G RAVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AS the issue involved in all these writ petitions are common, these writ petitions are disposed off by this common order.

(2.) THE petitioners pray for the issuance of writ of mandamus to direct the respondents 2 and 3 to appoint the petitioners as "Lecturers" in Physical Education based on the selection list of written examination held on 8.10.2006 in pursuance of the second respondent's advertisement in Advt. No. 2-2006-07, dated 19.8.2006.

(3.) THE petitioners claimed that they were shocked by such a direction issued to them and that they made a representation on 1.11.2006. THEreafter, their names have been displayed on the website showing that they were provisionally selected for the post of "Lecturers". However, once again on 8.11.2006, when the petitioners browsed the website, it was learnt that they were not selected. On verification with the second and third respondents, the petitioners were informed that they were not selected because of non-production of their P.G. Degree Qualification certificates in M.A./M.Sc. It is in the above stated background, the petitioners have come forward with these present writ petitions.