(1.) The official respondents in W.P(MD)No.513 of 2012 filed by one V.P.Paulsamy, are the appellants.
(2.) The said writ petition was filed praying for issuance of a Writ of Certiorarified Mandamus, to quash the proceedings of the third appellant / third respondent, dated 05.10.2009, insofar as it relates to the approval of appointment of the respondent / writ petitioner with effect from 26.05.2005 as Secondary Grade Teacher, with a consequential direction, directing the appellants to approve the appointment of the respondent / writ petitioner as Secondary Grade Teacher with effect from 02.06.2003 and pay salary from 02.06.2003 to 25.05.2005 with all attendant benefits.
(3.) The writ petition was entertained and the third appellant had filed a counter affidavit stating among other things that in terms of Paragraph No.3(iii) of G.O.Ms.No.155, School Education Department, dated 03.10.2002, the appointment of Secondary Grade Teacher, shall be approved from the date of completion of one month Child Psychology Training and grant shall be paid from the date of approval of appointment.