L BHAVANIBAI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) ON consent, the writ petition is taken up for final hearing.

(2.) THE writ petition is filed for issuing appropriate direction to the respondents 1 to 3 to consider the petitioner's claim in the matter of recruitment for the post of B.T. Assistant in the Government/ Middle/High/Higher Secondary Schools 2009-2010 on the basis of registration seniority in the employment exchange and on the ground of inter-caste marriage of the petitioner belonging to the backward community with that of person belonging to the Most Back ward community, in the light of the order passed the judgment of this Court dated 01.02.2010 in W.A.No.2182 of 2010.

(3.) REGARD. The learned counsel appearing for the petitioner has also, in the course of hearing submitted that the petitioner will be satisfied, if the respondents are directed to consider the petitioner's representation dated 05.01.2010, in the light of the observation made by our High Court in the judgments cited on the side of the petitioner. This Court does not find any hesitation to consider such request.