DISTRICT EDUCATIONAL OFFICER Vs. N CHAKRAPANI

JUDGEMENT

(1.) THE above Writ Appeal has been filed against the order of the learned single Judge dated 20. 11. 2000 made in W. P. No. 2014 of 2000, in and by which, the learned Judge directed the State Government to sanction the salary bills prepared and forwarded by the school management. In the said Order, the learned single Judge also directed the Management to forward the pay bills within eight weeks from the date of receipt of copy of the said order.

(2.) HEARD learned Government Advocate as well as learned counsel appearing for contesting first respondent.

(3.) THE only point for consideration in this appeal is, whether the direction issued by the learned single Judge is justified or not.