S SRINIVASAN Vs. DIRECTOR OF SCHOOL EDUCATION DPI

JUDGEMENT

(1.) PRAYER in this writ petition is to quash the proceedings of the Director of School Education, Chennai-6, the first respondent herein, made in Na.KA. No. 51525/T1/2/05, dated 4.4.2006, and direct the respondents to approve his appointment in the post of junior grade B.Ed. Teacher with effect from the date of his first appointment on 2.6.2004, if necessary by relaxing the rules if any stands in its way, and consequently disburse all the service and monetary benefits due to the petitioner with effect from the date of first appointment namely 2.6.2004 and pay the arrears within a short date that may be fixed by this Court.

(2.) THE brief facts necessary for disposal of the writ petition as stated in the affidavit are as follows.

(3.) I have heard the learned counsel for the petitioner as well as the learned counsels for the respondents.