(1.) The Writ Appeal is connected with W.P. No. 20678 of 1993. The Writ Appeal arises out of an order passed in W.M.P. No. 32360 of 1993 in W.P. No. 20678 of 1993. Therefore, the writ petition itself has been directed to be heard along with the writ appeal. We have heard the learned counsel appearing on both sides in the Writ Petition as well as in the writ appeal. We shall first take up for consideration the writ petition.
(2.) In the writ petition, the petitioner, who is the appellant in the writ appeal, has sought for quashing the order dated 15.11.1993 passed by the 2nd respondent, viz. Joint Director of Secondary Education, Madras, in appeal No. 88554/W/93 directing the school committee to reconsider the issue as to filling up of the post of Headmistress of the School, on considering the candidature of the appellant as well as the 4th respondent and other qualified and eligible teacher.
(3.) It is contended on behalf of the petitioner that the impugned order is passed without affording an opportunity to the petitioner, therefore it is null and void, that the appellate authority has also erred in setting aside the order appointing the petitioner as the Headmistress, even though the petitioner, as per the contention, is senior to the 4th Respondent.