LAWS(MAD)-2009-12-201

N SATHYA Vs. CHAIRMAN TEACHERS RECRUITMENT BOARD

Decided On December 08, 2009
N SATHYA Appellant
V/S
CHAIRMAN TEACHERS RECRUITMENT BOARD Respondents

JUDGEMENT

(1.) HEARD both sides. In Writ Petitions (W. P. Nos. 10336 and 10337/2009), the petitioners seek for directions to the respondents to implement G. O. Ms. No. 50 (Adi Dravidar and Tribal Welfare (TD2) Department) dt. 29. 4. 2009 in the matter of Direct Recruitment of Secondary Grade Teachers for Elementary/middle schools under the Control of the Directorate of Elementary Education, Chennai for the year 2007-2008 and 2008-2009 and to pass appropriate orders.

(2.) IN W. P. No. 12552 of 2009, the petitioner seeks for a direction to implement G. O. Ms. No. 50 Adi Dravidar and Tribal Welfare (TD-2) Department dated 29. 04. 2009 in so far as it relates to the appointment of Secondary Grade Teachers and for consequential direction to appoint the petitioner as a Secondary Grade Teacher.

(3.) IN W. P. No. 17454 of 2009, the petitioner seeks for a direction, directing the respondents to implement G. O. Ms. No. 50 Adi Dravidar and Tribal Welfare (TD2) Department dated 29. 4. 2009 and G. O. Ms. No. 61 (Adi Dravidar and Tribal Welfare (TD2) Department) dated 29. 5. 2009 in the respondent Tamil Nadu Electricity Board and give appointment to the petitioner as a Technical Assistant (Electrical) under the Schedule Caste, Arunthathiyar quota.