M P LAKSHMI Vs. ASSISTANT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The prayers in this petition are for the issue of a writ of certiorari or other appropriate writ or order quashing the order passed by the 1st respondent evidenced by Ext. P-3 dated 7-5-1965 and to issue a mandamus or other appropriate order directing the 4th respondent to consider the case of the petitioner for being selected to the T. T. C. Course. Petitioner was appointed as teacher in the Kadavathur East Lower Primary School by the 5th respondent, the Manager, with effect from 1-12-1964. Petitioner by her application dated 13-4-1965 applied for admission to the T. T. C. Course. Petitioner has passed S. S. L. C. only in the 4th chance. After the appointment of the petitioner, the manager sought approval of the department. The 1st respondent declined the approval by Ext. P-3 order, which runs as follows:-