CHANDRA Vs. COMMISSIONER MADURAI CORPORATION

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Mandamus, directing the respondent to prepare the seniority list based on the rank numbers, which was fixed by the Teachers Recruitment Board for the P.G. Assistants based on the petitioner's representation dated 29.06.2018 and in the light of the similar judgment made in W.P.(MD)Nos.3622 and 3627 of 2012 dated 02.03.2017.

(2.) Heard Mr.Abdul Kalaam Azad.A.S., learned counsel appearing for the petitioner and Mr.T.S.Mohammed Mohideen, learned Standing Counsel, who takes notice on behalf of the respondent Corporation.

(3.) By consent of both parties, this Writ Petition is taken up for final disposal at the stage of admission itself.