A. KALLAKONDAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) While W.P. (MD) No.2585/07 has been filed for a direction to the official respondents to pay the salary to the petitioner for the period from 1.6.94 to 7.10.03 in the post of craft instructor, W.P. (MD) No.11596/09 has been filed for quashment of G.O. Ms. No.108, School Education Department dated 7.7.06 and the consequential impugned letter in and by which the representation for permanent post of craft instructor was rejected and for a consequential direction to sanction one post of craft instructor permanently in the 4th respondent school.

(2.) The second appeals have been preferred by the appellant/petitioner for setting aside the judgment and decree passed by the learned Subordinate Judge, Sankarankoil in A.S. Nos.74 to 77 of 2010 in and by which the the judgment and decree passed by the learned District Munsif-cum- Judicial Magistrate, Sivagiri in O.S. Nos.114, 115, 149 & 150 of 2007 was confirmed.

(3.) For the sake of convenience, the parties will be referred to as arrayed before this Court in the present batch of petitions/appeals.