- (1.) The Appellants/Respondents have focussed the instant intra-Court Writ Appeal as against the common order dated 05.02.2014 in W.P.Nos.34642 & 34643 of 2013 passed by the Learned Single Judge.
(2.) The Learned Single Judge, while passing the impugned order in W.P.Nos.34642 & 34643 of 2013 (filed by the Respondents/Writ Petitioners) on 05.02.2014, at paragraphs 4 to 6, had observed the following: "4.Learned counsel appearing for the petitioners submitted that the issue involved in the present writ petitions is covered by the order of this Court dated 21.8.2013 made in W.P.No.7351 of 2012, batch cases (D.Hasina Banu v. Member-Secretary, Teachers Recruitment Board, Chennai-6 and another) and hence, the same order could been passed. 5.Learned Government Advocate appearing for the respondents submitted that at the time when the final selection list was published, the matter was pending before the Equivalence Committee and therefore, the petitioners were not given appointment. 6.Having regard to the above fact, I am of the opinion that since the Government has now declared that B.Sc. (Statistics) is equivalent to B.Sc. (Mathematics), the petitioners are entitled for appointment as B.T. Assistant (Mathematics). Though the Government Order has been issued subsequently, it does not mean that prior to the issuance of the said Government Order, B.Sc. (Statistics) was not equivalent to B.Sc. (Mathematics). The said G.O. has to be applied from the date of obtaining degree. Therefore, the petitioners are entitled for appointment to the post of B.T. Assistant (Mathematics)." and resultantly, allowed the Writ Petitions by issuing a direction to the Appellants/Respondents to appoint the Respondents/Petitioners as B.T. Assistant (Mathematics), if post was available.
(3.) According to the Learned Counsel for the Appellants/ Respondents that the impugned order of the Learned Single Judge is contrary to law and probabilities of the case. Further, it is the stand of the Appellants that Learned Single Judge had failed to appreciate an essential fact that the degree of 'B.Sc. Statistics' was not declared to be equivalent to 'B.Sc. Mathematics' by the competent authority viz., the Government, at the time of certificate verification on which event, the Respondents/Petitioners were not qualified as per the Rules in vogue. Moreover, the Respondents/Petitioners did not possess the U.G. Degree in the relevant subject.;