(1.) All these appeals arise out of a common order passed in W.P. (MD).Nos. 20426, 22743, 21057 and 21468 of 2015 along with the other batch of writ petitions by a learned Single Judge of this Court, whereby and where under the learned Single Judge has dismissed all the writ petitions holding that all the appellants herein not eligible to the post of Assistant, since they did not possess technical qualification on the date of notification dated 14.10.2014.
(2.) The brief facts which are necessary to decide these appeals are as follows;
(3.) The learned senior counsel appearing for the appellants submitted that the first respondent herein issued a notification on 14.10.2014 calling for the applications for various posts including the post of Typist Group IV, in which the serial No. 3(b)(i) of notification prescribes about the qualification of the candidates applying for the post of Typist. As per Clause 3(b)(ii), as on the date of 14.10.2014 the candidate should possess minimum educational qualification viz., SSLC pass or its equivalent or higher education. So far as the technical qualification is concerned, it was mentioned in clause 3(b)(ii) stated that the candidate must have passed the Government Technical Examination in Typewriting (i) by Higher/Senior Grade in Tamil and English or (ii) by Higher/Senior Grade in Tamil and Lower/Junior Grade in English or (iii) By Higher/Senior Grade in English and Lower/Junior Grade in Tamil. As far as the appellants are concerned, as on the date of notification 14.10.2014, they possessed the required educational qualification. So far as the technical qualification is concerned, all the appellants took their examination in the month of August 2014, which is much earlier to the date of notification dated 14.10.2014. The last date for submitting the application was on 12.11.2014. In between these two dates viz., the date of notification and last date for submission of application, the certificates for technical qualification was issued to the appellants on 24.10.2014. They have also submitted their application much earlier to the last date for submission of the application i.e., on 12.11.2014. Thus, according to the learned senior counsel for the appellants, when no specific cut of date was fixed for technical qualifications, the last date of submitting an application alone should be taken into consideration and the appellants ought to have been appointed as per their rank.