G SELVA Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) BY consent of the learned Counsel on either side, the Writ Petition itself is taken up for final disposal.

(2.) THE Petitioner has filed this Writ Petition praying for the issuance of a Writ of Certiorarified Mandamus to call for the records of the Third Respondent pertaining to the resolution of the College Committee meting dated 28.12.2010 rejecting the Petitioners Application for re-employment in No.Nil and quash the same and direct the Respondents to grant re-employment to the Petitioner.

(3.) ON the above background pleadings, I have heard Mr. R. Subramanian, learned Counsel for the Petitioner and Mr. R. Manoharan, learned Government Pleader for the First and Second Respondents and Mr. M. Mariappan for the Third Respondent.