K.VELU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Writ Appeal is filed against the order of the learned Single Judge dated 15.09.2011 in W.P.No.643 of 2009 dismissing the Writ Petition.

(2.) The Writ Petition was filed by the appellant to quash the selection of the fourth respondent bearing registration No.01735154 to the post of District Educational Officer in the Tamil Nadu Educational Service, published by the Tamil Nadu Public Service Commission, the third respondent herein dated 19.12.2008 and for consequential relief.

(3.) After hearing the learned senior counsel for the Writ Petitioner and respective learned counsels for the respondents, the learned Single Judge dismissed the Writ Petition holding that there is no irregularity in the appointment of the fourth respondent and correct roaster system had been followed, and turned down the plea of the appellant for creation of supernumerary post. Aggrieved by the said order, the present Writ Appeal has been preferred.