R KUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD the counsel appearing for the parties.

(2.) THE petitioner has challenged the order dated 19.1.1998, wherein the appointment of the petitioner as Middle School Graduate Headmaster of Thiruvalluvar Aided Middle school, was not approved by the fourth respondent on the ground that, by the time of appointment as Middle School Graduate Headmaster, he had not completed five years experience as required under the Government Order.