A THOPPIAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The petitioners in this writ petition had challenged the legality of the G.O.No.423 dated 3.10.1997 to the extent that it has been laid down in the said G.O. that the benefit of G.O.No.113 dated 14.3.97 would be available to those who have passed B.Ed.Decree in the subjects namely, Tamil, Science and Maths in their basic graduation.

(3.) .Before dealing with the contentions raised by the parties, it is necessary to notice the essential facts.