V VALSAMY Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of mandamus directing the respondents to include the petitioner's name in the panel of the year 2005 to the post of Middle School headmaster and promote as Municipal Headmaster with all consequential benefits.

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

(3.) A counter affidavit has been filed by the second respondent wherein the third respondent stated that the petitioner's appointment was not regularised and therefore, the petitioner's name was not included in the panel of the year 2005. For proper appreciation, para 5 of the counter affidavit is extracted herein: