P THURAI PANDIAN HEADMASTER Vs. K SUBRAMANIAN

JUDGEMENT

(1.) P. THURAI Pandian, 5th respondent in Writ Petition No. 38969 of 2004 is the appellant. The above writ appeal is directed against the common order, dated 22. 02. 2005, of the learned single Judge, made in WP. No. 38969 of 2005, in and by which, the learned Judge, after setting aside the impugned order, directed the third respondent therein, School Committee, S. M. R. V. H. S. School, Vadasery, to consider all the eligible candidates for appointment to the post of Headmaster by strictly following the procedure enumerated under Rule 15 (4) of the Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 (in short, 'the Rules' ).

(2.) THE writ petitioner K. Subramanian, aggrieved by the proceedings of the District Educational Officer, Kanyakumari District, Nagercoil, second respondent, dated 28. 12. 2004, filed another Writ Petition in W. P. No. 406 of 2005 seeking to quash the said order and to direct the second respondent District Educational Officer to grant approval for his appointment as Headmaster of S. M. R. V. H. S. School, Vadasery, Nagercoil, with effect from 30. 06. 2003 with all benefits.

(3.) SINCE the issues involved in the writ appeal and the writ petition are one and the same relating to promotion to the post of Headmaster of a Higher Secondary School; and the appellant as well as the petitioner are the contenders; both the writ appeal and the writ petition are being disposed of by the following common order.