P.Priyanka vs State Of Tamil Nadu And Others

B.Pugalendhi, J

The petitioner has applied to the post of PG Assistant pursuant to the notification No.2 of 2025, dated 10.07.2025 issued by the Teachers Recruitment Board (TRB). The petitioner's candidature was rejected by the respondents on 22.01.2026 as ineligible that she has pursued PG and B.Ed., degrees simultaneously. The same is challenged in this writ petition.

2.The case of the petitioner is that she has completed B.Ed degree on regular stream in Mangayarkarasi College of Education from June 2015 to May 2017 and studied MA (Tamil), through distance education in Madurai Kamaraj University, from January 2017 to December 2018. According to the petitioner, the MA course was commenced only in the month of June 2017 and before that she has completed the B.Ed., degree in the month of May 2027. Therefore, according to the learned counsel, the degrees obtained by the petitioner cannot be treated as simultaneous degrees and hence, the impugned ineligible list has to be interfered with.

3.Mr.T.Amjad Khan, learned Standing Counsel, who takes notice for the Teachers Recruitment Board submits that the petitioner has pursued MA (Tamil) through distance in Madurai Kamaraj University during the calender years January 2017 to December 2018. The petitioner has also studied B.Ed., degree from June 2015 to May 2017. Since the petitioner was pursuing BEd., degree and MA degree simultaneously, the petitioner's candidature was rejected as ineligible. He has also relied on the judgment of the Hon'ble Full Bench of this Court in R.Chitra Vs Member Secretary,TRB, Chennai and others [2021 (3) CTC 369]

4.This Court has considered the rival submissions made.

5.The petitioner has pursued B.Ed., degree in regular stream and MA(Tamil) degreethrough distance education simultaneously in the year 2017. The Hon'ble Full Bench of this Court in R.Chitra Vs Member Secretary,TRB, Chennai and others [2021 (3) CTC 369] held that the validity of dual degrees has already been considered by the University Grants Commission and it has been declared that the dual degrees studied simultaneously cannot be considered as a degree recognised as per the provisions of Section 22 of the UGC Act. By referring to the decision of the UGC a Division Bench of this court in WA.No.845 of 2013 by order dated 07.01.2014 has held that the degrees obtained simultaneously in the same academic year one through the open university and another from regular stream will not be recognised and they cannot be considered for appointment. This view taken by the Division Bench has been approved by the Hon'ble Full Bench in R.Chitra's case.

6.In view of the above decision of the Hon'ble Full Bench, the petitioner is not entitled for appointment as PG. Assistant based on the dual degrees obtained by the petitioner simultaneously. Therefore, this court is not inclined to entertain this writ petition. Accordingly, this writ petition is dismissed. No costs. Consequently connected miscellaneous petitions are closed.