S RANIBAI Vs. DISTRICT ELEMENTARY EDUCATION OFFICER

JUDGEMENT

(1.) THE prayer in WP No.5340 of 1996 is for a Certiorarified Mandamus to call for the records made in Na.Ka.No.1967/A4/95, dated 11.11.1995, on the file of the first respondent, quash the same, and direct the second respondent to promote the petitioner as Headmistress with all consequential benefits.

(2.) WRIT petition No.4556 of 2000 is for a Certiorarified Mandamus to call for the records in G.O. (1D) No.357, school Education (P1) Department, dated 06.12.1999, on the file of the first respondent and quash the same.

(3.) WHILE matters stood thus, the fourth respondent applied for exemption of five years experience rule, and in G.O. (1D) No.357, Education (P1) Department, dated 6.12.1999, as already noted, the first respondent granted exemption. This grant of exemption is challenged in the second writ petition, namely WP No.4556 of 2000.