S MOOKIAH Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER; SECRETARY, EDWARD MEMORIAL MIDDLE SCHOOL AND K JEYARAMAN

JUDGEMENT

(1.) The Petitioner is one and the same person in both the writ petitions. The first writ petition(W.P. No. 9372/2009) was filed challenging the order dated Nil passed by the second Respondent wherein and by which, the third Respondent who was working as Physical Education Teacher was included in the School Committee for a period of 3 years from the date of the order.

(2.) In that writ petition, notice of motion was ordered on 17.05.2009. Pending the notice of motion, no interim relief was granted.

(3.) On notice from this Court, the first Respondent has filed a counter affidavit dated 08.06.2010. On behalf of the second Respondent Management, a counter affidavit dated 14.06.2010 was also filed.