M KOLANDAISAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN this writ petition, petitioner seeks a direction to the respondents to pass orders accepting voluntary retirement of the petitioner, pursuant to the representation dated 24. 9. 2005, from the due post of the Tamil Nadu Higher Secondary Education Service.

(2.) THE brief facts necessary for disposal of the writ petition are that the petitioner was appointed as Physical Director (Higher Secondary) on 23. 2. 1981. According to the petitioner, he had to be promoted as Director of School education, but he was not considered for the said promotion. Hence he made a representation on 15. 9. 2004 and the same having not been considered, petitioner filed W. P. No. 5728 of 2005. This Court by order dated 22. 2. 2005 directed the respondents to consider the representation dated 15. 9. 2004 within eight weeks.

(3.) SUBSEQUENTLY, on 24. 9. 2005, petitioner made an application for voluntary retirement after giving three months of statutory notice and the said period came to an end on 31. 12. 2005. The fourth respondent requested the third respondent to consider the case of the petitioner and pass orders on the request of the petitioner by his proceedings dated 3. 1. 2006, but till date no order has been passed. Therefore, petitioner has filed the above writ petition.