G.THANGAKUMAR Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE writ petitioner, who is working as Assistant Head Master (Post Graduate) in the 3rd respondent School has come forward to file the present Writ Petition seeking to challenge an order dated 2.4.2012 passed by the 5th respondent appellate authority, namely the Joint Director of Higher Secondary Education, Chennai and after setting aside the same seeks for a direction to the 3rd respondent School to appoint the petitioner as Headmaster of the School.

(2.) NOTICE of Motion was ordered on 23.4.2012. It was stated that if no approval for appointment of the 4th respondent is given for holding the post of Headmaster, then status quo as on 23.4.2012 should be maintained.

(3.) HEARD the arguments of Mr.R.Yashod Varadan, learned senior counsel leading Mr.P.J.Rishkesh, learned counsel for the petitioner, Mr.P.S.Sivashanmuga Sundarm, learned Additional Government Pleader taking notice for the respondent Nos.1, 2 and 5, Mr.A.Kumaraswamy, learned counsel for the 3rd respondent School management, Ms.P.Mahalkshmi, learned counsel for 4th respondent and Mr.A.Tamilvanan, learned counsel for the 6th and 7th respondents.