A.RAMATHILAGAM Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE petitioner seeks for issuance of writ of certiorarified mandamus to quash the proceedings passed by the first respondent / the Director of Elementary Education, Chennai, in Na.ka.No.9502/D1/2012, dated 27.06.2012, subsequent orders passed by the second respondent / The District Elementary Educational Officer, Nagapattinam, in Na.Ka.No.2622/A2/A4/2012, dated 27.06.2012 and the consequential order passed by the third respondent in Na.Ka.No.595/A1/2012, dated 27.06.2012, insofar as the petitioner is concerned and consequently, to direct the respondents 2 and 3 to promote the petitioner as a Middle School Head Master.

(2.) THE petitioner is a Headmaster in Elementary School at Keezhvellur Union, Nagapattinam District. The next avenue of promotion is Headmaster of Middle School.

(3.) WHEN the counseling for promotion to the post of Middle School Headmaster took place on 27.06.2012, the petitioner was not considered for promotion to the post of Middle School Headmaster by the first respondent in his proceedings dated 27.06.2012, on the ground that she is in possession of one year degree course certificate.