LAWS(MAD)-2010-1-414

MEMBER SECRETARY TEACHERS RECRUITMENT BOARD Vs. M SOMASUNDARAM

Decided On January 22, 2010
MEMBER SECRETARY, TEACHERS RECRUITMENT BOARD Appellant
V/S
M.SOMASUNDARAM Respondents

JUDGEMENT

(1.) The first three of these matters are appeals filed by the Teachers Recruitment Board and other officers concerned with the School Education in the State of Tamil Nadu, whereas other matters are appeals and petitions filed by some of the teachers, who were in charge of computer education. The Teachers Recruitment Board and the officers of the Government concerned with Education are respondents in the appeals and the writ petitions filed by the Computer Instructors, whereas some of the Computer Instructors are the respondents in the three appeals filed by the Teachers Recruitment Board.

(2.) All these matters relate to the appointment of Computer Instructors in the Government Aided schools and the question of their absorption after participating in the requisite examination for the same.

(3.) Mr.Sankaran, learned Special Government Pleader (Education) has appeared for the Teachers Recruitment Board and the officers concerning education, whereas Mr.Muthukumarasamy, learned Senior Advocate, Mr.C.Selvaraju, learned Senior Advocate with Mr.T.Sellapandian, Mr.K.Selvaraj, Mr.K.M.Ramesh and Mr.R.Subramanian have appeared for the Computer Instructors.