K VASUDEVAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners, who were aggrieved, since they were not called for interview for the post of Lecturers in the Government Arts and Science Colleges and Colleges of Education (2006-07), obtained an interim order on 21. 9. 2007 to keep two posts vacant. So, the Government urgently moved a petition to vacate the said interim order. Similarly, the persons who were impleaded on 23. 1. 2008 also contended that they have been prejudiced and their right of selection to the posts of Lecturer has been greatly affected, by the interim order.

(2.) THEREFORE, by consent, the writ petition itself is taken up for final disposal.

(3.) BOTH the petitioners claim to be highly qualified. As regards petitioner No. 1, his qualifications are as follows: <FRM>JUDGEMENT_197_TLMAD0_2008Html1.htm</FRM> As regards petitioner No. 2, her qualifications are as follows: <FRM>JUDGEMENT_197_TLMAD0_2008Html2.htm</FRM>