K. MARUDHUPANDIYAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioners are Vocational Instructors employed in the High School. According to them, they are eligible to be considered for the post of Headmaster in the High School, pursuant to the G.O.Ms.No.185, School Education Department, dated 25.08.2008. However, their names were not considered and included in the panel of Teachers, who are fit for promotion to the post of Headmaster. Hence, they made a representation and the same was rejected by the impugned order dated 12.04.2010 by the second respondent.

(2.) THE second respondent filed a counter affidavit and refuted the allegations.

(3.) THE learned counsel appearing for the petitioners relied on a decision of Hon'ble Principal Bench of this Court, in W.P.No.11877 of 2009, dated 28.02.2011. According to him, the Judgment squarely applies to the facts of the case.