K.KAVITHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) When this writ petition was listed before this Court in the Admission Board on 04.10.2019, proceedings/orders were made in main writ petition as well as W.M.P.(MD)No.17983 of 2019.

(2.) Today, with respect to G.O.Ms.No.242 (Higher Education Department), dated 18.12.2012, it is submitted that there is a subsequent Government Order being G.O.(Ms.)No.144, Personnel and Administrative Reforms (M) Department, dated 20.11.2017. Interestingly, G.O.(Ms.)No.144, Personnel and Administrative Reforms (M) Department, dated 20.11.2017 makes a specific reference to two other Government Orders, both of which are prior to G.O.Ms.No.242 (Higher Education Department), dated 18.12.2012. These two Government Orders are G.O.Ms.No.107, Personnel and Administrative Reforms (M) Department, dated 18.08.2009 and G.O.(Ms.)No.116, Personnel and Administrative Reforms Department, dated 18.08.2010.

(3.) In effect, all these Government Orders touch upon the central theme of instant writ petition pertaining to whether 10+2 qualification is equivalent to 10+3+3. An attempt was made to submit that while G.O.Ms.No.242, dated 18.12.2012 has been made by Higher Education Department, other three Government Orders have been made by Personnel and Administrative Reforms (M) Department.