M ANNALAKSHMI Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The relief sought for in this Writ Petition is to call for the records pertaining to the impugned order by the respondent dated Nil in Tamil Nadu Teachers Eligibility Test Supplementary 2012(Graduate Assistants), Department of School Education, in respect of Petitioner's Roll No.12 TE1650950 and to quash the same and consequently to direct the respondent to consider the candidature of the Petitioner for selection and for appointment as Graduate Assistants.

(2.) Admittedly, the Writ Petitioner Possess B.SC,Computer Science and B.Ed Course. The Petitioner claims that the respondents have not selected the candidates possessing the qualification B.S.C. Computer Science and B.Com. They are constrained to move the present Writ Petition.

(3.) The contention of the learned counsel for the Writ Petitioner is that the candidates who have completed B.Sc Computer Science and B.Com also are eligible to teach the students at high school level. Thus they must be provided with appointment, if necessary, by issuing necessary orders.