J. ANTONY CLARA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE Teachers Recruitment Board, Government of Tamil Nadu (in short "TRB"), issued an advertisement under Advertisement No.02/2013, dated 09.05.2013, inviting applications for direct recruitment to the vacancies for the year 2012 2013 in the post of Post Graduate Assistants/Physical Education Directors Grade I in the Tamil Nadu Higher Secondary Educational Service. According to the prospectus, the scheme of examination is that there will be a written examination, consisting of a single paper of 3 hours duration with 150 MCQs, each question carrying one mark. Marks to be allotted to the main subject, educational methodology and general knowledge are as follows:

(2.) THE petitioners herein are post graduates in the subject "Tamil". They made applications and participated in the written examination held on 21.07.2013. As per the arrangement, question papers were to be printed in four series, namely 'A' Series, 'B' Series, 'C' Series and 'D' Series. It is only the order of questions were to be changed in these series, though the questions are one and the same. The petitioners were supplied with 'B' Series question paper in the examination hall.

(3.) THE learned Government Advocate took notice and the learned Additional Advocate General later appeared in the case for the official respondents.