D SUNDARARAJ Vs. JOINT DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner praying to issue a writ of Mandamus directing the respondents 1 to 3 to pay the salary due to the petitioner and to regularise the service of the petitioner from the period from 6.6.91 to 1.6.97 with all attendant service benefits like back wages, continuity to service, perquisites.

(2.) HEARD the learned counsel for the petitioner as well as the learned counsel for the respondents 1 to 3 and 4. There is no representation for the respondents 5 and 6.

(3.) THE Respondents 1 to 3 have nothing to do with the entire proceedings and they are not responsible for the transfer of the petitioner and it is not even the case of the petitioner that they approved the transfer of the petitioner. THErefore, the Respondents 1 to 3 are not liable to pay salary due to the petitioner. THErefore, so far as the prayer against the respondents 1 to 3 is concerned, this writ petition is dismissed as not maintainable.