V. SHYNI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed seeking for a Mandamus to direct the respondents to allow the petitioner (Enrollment No.7800095) to participate in the certificate verification for the post of Grade-II Constable (Men, Women) and Firemen(men) in the Tamil Nadu Uniformed Services Recruitment Board 2019.

(2.) The case of the petitioner is as follows:

(3.) The learned counsel for the petitioner would submit that the fifth respondent School has a total student strength of about 280 students, which includes 160 students studying in Tamil medium and 120 students studying in English medium. He would further submit that the norms fixed under G.O.Ms.No.525 (School Education), dated 29.12.1997 requires to be liberally interpreted and if done so, even assuming that the School does not possess the minimum strength, they would be entitled for a Physical Education Teacher. For such a contention, the learned counsel relied upon the various decisions of this Court.