N JAYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of both the parties, the main writ petition itself is taken up for final disposal at the admission stage itself.

(2.) HEARD Mrs. Hema Sampath, learned senior counsel appearing for the petitioners and Mr. G. Sankaran, learned Special Government Pleader (Education), appearing for the respondents who made submissions on getting instructions.

(3.) EVEN though the writ petition is filed challenging the selection process in respect of the ELCOT sponsored candidates only on the basis of computer qualification, the said selection process need not be interfered at this stage on the basis as certain irregularities pointed out and in the light of the fair submission made on behalf of the respondent Government that the remaining vacancies will be filled up shortly and the petitioners being the senior most persons even as referred to by the Employment Exchange, will be considered for appointment as Computer Instructors.