HINDU THUVAKKAPPALLI CHATTIKINATHUPATTI Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) Mr.K.M.Vijayakumar, learned Special Government Pleader takes notice on behalf of the respondents 1 and 2 and Mr.A.Sivaji, learned counsel takes notice on behalf of the 3rd respondent.

(2.) By consent, the main writ petition itself is taken up for final disposal.

(3.) This writ petition is filed against the order of the 1st respondent dated 13.04.2010, by which, the 1st respondent has permitted the 3rd respondent to continue to be a Secretary of Hindu Primary School, Chattikinathupatti.