- (1.) Leave granted.
(2.) Heard all the Learned Counsel for the parties.
(3.) By the impugned order, the Division Bench of the High Court while confirming the order of the Tribunal held that in order to be eligible to get appointed to the post of High School Assistant (Physical Sciences), the selection of candidates pursuant to the Notification dated 30th April, 2008 can be made only if the candidates had qualified the Graduation/Post Graduation either in Physics or if the concerned candidate is a Chemistry Graduate, Physics as an ancillary subject. All the Appellants before this Court are stated to be Graduates in Chemistry as main subject and some of them have also acquired Post Graduation in Chemistry. It is also not in dispute that all the Appellants have, however, acquired B. Ed. Qualification in Physical Sciences. Keeping in mind the above factor we have to examine the issue which has cropped up before us.;