K PRIYA Vs. CHAIRMAN, TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The challenge in this Intra Court Appeal is to the judgment of the learned Single dated 11.04.2014 made in WP No.768 of 2014, in and by which, the Writ Petition filed by the appellant seeking a Writ of Certiorarified Mandamus to quash the provisional selection list published by the respondent Board on 03.01.2014 and to include the name of the appellant in the final list of selected candidates.

(2.) The appellant had applied for direct recruitment to the post of Post Graduate Assistant in Tamil, pursuant to an advertisement published by the respondent Board on 09.05.2013. After having participated in the written examination, the appellant was called for Certificate verification. At the time of Certificate verification, the appellant was informed that she was not qualified on the ground that she had studied the Post Graduate Degree in Tamil (M.A.Tamil) and B.Ed., simultaneously during the same academic year.

(3.) Challenging the said rejection, the appellant had come forward with the above Writ Petition as stated supra.