S MANICKAM Vs. GOVERNMENT OF TAMIL NADU REP BY THE SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) THIS writ petition is filed to issue a Writ of Certiorarified Mandamus to call for the records relating to the impugned order of the first respondent in G.O.(1-D) No.98 School Education (D-2) Department, dated 2.5.2001 and quash the same and direct the third respondent to promote the petitioner as BT Assistant as per the order of the second respondent dated 27.5.1992 in the place of the fourth respondent with effect from the date of appointment of the fourth respondent and grant him all consequential benefits.

(2.) THE petitioner seeks to quash the order of the first respondent and to permit the petitioner as B.T. Assistant in the place of fourth respondent.