REGENT COMPUTRONICS PVT. LTD.

C.MANONMONY Appellant

V/S

STATE OF TAMIL NADU REP.BY ITS SECRETARY, EDUCATION DEPARTMENT, FORT ST. GEORGE, CHENNAI 600 009 Respondents

Referred Judgements :-

CHURCH OF SOUTH INDIA V. THE GOVERNMENT OF TAMIL NADU [REFERRED TO]
STATE OF TAMIL NADU AND 4 OTHERS V. MELAPALAYAM MUSLIM MAGALIR KALVI SANGAM [REFERRED TO]
THE C.S.I. KANYAKUMARI DIOCESE V. GOVERNMENT OF TAMIL NADU AND OTHERS [REFERRED TO]
ST STEPHENS COLLEGE VS. UNIVERSITY OF DELHI [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. MANUBHAI PRAGAJI VASHI [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. RAJNI VALI [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) BY consent of both sides, the writ petition itself is taken up for final disposal.

(2.) IN this writ petition, petitioner seeks to quash the order of the second respondent dated 27. 4. 2005 and direct the second respondent to sanction the petitioner's post as B. T. Assistant in the 5th respondent School with effect from 2. 7. 1993.

(3.) THE brief facts necessary for disposal of the writ petition are as follows.

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C MANONMONY Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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