K SUBRAMANIAN Vs. JOINT DIRECTOR

JUDGEMENT

(1.) AS the issues raised in all these writ petitions are common, they are jointly disposed of by this order.

(2.) THE issue relates to the appointment to the post of Headmaster in S. M. R. V. Higher Secondary School, Vadasery, Nagercoil. The parties are referred to as per the cause title in W. P. No. 38969 of 2004.

(3.) THE petitioner is a Master Degree Holder in Commerce as well a B. Ed. Degree holder. He joined in the third respondent school as a P. G. Commerce Teacher on 25. 7. 79. A vacancy to the post of Headmaster arose during March, 2002 and one P. Subramanian was appointed as Headmaster on 8. 3. 2002. Questioning the said appointment, the petitioner preferred an appeal to the Joint Director of School Education (Higher Secondary) and the same was allowed. Aggrieved by the order of the Joint Director, the said P. Subramanian filed W. P. No. 40873 of 2002. The writ petition was allowed and the matter was remanded for fresh disposal. As the appeal was not disposed even after the orders in the writ petition, the petitioner filed W. P. No. 633 of 2003 for a direction for early disposal. This Court again directed the Joint Director of School Education (Higher Secondary) to dispose the appeal within the stipulated period. In the meantime, the said P. Subramanian retired from service on 31. 5. 2003.