A AMUDHAVALLI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Writ Appeal arises out of the order dismissing the Writ Petition to consider the Appellant [Graduate in Micro-Biology] for the post of Junior Graduate Assistant (Botany).

(2.) BY consent of both sides, the Writ Appeal was taken up for final disposal at the admission stage.

(3.) CASE of the Appellant is that in G.O.Ms.No.185 Higher Education (G1) Department dated 13.06.2005, Government clarified that candidates who have done their U.G. Degree in Environmental Science and Micro-Biology and Applied Chemistry, Bio-Chemistry or Applied Physics can apply for Chemistry and Physics optional respectively in B.Ed., and it was the duty of Government to take any decision in consonance with the spirit of the Government Order in G.O.Ms.No.185 dated 13.06.2005 and not otherwise affecting the rights of the innocent candidates.