M.VELU Vs. CHAIRMAN

JUDGEMENT

(1.) THESE Writ Petitions came to be posted on being specially ordered by the Hon'ble Chief Justice of this Court vide order dated 4.12.2012.

(2.) ALL these Writ Petitions raise identical issue that the petitioners seek to challenge the provisional list of selection made by the Teachers Recruitment Bureau (for short 'TRB') in respect of recruitment of Physical Education Teachers based upon the State Seniority list of 2010-2011 and 2011-2012. The TRB recruited candidates on the basis of the State level seniority and published the list of selectives on the basis of rule of reservation framed by the State Government.

(3.) IN W.P.No.6227 of 2012, the petitioners seek for a direction to the respondents to consider the seniority in all priority categories in the process of appointment of Physical Education Teachers based on their date of registration under the employment exchange.