R. MANOHARAN Vs. THE DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THIS Writ Appeal has been preferred against the order passed in W.P(MD)No. 1411 of 2007, dated 23.11.2007 by the learned Single Judge of this Court.

(2.) THE appellant herein as petitioner has filed W.P(MD)No. 1411 of 2007 under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the impugned proceedings of the respondent vide R.C. No. 69657/W2/96, dated 14.08.1996 and quash the same.

(3.) IN the counter filed on the side of the respondent, it is stated that the petitioner has been appointed as B.T. Assistant on 10.06.1963 and promoted as P.G. Assistant on 09.08.1979 and thereafter he got promotion as Headmaster on 07.03.1986 and he retired from service on 30.06.1993. As per new Rules for the post of Headmaster of Higher Secondary School (promotional post), a list has been preferred on the basis of seniority from feeder category. Since the petitioner has been appointed as B.T. Assistant on 10.06.1963, his name has not been included. There is no merit in the petition and the same deserves to be dismissed.