S. ARULRAJ Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THIS judgement shall dispose of the writ petitions, viz., as common question of law and facts are involved in both the writ petitions. However, for the sake of brevity, the facts are taken from W.P.No.10329 of 2009.

(2.) THE petitioners have approached this Court with a prayer for issuance of a Writ in the nature of certiorari, to quash the impugned order Mu.Mu.No.11284/G2/05 dated 10.11.08 passed by 1st respondent and the consequential order passed by the third respondent Na.Ka.No.2743/A3/05 dated 27.4.2009 and also the order of the second respondent Na.Ka.No.8630/A5/2009 dated 28.5.2009.

(3.) THE petitioner had completed B.A. Degree in 1980 and B.Ed in December 1986 in English and Social Studies. The petitioner acquired M.A History in May 1992 and M.Ed in May 1994 therefore was entitled to hold the post of B.T. Assistant (History).