded.

09. Botany M.Ezhil Bama B.Sc. M.Sc. M.Phil SET Ph.D. U.G.,P.G.,& C.Kandasawa Bot Bot Bot Octber2 March M.Phil

mi Naidu 012 2014 (Regular)

College for PT

Women, Ph.D.(Part

61/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Cuddalore Time) SET Passed

Experience

claimed -Nil, but 14 marks awarded.

Note:

Experience

column filled paper is not found in the application & Experience

certificate also not enclosed in the application.

10. Botany M.Elamvaluthi B.Sc. M.Sc. Nil Nil Ph.D. U.G.,P.G.,& Pachaiyappa's Bot Aply July Ph.D (Regular)

College, Plant 2006 M.Phil-Nil

Chennai-30 Sci Regul

ar Ph.D. Passed in

July 2006,hence

passing of

SLET/NET is

exempted.

Experience

claimed -Nil,

but 15 marks

62/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

awarded.

11. Botany T.Kumaresubit B.Sc. M.Sc. M.Phil Nil Ph.D. U.G.(Regular) ha Bot Bot Bot March P.G.,& M.Phil-

Chellammal D.M D.M. 2013 (both obtained

Women's Regua by Distance

College, lr Mode)

Chennai-32 Ph.D (Regular)

P.G.,& M.Phil-

both obtained

by Distance

Mode

Ph.D. Passed in

March 2013,

without

SLET/NET.

Experience

claimed 8 years

& 8 months, 15

marks awarded.

12. Chemistry S.Iyyampillai B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G.,& Pachaiyappa's Chem Chem July Ph.D (Regular)

College, 2013

Chennai-30 Regul M.Phil-Nil

Ph.D. Passed in

July

2013,without

63/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

SLET/NET. Experience claimed 10 months, but ... marks awarded.

13. Chemistry R.Hariharan B.Sc. M.Sc. M.Phil Nil Ph.D U.G.,P.G.(Regu Pachaiyappa's Chem Chem Chem Augus lar)

College, D.M. t M.Phil-

Chennai-30 2013 (Distance

PT Mode)

Ph.D(Part

Time)

Ph.D. Passed in

August 2013,

without

SLET/NET.

Experience

claimed 4 years

& 5 months, but

... marks

awarded.

14. Chemistry S.Ananda B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G.(Regu Priya Chem Chem Dec lar)

Chellammal 2010 M.PhilNil

Women's P.T. Ph.D(Part

College, Time)

Chennai-32

64/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Ph.D. Passed in December

2010, without SLET/NET.

Experience

claimed 13

years & 7

months, but ... marks awarded.

15. Chemistry C.Revathi B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G. & Chellammal Chem Chem April Ph.D (Regular)

Women's 2010 M.Phil-Nil

College, Regul

Chennai-32 ar Ph.D. Passed in

April 2010,

without

SLET/NET.

Experience

claimed 3 years

& 6 months.

Certificate not

enclosed, but ...

marks awarded.

16. Chemistry S.Prasad B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G. & Pachaiyappa's Chem Chem Nov Ph.D (Regular) College for 2012 M.Phil-Nil

Men, Regul

Kanchipuram ar Ph.D. Passed in

65/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

November 2012, without SLET/NET. Experience claimed-Nil, but....marks awarded.

17. Chemistry M.Boopalan B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G. & Pachaiyappa's Chem Chem Augus Ph.D (Regular) College for t M.Phil-Nil

Men, 2013

Kanchipuram Regul Ph.D. Passed in

ar August 2013,

without

SLET/NET.

Experience

claimed 2 years,

but ... marks

awarded.

18. Chemistry N.Srinivasan B.Sc. M.Sc. M.Phil Nil Ph.D U.G.,P.G., Pachaiyappa's Chem Chem Chem May M.Phil &

College for 2012 Ph.D. (Regular)

Men, Regul

Kanchipuram ar Ph.D. Passed in

May 2012,

without

SLET/NET.

66/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Experience claimed 2 years & 2 months, but ... marks

awarded.

19. Chemistry G.Vimala B.Sc. M.Sc. M.Phil Nil Ph.D U.G.,P.G., Pachaiyappa's Chem Chem Chem Augus M.Phil & College for t Ph.D. (Regular)

Women, 2013

Kanchipuram Regul Ph.D. Passed in

ar August 2013,

without

SLET/NET.

Experience

claimed -Nil,

but ... marks

awarded.

20. Chemistry S.Jancy Sophia B.Sc. M.Sc. M.Phil Nil Ph.D U.G.,P.G.(Regu CKNC for Chem Chem Chem Augus lar)

Women, D.M. t M.Phil-

Cuddalore 2013 (Distance

Regul Mode)

ar Ph.D.(Part

Time)

Ph.D. Passed in

April 2013,

without

SLET/NET.

67/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Experience claimed 15 years & 9 months, but... marks awarded.

21. Chemistry V.Kalpana B.Sc. M.Sc. Nil Nil Ph.D U.G.,P.G. & CKNC for Chem Chem Dec Ph.D (Regular)

Women, 2013 M.Phil-Nil

Cuddalore Regul

ar Ph.D. Passed in

December

2013, without

SLET/NET.

Experience

claimed 5

months, but ...

marks awarded.

22. Commerce R.Meenakshi B.A. M.Com M.Phil Nil Ph.D U.G.(Regular) Pachaiyappa's Corp Com Corp Cot M.Phil (Cross College for Secy D.M. Secy 2013 Major Distance Women, Ship Ship P.T. Mode)

Kanchipuram D.M. P.G.(Distance

Mode)

Ph.D.(Part

Time)

Ph.D. Passed in

68/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Oct 2013, without SLET/NET. P.G. & M.Phil Distance Mode Experience claimed 6 years & 9 months, 12 marks awarded.

23. Commerce L.Sivaramakris B.Com M.Com M.Phil NET Nil U.G.(Regular) hnan Com Com Com Oct P.G., M.Phil

Pachaiyappa's D.M. D.M. 2010 ( Distance

College for Mode)

Men, Ph.D.-Nil

Kanchipuram

NET passed

P.G. & M.Phil

both degrees

obtained by

Distance Mode

Experience

claimed 11

years & 6

months, 15

marks obtained.

24. Commerce T.Jayasheela B.Com M.Com M.Phil Nil Ph.D U.G.,P.G.,

69/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Pachaiyappa's Com Com Com Nov M.Phil & College for 2012 (Regular)

Women, P.T. Ph.D.(Part

Kanchipuram Time)

Ph.D. Passed in

November

2012, without

SLET/NET.

Experience

claimed 16

years & 5

months, 15

marks awarded.

25. Economics R.Muthuraman B.A. M.A. M.Phil Nil Ph.D U.G.,P.G.,(Reg Pachaiyappa's Eco Eco Eco Oct ular) M.Phil

College for D.M. 2013 (obtained by

Men, P.T. Distance

Kanchipuram Mode)/

Ph.D.(Part

Time)

Ph.D. Passed in

Oct 2013,

without

SLET/NET.

Experience

claimed 3 years

& 10 months,

70/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

but 12 marks awarded.

26. Economics P.Deepa B.A. M.A. M.Phil SET Nil U.G. P.G Pachaiyappa's Eco Eco Eco March M.Phil College for 2006 (Regular)

Women,

Kanchipuram Ph.D.- Nil

SET Passed.

Experience

claimed 1 year

& 5 months, but

15 marks

awarded.

27. Economics C.Mayakrishna B.A. M.A. M.Phil Nil Ph.D U.G. P.G n Eco Applied Eco Feb M.Phil

Pachaiyappa's Eco 2008 (Regular)

College, Regul

Chennai-30 ar Ph.D passed in

Feb 2008,

hence passingof

SLET / NET is

exempted.

Experience

claimed 5 years

but 15 marks

awarded.

28. Economics V.Raja B.A. M.A. M.Phil SET Nil U.G. P.G .

71/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Pachaiyappa's Eco Eco Eco August (Regular) / College for D.M. 2011 M.Phil

Men, (Distance

Kanchipuram Mode)

Ph.D.- Nil

SET passed.

Experience

claimed 4 years

& 7months, but

15 marks

awarded

29. Economics D.Chidambara B.A. M.A. M.Phil Nil Ph.D U.G. P.G m Eco Eco Eco Mar M.Phil

Pachaiyappa's 2011 (Regular)

College, Regul

Chennai-30 ar Ph.D passed in

March 2011,

without SLET /

NET.

Experience claimed 9 years, but 15 marks awarded

30. Economics D.Sasikala B.A. M.A. M.Phil SET Nil U.G. P.G Chellammal Eco Eco Eco Octber2 M.Phil

Women's 012 (Regular)

72/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

College, Chennai-32 Ph.D.-Nil SET passed.

Experience

claimed Nil, but 14 marks

awarded

31. English P.Ananthan B.A. M.A. M.Phil SET Nil U.G. P.G Pachaiyappa's Eng Eng Eng Octber2 M.Phil College for 012 (Regular)

Men,

Kanchipuram PH.D.- Nil

SET Passed.

Experience

claimed 5 years,

but 12 marks

awarded

32. English K.R.Vijaya B.A. M.A. M.Phil Nil Ph.D U.G. P.G. Pachaiyappa's Eng Eng Eng Mar (Regular) / College, 2011 M.Phil

Chennai-30 Regul (Distance

ar Mode) Ph.D

(Regular)

Ph.D passed in

73/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

March 2011, without SLET /

NET.

Experience claimed 3 years but 15 marks awarded.

33. English M.Sagadevan B.A. M.A. M.Phil SET Nil U.G. (Cross Pachaiyappa's Eng Eng Eng Aug major by

College for D.M. 2011 Distance Mode)

Men, / P.G. & M.Phil

Kanchipuram (Regular)

Ph.D.-Nil

U.G. (Cross

Major by

Distance Mode

/ SET passed.

Experience

claimed 6 years

but 10 marks

awarded.

34. English M.Savitri B.A. M.A. M.Phil Nil Ph.D U.G. P.G . Pachaiyappa's Eng Eng Eng Sep (Regular) & College, D.M. 2011 M.Phil

Chennai-30 P.T. (Distance

Mode)

74/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Ph.D (Part Time)

Ph.D passed in Sept 2011, without SLET/

NET.

Experience claimed 10 years & 8 months, 15 marks awarded.

35. English U. B.A. M.A. Nil SET Nil U.G. P.G . Chandrakumar Eng Eng Aug (Regular) Pachaiyappa's 2011 M.Phil & Ph.D

College for - Nil

Men,

Kanchipuram SET passed.

Experience

claimed - Nil

but 12 marks

awarded.

36. English K.Gowrisankar B.A. M.A. Nil SLET Nil U.G. P.G . Pachaiyappa's Eng Eng Octber2 (Regular)

College for 012 M.Phil & Ph.D

Men, - Nil

Kanchipuram

75/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

SLETpassed. Experience claimed 1 year & 1 month - but 10 marks awarded.

37. English M.Maria Felci B.A. M.A. M.Phil SET Nil U.G. P.G Rajathi Eng Eng Eng Octber2 M.Phil

Pachaiyappa's 012 (Regular)

College for

Women, Ph.D - Nil

Kanchipuram

SET passed.

Experience

claimed 1 year

& 9 months, but

12 marks

awarded.

38. English S.Saranya B.A. M.A. Nil SET Nil U.G. P.G . C.Kandasawa Eng Eng Octber2 (Regular)

mi Naidu 012 M.Phil & Ph.D

College for - Nil

Women,

Cuddalore SET passed

Experience

claimed 9

months - but 15

76/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

marks awarded.

39. English D.Muthumari B.A. M.A. M.Phil Nil Ph.D U.G. (Regular) C.Kandasawa Eng Eng Eng Jan / P.G & Mphil

mi Naidu D.M. D.M. 2014 (Distance

College for P.T. Mode)

Women,

Cuddalore Ph.D (Part

Time)

Ph.D passed in

Jan 2014,

without SLET /

NET.

Experience claimed 9 years 15 marks

awarded.

40. English P.Suresh B.A. M.A. M.Phil Nil Nil U.G. (Distance Pachaiyappa's Eng Eng Eng Mode) / P.G. &

College for D.M. Mphil (Regular)

Men, Ph.D.-Nil

Kanchipuram

U.G obtained

by Distance

Mode and Ph.D

/ SLET / NET.-

Nil

Experience

77/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

claimed 8 years, certificate not enclosed, 15 marks awarded

41. English N.Jothi Rama B.A. M.A. M.Phil Nil Ph.D U.G. P.G. Pachaiyappa's Eng Eng Eng May M.Phil & Ph.D. College, 2012 (Regular)

Chennai-30 Regul

ar Ph.D passed in

May 2012,

without SLET /

NET

Experience claimed 9 years & 10 months, 15 marks

awarded.

42. English P.Prayer Elmo B.A. M.A. M.Phil SET Ph.D U.G. P.G . Raj Eng Eng Eng August Dec (Regular) /

Pachaiyappa's D.M. 2011 2013 M.Phil

College, P.T. (Distance

Chennai-30 Mode)

Ph.D - (Part

time)

SET passed.

Experience

78/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

claimed 1 year & 10 months, certificate not enclosed, 15 marks awarded.

43. English R.Sha Begum B.A. M.A. M.Phil Nil Ph.D U.G. P.G C.Kandasawa Eng Eng Eng Jan M.Phil

mi Naidu 2014 (Regular)

College for Regul

Women, ar Ph.D -(part

Cuddalore time)

Ph.D passed in

Jan 2014,

without SLET /

NET.

Experience claimed 6 years& 7 months, 15 marks awarded.

44. English S.Shyamala B.A. M.A. M.Phil Nil Ph.D U.G. P.G Devi Eng Eng Eng April2 (Regular) /

Pachaiyappa's D.M. 013 M.Phil

College, P.T. (Distance

Chennai-30 Mode) Ph.D

(Part Time)

Ph.D passed in

79/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

April 2013, without SLET /

NET.

Experience claimed 10 years & 9 months, 15 marks awarded.

45. History-5 A.Suresh Babu B.A. M.A. M.Phil Nil Ph.D U.G. P.G. Pachaiyappa's His His His April M.Phil & Ph.D. College for 2014 (Regular)

Men, Regul

Kanchipuram ar Ph.D passed in

April 2014,

without SLET /

NET.

Experience claimed 12 years, 15 marks awarded.

46. History R.Raveenthar B.A. M.A. M.Phil SET Nil U.G. P.G Pachaiyappa's His His His Octber2 M.Phil

College for 012 (Regular)

Men,

Kanchipuram Ph.D.- Nil

SET passed.

80/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Experience claimed Nil but 3 marks

awarded.

47. History M.A.B.Sarasw B.A. M.A. M.Phil Nil Ph.D U.G. P.G. athi His His Eng Aug M.Phil & Ph.D.

Chellammal 2013 (Regular)

Women's Regul

College, ar Ph.D passed in

Chennai-32 Aug 2013,

without SLET /

NET.

Experience claimed - Nil, but 15 marks awarded.

48. History S.Sumathi B.A. M.A. M.Phil Nil Ph.D U.G. P.G. Pachaiyappa's His His His Mar M.Phil

College, 2014 (Regular)

Chennai-30 Regul

ar Ph.D passed in

Unive March 2014,

rsity, without SLET /

dt NET.

17.03.

2014 Ph.D Degree certificate is not enclosed, she is qualified as per

81/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

the University of Madras

letter, dated

17.03.2014.

Experience claimed 14 years, 15 marks awarded.

49. Maths-11 S.Sangeetha B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G. C.Kandasawa Maths Maths Maths April2 M.Phil mi Naidu 013 (Regular)

College for P.T.

Women, Ph.D (Part

Cuddalore. Time)

Ph.D passed in

April 2013,

without SLET /

NET.

Experience claimed 4 years & 9 months, 14marks

awarded.

50. Maths M.Kannan B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G . Pachaiyappa's Maths Maths Maths Sept (Regular) / College for D.M. 2012 M.Phil

Men, P.T. (Distance

82/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Kanchipuram Mode) Ph.D (Part

Time)

Ph.D passed in September

2012, without SLET / NET.

Experience

claimed 16

years & 3

months, 15

marks awarded.

51. Maths P.Kannagi B.Sc M.Sc M.Phil SLST Nil U.G. P.G. & Pachaiyappa's Maths Maths Maths Sept M.Phil College, 1990 (Regular)

Chennai-30

Ph.D. - Nil

SLST passed.

Experience

claimed 1 year

& 5 months, 15

marks awarded.

52. Maths Kanianoor B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G . Balakrishnan Maths Maths Maths Sept (Regular) / Latha 2011 M.Phil

83/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

C.Kandasawa P.T. (Distance mi Naidu Mode) / Ph.D College for (Part Time) Men, Chennai-

102 Ph.D passed in September

2011, without SLET / NET.

Experience

claimed 12

years & 5

months, 15

marks awarded.

53. Maths G.Uthra B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G Pachaiyappa's Maths Maths Maths Feb M.Phil College, 2011 (Regular) /

Chennai-30 P.T. Ph.D (Part

Time)

Ph.D. Passedin

Feb 2011,

without SLET /

NET.

Experience claimed 11 years, 15 marks awarded.

54. Maths R.Sakthivel B.Sc M.Sc M.Phil Nil Ph.D U.G. P.G.

84/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Pachaiyappa's Maths Maths Maths Feb M.Phil & Ph.D. College for 2014 (Regular)

Men, Regul

Kanchipuram ar Ph.D passed in

Feb 2014,

without SLET /

NET

Experience claimed 3 years & 7 months, 15 marks awarded.

55. Maths S.Sumathy B.Sc M.Sc Nil Nil Ph.D U.G. P.G. & C.Kandasawa Maths Maths April Ph.D. (Regular) mi Naidu 2010

College for Regul M.Phil - Nil

Women, ar

Cuddalore Ph.D passed in

April 2010,

without SLET /

NET.

Experience claimed 3 years & 8 months, 10 marks awarded.

56. Maths G.Gandhimath B.Sc M.Sc M.Phil Nil Ph.D U.G. y Maths Maths Maths Feb P.G.M.Phil &

Pachaiyappa's 2014 Ph.D (Regular)

College, Regul

85/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Chennai-30 ar Ph.D passed in Feb 2014,

without SLET /

NET

Experience claimed - Nil, but 15 marks awarded.

57. Physics-8 G.Mangalam B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G Pachaiyappa's Phy Phy Phy Feb (Regular)

College, P.T. 2012

Chennai-30 P.T. M.Phil & Ph.D.

(Part Time)

Ph.D passed in

Feb 2012,

without SLET /

NET.

Experience claimed 13 years, but----

marks awarded.

58. Physics T.Sivanesan B.Sc. M.Sc. M.Phil Nil Ph.D U.G. (Regular) Pachaiyappa's Phy Phy Phy Aug & P.G &

College, D.M. D.M. 2012 M.Phil.

Chennai-30 P.T. (Distance

Mode)

86/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Ph.D (Part Time)

P.G & M.Phil both Degrees obtained by Distance Mode / Ph.D.passed in Aug 2012,

without SLET / Net.

Experience

claimed 6 years & 3 months, but --- marks

awarded.

59. Physics R.Sunitha B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G Pachaiyappa's Phy Phy Phy May M.Phil

College, 2012 (Regular)

Chennai-30 Regul

ar Ph.D (Regular)

Ph.D passed in

May 2012,

without SLET /

NET.

Experience claimed 1 year & 6 month, but

87/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

-marks awarded.

60. Physics T.Arumanayag B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G am Phy Phy Phy Feb (Regular)

Pachaiyappa's D.M. 2013 /M.Phil

College, Regul (Distance

Chennai ar Mode)

Ph.D (Regular)

Ph.D passed in

Feb 2013,

without SLET /

NET.

Experience claimed 1 year & 3months, but ---- marks awarded.

61. Physics K.Ponnarasi B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G Pachaiyappa's Phy Phy Phy May M.Phil

College, 2012 (Regular)

Chennai Regul

ar Ph.D (Regular)

Ph.D passed in

May 2012,

without SLET /

88/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

NET.

Experience claimed 10 months, but ---

marks awarded.

62. Physics A.Prakasam B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G . Pachaiyappa's Phy Phy Phy April (Regular) / College for D.M. 2013 M.Phil

Men, P.T. (Distance

Kanchipuram Mode)

Ph.D (Part

Time)

Ph.D passed in

April 2013,

without SLET,

NET.

Experience claimed 5 years, but --- marks awarded.

63. Tamil K.Anbarasi B.A. M.A. M.Phil NET Nil U.G. P.G . & C.Kandasawa Tam Tam Tam June M.Phill

mi Naidu 2012 (Regular)

College for

Women, Ph.D. Nil

Cuddalore

89/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

NET passed. Experience claimed - Nil but 15 marks awarded.

64. Tamil G.Jeyachitra B.A. M.A. M.Phil Nil Ph.D U.G. P.G. & C.Kandasawa Tam Tam Tam Mar M.Phil

mi Naidu 2014 (Regular)

College for P.T.

Women, Ph.D - Nil

Cuddalore

NET passed.

Experience

claimed - Nil

but 15 marks

awarded.

65. Tamil P.Muthusamy B.A. M.A. M.Phil NET Nil U.G. P.G. & Pachaiyappa's Tam Tam Tam June M.Phil

College, 2012 (Regular)

Chennai-30

Ph.D -Nil

NET passed

Experience

claimed Nil, but

15 marks

awarded

90/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

66. Tamil S.Yogeswari B.A. M.A. M.Phil NET Nil U.G. P.G & Chellammal Tam Tam Tam March M.Phil

Women's 2013 (Regular)

College,

Chennai - 32. Ph.D- Nil

NET passed.

Experience

claimed - Nil

but 15 marks

awarded.

67. Tamil V.Suyambu B.A. M.A. M.Phil SET Nil U.G & M.Phil Thankam Tam Tam Tam Oct (Regular) P.G.

C.Kandaswami D.M. 2012 (Distance

Naidu College Mode)

for Women,

Cuddalore. Ph.D - Nil

SET passed but

P.G. Obtained

by Distance

Mode.

Experience

claimed Nil, but

15 marks

awarded.

68. Tamil D.Maheswari B.A. M.A. M.Phil SET Nil U.G. P.G & C.Kandaswami Tam Tam Tam March2 M.Phil

91/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Naidu College 006 (Regular) for Women, &

Cuddalore. NET Ph.D - Nil June

2005 NET & SET

passed.

Experience

claimed 2 years

& 10 months,

but 15 marks

awarded.

69. Tamil N.Senthil B.A. M.A. M.Phil Nil Nil U.G. P.G & Kumar Tam Tam Tam M.Phil

Pachaiyappa's (Regular)

College,

Chennai - 30. Ph.D - Nil

Ph.D / SLET /

NET / SET -

Nil

Experience

claimed 10

years, 15 marks

awarded.

70. Tamil R.Vimala Devi B.A. M.A. M.Phil NET Ph.D U.G. (Cross Chellammal Zoo Tam Tam DecNil Dece Major) / P.G. & Women's D.M. D.M. 2008 mber2 M.Phil (both

College, 013 Distance Mode)

92/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Chennai - 32. Regul ar Ph.D (Regular) NET passed.

P.G. and M.Phil both Degrees

obtained by

Distance Mode. Experience

claimed 5 years but 15 marks

awarded.

71. Tamil R. B.A. M.A. M.Phil Nil Ph.D U.G. (Cross Pazhaniammal Eco Tam Tam Nov Major) / P.G & C.Kandaswami 2007 M.Phil

Naidu College Regul (Regular)

for Women, ar

Cuddalore. Ph.D (Regular)

P.D. Passed in

Nov 2007,

hence passing

of SLET / NET

is exempted.

U.G. is corss

major.

Experience

claimed 5 years

& 5 months, but

93/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

15 marks awarded.

72. Zoology 14 G.R.Learnal B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G & Sudhakar Zoo Zoo Costal July M.Phil (Costal

Pachaiyappa's Aquacu 2012 Aqua Culture)

College, l Regul (Regular)

Chennai - 30. ar

Ph.D (Regular)

Ph.D passed in

July 2012,

without SLET /

NET.

Experience claimed - Nil, but 15 marks awarded.

73. Zoology B.Mahalaxmi B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G & Pachaiyappa's Zoo Zoo Zoo July M.Phil

College, 2011 (Regular)

Chennai - 30.

Ph.D (Highly

commended)

Ph.D passed in

July 2011,

without SLET/

NET.

94/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Experience claimed - Nil, but 15 marks awarded.

74. Zoology R. B.Sc. M.Sc. M.Phil SET Nil U.G. & P.G. Sathikumaran Zoo Zoo Zoo OCT (Regular) & Pachaiyappa's D.M. 2012 M.Phil

College, (Distance

Chennai - 30. Mode)

Ph.D - Nil

SET passed.

Experience

claimed - Nil,

but 12 marks

awarded.

75. Zoology P.Prabhu B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G. & Pachaiyappa's Zoo Zoo Zoo June M.Phi (Regular) College for 2009

Men, Regul Ph.D (Regular)

Kanchipuram. ar

Ph.D passed in

June 2009,

passing of

SLET / NET is

exempted

95/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Experience claimed 4 years but 15 marks awarded

76. Zoology R.Kungumapri B.Sc. M.Sc. Nil Nil Ph.D U.G. & P.G ya Zoo Zoo Nove (Regular)

C.Kandaswami mber2

Naidu College 006 M.Phil - Nil

for Women, Regul

Cuddalore. ar Ph.D (Regular)

Ph.D passed in

Nov 2006,

passing of

SLET / NET is

exempted.

Experience

claimed 2 years

& 8 months, 15

marks awarded.

77. Zoology L.B.Sujatha B.Sc. M.Sc. Nil Nil Ph.D U.G. & P.G. Pachaiyappa's Zoo Zoo Nove (Regular)

College, mber2 M.Phil - Nil

Chennai - 30. 007

Regul Ph.D (Regular)

Ph.D (Regular)

Ph.D passed in

96/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Nov 2007, hence passing of SET / NET / SLET is

exempted.

Experience claimed 1 year, but 14 marks awarded.

78. Zoology A.Subashini B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G & Chellammal Zoo Zoo Zoo Aug M.Phil

Women's 2009 (Regular)

College, Regul

Chennai - 32. ar Ph.D (Regular)

Ph.D passed in

Aug 2009,

hence passing

of SET / NET /

SLET is

exempted.

Experience

claimed 1 year,

15 marks

awarded.

79. Zoology U.Anitha B.Sc. M.Sc. M.Phil Nil Ph.D U.G. P.G & C.Kandaswami Zoo Zoo Zoo May Ph.D. (Regular) Naidu College D.M. 2013

97/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

for Women, Regul M.Phil Cuddalore. ar (Distance Mode)

Ph.D passed in

May 2013,

without SLET /

NET.

Experience claimed - Nil, but 12 marks awarded.

80. Zoology S.Indumathi B.Sc. M.Sc. Nil Nil Ph.D U.G. P.G & C.Kandaswami Zoo Zoo March Ph.D (Regular) Naidu College 2011

for Men, Regul M.Phil - Nil

Chennai-102. ar

Ph.D passed in

March 2011,

without SLET /

NET.

Experience claimed - Nil, but 15 marks awarded.

81. Zoology H.Thilagam B.Sc. M.Sc. Nil Nil Ph.D U.G. P.G & Pachaiyappa's Zoo Zoo Aug Ph.D (Regular)

College, 2003

98/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.Phil SLET/ Ph.D. the illegality in candidate is NET/ the selection.

appointed CSIR/ Hence their

SLST/ appointments

UGC/ are liable to be

JRF/ declare void

SET and cancelled

a b c d e

Chennai - 30. Regul M.Phil - Nil ar

Ph.D passed in

Aug 2003,

hence passing

of SET / NET /

SLET is

exempted.

Experience

claimed - 4

years & 10

months, but 15

marks awarded.

82. Zoology J.Selvanathan B.Sc. M.Sc. Nil Nil Ph.D U.G. P.G & Pachaiyappa's Zoo Zoo Aug Ph.D (Regular)

College for 2012

Men, Regul M.Phil - Nil

Kanchipuram. ar

Ph.D passed in

Aug 2012,

without SLET /

NET.

Experience claimed - Nil, but 14 marks awarded.

83. Zoology N.Akila B.Sc. M.Sc. Nil Nil Ph.D U.G. & P.G. Pachaiyappa's Zoo Zoo July (Regular)

99/195

Sl. No .	Subject	Name and College to which the candidate is appointed	EducationalQualification	Grounds for the illegality in the selection. Hence their appointments are liable to be declare void and cancelled
UG	PG	M.Phil	SLET/ NET/ CSIR/ SLST/ UGC/ JRF/ SET	Ph.D.
a	b	c	d	e

College, 2013

Chennai - 30. Regul M.Phil - Nil

Ph.D (Regular)

Ph.D passed in

July 2013,

without SLET /

NET.

Experience claimed - Nil, but 15 marks awarded.

Names of Assistant Professors whose selection and appointment during February 2016 is illegal due to the reasons set out in the last column

100/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

01. Botany S.Poompozhil B.Sc M.Sc M.P Nil Ph.D U.G.P.G & Pachaiyappa's Bot Bot hil June M.Phil

College for Bot 2015 (Regular)

Women, Part Ph.D (Part

Kanchipuram. Time Time)

Ph.D. Passed in

June 2015,

without

SLET/NET.

Experience

claimed - Nil,

but 12 marks

awarded.

02. Chemistry Z.Ayesha B.Sc M.Sc Nil NET Nil U.G.P.G.(Regul Siddiqha Che Che Dec ar)-M.Phil &

Chellammal 2014 Ph.D (Nil)

Women's

College, NET passed.

Chennai. But certificate

not produced

for NET.

Experience

claimed - Nil,

but 12 marks

awarded.

03 Chemistry R.Prasath B.Sc M.Sc Nil Nil Ph.D. U.G.P.G.(Regul Pachaiyappa's Che organic Oct ar

101/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

College, Che 2014 Ph.D. Passed in Chennai - 30. Regular October 2014, without SLET /

NET.

Experience claimed -Nil but 14 marks

awarded.

04. Chemistry K.Ramesh B.Sc M.Sc Nil Nil U.G.P.G. Babu Che Che (Regular)

Pachaiyappa's

College, Ph.D.passed in

Chennai - 30. 2015, hence

passsing of

SLET / NET is

exempted.

Experience

claimed 4 years,

but 12 marks

awarded.

05. Chemistry R.Ramya B.Sc M.Sc M.P Nil Ph.D. U.G. P.G & C.Kandaswami Che Che hil Aprilv M.Phil

Naidu College Che 2014 (Regular)

for Women, Part

Cuddalore. Time Ph.D (Part

Time)

Ph.D.passed in

102/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

April 2014, without

SLET/NET. Experience claimed for 1 year & 2

months but 12 marks awarded.

06. Chemistry G.Thennarasu B.Sc M.Sc Nil Nil Ph.D. U.G. & P.G. C.Kandaswami Che Che Dec (Regular)

Naidu College 2013 M.Phil -Nil

for Men, Regular

Chennai. Ph.D (Regular)

Ph.D. Passed in

Dec 2015,

without

SLET/NET.

Experience not

claimed but 12

marks awarded.

07. Chemistry S.Uthayanila B.Sc M.Sc M.P CSIR Nil U.G. P.G & Pachaiyappa's Che Che hil Chem M.Phil

College for Che Dec (Regular)

Women, m 2014

Kanchipuram. Ph.D - Nil

CSIR passed.

103/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Experience not claimed but 14 marks awarded.

08. Chemistry P.Vinayagamo B.Sc M.Sc M.P Nil Ph.D U.G. P.G & orthy Che Che hil Dec M.Phil

C.Kandaswami Che 2014 (Regular)

Naidu College m Regular

for Men, Ph.D passed in

Chennai. Dec 2014,

without SLET /

NET.

Experience claimed 7 months but 14 marks awarded.

09. Commerce G.Sivabalan B.Com M.Com M.P SET Nil U.G. (Regular) Pachaiyappa's Com Com hil oct P.G. & M.Phil

College, D.M. Com 2012 (Distance

Chennai - 30. Mode)

Ph.D - Nil

P.G & M.Phil

both Degrees

obtained by

Distance Mode.

Experience

104/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

claimed 12 years & 7 months.

10. Commerce L.Venkatesan B.Com M.Com M.P Nil Ph.D U.G. & P.G. C.Kandaswami Com Com hil Feb (Regular)

Naidu College Com 2014

for Men, D.M Part M.Phil

Chennai. . Time (Distance

Mode)

Ph.D (Part

Time)

M.Phil through

Distance Mode.

Ph.D passed in

Feb 2014,

without SLET /

NET.

Experience claimed 12 years.

11. Commerce O.Vijaylakshm B.C.S M.C.S M.P SET Nil B.C.S i hil Oct (Corporate

Pachaiyappa's C.S 2012 Secretaryship)

College, M.C.S (Master

Chennai - 30. of Corporate

Secretaryship)

105/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Ph.D- Nil SET passed. Post called for is Commerse but

Secretaryship was selected. Experience

claimed 13

years & 5

months, 15

marks awarded.

12. English K.Nalini Selvi B.A. M.A. M.P SET Nil U.G. P.G C.Kandaswami Eng Eng hil Oct M.Phil

Naidu College Eng 2012 (Regular)

for Women, Ph.D-Nil

Cuddalore.

SET passed.

Experience

claimed - Nil,

but 12 marks

awarded.

13. English S.Uma B.A. M.A. Nil SET Nil U.G. P.G. (both Pachaiyappa's Eng Eng Aug Distance Mode) College, D.M. D.M 2011

Chennai - 30. M.Phil & Ph.D

106/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

not done. SET passed. U.G. & P.G. Both obtained by Distance Mode.

Experience claimed - Nil, but 12 marks awarded.

14. English R.Vimala B.A. M.A. M.P Nil Ph.D U.G. P.G Pachaiyappa's Eng Eng hil Oct M.Phil (3 College, D.M. Eng 2015 Degrees

Chennai - 30. D.D Part obtained by

Time Distance

Mode),

Ph.D (Part

Time)

Ph.D passed in

October 2015

without SLET /

NET. Three

Degress

obtained by

Distance Mode.

Experience

claimed 6 years

107/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

& 10 months but 14 marks awarded.

15. Economics S.Ramu B.A. M.A. M.P Nil Ph.D U.G. P.G Pachaiyappa's Eco Eco hil May M.Phil., & College, Eco 2013 Ph.D (Regular)

Chennai - 30. Regular

Ph.D passed in

May 2013,

without SLET /

NET.

Experience claimed 7 ½ years. ----marks warded. But

certificates not produced for education &

experience.

16. History R.Jayapriya B.A. M.A. M.P Nil Ph.D U.G. P.G Pachaiyappa's His His hil Sept M.Phil., & College, His 2015 Ph.D (Regular)

Chennai - 30. Regular

Ph.D passed in

September

2015, without

SLET / NET.

Experience

108/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

claimed - Nil, but 14 marks awarded.

17. History C.Naveena B.A. M.A. Nil Nil Ph.D U.G. P.G & Devi His His March Ph.D (Regular)

C.Kandaswami 2011 M.Phil - Nil

Naidu College Regular

for Women, Ph.D passed in

Cuddalore. March 2011,

without SLET /

NET.

Experience claimed 1 year but 14 marks awarded.

18. History T.Sarala Devi B.A. M.A. M.P SET Nil U.G. P.G & C.Kandaswami His His hil oct M.Phil

Naidu College His 2012 (Regular)

for Men,

Chennai. Ph.D - Nil

SET passed.

Experience

claimed 2 years

& 8 months but

14 marks

awarded.

19. Librarian A.Anbu BLIS MLIS M.P SET P.H.D U.G. (D.E) P.G

109/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Jebamalar D.M. D.M. hil Oct Aug (D.E) C.Kandaswami D.M 2012 2015 M.Phil (D.E) - Naidu College . Regular All degree for Women, obtained by

Cuddalore. Distance Mode.

SET passed.

But, all Degrees

obtained by

Distance Mode.

Experience

claimed 7 years

but, 14 marks

awarded.

20. Librarian T.Kavitha B.Sc. MLIS M.P Nil Ph.D U.G. (Cross Pachaiyappa's Com.S hil Nov Major)

College for c LIS 2011

Women, Regular P.G. M.Phil &

Kanchipuram. Ph.D (Regular),

Ph.D passed in

Nov 2011,

without SLET /

NET U.G.

Cross Major. Experience claimed 2 years & 9 months. But

110/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

14 marks awarded. Certificate not produced.

21. Librarian S.Mahalakshmi BLIS MLIS Nil SET Nil U.G. & P.G. C.Kandaswami D.M. D.M. Oct (Distance

Naidu College 2012 Mode)

for Men,

Chennai. M.Phil & Ph.D

- Nil

SET passed

U.G & P.G

both obtained

by Distance

Mode.

Experience

claimed - Nil

but 14 marks

awarded.

22. Librarian D.Manimegalai BLIS MLIS M.P Nil Ph.D U.G. P.G. & Chellammal D.M. D.M. hil Aug M.Phil (Degree Women's D.M 2015 Distance Mode)

College, . P.T

Chennai. Ph.D (Part

Time)

Ph.D passed in

Aug 2015,

111/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

without SLET /

NET.

U.G. P.G & M.Phil Three degree obtained by Distance Mode.

Experience

claimed 12

years, 14 marks awarded.

23. Maths R.Devi B.Sc. M.Sc. M.P Nil Ph.D U.G. P.G. Pachaiyappa's Maths Maths hil Septem Mphil & Ph.D College, Math ber201 (Regular)

Chennai - 30. s 3

Regular Ph.D passed in

Sept 2013,

without SLET /

NET.

Experience claimed - Nil but 12 marks awarded.

24.

Philosophy

B.Devan B.Sc. M.A. M.P Nil Ph.D U.G. (Cross Pachaiyappa's Zoo Philosop hil April Major) College, hy Philo 2013 P.G. & M.Phil Chennai - 30. sopp P.T (Regular) hy Ph.D (Part

112/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Time) Ph.D passed in April 2013, without SLET /

NET.

U.G. Cross Major.

Experience claimed 9 years & 7 months - 15 marks

awarded.

25.

Philosophy

V.M. B.A. M.A. Nil Nil Ph.D U.G. P.G & Makhalakshmi Phil Phil Aug Ph.D (Regular) Pachaiyappa's 2013

College, Regular M.Phil- Nil

Chennai - 30.

Ph.D. Passed in

Aug 2013,

without SLET /

NET.

Experience claimed - NIL, but 12 marks awarded.

Change of

Initial and

113/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Names as per Tamil Nadu Gazatte 29^th September,

2004.

M.Mahalakshmi changed her name as

V.M.Makha Lakshmi.

26.

Philosophy

A.D.Revathy B.Sc. M.A. M.P Nil Ph.D U.G. (Cross Pachaiyappa's Zoo Phil hil Sept Major) P.G., College, Phil 2007 M.Phil & Ph.D

Chennai. Regular (Regular)

Ph.D passed in

Sept 2007,

hence, passing

of NET / SLET

is exempted.

Cross major in

U.G.

Experience claimed 6 years & 8 months, 14 marks awarded.

27.

Philosophy

P.Sathiyamoor B.A. M.A. M.P NET Nil U.G., P.G.,

114/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

thy Phil Phil hil Dec M.Phil Pachaiyappa's Phil 2000 (Regular) College,

Chennai. Ph.D-Nil

NET passed.

Experience

Claimed 9

months. But 14

marks awarded.

28. Physics R.Gunaseelan B.Sc. M.Sc. M.P Nil Ph.D U.G., P.G, & Pachaiyappa's Phy Phy hil Nov M.Phil.

College for Phy 2012 (Regular)

Men, Regular Ph.D. (Regular)

Kanchipuram.

Ph.D passed in

Nov 2012,

without SLET/

NET.

Experience claimed 3 years & 5 months but 12 marks

awarded.

29. Physics A.Manigandan B.Sc. M.Sc. M.P Nil Ph.D U.G. & P.G Pachaiyappa's Phy Phy hil Aug (Regular)

College for Phy 2010

Men, D.M Regular M.Phil

115/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Kanchipuram. (Distance Mode)

Ph.D (Regular)

Ph.D passed in

Aug 2010'

without SLET /

NET.

Experience claimed 6 years - 12 marks

awarded.

30. Tamil M.Roopa B.Sc. M.A. M.P NET Nil U.G.(Crosss Chellammal Che Tam hil June Major) P.G. & Women's D.M. Tam 2011 M.Phil

College, D.M SET (Distance

Chennai. Aug Mode)

2011

Ph.D - Nil NET & SET passed. Cross Major in U.G. & P.G with M.Phil. Both obtained by Distance Mode.

116/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Experience claimed for 8 years & 6 months, 15 marks awarded.

31. Tamil S.Vanitha B.A. M.A. M.P Nil Ph.D U.G. P.G. Both Chellammal Tam Tam hil March obtained by Women's D.M. D.M. Tam 2014 Distance Mde

College, Regular

Chennai - 32. M.Phil & Ph.D

(Regular)

Ph.D passed in

March 2014,

without SLET /

NET.

U.G. & P.G both obtained by Distance Mode

Experience claimed 7 years, 14 marks

awarded.

32. Zoology N.Amudha B.Sc. M.Sc. M.P Nil Ph.D U.G. & P.G Pachaiyappa's Zoo Zoo hil Decem (Regular) College, Bio ber201

Chennai - 30. Tech 4 M.Phil (Bio

D.M P.T Tech-Distance

Mode)

117/195

Sl. Subject Name and EducationalQualification No College to Grounds for

. which the UG PG M.P SLET/ Ph.D. the illegality in candidate is hil NET/ the selection. appointed CSIR/ Hence their SLST/ appointments

UGC/ are liable to be JRF/ declare void SET and cancelled a b c d e

Ph.D (Part Time)

Ph.D passed in Dec 2014

without SLET /

NET.

33. Zoology S.Subarani B.Sc M.Sc M.P Nil Ph.D U.G. & P.G Pachaiyappa's Zoo Zoo hil Dec (Regular) College for Zoo 2013

Women, D.M Regular M..Phil (D.M)

Kanchipuram.

Ph.D. (Regular)

Ph.D passed in

Dec 2013,

without SLET /

NET.

Experience claimed 2 years, certificate not produced, but 12marks

awarded.

REPORT OF THE DIRECTOR OF COLLEGIATE EDUCATION:

118/195

28. With a view to ascertain the views of the Director of Collegiate Education, who is the Competent Authority under the provisions of the Tamil Nadu Private Colleges (Regulation) Act, 1976, this Court further directed the Director of Collegiate Education to verify the educational qualifications and the eligibility of the selected candidates.

29. The Colleges functioning under the Pachaiyappa's Trust Board are governed under the Provisions of the Tamil Nadu Private Colleges (Regulation) Act, 1976. Chapter IV stipulates terms and conditions of service of teachers and other persons employed in private Colleges and Section 15 and 16 are relevant which reads as under:

"15. Qualifications of teachers and other persons employed in private colleges- [(1)[ The University may make regulations, statutes or ordinances specifying the qualifications required for the appointment of teachers [***] employed in any private college.

[(2)] The Government may make rules specifying the qualifications required for

119/195

appointment to any post, other than teachers, in any private college].

NOTES

By virtue of sub-section (1), the University may make regulations, statues or ordinances specifying the qualifications for appointment of teachers in private colleges. The Government is empowered to make rules for appointment to any post, other than teachers, in any private college under sub-section (2) of Section 15.

16. Appointment of teachers and other persons in private colleges- (1) No person who does not possess the qualifications specified under Section 15 shall, on or after the date of commencement of this Act, be appointed as teacher or other employee in any private college.

(2) Nothing contained in this Section or any regulation, statute or ordinance made under Section 15 shall apply to any person who, on or before the date of commencement of this Act, is employed as teacher or other employee in any private college.

120/195

NOTES

Section 16 lays down that only a qualified person as specified in sub-section (2) of Section 16 should be appointed in the private colleges. The persons who were appointed earlier to the commencement of the Act i.e. 21^st November, 1975 are, however, saved from the rigour of sub-section (1)."

30. Section 16(1) contemplates that no person who does not possess the qualification specified under Section 15 shall be appointed as teacher. Section 15 stipulates that the Government may make Rules specifying the qualifications and in the present case, the Government of Tamil Nadu adopted the qualifications and criteria fixed by the University Grants Commission in its regulations and a Government Order in this regard was issued in G.O.Ms.No.111, Higher Education (H1) Department, dated 24.03.1999, which would be applicable with reference to the recruitment process conducted by the Pachaiyappa's Trust Board during the relevant point of time.

121/195

31. The Director of Collegiate Education scrutinised the educational qualifications and the weightage marks awarded to the selected candidates based on the documents submitted by the candidates before the Director of Collegiate Education. However, the learned Special Government Pleader, appearing on behalf of the State, clarified that the Director of Collegiate Education has not scrutinised the original records relating to the entire selection process from the beginning. The Director of Collegiate Education found that there are large scale discrepancies in awarding marks for teaching experience. Thus, those candidates were held as unqualified in his report. As per the Director of Collegiate Education, the ineligibility of the candidate occurs on account of irregular awarding of marks for teaching experience for which the particular candidate is not eligible. Thus in the column, the Director of Collegiate Education has stated as "unqualified".

32. The learned counsel appearing on behalf of the appointees contended that there are discrepancies in the findings of the Administrator and in the report of the Director of Collegiate Education. This Court found that the discrepancy is artificially created by the respondents and on perusal

122/195

of both the reports independently in its own way one can understand that the evaluations are made based on the records placed before the respective Administrator and the Director of Collegiate Education. Thus each report is to be seen in its own context to know about the extent of irregularities and illegalities in the process of selection.

33. The extract report of the Director of Collegiate Education is under:

123/195

Report on candidates who have been Selected and Appointed based on their Educational Qualification:

1.	Total number of qualified candidates for the post of Assistant Professor based on the educational qualification.	218
2.	Total number of unqualified candidates for the post of Assistant Professor based on the educational qualification.	01 Respondent No.192 in W.P.No.19939 of 2014 S.Sangeetha, Assistant Professor, Department of Mathematics C.Kandaswamy Naidu College for Women, Cuddalore – 607 001. Ph.D Degree certificate submitted by the candidate is identified as bogus as per reference no.918/DARE/Ph.D/2022, dated: 08.11.2022 of the Controller of Examinations Annamalai University.
3.	Total number of candidates who were appointed to Government Colleges through TRB.	02 (Respondent Nos. 68, 69 in W.P.No. 19939 of 2014)
4.	Long absentees / Resinged / Cancellation of Appointment	03 (Respondent Nos: 102, 126, 128 in W.P.No.19939 of 2014)
5.	Total number of Candidates who are appointed but qualification approval not given by the University and Appointment approval proposals not received to the RJD because of pending court cases	09 (Respondent Nos: 12, 17 18, 19, 20, 24, 39, 40, 41 in W.P.No.36827 of 2016 and Respondent Nos.32 in W.P.No.19939 of 2014
6	Total number of candidates who have acquired eligible qualification after the date of Notification and before the date of Interview.	03 Respondent Nos: 71, 125 in W.P.No.19939 of 2014 & Respondent Nos: 42 in W.P.No.36827 of 2016

Total 236

124/195

Report Based on Teaching Experience and other Eligibility Criteria:

1.	Total Number of candidates without any discrepancies with regard to Teaching Experience	60 (Respondent Nos: 08, 09, 11, 12, 14, 15, 18, 22, 23, 24, 27, 28, 32, 33, 34, 35, 37, 38, 39, 45, 46, 47, 48, 49, 50, 51, 53, 54, 58, 60, 61, 62, 63, 70, 73, 75, 76, 77, 78, 79, 81, 82, 83, 84, 88, 89, 90, 107, 108, 132, 133, 140, 142, 147, 166, 167, 174, 183, 197, in W.P.No.19939 of 2014 & Respondent No: 44 in W.P.No.36827 of 2016)
2.	Total number of candidates having eligible qualifying service but do not have Teaching Experience Certificate counter signed by competent Education Authority.	15 Respondent Nos: 16, 26, 29, 36, 43, 52, 66, 80, 91, 94, 163, 171, 177 in W.P.No.19939 of 2014 & Respondent Nos: 28, 35 in W.P.No.36827 of 2016
3.	Total number of candidates for whom weightage marks awarded without any Qualifying Teaching Experience.	47 Respondent Nos: 10, 13, 19, 20, 25, 55, 72, 74, 105, 109, 114, 116, 118, 119, 120, 121, 122, 123, 131, 134, 138, 143, 146, 149, 150, 157, 158, 161, 162, 165, 179, 181, 185, 187, 191, 193, 198, 200 in W.P.No.19939 of 2014 & Respondent Nos: 14, 15, 23, 26, 29, 31, 46, 50, 52 in W.P.No.36827 of 2016

4. Total Number of candidates for whom 91 weightage marks awarded more than Respondent Nos: 17, 21, 30, 31, 40, 41, Qualifying Teaching Experience. 42, 44, 56, 57, 59, 64, 65, 67, 85, 86, 87,

92, 93, 95, 96 ,97, 98, 99, 100, 101, 104,

106, 110, 111, 112, 113, 115, 124, 127,

129, 130, 135, 136, 137, 139, 141, 144,

145, 151, 152, 123, 154, 155, 156, 159,

160, 169, 172, 193, 175, 176, 178, 180,

182, 184, 186, 188, 189, 190, 194, 195,

196, 199 in W.P.No.19939 of 2014 & Respondent Nos: 13, 16, 21, 22, 25, 27,

30, 32, 33, 34, 36, 37, 38, 43, 45, 47, 48,

49, 51, 53, 54, 55 in W.P.No.36827 of

125/195

2016

5.	Total number of candidates for whom correctness of weigtage marks could not be ascertained due to non submission of Selection Committee Report.	01 Respondent No: 117 in W.P.No.19939 of 2014
6.	Total number of candidates who have acquired eligible qualification after the date of Notification and before the date of Interview.	03 Respondent Nos: 71, 125 in W.P.No.19939 of 2014 & Respondent Nos: 42 in W.P.No.36827 of 2016
7.	Total number of candidates for whom correctness or comunal reservation could not be ascertained as their names are not mentioned in the roster register.	04 Respondent Nos: 148, 164, 168, 170 in W.P.no.19939 of 2014
	Total	221 (Except 01 Bogus Certificate + 09 Court Case + 05 Absent / Relieved / Cancellation of Appointment)

34. The learned Special Government Pleader, appearing on behalf of the State, with reference to the above report contended that the Recruitment Notification stipulates preference/priority will be given for the candidates who obtained UG/PG Degree in the same discipline for the relevant post for which his/her candidature applied for. However, such preference has not been considered by the Selection Committee and many number of candidates, who had studied cross major subjects were selected and appointed. Thus the conditions stipulated in the Notification regarding preference/priority for the candidates who studied both Under Graduation

126/195

and Post Graduation in the same discipline was denied, which caused an irregularity in the process of selection.

35. The learned Special Government Pleader appearing on behalf of the State, contended that the UG/PG Degree /M.Phil Degree obtained through Correspondence/Distance Mode will not be considered for award of any weightage marks irrespective of their possessing requisite qualification. In awarding weightage marks, large scale discrepancies are found. There is no thorough verification of mode of education undergone by the respective candidates and in this regard, there is a discrepancy between the findings of the Administrator and the Director of Collegiate Education. Discrepancy aroused because the Administrator has noted down that the candidates, who have undergone UG and PG Degrees through Distance Education Mode and through Correspondence Course. However, the Director of Collegiate Education has recognised the Distance Education Mode and Correspondence Education Mode as a valid one for the purpose of educational qualification.

127/195

36. Regarding the procedures, the Director of Collegiate Education in awarding weightage marks has adopted the procedures being adopted by Teachers Recruitment Board which was followed based on the Government Order issued in G.O.Ms.No.412, Higher Education Department, dated 04.12.2009 and also G.O.Ms.No.32, Higher Education Department, dated 08.03.2013. In any event, there are discrepancies found both by the Administrator and also by the Director of Collegiate Education.

37. The report of the Director of Collegiate Education reveals that excess marks were awarded for teaching experience, one bogus certificate was traced out in respect of Respondent No.192 - Smt.Sangeetha.

38. The objections raised by the learned counsels for the selected candidates are that the remark made by the Director of Collegiate Education 'as the candidates are unqualified' is incorrect. The weightage mark for teaching experience is not essential and not a requisite qualification contemplated under the Recruitment Notification. The selected candidates possessed the requisite educational qualifications and therefore, the

128/195

weightage marks and its discrepancies as stated by the Director of Collegiate Education cannot be a disqualification.

39. The learned Special Government Pleader clarified by stating that the weightage marks for teaching experience plays a pivotal role in arriving a final conclusion regarding the select list, since the award of marks will deprive many candidates from securing selection. Therefore, they have stated as unqualified only with reference to the weightage marks awarded and they have not referred the educational qualification. However, the scheme of selection contemplates that the educational qualification along with teaching experience are to be taken into account cumulatively for the purpose of preparation of final select list based on the ranking. In the event of separating the weightage marks, it will result in deprival of an opportunity to the other candidates, who secured more marks in teaching experience and in respect of the preferences contemplated for the candidates who studied Under Graduate and Post Graduate in the same discipline.

40. The learned counsel for the petitioners in response to the

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reports contended that the respondents 92, 93, 96, 131, 141, 148, 153, 156, 168 and 172 are not possessing NET/SLET/SET/Ph.d., as on 18.02.2014 on the date of recruitment notification issued by the Pachaiyappa's Trust Board. However, the Director of Collegiate Education has taken a different stand in view of the fact that on the ground that as on the date of the Government Order issued in G.O.Ms.No.311, it is only discretion of the recruiting authorities and therefore, the Director of Collegiate Education has not taken this aspect as a discrepancy. 19 candidates possessing cross major subjects in Under Graduate and Post Graduate were selected. 30 candidates, who possessed the UG/PG degree through distance mode were selected. It is further contended that five candidates were appointed against roster as per the records available. Another five candidates terminated from College for long time. Therefore, large scale irregularities and illegalities were found in the process of selection and it is impossible to segregate the candidates for the purpose of upholding the validity of selection conducted by the Trustees of the Pachaiyappa's Trust Board.

POSITION OF LAW

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41. In the case of Sachin Kumar and Others vs. Delhi Subordinate Service Selection Board (DSSSB) and Others [(2021) 4 SCC 631], the principles prevailing fore more than five decades are considered.

42. In deciding this batch of SLPs, we need not reinvent the wheel. Over the last five decades, several decisions of this Court have dealt with the fundamental issue of when the process of an examination can stand vitiated. Essentially, the answer to the issue turns upon whether the irregularities in the process have taken place at a systemic level so as to vitiate the sanctity of the process. There are cases which border upon or cross over into the domain of fraud as a result of which the credibility and legitimacy of the process is denuded. This constitutes one end of the spectrum where the authority conducting the examination or convening the selection process comes to the conclusion that as a result of supervening event or circumstances, the process has lost its legitimacy, leaving no option but to cancel it in its entirety. Where a decision along those lines is taken, it does not turn upon a fact-finding exercise into individual acts involving the

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use of malpractices or unfair means. Where a recourse to unfair means has taken place on a systemic scale, it may be difficult to segregate the tainted from the untainted participants in the process. Large-scale irregularities including those which have the effect of denying equal access to similarly circumstanced candidates are suggestive of a malaise which has eroded the credibility of the process. At the other end of the spectrum are cases where some of the participants in the process who appear at the examination or selection test are guilty of irregularities. In such a case, it may well be possible to segregate persons who are guilty of wrongdoing from others who have adhered to the rules and to exclude the former from the process. In such a case, those who are innocent of wrongdoing should not pay a price for those who are actually found to be involved in irregularities. By segregating the wrongdoers, the selection of the untainted candidates can be allowed to pass muster by taking the selection process to its logical conclusion. This is not a mere matter of administrative procedure but as a principle of service jurisprudence it finds embodiment in the constitutional duty by which public bodies have to act fairly and reasonably. A fair and reasonable process of selection to posts subject to the norm of equality of

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opportunity under Article 16 (1) is a constitutional requirement. A fair and reasonable process is a fundamental requirement of Article 14 as well. Where the recruitment to public employment stands vitiated as a consequence of systemic fraud or irregularities, the entire process becomes illegitimate. On the other hand, where it is possible to segregate persons who have indulged in malpractices and to penalise them for their wrongdoing, it would be unfair to impose the burden of their wrongdoing on those who are free from taint. To treat the innocent and the wrongdoers equally by subjecting the former to the consequence of the cancellation of the entire process would be contrary to Article 14 because unequals would then be treated equally. The requirement that a public body must act in fair and reasonable terms animates the entire process of selection. The decisions of the recruiting body are hence subject to judicial control subject to the settled principle that the recruiting authority must have a measure of discretion to take decisions in accordance with law which are best suited to preserve the sanctity of the process. Now it is in the backdrop of these principles, that it becomes appropriate to advert to the precedents of this Court which hold the field.

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43. Over four decades ago, in Bihar School Examination Board vs. Subhas Chandra Sinha [Bihar School Examination Board vs. Subhas Chandra Sinha, (1970) 1 SCC 648] , a three-Judge Bench of this Court dealt with a case involving a challenge to the decision to cancel the annual secondary school examination in relation to a particular centre in a district in Bihar. The irregularities at the centre were summarised in the following extracts contained in the judgment of this Court : (SCC p. 650, para 5)

"5. The Tabulators of the Hanswadih Centre reported that the percentage of successful examinees was as high as 80% whereas the average at the Arrah, Dalippur Centre was only 50%. They were therefore asked to prepare percentage subject-wise. All the Tabulators submitted these percentages. The matter was referred to the Unfair Means Committee of the Board. The Committee in its turn asked the Moderators to look into all the answer books where the percentage was 80% or more. They reported unfair means on a mass scale. The Chairman then passed an order on 30-8-1969 cancelling the

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examination in all subjects at the Hanswadih Centre allowing the examinees to re-appear at the Supplementary Examination in September 1969 without payment of fresh fees. The Headmasters of the three schools concerned were also informed by registered letters. The action of the Chairman was placed before the Board at its meeting on 9-9-1969 and was approved. It was stated in the return that a complaint was received from one Satnarain Singh of Jagdishpur, who, however, wrote a letter that he had made no such complaint."

44. The High Court had quashed the action on the ground that the examinees were not furnished with a show-cause and the materials on which the Chairperson relied to pass the order were not disclosed. M. Hidayatullah, C.J. speaking for the Court, noted that "the results speak for themselves : whereas at other centres the average of successful candidates was 50%, at one particular centre the percentage of successful candidates ranged from 70% to 100% in individual subjects. In this context, the Court observed : (Subhas Chandra Sinha case [Bihar School Examination Board vs. Subhas Chandra Sinha, (1970) 1 SCC 648] , SCC p. 652, para

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13)

"13. This is not a case of any particular individual who is being charged with adoption of unfair means but of the conduct of all the examinees or at least a vast majority of them at a particular centre. If it is not a question of charging any one individually with unfair means but to condemn the examination as ineffective for the purpose it was held. Must the Board give an opportunity to all the candidates to represent their cases? We think not. It was not necessary for the Board to give an opportunity to the candidates if the examinations as a whole were being cancelled. The Board had not charged any one with unfair means so that he could claim to defend himself. The examination was vitiated by adoption of unfair means on a mass scale. In these circumstances it would be wrong to insist that the Board must hold a detailed inquiry into the matter and examine each individual case to satisfy itself which of the candidates had not adopted unfair means. The examination as a whole had to go."

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The Court distinguished an earlier decision observing that : (Subhas Chandra Sinha case [Bihar School Examination Board v. Subhas Chandra Sinha, (1970) 1 SCC 648] , SCC pp. 652-53, para 14)

"14. Reliance was placed upon Ghanshyam Das Gupta [Board of High School & Intermediate Education vs. Ghanshyam Das Gupta, AIR 1962 SC 1110] to which we referred earlier. There the examination results of three candidates were cancelled, and this Court held that they should have received an opportunity of explaining their conduct. It was said that even if the inquiry involved a large number of persons, the Committee should frame proper regulations for the conduct of such inquiries but not deny the opportunity. We do not think that that case has any application. Surely it was not intended that where the examination as a whole was vitiated, say by leakage of papers or by destruction of some of the answer books or by discovery of unfair means practised on a vast scale that an inquiry would be made giving a chance to every one appearing at that examination to have his

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say? What the Court intended to lay down was that if any particular person was to be proceeded against, he must have a proper chance to defend himself and this did not obviate the necessity of giving an opportunity even though the number of persons proceeded against was large. The Court was then not considering the right of an examining body to cancel its own examination when it was satisfied that the examination was not properly conducted or that in the conduct of the examination the majority of the examinees had not conducted themselves as they should have. To make such decisions depend upon a full-fledged judicial inquiry would hold up the functioning of such autonomous bodies as Universities and School Board. While we do not wish to whittle down the requirements of natural justice and fair-play in cases where such requirement may be said to arise, we do not want that this Court should be understood as having stated that an inquiry with a right to representation must always precede in every case, however different. The universities are

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responsible for their standards and the conduct of examinations. The essence of the examinations is that the worth of every person is appraised without any assistance from an outside source. If at a centre the whole body of students receive assistance and are managed to secure success in the neighbourhood of 100% when others at other centres are successful only at an average of 50%, it is obvious that the University or the Board must do something in the matter. It cannot hold a detailed quasi-judicial inquiry with a right to its alumni to plead and lead evidence, etc. before the results are withheld or the examinations cancelled. If there is sufficient material on which it can be demonstrated that the university was right in its conclusion that the examinations ought to be cancelled then academic standards require that the university's appreciation of the problem must be respected. It would not do for the Court to say that you should have examined all the candidates or even their representatives with a view to ascertaining whether they had

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received assistance or not. To do this would encourage indiscipline if not also perjury." (emphasis supplied)

45. The decision of a three-Judge Bench of this Court in Anamica Mishra vs. U.P. Public Service Commission [Anamica Mishra v. U.P. Public Service Commission, 1990 Supp SCC 692 : 1991 SCC (L&S) 461] ("Anamica Mishra") involved recruitment to various posts in the educational services of the State of Uttar Pradesh. There was a two-stage recruitment involving a written test and interview. It was found that after the written examination, due to the improper feeding of data into the computer, some candidates who had a better performance in the written examination were not called for interview and candidates who secured lesser marks were not only called for the interview but were finally selected. The entire process was cancelled by the Public Service Commission. Dealing with the situation, this Court observed : (SCC p. 693, para 4)

"4. We have heard the counsel for the parties and are of the view that when no defect was pointed out in regard to the written

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examination and the sole objection was confined to exclusion of a group of successful candidates in the written examination from the interview, there was no justification for cancelling the written part of the recruitment examination. On the other hand, the situation could have been appropriately met by setting aside the recruitment and asking for a fresh interview of all eligible candidates on the basis of the written examination and select those who on the basis of the written and the freshly-held interview became eligible for selection."

The case is, therefore, representative of a situation where the cancellation of the entire recruitment process was held not to be justified since there was no systemic flaw in the written test, and the issue was only with regard to calling the candidates for the interview. The situation could have been remedied by setting aside the selection made after the interview stage and calling for a fresh interview of all eligible candidates. This is the ultimate direction which was issued by the Court.

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46. In Madhyamic Shiksha Mandal, M.P. vs. Abhilash Shiksha Prasar Samiti [Madhyamic Shiksha Mandal, M.P. vs. Abhilash Shiksha Prasar Samiti, (1998) 9 SCC 236], the High Court had interfered with the decision of the M.P.Madhyamic Shiksha Mandal to cancel the entire examination, following the report of the Naib Tahsildar who found that students had been indulging in mass copying. The report of the Naib Tahsildar showed that during the course of a visit to the centre, students were indulging in copying even before the question papers were distributed indicating that there was leakage of the question paper. The teachers had not objected to the students entering the examination hall with books and copying material, indicating their complicity. Holding that the view of the High Court to set aside the cancellation was unsustainable, this Court held :

(SCC p. 237, para 2)

"2. … In the face of this material, we do not see any justification in the High Court having interfered with the decision taken by the Board to treat the examination as cancelled. It is unfortunate that the student community resorts to such methods to succeed in examinations and

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then some of them come forward to contend that innocent students become victims of such misbehaviour of their companions. That cannot be helped. In such a situation the Board is left with no alternative but to cancel the examination. It is extremely difficult for the Board to identify the innocent students from those indulging in malpractices. One may feel sorry for the innocent students but one has to appreciate the situation in which the Board was placed and the alternatives that were available to it so far as this examination was concerned. It had no alternative but to cancel the results and we think, in the circumstances, they were justified in doing so."

47. On the other hand, the judgment of a two-Judge Bench of this Court in Union of India vs. Rajesh P.U. [Union of India vs. Rajesh P.U., (2003) 7 SCC 285 : 2003 SCC (L&S) 1048] involved a situation where a selection list consequent to a written examination, interview and physical fitness test for filling up the posts of constables in the CBI was cancelled, due to allegations of favouritism on the part of the officers

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conducting the physical efficiency test and irregularities in the written examination. A challenge to the cancellation failed before the Tribunal upon which proceedings were initiated before the High Court. A committee had been appointed by the Director, CBI, which upon meticulous examination found that 31 candidates who were otherwise ineligible were included in the selection list and an equal number of eligible candidates was ousted. In this backdrop, the High Court found [Rajesh vs. Union of India, 2001 SCC OnLine Ker 531] that there was no justification to cancel the entire selection when the impact of irregularities which had crept into the evaluation of merits could be identified specifically and was found on verifying the records to have resulted in 31 candidates being selected undeservedly.

48. Upholding the view of the High Court, a two-Judge Bench of this Court held : (Rajesh P.U. Case [Union of India vs. Rajesh P.U., (2003) 7 SCC 285 : 2003 SCC (L&S) 1048] , SCC p. 290, para 6)

"6. … In the light of the above and in the absence of any specific or categorical finding supported by any concrete and relevant material

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that widespread infirmities of an all-pervasive nature, which could be really said to have undermined the very process itself in its entirety or as a whole and it was impossible to weed out the beneficiaries of one or the other irregularities, or illegalities, if any, there was hardly any justification in law to deny appointment to the other selected candidates whose selections were not found to be, in any manner, vitiated for any one or the other reasons. Applying a unilaterally rigid and arbitrary standard to cancel the entirety of the selections despite the firm and positive information that except 31 of such selected candidates, no infirmity could be found with reference to others, is nothing but total disregard of relevancies and allowing to be carried away by irrelevancies, giving a complete go-by to contextual considerations throwing to the winds the principle of proportionality in going farther than what was strictly and reasonably to meet the situation. In short, the competent authority completely misdirected

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itself in taking such an extreme and unreasonable decision of cancelling the entire selections, wholly unwarranted and unnecessary even on the factual situation found too, and totally in excess of the nature and gravity of what was at stake, thereby virtually rendering such decision to be irrational."

49. The decision in Inderpreet Singh Kahlon vs. State of Punjab [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] ("Inderpreet Singh Kahlon"), again of a two-Judge Bench, involved a case where it was alleged that the Chairperson of the Punjab Public Service Commission (PSC) had got a large number of persons appointed on the basis of extraneous considerations between 1998 and 2001. The State Government cancelled the entire selection for recruitment to the PSC (Executive Branch) and Allied Services 1998. Two Scrutiny Committees were appointed and on the acceptance of their reports, the services of those who were appointed on the basis of the selection made by the Commission against vacancies for 1998 — 2000 came to be terminated. The Full Bench of the High Court dismissed the writ petitions

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filed by the selected candidates. In appeal before this Court, S.B. Sinha, J. enunciated in the course of his judgment the basis on which the services of persons who had put in some years of service could be validly terminated :

(SCC p. 383, para 41)

"41. If the services of the appointees who had put in few years of service were terminated, compliance with three principles at the hands of the State was imperative viz. (1) to establish satisfaction in regard to the sufficiency of the materials collected so as to enable the State to arrive at its satisfaction that the selection process was tainted; (2) to determine the question that the illegalities committed go to the root of the matter which vitiate the entire selection process. Such satisfaction as also the sufficiency of materials were required to be gathered by reason of a thorough investigation in a fair and transparent manner; (3) whether the sufficient material present enabled the State to arrive at a satisfaction that the officers in majority have been found to be part of the fraudulent purpose or the system itself was corrupt."

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50. The Court noted that there were serious imputations against the Chairperson who was at the helm of affairs of the State Public Service Commission, and all decisions made during his tenure were yet to be set aside. The Court noted that : (Inderpreet Singh Kahlon case [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] , SCC p. 384, para 45)

"45. If fraud in the selection process was established, the State should not have offered to hold a reselection. Seniority of those who were reselected ordinarily could not have been restored in their favour. Such an offer was evidently made as the State was not sure about the involvement of a large number of employees."

In the above backdrop, S.B. Sinha, J. drew a distinction "between a proven case of mass cheating for a board examination and an unproven imputed charge of corruption where the appointment of a civil servant is involved" (Inderpreet Singh Kahlon case [Inderpreet Singh

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Kahlon vs. State of Punjab, (2006) 11 SCC 356 :

(2007) 1 SCC (L&S) 444] , SCC p. 384, para 46)."

51. The Court noted inter alia the decision in Anamica Mishra [Anamica Mishra vs. U.P. Public Service Commission, 1990 Supp SCC 692 : 1991 SCC (L&S) 461] where tainted cases were separated from the non-tainted ones and only where it is found impossible or highly improbable could "en masse orders of termination have been issued". Hence, in the view of this Court, an effort should have been made to segregate the tainted from the non-tainted candidates. The decided cases were broadly categorised along the following lines : (Inderpreet Singh Kahlon case [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] , SCC pp. 385-86, para 52)

"52. … (i) Cases where the "event" has been investigated:

(a) State (UT of Chandigarh) vs. Dilbagh Singh [State (UT of Chandigarh) vs. Dilbagh Singh, (1993) 1 SCC 154 : 1993 SCC (L&S) 144] , SCC, paras 3 and 7.

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(b) Krishan Yadav vs. State of Haryana [Krishan Yadav vs. State of Haryana, (1994) 4 SCC 165 : 1994 SCC (L&S) 937] , SCC, paras 12, 15 and 22.

(c) Union of India vs. Anand Kumar Pandey [Union of India vs. Anand Kumar Pandey, (1994) 5 SCC 663 : 1994 SCC (L&S) 1235] , SCC, para 4.

(d) Hanuman Prasad vs. Union of India [Hanuman Prasad vs. Union of India, (1996) 10 SCC 742 : 1997 SCC (L&S) 364] , SCC, para 4.

(e) Union of India vs. O. Chakradhar [Union of India vs. O. Chakradhar, (2002) 3 SCC 146 : 2002 SCC (L&S) 361] , SCC, para 9. (f)B. Ramanjini vs.State of A.P. [B. Ramanjini vs. State of A.P., (2002) 5 SCC 533 :

2002 SCC (L&S) 780] , SCC, para 4.

(ii) Cases where CBI inquiry took place and was completed or a preliminary investigation was concluded:

(a) O.Chakradhar [Union of India vs. O. Chakradhar, (2002) 3 SCC 146 : 2002 SCC (L&S) 361]

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(b) Krishan Yadav [Krishan Yadav vs. State of Haryana, (1994) 4 SCC 165 : 1994 SCC (L&S) 937]

(c) Hanuman Prasad [Hanuman Prasad vs. Union of India, (1996) 10 SCC 742 : 1997 SCC (L&S) 364]

(iii) Cases where the selection was made but appointment was not made:

(a) Dilbagh Singh [State (UT of Chandigarh) vs. Dilbagh Singh, (1993) 1 SCC 154 : 1993 SCC (L&S) 144] , SCC, para 3.

(b) Pritpal Singh vs. State of Haryana [Pritpal Singh vs. State of Haryana, (1994) 5 SCC 695 : 1994 SCC (L&S) 1239]

1994 SCC (L&S) 1235] , SCC, para 4.

(d) Hanuman Prasad [Hanuman Prasad vs. Union of India, (1996) 10 SCC 742 : 1997 SCC (L&S) 364]

(e) B.Ramanjini [B. Ramanjini vs. State of A.P., (2002) 5 SCC 533 : 2002 SCC (L&S) 780] , SCC, para 4.

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(iv) Cases where the candidates were also ineligible and the appointments were found to be contrary to law or rules:

(a) Krishan Yadav [Krishan Yadav vs. State of Haryana, (1994) 4 SCC 165 : 1994 SCC (L&S) 937]

(b) Pramod Lahudas Meshram vs. State of Maharashtra [Pramod Lahudas Meshram vs. State of Maharashtra, (1996) 10 SCC 749 : 1996 SCC (L&S) 1487] wherein appointments had been made without following the selection procedure.

(c) O.Chakradhar [Union of India vs. O. Chakradhar, (2002) 3 SCC 146 : 2002 SCC (L&S) 361] wherein appointments had been made without typewriting tests and other procedures of selection having not been followed."

(emphasis supplied)

52. The decision in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] emphasises that when the services of employees are terminated

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on the ground that they may have aided and abetted corruption, the Court must satisfy itself that conditions for this exist. The Court while setting aside a selection "may require the State to establish that the process was so tainted that the entire selection process is liable to be cancelled." Dalveer Bhandari, J. in a separate opinion, held that where the basis of a termination of service involves serious allegations of corruption, it is imperative that the principles of natural justice must be fully complied with. The judgment of Bhandari (at SCC p. 414, para 119) emphasises the "peculiar facts of the case which … were that some of the candidates had worked for about three years and their services were terminated only on the basis of the criminal investigation which was at the initial stage. The termination of their services, as a consequence of the cancellation of selection would not only prejudice their interest seriously but would ruin their entire future career." (emphasis supplied)". Both the judgments concurred in issuing a direction to the High Court to consider the matters afresh and for the constitution of two committees—one related to the executive officers and the other related to judicial officers for segregating the tainted from the untainted officers. Consequential directions were also issued for compliance

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with the principles of natural justice.

53. While analysing the decision in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 :

(2007) 1 SCC (L&S) 444], it needs to be emphasised that it involved a situation where persons who had been appointed were sought to be terminated after several years of service on the ground that their selection had been tainted by a fraud tracing its origin to the Chairperson of the Public Service Commission. It was, in other words, as S.B. Sinha, J. termed it "an unproven imputed charge of corruption where the appointment of a civil servant is involved". Dalveer Bhandari, J. also emphasised "the peculiar facts of this case" where persons who were appointed to the services of the State were sought to be terminated on serious charges of corruption involving a stigma. Having made this distinction, it must also be noted that the judgment emphasises that where it is possible to segregate tainted from untainted candidates, the State must make an effort to do so. Both the Judges in fact observed that performing this task was not impossible in that case. In that context the final directions to do so were issued.

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54. The sequel to the decision Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 :

(2007) 1 SCC (L&S) 444] is another two-Judge Bench decision in

Joginder Pal vs. State of Punjab [Joginder Pal vs. State of Punjab, (2014) 6 SCC 644 : (2014) 2 SCC (L&S) 333] ("Joginder Pal"). After the decision in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444], a Committee of Three Judges of the High Court was constituted to separate the tainted from non-tainted candidates. As this Court noted in Joginder Pal [Joginder Pal vs. State of Punjab, (2014) 6 SCC 644 : (2014) 2 SCC (L&S) 333], the Committee "could pinpoint those candidates who had got selected were selected for oblique considerations". In other words, candidates against whom no taint was found had been selected on merits on their performance in the written examination and interview. Yet the Committee came to the conclusion that the entire process of selection was a product of "a well- planned scheme of deception, forgery and fraud" and, therefore, deserved to be set aside in its entirety. As a result of this report, the original writ

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petitions were reheard following the remand by this Court in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 : (2007) 1 SCC (L&S) 444] and were referred [Amarbir Singh vs. State of Punjab, 2003 SCC OnLine P&H 851 (3-Judge Bench)] to a five-Judge Bench. The writ petitions of the tainted candidates were dismissed [Amarbir Singh vs. State of Punjab, 2013 SCC OnLine P&H 11542 (5-Judge Bench)] by the High Court but even in the case of non- tainted candidates, it was held that the Government was entitled to cancel the entire selection process, once it was found to be vitiated by deception, forgery and fraud. The conclusion of the High Court in regard to the tainted candidates was affirmed in the judgment of this Court in Joginder Pal [Joginder Pal vs. State of Punjab, (2014) 6 SCC 644 : (2014) 2 SCC (L&S) 333] , authored by Justice A.K. Sikri. The judgment of this Court held that by the directions which were issued in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11 SCC 356 :

(2007) 1 SCC (L&S) 444] , an effort was required to be made to segregate the tainted from non-tainted candidates. Sikri, J. held [Joginder Pal vs. State of Punjab, (2014) 6 SCC 644 : (2014) 2 SCC (L&S) 333] that two

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conclusions [Amarbir Singh vs. State of Punjab, 2003 SCC OnLine P&H 851 (3-Judge Bench)], [Amarbir Singh vs. State of Punjab, 2013 SCC OnLine P&H 11542 (5-Judge Bench)] of the High Court were

"antithetical" : once it was found that segregating the tainted from non- tainted candidates is possible and was also achieved, the other conclusion (to set aside the entire process) was incompatible. The Court held that the issue of the entire selection process being vitiated would have arisen only if the findings of the Committee were that it was not possible to distinguish the cases of the tainted from the non-tainted candidates. The Court held that the reasons for holding the entire process should be vitiated were the same as those which had been urged before the High Court earlier. Moreover, a crucial development which had taken place after the remand was that the State had come forward and indicated its willingness to take back candidates who were not tainted and were selected on the basis of merit. In this backdrop, the order [Amarbir Singh vs. State of Punjab, 2013 SCC OnLine P&H 11542 (5-Judge Bench)] passed by the High Court was set aside.

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55. The decision in All India Railway Recruitment Board vs. K. Shyam Kumar [All India Railway Recruitment Board vs. K. Shyam Kumar, (2010) 6 SCC 614 : (2010) 2 SCC (L&S) 293] ("Railway Recruitment Board") involved a case where the Board had invited applications for Group D posts in the South Central Railway. As many as

10.02 lakh applications were received of which 5.86 lakh applicants were found eligible. The eligible candidates were required to appear at a written test. 3.22 lakh candidates appeared of whom 2690 were selected and called for the physical efficiency test. Those who qualified were called for verification of original certificates. At that stage, it was noticed that certain malpractices took place during the written examination inter alia involving mass copying, leakage of question papers and impersonation. The Vigilance Department recommended that the matter be referred to the Central Bureau of Investigation. The Railway Recruitment Board decided to conduct a retest. This decision was challenged by certain candidates who had taken the first written examination, before the Tribunal. The Tribunal rejected the plea. While considering a challenge to the decision of the Tribunal, the High Court held [K. Shyam Kumar vs. Indian Railways, 2005 SCC OnLine AP

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201] that there was no reasonable basis to cancel the first selection and directed the Board to finalise the selection on the basis of the first written test save and except for 62 candidates against whom there were allegations of impersonation.

56. In appeal, this Court noted the report of the Vigilance Department which indicated that:

(1) Several candidates were suspected to have obtained answers for the questions a few hours before the examination through a middleman who had accepted a bribe.

(2) In respect of 62 candidates, there were serious allegations of impersonation and on close scrutiny it was found that at least 6 candidates had adopted unfair means to secure qualifying marks in the written test. The investigation prima facie established a leakage of question papers to a sizable number of candidates.

(3) This seemed to be pre-planned and the possibility of the involvement of the staff of the Board could not be ruled out.

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57. In this backdrop, this Court considered whether the High Court was justified in interfering with the decision of the Board to conduct a retest for those who had obtained minimum qualifying marks in the first written test. During the pendency of the proceedings before this Court, the Board was directed to declare the result of the second test and to appoint the selected candidates subject to the result of the appeals. K.S.P. Radhakrishnan, speaking for a two-Judge Bench emphasised that three options were available to the Railway Recruitment Board : (K. Shyam Kumar case [All India Railway Recruitment Board vs. K. Shyam Kumar, (2010) 6 SCC 614 : (2010) 2 SCC (L&S) 293] , SCC p. 624, para

20)

"20. … (1) to cancel the entire written test, and to conduct a fresh written test inviting applications afresh; (2) to conduct a retest for those candidates who had obtained minimum qualifying marks in the first written test; and (3) to go ahead with the first written test (as suggested by the High Court), confining the investigation to 62 candidates against whom

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there were serious allegations of impersonation."

58. The Court held that the High Court had misdirected itself in directing the Board to accept the third option and had transgressed the limitations on the power of judicial review. The Court emphasised that the first alternative would have been time consuming and expensive. If the Board believed that the best option was to conduct a retest for candidates who had obtained minimum qualifying marks in the first written test, the decision of the Board was fair and reasonable. The decision of the High Court, it was held, would only perpetuate an illegality since there were serious allegations of the leakage of question papers, large scale impersonation of candidates and mass copying in the first test. Upholding the decision of the Railway Recruitment Board, the judgment of the High Court was set aside.

59. A more recent decision of a two-Judge Bench was in State of T.N. vs. A Kalaimani [State of T.N. vs. A Kalaimani, (2021) 16 SCC 217 : 2019 SCC OnLine SC 1002] ("Kalaimani"). The Teachers

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Recruitment Board in the State of Tamil Nadu had invited applications for selection to the posts of lecturers in Government Polytechnic Colleges. The written examination was of an objective type and candidates were required to fill up OMR sheets. There were allegations of large-scale malpractices in the written examination involving tampering of the OMR sheets. After re- evaluation, discrepancies were found in the entries pertaining to 196 candidates who were beneficiaries of a fraudulent alteration of marks. A decision was taken to cancel the examination which was conducted for selection to the posts of lecturers as the Board was of the view that there were chances of more malpractices being unearthed at a later stage and there was a serious doubt about the purity of the process. The Division Bench of the High Court held [A. Kalaimani vs. State of T.N., 2019 SCC OnLine Mad 4435] that the fabrication of the records pertained only to 196 candidates and when a segregation was possible, the entire examination ought not to be cancelled.

60. In appeal, this Court adverted to the decision in Inderpreet Singh Kahlon [Inderpreet Singh Kahlon vs. State of Punjab, (2006) 11

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SCC 356 : (2007) 1 SCC (L&S) 444] as well as the view which was taken in Gohil Vishvaraj Hanubhai vs. State of Gujarat [Gohil Vishvaraj Hanubhai vs. State of Gujarat, (2017) 13 SCC 621 : (2018) 1 SCC (L&S) 80] ("Gohil") where it was held : (A Kalaimani case [State of T.N. vs. A Kalaimani, (2021) 16 SCC 217 : 2019 SCC OnLine SC 1002] , SCC para 15)

"15. … '21. Purity of the examination process — whether such examination process pertains to assessment of the academic accomplishment or suitability of candidates for employment under the State — is an unquestionable requirement of the rationality of any examination process. Rationality is an indispensable aspect of public administration under our Constitution [Ramana Dayaram Shetty vs. International Airport Authority of India, (1979) 3 SCC 489] . The authority of the State to take appropriate measures to maintain the purity of any examination process is unquestionable. It is too well settled a principle of law in light of the various earlier decisions of this Court that where there are allegations of the

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occurrence of large-scale malpractices in the course of the conduct of any examination process, the State or its instrumentalities are entitled to cancel the examination [Per Chelameswar, J. : [Nidhi Kaim vs. State of M.P., (2016) 7 SCC 615 at para 23 : 7 SCEC 611 :

(SCC pp. 639-40)]"23. Even otherwise, the argument of the appellants is required to be rejected for the following reasons : under the scheme of our Constitution, the executive power of the State is coextensive with its legislative power. In the absence of any operative legislation, the executive power could certainly be exercised to protect the public interest. The right of each one of the appellants herein for admission to the medical colleges in the State of Madhya Pradesh is itself an emanation of the State's executive action. No doubt, even executive action of the State can create rights. Unless there is something either in the Constitution or law which prohibits the abrogation or abridgment of rights, it is permissible for the State to do so by executive

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action in accordance with some specified procedure of law. No doubt, that the overarching requirement of the Constitution is that every action of the State must be informed with reason and must be in public interest. Nothing has been brought to our notice which prohibits the impugned executive action. If it is established that the adoption of unfair means on large scale resulted in the contamination of the entrance examination (PMT) process of successive years, the State undoubtedly would have the power to take appropriate action to protect the public interest. I, therefore, reject the submission of the appellants."; In Union of India vs. Anand Kumar Pandey, (1994) 5 SCC 663 : 1994 SCC (L&S) 1235 large-scale cheating occurred in the Railway Recruitment Board Examination, specifically in two rooms of a centre. The Board took a decision to subject the successful candidates from that centre to a re-examination. This was set aside by the Central Administrative Tribunal on the ground that such a decision was taken in violation of the principles of natural

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justice. It was held that there cannot be any straitjacket formula for the application of the principles of natural justice. This Court did not find any fault with the decision to conduct a fresh examination.;In All India Railway Recruitment Board vs. K. Shyam Kumar, (2010)

6 SCC 614 : (2010) 2 SCC (L&S) 293, large- scale malpractices surfaced in the written test. The recruitment board ordered a retest, which was challenged in the Central Administrative Tribunal. The Tribunal held that a retest was valid. The High Court reversed invoking the Wednesbury's principles of reasonableness. This Court held that in the face of such large-scale allegations supported by reports of the Vigilance Department and CBI, the High Court was wrong in reversing the tribunal's decision.]] . This Court has on numerous occasions approved the action of the State or its instrumentalities to cancel examinations whenever such action is believed to be necessary on the basis of some reasonable material to indicate that the examination process is vitiated. They are also

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not obliged to seek proof of each and every fact which vitiated the examination process [Nidhi Kaim vs. State of M.P., (2016) 7 SCC 615 see paras 42.1 and 42.2 at p. 649 : 7 SCEC 611] .' (Gohil Vishvaraj Hanubhai case [Gohil Vishvaraj Hanubhai vs. State of Gujarat, (2017)

13 SCC 621 : (2018) 1 SCC (L&S) 80] , SCC pp. 628-29, para 21)

It was further held in the said judgment as follows : (Gohil Vishvaraj Hanubhai case [Gohil Vishvaraj Hanubhai vs. State of Gujarat, (2017)

13 SCC 621 : (2018) 1 SCC (L&S) 80] , SCC pp. 631-32, para 30)

"30. Identifying all the candidates who are guilty of malpractice either by criminal prosecution or even by an administrative enquiry is certainly a time-consuming process. If it were to be the requirement of law that such identification of the wrongdoers is a must and only the identified wrongdoers be eliminated from the selection process, and until such identification is completed the process cannot be carried on, it would not only result in a great inconvenience to the administration, but

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also result in a loss of time even to the innocent candidates. On the other hand, by virtue of the impugned action, the innocent candidates (for that matter all the candidates including the wrongdoers) still get an opportunity of participating in the fresh examination process to be conducted by the State.' "

61. L. Nageswara Rao, J. held that the view of the Division Bench of the High Court was unsustainable and observed : (A Kalaimani case [State of T.N. vs. A Kalaimani, (2021) 16 SCC 217 : 2019 SCC OnLine SC 1002] , SCC para 14)

"14. In the instant case, the Board initially conducted an inquiry on its own regarding the allegations pertaining to manipulation of the OMR answer sheets. The Board found that a few people benefited due to the tampering of the OMR answer sheets. On a deeper scrutiny sufficient material was found against 196 persons who were beneficiaries of the fraud in the alteration of marks. The Board was convinced that there were

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chances of more people being involved in the manipulation of marks for which reason a decision was taken to cancel the entire examination. A bona fide decision taken by the Board to instill confidence in the public regarding the integrity of the selection process could not have been interfered with by the High Court. Sufficiency of the material on the basis of which a decision is taken by an authority is not within the purview of the High Court in exercising its power of judicial review. More material is being unearthed in the investigation and several people have been arrested. The investigation is in progress."

The Court noted that candidates who had a chance of being selected and appointed as lecturers in Government Polytechnic Colleges on the basis of the results of the written examination may be inconvenienced "but a serious doubt entertained by the Board about the magnitude of the manipulation of the examination has to be given due weightage". The judgment of the High Court was accordingly set aside.

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62. The decisions in Railway Recruitment Board [All India Railway Recruitment Board vs. K. Shyam Kumar, (2010) 6 SCC 614 :

(2010) 2 SCC (L&S) 293] , Gohil [Gohil Vishvaraj Hanubhai vs. State of Gujarat, (2017) 13 SCC 621 : (2018) 1 SCC (L&S) 80] and Kalaimani [State of T.N. vs. A Kalaimani, (2021) 16 SCC 217 : 2019 SCC OnLine SC 1002] all go to emphasise that a recruiting authority is entitled to take a bona fide view, based on the material before it, that the entire process stands vitiated as a result of which a fresh selection process should be initiated. The integrity of the selection process cannot be lightly disregarded by the High Court substituting its own subjective opinion on the sufficiency of the material which has been taken into account by the decision making authority. Undoubtedly, fairness to candidates who participate in the process is an important consideration. There may be situations where candidates who have indulged in irregularities can be identified and it is then possible for the authority to segregate the tainted from the untainted candidates. On the other hand, there may be situations where the nature of the irregularities may be manifold and the number of candidates involved is of such a magnitude that it is impossible to precisely delineate or segregate the tainted

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from the untainted. A considered decision of the authority based on the material before it taken bona fide should not lightly be interfered in the exercise of the powers of judicial review unless it stands vitiated on grounds of unreasonableness or proportionality.

FINDINGS:

I. Students Welfare:

63. Teaching is a noble profession. Constitutional Courts time and again reiterated that, no compromise in selections for teaching posts. Imparting education is a skill. Youth of our Great Nation are backbone for development. Guiding or shaping youths are greater task. Men of ability skill in high standards, if appointed would thrive hard to achieve constitutional goals.

64. Tainted Lecturers if appointed the morale of education would collapse. The corrupt appointees lose their morale to mould the students. Thus, the importance of selection for teaching posts is of paramount.

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65. Youth man power is dominant in our Great Nation. Potential usage of strength of youth would lead our country as Masters at Global level. Public money is spent to larger extent. Thus, extreme care and vigilant are required in the matter of selection and appointment of teachers in colleges. The tainted teachers cannot impart quality education.

66. Imparting education in colleges cannot be compromised. Both parents and teachers are duty bound to create better citizen for leading our Great Nation.

II. Regarding the reports of the Administrator and the Director of Collegiate Education:

67. The Administrator undoubtedly conducted a roving enquiry regarding the selection process by scrutinizing all the original documents available in the Board. The Administrator has taken note of the UGC Regulations, Recruitment Notification, Application submitted by the

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candidates and the manner in which the selections were made by the Selection Committee. The Administrator ultimately found that the selection and appointments made in light of lack of educational qualifications, experience and other basic requirements are patently illegal, void ab initio and are liable to be cancelled on the ground that the candidates have failed to satisfy:

(1)The UGC prescribed qualifications viz lack of NET / SLET / SET with post Ph.D.2009.

(2)U.G. and P.G. through Correspondence Course. (3)U.G. and P.G. subjects with Cross Major.

(4)Allotment of marks without experience, less experience drastically changing the ranking in the selection.

(5)The terms of the Notifications and the conditions of appointments.

68. Near about 4,300 candidates have responded to the Notification made on All India basis and through Employment Exchanges directly and through On-line. About 2,000 candidates attended the Interview. However, the illegalities in the selection have denied hundreds of deserving candidates of their right of equality and proper selection and appointment. The education of huge number of students coming from

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economically weaker sections for whose benefits the Public Trust was conceived by 'Vallal Late Pachaiyappa' have been compromised. The illegal selection has betrayed the Tamil Nadu Government, UGC, Universities, Education Departments and the public confidence and the reputation to the name of Pachaiyappa's. Teaching is a noble profession moulding the future generation. The continuance of illegal appointees will misguide and set a bad precedent and blot on the fair and equal selection and morale of the students and society for generations.

69. The above findings of the Administrator are serious and cannot be kept aside. Thus, the findings of the Hon'ble Mr. Justice P.Shanmugam, in the matter of selection are to be considered in the public interest. Public Law remedy would be apt in present circumstances. The Administrator found near about 152 candidates are tainted and a specific observation made is that "Allotment of marks without experience, less experience drastically changing the rank in the selection". The findings infringed the rights of hundreds of meritorious candidates participated in the process of selection. Those, candidates were deprived of equal opportunity

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as enshrined under the Constitution of India. When the mandate of the Constitution is violated by the public authority at large, then segregating untainted becomes difficult. The larger impact, deeply rooted illegality and irregularity in awarding marks to the candidates, not only affect the untainted candidates, but goes to the root of the matter, affecting the entire selection process as a whole. When right of all the participated candidates are infringed, then segregation of untainted candidates would result in vain and lead to miscarriage of justice.

70. How to fit in or take out the candidates in such circumstances, when the award of marks itself is found to be irregular and illegal. Therefore, the primacy of the report of the Administrator plays vital role in deciding the issues and to form an opinion, whether untainted candidates can be segregated.

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71. As far as the report of the Director of Collegiate Education is concerned, there is no factual controversy. The method adopted for preparing the repost is slightly different. However, it corroborates with the findings of the Administrator in the matter of award of experience marks in an irregular manner to large number of the selected candidates. Even as per the report of the Director of Collegiate Education, the total number of candidates for whom weightage marks awarded more than qualifying teaching experience are 91. The total number of candidates for whom weightage marks awarded without any qualifying teaching experience are 47 in number. Thus, even as per the report of the Director of Collegiate Education, many of the candidates were found unqualified in awarding marks for teaching experience. However, the Director of Collegiate Education has not segregated the candidates, who studied through Distance Mode of Education, Correspondence Courses. But the Administrator has segregated all these aspects in a clear manner.

72. The Director of Collegiate Education has approved the appointment of selected candidates. Naturally, he will be conscious that he

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should not be trapped in the allegation of illegality and irregularity in the process of selection. Therefore, he has cautiously made an attempt only by verifying the marks awarded by the Selection Committee of the Pachiayappa's Trust Board and cautiously taken an effort to ensure that the Collegiate Education Department is not trapped into the allegation of illegalities and corrupt activities. Therefore, the Director of Collegiate Education technically prepared the columns for the verification of educational qualification and marks awarded for teaching experience. He has not spoken about any other aspects of the selection and this cannot be taken undue advantage by the selected candidates.

73. The arguments by the respondents' counsel for the appointed candidates that there are discrepancies between the two reports are incorrect and ultimately both the report jointly explicit the irregularities and illegalities, which has gone into the root of the selection process.

74. This Court put primacy on the findings of the Administrator, which is meticulous and contains the defects regarding the

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large scale irregularities and illegalities.

III. Locus Standi of the Petitioners:

75. The learned counsels for the selected candidates raised a ground that the petitioners have no locus standi to challenge the process of selection, since they have participated and became unsuccessful. It is contended that the petitioners, who have partaken in the selection process cannot later on challenge after became unsuccessful.

76. There are catena of judgments on this principle of estoppel. However, the underlying object of all the principles of estoppel is to prevent candidates from trying another shot on consideration, and to avoid an impasse, wherein every disgruntled candidates having failed the selection, challenges it in the hope of getting a second chance.

77. However, this Court is bound to differentiate from this principle insofar as the candidate by agreeing to participate in the selection process only to assess the prescribed procedure and not the illegality in it. In

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a situation, where a candidate alleges misconstruction of statutory rules and discriminatory consequences arising there from, the same cannot be condoned merely because a candidate has partaken in it. The Constitutional Scheme is sacrosanct and its violation in any manner is impermissible. In fact, a candidate may not have locus to assail the incurable illegality or derogation of the provisions of the Constitution, unless he / she participates in the selection process.

78. Locus in the present case is immaterial, since the petitioners have partaken in the process of selection. After completion of selection process, they came to know that the selected candidates are tainted. Illegalities, irregularities and corrupt practices were found in large, affecting the entire process of selection and thus, chosen to approach the High Court. Thus, the ground of locus standi is misconceived and not available to the selected candidates, who all are said to be largely tainted with reference to the large scale irregularities in awarding marks for teaching experience and not giving preference / priority for the candidates, who studied both U.G. and P.G. on the same discipline and not following the roster properly. Thus,

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the ground of locus standi is held against the selected candidates.

IV. Whether it is Possible to Segregate Tainted and Untainted?

79. The findings of the Administrator of the Board revealed an act of illegality, favouritism and the selection was conducted without proper interview and even as per the petitioners, the constitution of Selection Committee itself was irregular. Thus, they have raised a ground that entire selection was vitiated even in respect of the appointed candidates, who all are working few years.

80. In this context, in the case of Union of India and Others vs. O.Chakradhar [(2002) 3 SCC 146], the Hon'ble Supreme Court held that "The extent of illegalities and irregularities committed in conducting a selection have to be scrutinised in each case, so as to come to a conclusion about future course of action is to be adopted in the matter. If the mischief played is so widespread and all pervasive, affecting the result, so as to make it difficult to pick out the persons, who have been unlawfully benefited or wrongfully deprived of their

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selection, in such cases, it will neither be possible nor necessary to issue individual show cause notices to each selectee. The only way out would be to cancel the whole selection. Motive behind the irregularities committed also has its relevance.''

81. Even in the present case, illegality and irregularity are so intermixed with the whole process of the selection that it becomes impossible to sort out the right from the wrong or vice versa. The Result of such a selection cannot be relied or acted upon.

82. In the present case, the selected candidates pleaded that they were appointed and working for about 6 to 8 years and therefore, they should not be disturbed. The undue lenient view of the Courts on the basis of human considerations in regard to selection of candidate for public appointments by adopting illegal means on the apart of the authorities has served to create an impression that even where an advantage is secured by stratagem and trickery, it could be rationalised in Courts of Law. Courts do and should take human a sympathetic view of matters. That is the very

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essence of justice. But considerations of Judicial Policy also dictate that a tendency of this kind, where undue advantage gained by illegal means is permitted to be retained will jeopardise the purity of selection process itself. Engender cynical disrespect towards the judicial process and in the last analyses embolden errant authorities and candidates into a sense of complacency and impunity that gains achieved by such wrong could be retained by an appeal to the sympathy of the Court. Such instances reduce the jurisdiction and discretion of Courts into private benevolence.

83. Thus, the entire selection is to be set aside, if the selection is conceived in fraud and delivered in deceit. Awarding of irregular marks, selection of less meritorious candidates in adopting a trickery method are also corrupt practices, the entire selection is liable to be set aside.

84. The plea that innocent candidates should not be disturbed for the misdeeds of others, is not applicable in such cases. In such circumstances, even the candidates, who have been selected need not be impleaded or told, since it is clear that they were also party to the

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manipulated selections. But for their active connivance, they would not have been selected, since it is found that there are large scale irregularities in assessing the candidates in the process of selection.

85. It is highly regrettable that the holders of public offices, both big and small, have forgotten that the offices entrusted to them are Sacred Trusts. Such offices are meant for use and not for abuse. From a Minister to a menial everyone has been dishonest to gain undue advantages. The whole process of selection turned out to be farcical exhibiting base character of those, who have been responsible for this sordid episode. It shocks conscience of the Court to come across such a systematic fraud.

86. On seeing the serious findings of the Administrator, who is a retired Judge of the High Court and after analysing the factual matrix, what are we to do? The only proper course open to this Court is to set aside the entire selection.

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87. The plea was made that innocent candidates should not be penalised for the misdeeds of tainted candidates. This Court is unable to accept this argument. When the entire selection is stinking, conceived in fraud and delivered in deceit, individual innocence has no place as "fraud unravels everything". The entire selection is arbitrary. It is that which is faulted and not the individual candidates.

V. Whether appointed candidate can be terminated after few years of service?

88. The classic case on the point is Inderpreet Singh Kahlon vs. State of Punjab. The allegation in the said case was that the Chairperson of the Punjab Public Service Commission (PPSC) has got a large number of persons appointed on the basis of extraneous considerations between 1998 and 2001. The State Government cancelled the entire selection for recruitment to the Public Service Commission.

89. In the said context, the Hon'ble Supreme Court of India held that if the services of the appointees, who had put in few years of

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service, were terminated, compliance with the three principles at the hands of the State was imperative viz:

(1) To establish satisfaction in regard to the sufficiency of the materials collected, so as to enable the State to arrive at its satisfaction that the selection process was tainted;

(2) To determine the question that the illegalities committed go to the root of the matter, which vitiate the entire selection process. Such satisfaction as also the sufficiency of materials were required to be gathered by reason of a thorough investigation in a fair and transparent manner;

(3) Whether the sufficient material present enabled the State to arrive at satisfaction that the officers in majority have been found to be part of the fraudulent purpose or the system itself was corrupt.

90. It is always desirable to segregate the tainted and untainted and accordingly, grant relief. Untainted candidates are normally not disturbed, but if the illegality, corrupt practices in the process of selection goes to the root of the matter and it is impossible to segregate the tainted and untainted, then setting aside the entire selection is inevitable and is the

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natural consequences. When the process of selection violates the basic Constitutional principles and the illegality infringes, the rights of large scale candidates participated in the selection process, then setting aside the selection is the only available course of action and segregation exercise would went in vain.

91. This Court in the case of C.Aravindhan and Another vs. State of Tamil Nadu [2018 Lab IC 3579], considered the validity of the recruitment process conducted by the Teachers Recruitment Board for direct recruitment of Lecturers in Government Polytechnic Colleges. This Court following the principles laid down by the Hon'ble Supreme Court of India in the case of Inderpreet Singh Kahlon vs. State of Punjab, cited supra, held that the illegality was largely found and it is impossible to segregate the tainted and untainted and accordingly, set aside the entire process of selection, which was upheld by the Hon'ble Supreme Court of India in the case of State of Tamil Naadu Vs. A.Kalaimani [(2021) 16 SCC 217].

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92. In the present cases, as per the findings of the Administrator, more than 152 candidates are found unqualified and in respect of several other candidates, they have possessed UG and PG degrees in cross major and several candidates studied either UG or PG through Distance Mode of Education or through Correspondence Courses. As per the Director of Collegiate Education, the degree obtained through Correspondence Course and Distance Mode of Education through the regular pattern of 10+2+3 is valid and there is no impediment to consider such qualifications as valid for appointments. However, in the Recruitment Notification issued in the present cases by the Board, it is clearly stated that preference / priority will be given to the candidates, who have studied UG / PG in the same discipline and such preferences / priorities were not granted to the candidates, who acquired the educational qualifications of UG / PG in the same discipline, which caused discrimination in the matter of assessing the eligibility and suitability of the candidates in the process of selection. It affected the ranking of the candidates cumulatively and with reference to the marks awarded for teaching experience.

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93. The findings of the Administrator further states that hundreds of deserving candidates were deprived of their opportunity to secure employment. Equal opportunity has not been provided on account of large scale irregularities and illegalities. Though the monitory corruptions are not proved the nature of illegalities committed in award of marks by the Interviewing Committee would pave way to draw factual inference that there is a probability of serious corrupt activities.

94. Even as per the report of the Director of Collegiate Education, weightage marks are granted in an irregular manner and beyond the eligibility of the candidates and the Director of Collegiate Education found those candidates are unqualified, since they were awarded weightage marks for which they are not entitled as per the UGC Regulations and Recruitment Notifications.

95. Under these circumstances, the appointed candidates cannot claim any priority and as per the principles laid above, the litigious employment of those selected candidates would not protect their selection.

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All the appointed candidates are working during the pendency of the present writ petitions. Thus, these litigious employment always subject to the orders of the Court. Therefore, lenient view if taken would result in miscarriage of justice. Compromise on constitutional mandates is an assault to the Fundamental Rights ensured to the citizen. Courts are not empowered to show any misplaced sympathy, when the Fundamental Rights of the citizen are violated. If any leniency is shown to few candidates merely on the ground that they are continuing in service, the High Court would be failing in its duty to protect the constitutional principles, philosophy, ethos and mandates. Therefore, the appointed candidates cannot claim any advantage merely because they are continuing in service and such continuance is only a litigious continuance and would not protect their selection, which is otherwise found to be illegal and not in accordance with law.

96. The legal principles in relation to the appointment is that, appointment can never be claimed as a matter of legal right. The candidates, who appeared in the process of selection, cannot claim appointment as a right. All appointments to the public posts are to be made only under the

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constitutional schemes and by following the recruitment rules in force. Equal opportunity in public employment is a constitutional mandate. The State, being a model employer, must ensure such an equal opportunity by conducting the process of selection in a free, fair and reasonable manner. The concept of equal opportunity is to be ensured and the same can be done only by following the recruitment rules in force and by conducting the selection process in a transparent and fair manner. Thus, in the event of any malpractice, irregularity or illegality in the process of selection or if any prima facie materials are found establishing such irregularities, illegalities or malpractices, then the State should initiate appropriate action without any delay. In the event of the availability of prima facie factual materials in respect of such irregularity, malpractice or corrupt activities, then the apt course would be to cancel the entire selection. If tainted and non-tainted are unable to be segregated, then it is preferable to cancel the entire selection so as to ensure the correctness in the process of selection.

97. In the present cases, the petitioners have repeatedly approached the Competent Authorities of the State for conducting an

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enquiry and to initiate action regarding the allegations of corrupt practices, illegalities and irregularities. Unfortunately, the State has failed to look into the issues. The petitioners have stated in their affidavit that they named the Minister for his involvement in corruption and even then, there is no action by the State. Thus, they approached the Court in the year 2014 itself. During the pendency of these writ petitions, the selected candidates were allowed to continue in service knowing the fact that the selection is under challenge.

98. In our country, there is misconception that illegalities can be buried by prolonging the litigation. Longevity in deciding the matters would not be a blockade for justice. Longevity or prolongation or pendency of the litigation, at no circumstances, would save a person from illegality or fraud. Thus, the misconception cannot be approved by showing misplaced sympathy by the Constitutional Courts. Therefore, the contentions in this regard are untenable and deserve no acceptance.

99. In the present cases, tainted and untainted are unable to be segregated. The irregularities and illegalities in the selection process are

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deeply rooted and setting aside the entire process of selection is inevitable.

CONCLUSION:

100. Accordingly, the following orders are passed:

(1) The selection and appointment of the candidates made pursuant to the Pachaiyappa's Trust Board Notification Nos.03/2013 dated 12.12.2013, No.01/2014 dated 18.02.2014 and No.01/2015 dated 02.02.2015 are declared as null and void.

(2) The Management of the Pachaiyappa's Trust Board is directed to terminate the services of all the appointed candidates forthwith.

(3) The Management of the Pachaiyappa's Trust Board is directed to conduct a fresh selection by following the procedures as contemplated and conclude the same within a period of three (3) months from the date of receipt of a copy of this order.

(4) As an interim measure, the Management of the Pachaiyappa's Trust Board shall allow the appointees to continue as Guest Lecturers for a period of three months or until the fresh selections are made on need basis.

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(5) The Government of Tamil Nadu and the Director of Collegiate Education, are directed to pay salary to the Guest Lecturers as per University Grants Commission (UGC) fixation, as applicable for Guest Lecturers.

(6) If the appointed candidates are not willing to continue as Guest Lecturers, Pachaiyappa's Trust Board is directed to engage any other Guest Lecturers from open market, so as to ensure that students studying in the colleges are not affected.

101. With the abovesaid directions, these Writ Petitions are allowed. However, there shall be no orders as to costs. Consequently, connected Miscellaneous Petitions are closed.

17.11.2022

Index : Yes / No Internet: Yes/No Speaking order / Non-speaking order Ssr/Jeni/Svn

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To 1.The Secretary to Government The State Of Tamil Nadu Higher Education Department, Fort St. George,

Chennai-600 009.

2.The Director Of Collegiate Education, College Road, Chennai-600 006. 3.The Registrar

University Of Madras,

Chennai-600 005.

4.The Commissioner of Police Chennai-600 008.

5.The Secretary,

Pachaiyappa's Trust Board,

Pachaiyappa's College Campus, Chennai - 600 030.

6.The Registrar

Thiruvalluvar University,

Vellore, Vellore District.

7.The Principal

Pachaiyappa's College,

Chennai-600 030.

8.The Principal

Chellamal College for Women, Guindy,

Chennai.

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S.M.SUBRAMANIAM, J.

Ssr/Jeni/Svn 9.The Principal C.Kandaswamy Naidu College For Men Anna Nagar,

Chennai-600 040

10.The Principal

Pachaiyappa's College for Men, Kancheepuram,

Kancheepuram District.

11.The Principal

C.Kandaswamy Naidu College for Women, Cuddalore,

Cuddalore District.

W.P.Nos.19939 of 2014 and 36827 of 2016

17.11.2022

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R.Prema Latha, v. The State of Tamil Nadu,

Factual and Procedural Background

Legal Issues Presented

Arguments of the Parties

Petitioners' Arguments

Respondents' Arguments

Table of Precedents Cited

Court's Reasoning and Analysis

Holding and Implications

R.Prema Latha, v. The State of Tamil Nadu,

Comments