S SHANMUGHAVADIVEL Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD Mr. Dhandapani for the petitioner and Mr. K. Mahendran, Special Government Pleader for the Respondents 1 and 2.

(2.) THE present writ petition has been filed with a prayer to issue writ of certiorarified mandamus for quashing the impugned order dated 30. 3. 2000 passed by the second respondent and for a further direction to the respondents to approve the appointment of the petitioner as a Secondary Grade Assistant in the third respondent school.

(3.) THE petitioner was appointed as a Secondary Grade Assistant by the third respondent, which is an aided school. Under the impugned proceedings, the second respondent has refused to grant approval mainly on the basis that selection was made without notifying the vacancy to the employment exchange.