R VENKATARAMAN Vs. S SETHURAMAN

JUDGEMENT

(1.) THE appellant whose selection to the post of Headmaster was set aside by the learned Judge, has filed the above appeal.

(2.) THE case has a chequered history, whose factual details are as follows:-

(3.) WHILE in the first round of the battle, the appellate authority did not choose to interfere with the decision of the school committee, they were constrained to interfere in the second round of the battle, on account of the order of remand passed by this court.