ISRAVEL Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition is filed for issuing a Writ of Certiorarified Mandamus, to quash the impugned order, dtd. 13/9/2013 and to direct the second respondent herein to release the salary for 34 months, ie., from 13/9/2000 to 19/6/2003 to the petitioner herein.

(2.) Heard Mr.V.Meenakshi Sundaram, learned Counsel for Mr.D.Nallathambi, learned Counsel for the petitioner and Mr.M.Linga Durai, learned Government Advocate appearing for the respondents.

(3.) Brief facts that are necessary for the disposal of this Writ Petition are as follows: