K. GUNAVATHI Vs. V. SANGEETH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) What clearly has been a long drawn tussle between under-qualified Computer Instructors appointed on ad-hoc basis (many of them have acquired the requisite qualification i.e. B.Ed. Degree in the meantime) and the B.Ed. qualified candidates who are yet to be appointed but claim to have been waiting for such appointment for long have surfaced once again, albeit, in a different manner. The challenge in these appeals is in respect of the directions of the Madras High Court in the common order under challenge dated 18.09.2013, particularly, direction No. (vi) and (vii) contained in para 53. To better comprehend the dimensions of the challenge para 53 of the impugned order is reproduced hereinbelow.

(3.) The reference to the recurrent dispute between the two warring groups seeking either to retain or obtain employment would necessarily require this Court to traverse the complex factual matrix once again notwithstanding the fact that in each of the challenges before the High Court as well as this Court a sequential narration of the relevant facts has been made. As, unless the same are repeated herein the issues will not crystallize and, therefore, there is no option but once again to recapitulate the events of the past.