G S MOHANKUMAR Vs. SECRETARY TO GOVERNMENT OF TAMILNADU EDUCATION SCIENCE AND TECHNOLOGY DEPARTMENT CHENNA

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner to call for the records on the file of the first respondent in connection with the orders passed by him in his proceedings Letter No 29865/V2/97-2 dated 20.1.98 and also on the file of the second respondents in connection with the orders passed by him in his proceedings OMu No 8482/E3/98 dated 12.5.98 and quash the same and direct the fourth respondent to sponsor his name and also direct the second respondent to appoint the applicant as Secondary grade Assistant in any one of the vacancies in Thiruvaloor Dt.

(2.) THE original application has been filed in the year 1998 seeking appointment to the post of secondary grade teacher by relaxing the age of the petitioner. He has made a representation to the second respondent on 12.8.1997. But his claim was not considered so far. However, the learned counsel for the petitioner submits that the petitioner may be permitted to make a further representation to the Government for relaxing the age so as to enable him to seek appointment as a secondary grade teacher. In such view of the matter, the petitioner is permitted to make further representation in this regard before the competent authority and the authority shall consider the earlier representation together with the present representation as and when made and dispose of the same on merits and in accordance with law expeditiously, preferably within a period of three months from the date of receipt of such representation. This writ petition stands disposed of accordingly. No costs.