M. SRIRANJINI Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The present Writ Petition is heard through Video Conferencing on 23.07.2021.

(2.) The brief facts of the case are as follows:-

(3.) The petitioners in all the six Writ Petitions before this Court are candidates whose names have not been included in the impugned selection list and who had raised complaints alleging various forms of irregularities/malpractices in the examination centres. Simultaneously, the candidates who had impleaded themselves through orders of this Court passed in WMP.No.14504 of 2021 in W.P.No.693 of 2020 and WMP.No.4050 of 2021 in W.P.No.35198 of 2019, are the successful candidates, whose names were found in the selection list, but were not issued with appointment orders, in view of the interim injunction granted by this Court in the present Writ Petitions.