K. SWAMIDHAS Vs. THE DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THIS writ appeal has been preferred as against the order passed by the learned Judge, dated 31.01.2012 passed in W.P. (MD) No. 3155 of 2009.

(2.) BRIEF facts leading to the filing of this writ appeal, are set out thus:

(3.) HE also contended that the learned Judge had not considered the plea of the appellant for terminal benefits, but rejected the writ petition, holding that the writ petition suffered by laches. According to him, the learned Judge ought to have looked into the violations committed by the fourth respondent, while passing the impugned order. Therefore, he prayed for setting aside the order of the learned Judge, by allowing this writ appeal.