DIRECTOR OF SCHOOL EDUCATION Vs. M. DEVANATHAN

JUDGEMENT

(1.) These appeals have been filed as against the common order dated 28.06.2018 passed by the learned Single Judge in W.P.No.25307 of 2009 and W.P.No.3041 of 2010 respectively, which were filed by the respondent herein. By the said order dated 28.06.2018, the learned Single Judge allowed both the writ petitions filed by the respondent, which has given rise to the filing of the present appeals.

(2.) The respondent has filed W.P. No. 25307 of 2009 praying for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the order passed by the second respondent on 28.11.2009, which was served on the petitioner on 04.02.2009 and quash the same and consequently direct the respondents to re-appoint the writ petitioner as Tamil Pandit in the fourth respondent school from 01.12.2009 to 31.05.2010.

(3.) The other writ petition filed by the respondent in W.P. No. 3041 of 2010 is to issue a Writ of Certiorarified Mandamus to call for the records relating to the order passed by the first respondent therein on 01.02.2010 confirming the order passed by the second respondent therein, on 27.11.2009 imposing the punishment of 'Censure' to the respondent, quash the same and consequently to direct the respondents therein to pay the retirement benefits to the respondent for the service rendered by him as Tamil Pandit in the fourth respondent-School.