DIRECTOR OF SCHOOL EDUCATION AND ORS. Vs. CHITRALEKHA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants as well as the learned counsel appearing for the respondent.

(2.) The Writ Appeal has been preferred challenging the order, dated 02.12.2010 made in W.P.No.26703 of 2010 passed by the learned Single Judge.

(3.) The relief sought for in the writ petition is in the nature of writ of Certiorarified Mandamus, to call for the records pertaining to the order, dated 16.06.2010 made in Na.Ka.No.89923/J4/08 on the file of the Director of School Education, D.P.I. Campus, Chennai - 6, the first appellant herein, to quash the same and consequently, direct the District Educational Officer, Erode, the second appellant herein to appoint the respondent herein on compassionate ground, pursuant to the application, dated 05.06.1999 made to the second appellant.