G. KALA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These writ appeals are filed against the orders dated 05.1.2012 made in W.P.Nos. 272, 286, 287, 289 and 290 of 2012 respepctively wherein the appellant(s) have sought for quashing of the Proceedings of the 1st respondent dated 10.1.2011 in Na.Mu.Ka.No.7959/Sa UThi 1/2010 and also directing the 4th respondent to sent the appellant(s) for selection to the post of Graduate Assistant Teachers under the 3rd respondent pursuant to the Notification dated 25.10.2010 issued by the 4th respondent.

(2.) The facts leading to the filing of writ appeals are:-

(3.) The contention of appellant(s) is that they being appointed as Noon Meal Organisers and participated in the special examination for absorption in the teaching post - B.T. Assistants, as per the Government Order, they should be appointed without reference to the Teacher Eligibility Test (TET).