GOVERNMENT OF TAMIL NADU Vs. ESTHER GNANA THANGAM

JUDGEMENT

(1.) These Writ Appeals arise against the orders of this Court dated 24.9.1999 passed by the learned single Judge in W.P.No.8743 of 1997 and 11465 of 1995 respectively.

(2.) The writ petition in W.P.No.8743 of 1997 is filed seeking for writ of certiorarified mandamus calling for the records relating to the order of the 2nd Respondent passed in Lr.No.7070/Pri.Edu/J1/93 dated 20.5.1994 and the consequential order of the first respondent issued in G.O.Ms.No.689 Education, Science and Technology (D1) Department, dated 31.8.1995 and quash the same in so far as the lifting of the ban with effect from 1.6.1994 to 31.5.1995 alone is concerned and direct the respondents to approve the petitioner's appointment on Secondary Grade Teacher with salary and other benefits from 6.6.1994 instead of 1.6.1995.

(3.) The other Writ Petition in W.P.No.488 of 2001 is filed seeking for writ of certiorari to call for the records relating to the order of the 2nd Respondent in his proceedings Na.Ka.No.7070/E1/Ed,J1-93 dated 30.3.1995 and quash the same.