A SIVAKUMAR Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) Mr.R.Manoharan, learned Government Advocate takes notice on behalf of the respondents.

(2.) By consent, the main writ petition itself is taken up for final disposal.

(3.) The issue involved in this case is covered by the earlier order, which was passed by me in W.P.(MD) No.4997 of 2009, while deciding about the eligibility of the person having degree in Industrial Chemistry to be appointed as Lecturer in Chemistry department after calling for the expert's opinion, I have come to a conclusion that both the subjects are equivalent and allowed the writ petition. In the said judgment in Para No.4, I have extracted the opinion given by the expert educational authorities about the comparison of the subjects, which reads as follows: