C SUBRAMANIAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioners were applicants to the post of Lecturer for Zoology, for which Applications were called for by the third respondent. The petitioners have studied Wild Life (Biology), but they have applied for Lecturer in Zoology. Since the respondents were not willing to consider M. Sc Wild Life (Biology) as equvilant to that of M. Sc. Zoology degree, they have come forward to file the present Writ Petitions.

(3.) IN the Writ Petitions, they have sought for quashing the guidelines issued by the third respondent Teacher Recruitment Board who has to carry out the preliminary work regarding verification of certificates of candidates applied for Lecturers in Government Arts and Science Colleges coming under the Tamil Nadu Collegiate Education Service and to quash it to the extent that M. Sc. Wild Life (Botony) degree is not made eligible or equivalent to M. Sc. (Zoology) degree, as per Enclosure-I of Annexure-I and for directing the respondents to consider the degrees obtained by the petitioners as equivalent to M. Sc. (Zoology) degree and consequently award appropriate marks to the petitioners in the curriculum vitae produced by the petitioners.