V VEDHAM Vs. DIRECTOR OF SCHOOL EDUCATION MADRAS

JUDGEMENT

(1.) THE petitioner in W.P. No. 8410 of 1987 is the appellant in this writ appeal. THE respondents in the writ petition are the respondents in the writ appeal. We propose to refer to the parties as per their nomenclature in the writ petition. THE facts of the case have been set down in paragraphs 2 to 8 of the affidavit of the petitioner filed in support of the writ petition, and it is better that the said paragraphs stand extracted as follows:

(2.) ON the allegations extracted as above, the petitioner came to this Court by way of writ petition, putting forth the following, prayer: ?For the reasons stated in the accompauying affidavit, it is prayed that this Hon'ble Court may be pleased to issue a writ of certiorari or any other appropriate writ, order or direction, calling for the records in Mu.Mu. 40952/B2/84 dated 8-7-1987 on the file of the third respondent?Chief Educational Officer, Coimbatore quash the same and pass such further or other order or orders as this Hon'ble Court may deem fit and proper.?