A AKILA Vs. P MARIAMMAL

JUDGEMENT

(1.) This appeal is by certain third parties to the writ petition filed by the 1st respondent, challenging an order of the learned Judge allowing the writ petition filed by the 1st respondent.

(2.) Heard Mr.R.Bharanidharan, learned counsel for the appellants, Mr.Isaac Mohanlal, learned counsel for the 1st respondent and Mr.V.R.Shanmuganathan, learned Special Government Pleader for respondents 2 and 3.

(3.) In the year 2013, the Teachers Recruitment Board notified vacancies for appointment to the post of Post-Graduate Assistants in Schools in the State of Tamil Nadu. For short-listing the candidates for appointment, a written examination was held on 21.07.2013. The 1st respondent, who is a post- graduate in Commerce, with a degree in Education, applied and participated in the examination. She became successful in the examination and she was called for certificate verification, on 23.10.2013. However, her name did not find a place in the select list.