M. DAVID DURAI Vs. THE STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner/M.David Durai has filed the present writ petition seeking issuance of a Writ of Certiorarified Mandamus, calling for the records relating to the proceedings in O.Mu.No.3176/A4/2013 dated 11.10.2013 on the file of the District Educational Officer, Tirunelveli, 3rd respondent herein, quash the same and consequently direct the respondents to approve the appointment of the petitioner as Office Assistant in the 4th respondent school with all the service benefits.

(2.) HEARD both sides.

(3.) TAKING support from a judgment reported in, 2012 (5) MLJ 670 in the case of Dr.S.Sukumaran vs. State of Tamil Nadu, Mr.S.Siva Thilakar, learned counsel for the petitioner submitted before this Court that the issue involved in this writ petition is squarely covered by the abovesaid decision, wherein, it has been held that for making appointment in a sanctioned post in a minority institution, there is no necessity to get prior permission from the Education Department.