STATE OF TAMIL NADU Vs. K. NEELAVATHI

JUDGEMENT

(1.) The State filed this appeal seeking to set aside the order of the writ Court dated 28.03.2019 made in W.P.No.30778 of 2018.

(2.) According to the respondent/writ petitioner, she is a Graduate in Tamil Literature and qualified Technical Teacher in Needlework, Dressmaking and Embroidery. In response to the notification issued by the third appellant in NO.05/2017, she appeared for the examination for the Sewing Teacher post and having secured the requisite marks, she was called for certificate verification, which she attended. In toto she secured 60 marks, i.e., 55 marks in the written examination and 5 marks for employment registration seniority and she belongs to MBC Category. According to her, when persons secured marks lesser than her marks was selected, she was not selected for the post, aggrieved over which, she laid challenge to the Provisional Selection List in the writ petition. The learned Single Judge vide the impugned order dated 28.03.2019 made the following observations and issued the following directions :

(3.) Aggrieved over the said order, the State is before us.