SYBIL REENA LEITCH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) ON consent, the writ petition is taken up for final hearing.

(2.) THE relief sought for in the writ petition is to quash the order of the third respondent in O.M. No.3146/A3/2004, dated 14.06.2004 and to consequently direct the respondents 1 to 3 to approve the appointment of the petitioner as P.G. Assistant English in the fourth respondent School from 02.06.2003 with salary and other benefits.

(3.) HEARD the rival submissions made on both sides and the records and the judgments cited on the side of the petitioner are perused.