STATE OF TAMIL NADU Vs. J.ANTONY CLARE

JUDGEMENT

(1.) The common order, dated 01.10.2013, passed in W.P.(MD) Nos. 13267 and 14940 of 2013, is being impugned in the writ appeals in W.A.(MD) Nos.1089 and 1090 of 2013.

(2.) The writ petition in W.P.(MD) No.869 of 2014 and other writ petitions have been preferred by the writ petitioners to issue a writ of mandamus directing the third appellant in the writ appeals and the third respondent in the writ petitions to provide full grace marks for the defective questions of the Booklet-B Series provided to the petitioners in the written competitive examination for Direct Recruitment of Post Graduate Assistants (2012-2013) for the Tamil subject and consequently, to direct the appellants in the writ appeals and the respondents in the writ petitions to select and appoint them as P.G.Assistants (Tamil) within the time stipulated by this Court by awarding grace marks to the questions which contain errors.

(3.) Shorn of unnecessary details, suffice to state that the Teachers Recruitment Board (in short "TRB"), Government of Tamil Nadu, issued an advertisement under Advertisement No.02/2013, dated 09.05.2013, inviting applications for direct recruitment to the vacancies for the year 2012-2013 in the post of Post Graduate Assistants / Physical Education Directors Grade-I in the Tamil Nadu Higher Secondary Educational Service.