S ARIVAZHAGAN Vs. CHAIRMAN TEACHERS RECRUITMENT BOARD, CHENNAI

JUDGEMENT

(1.) The challenge in this Intra Court Appeal is to the order of the learned Single Judge dated 13.03.2014 in WP No.1843 of 2014, in and by which, the rejection of the petitioner's (appellant herein) claim for direct recruitment as Post Graduate Assistant in Tamil was upheld.

(2.) The facts that led to the filing of the Writ Petition are as follows:

(3.) The learned Single Judge, who heard the Writ Petition, dismissed the same, concluding that the petitioner (appellant herein) has obtained B.Ed. Degree before obtaining M.A. Degree. Therefore, since obtainment of the required qualification is in the reverse order, the same is not acceptable. Yet another reason given by the learned Single Judge is that the petitioner (appellant herein) has done dual courses i.e., B.Ed as well as M.A.Tamil during the same Academic i.e. Year 2009-2010.