M. GANAPATHY Vs. THE CHAIRMAN, TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) THIS writ petition has been listed before me as a specially ordered case on the orders of the Hon'ble Acting Chief Justice dated 25.06.2014. The Teachers Recruitment Board, Government of Tamil Nadu, conducted examination for direct recruitment to the post of Post Graduate Assistant (Economics) for the year 2012 -2013. The petitioner participated in the said examination. His Roll Number is 13 PG 31100103. The question papers were in four series. The questions were of objective type. The petitioner was supplied with 'B' series question paper for Economics subject. He has secured 90 marks. According to the petitioner, for question Nos. 6, 38, 64, 134, 144 & 148 though, he had answered rightly, he has not been awarded each one mark to the said questions.

(2.) I have heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents and I have also perused the records carefully.

(3.) THE Experts would state that the Fiat Money is the one which is issued on the orders of the Government. So far as India is concerned, one rupee currency note, one rupee coin and other coins with the value of less than one rupee are all issued by the Government, whereas, the currency notes or coins of value more than one rupee are issued by the Reserve Bank of India. They are called as "Internal Money". The coins or currency notes issued by the Government are known as "Fiat Money".