M SOMASUNDARAM Vs. MEMBER SECRETARY TEACHER RECRUITMENT BOARD

JUDGEMENT

(1.) BY consent, the main writ petitions themselves are taken up for final disposal.

(2.) THESE writ petitions have been filed for a mandamus mainly for a direction to the respondents to permit the petitioners to write the Special Qualifying Examination for appointment to the post of Computer Instructors.

(3.) COMMON counter affidavit had been filed on behalf of the respondents wherein the following facts have been set out:-