MANAGING DIRECTOR Vs. N.NAGAMUTHU

JUDGEMENT

(1.) This writ appeal by the Managing Director of the Tamil Nadu Housing Board, is directed against the order, dated 21.12.2018, passed in W.P(MD).No.14003 of 2014 filed by the first respondent herein.

(2.) We have heard Mr.Mahaboob Athif, learned Counsel appearing for the appellants and Mr.T.Lajapathi Roy, learned counsel appearing for the first respondent and Mr.R.Baskran, learned Standing Counsel for Government appearing for the second respondent.

(3.) The prayer sought for in the writ petition to issue a writ of Certiorari to quash the order of reversion, dated 14.08.2014. The reason assigned in the said order is that the petitioner did not possess the requisite qualification, as he has not undergone the formal school education in 10+2 pattern or 11+1 pattern and he has undergone a prefoundation course conducted by Madurai Kamaraj University, which was stated to be equivalent to completion of +2 and thereafter, obtained a degree and based on which he was promoted in the year 2012.