M. MAHESWARI Vs. MEMBER SECRETARY, CHENNAI

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondent to appoint the petitioner as Computer Instructor based on the petitioner's Second B.Ed., Degree obtained in the year 2010.

(2.) Appointment can never be claimed as a matter of right. Appointments are to be made strictly in accordance with the Recruitment Rules in force.

(3.) At present, the selection to the post of Computer Instructor has to be done only through Open Competitive Process by the Teachers Recruitment Board (TRB).