R LATHA Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) MR. V. Rajesekaran, learned Special Government pleader takes notice for the respondents. By consent of both the parties, the main writ petition itself is taken up for final disposal.

(2.) THE petitioner has come forward with this writ petition seeking for a relief of writ of Mandamus to direct the third respondent to include her name, bearing employment Registration No. 540/96 in the list of candidates for the post of Graduate History/English and sponsor her name to the fourth respondent for recruitment of B.T. Assistant for Government Middle / High /Higher Secondary School 2009-2010 through Employment Registration Seniority.

(3.) THE petitioner further submits that the Government in G.O. Ms. No. 263 (School Education, M2 Department) dated 21.12.2006 relaxed educational qualification prescribed under Rule 9 of the Tamil Nadu School Education Subordinate Service Rules for 13 candidates and appointed them in the Middle Schools. THErefore, she is fully qualified and as such, she is constrained to file this writ petition.