R BHARATHI Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER NAGAPATTINAM

JUDGEMENT

(1.) ON consent, the writ petitions are taken up for final hearing.

(2.) ALL these writ petitions are filed to quash the order of the second respondent dated 01.03.2007 in Na.Ka.No.1886/A1/2005, in and under which, the amount mentioned in the last column of the order against each of the petitioners representing the quantum of the salary received by the petitioners in their capacity as Headmasters Middle School, is sought to be recovered on the ground that their appointment as Headmasters Middle School for want of five years experience as B.T. Headmaster is contrary to the relevant G.O. pertaining to appointment. As all the writ petitions are for identical relief based against the order passed by the second respondent and is passed on same set of facts, involving identical issue, all the three writ petitions are disposed of by common order.

(3.) HEARD the rival submissions made on both sides.