R GNANASEKARAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned Government Advocate appearing for the respondents.

(2.) THE above writ petitions have been filed praying that this Court may be pleased to issue a Writ of Mandamus to direct the respondents to grant promotion to the petitioners to the post of Higher Secondary Headmaster, as prayed for in the writ petitions.