M KANNAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD Mr.S.Selvathirumurugan, learned counsel for the petitioner and Ms.C.Devi, learned Government Advocate for the respondents.

(2.) THE petitioner was appointed as single part-time vocational teacher in R.S. Government Higher Secondary School. His appointment was approved with effect from 01.12.1992 by the third respondent by an order dated 05.07.1993.

(3.) THE Government also issued another G.O.Ms.No.680, Education, Science and Technology (VE) Department, dated 20.09.1996 approving the appointments of fully qualified Vocational Instructors, who were appointed contrary to the provisions of G.O.Ms.No.991, Education Department, dated 16.07.1990.