R JABAR SATHICK Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE petitioner, who qualified for the post of the Secondary Grade Teacher for which the counseling is scheduled between 6. 9. 2006 and 8. 9. 2006, has filed the present writ petition for a direction against the third respondent, District Collector, Perambalur to consider the representation of the petitioner dated 28. 8. 2006 and exclude the persons, who have already been appointed as Secondary Grade Teacher in time-scale of pay in Government aided and private schools and without cancelling the registration in the employment exchange, they are attending the counseling.

(2.) THE case of the petitioner is that in the same District many persons, who are already appointed in the Government aided School as well as Private Institutions and receiving salary from the Government in time-scale of pay, are also attending the counseling for fresh appointment without canceling the employment exchange registration. If the said allegation made by the petitioner is true, it is certainly a fraud on public being committed, the respondents are liable to investigate and take suitable action.

(3.) I have heard the learned counsel for the petitioner and the learned Government Advocate taking notice of the respondents.