LAWS(MAD)-2015-4-370

THE ADDITIONAL SECRETARY TO GOVERNMENT, SCHOOL EDUCATION DEPARTMENT AND ORS. Vs. ROYAGIRI THIRU C.P. ATHITHANAR AND ORS.

Decided On April 15, 2015
The Additional Secretary To Government, School Education Department And Ors. Appellant
V/S
Royagiri Thiru C.P. Athithanar And Ors. Respondents

JUDGEMENT

(1.) THE order dated 13.12.2012 and made in the Writ Petition in W.P. No. 23847 of 2012 has been challenged in this memorandum of Writ Appeal.

(2.) THE appellants 1 to 3 herein are the respondents 1 to 3 in the writ petition in W.P. No. 23847 of 2012, whereas the first respondent herein is the writ petitioner and the second respondent is the fourth respondent in the writ petition.

(3.) THE whole case hinges around the pivot of the Government Order in G.O.Ms. No. 525, School Education (D1) Department, dated 29.12.1997.