V VINODHINI Vs. CHAIRMAN THE TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) BY consent of the parties, the main writ petition itself is taken up for hearing.

(2.) THE petitioner has filed the present writ petition seeking for issuance of writ of mandamus to direct the respondent to include her name in the list of candidates provisionally selected for appointment as Junior Graduate Assistant in Government Higher Secondary School (2005-2006).

(3.) ON behalf of the respondent, the Member-Secretary, Teachers' Recruitment Board, has filed a counter affidavit and in paragraph 8 of the same, it is stated as follows: