P MOHANASUNDARAM Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the arguments of Mr. Karunakaran for M/s G.M. Mani Associates and M/s. P. Punniyakoti and V. Ajayakumar, learned counsel appearing for the petitioners, M/s. M. Ravi and T.P.Manoharan, learned counsel appearing for the contesting respondents and Mr. Syed Mustafa, learned Special Government Pleader (Puducherry) representing the official respondent and have perused the records.

(2.) IN W.P. No. 17305 of 1999, the challenge is to the common order dated 25.3.1999 made in O.A. Nos. 760 to 762 of 1996. The Central Administrative Tribunal [for short, 'CAT'] dismissed the Original Applications.

(3.) EVEN on merits, the CAT held that the questions were of objective type and selected from the S.S.L.C. Syllabus. Therefore, it held that there was no prejudice caused to the Tamil Medium students in answering such questions. It also held that even Tamil Medium students would have had English as a compulsory language subject. Further, it accepted the stand of the Puducherry Government that some of the Schools in the union Territory were having English Medium sections and the selected teachers must have the capacity to take classes in English Medium sections also depending on the schools in which they may be posted.