S DURAIARASAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) WRIT Petition No.26121 of 2008 is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records relating to the order dated 29.10.2008 passed in Na.Ka.No.10583/B5/2007 passed by the second respondent and to quash the same and direct the respondent to reinstate the petitioner into service as Physical Education Teacher with all consequent attendant benefits and other benefits.

(2.) THE relief sought for in all the writ petitions is one and the same. Hence, by consent of all parties, all the writ petitions are taken up together and disposed of by this common order.

(3.) THE order of Division Bench of this Court protects the right of the petitioners in these cases who are continuing to be in employment by virtue of the interim order passed by this Court. All the Writ Petitions are disposed of in terms of the order passed by the Division Bench as above. No costs. Consequently, connected miscellaneous petitions are closed.