A.ANANTHAVALLI Vs. TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) These Writ Petitions have been filed seeking to quash the impugned notification dated 24.06.2019, calling for re-examination only for certain selected centres for direct recruitment of Computer Instructors Grade - I (Post Graduate Cadre), based on notification dated 01.03.2019, as Online Computer Based Examination, on the file of the first respondent and further direct the first respondent to conduct re-examination for all the candidates, who appeared the examination conducted by the first respondent on 23.06.2019.

(2.) Mr.VR.Shanmuganathan, learned Special Government Pleader takes notice for the first respondent. Mrs.S.Srimathy, learned Special Government Pleader takes notice for the second respondent. Mr.Su.Srinivasan, learned Standing Counsel takes notice for the third respondent. By consent of both parties, these Writ Petitions are taken up for final disposal at the admission stage itself.

(3.) The petitioners have challenged the impugned notification of the first respondent dated 24.06.2019 mainly on the ground that though certain malpractices, time variation and technical problem went on many exam centres, the first respondent announced only three centres as re-exam centres on 27.06.2019 [Today] and therefore, a direction may be issued to the first respondent to conduct re-examination for all the candidates, who appeared the examination conducted by the first respondent on 23.06.2019.