DISTRICT EDUCATIONAL OFFICER Vs. M. TAMILSELVAM

JUDGEMENT

(1.) This Writ Appeal filed by the Educational Department is directed against the order dated 30.01.2020 in W.P.No.19342 of 2013.

(2.) This writ appeal was entertained and an order of interim stay was granted. The first respondent/teacher had filed a petition for vacating the interim order, which was listed before us today. With the consent on either side, the writ appeal is taken up for disposal.

(3.) The first respondent filed a Writ Petition for issuance of a Writ of Certiorarified Mandamus, to quash the order dated 10.05.2013 and to issue an order of approval approving her order of appointment as Graduate Teacher in Mathematics in the second respondent school with effect from her date of appointment namely 10.08.2009 and to regularize her service from the said date and disburse the arrears of pay and allowances.