P. AZHAGAR SAMY Vs. THE STATE OF TAMIL NADU REP. BY ITS THE SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT, CHENNAI

JUDGEMENT

(1.) The prayer in the writ petition is for a Certiorarified Mandamus calling for the records in Memo No.40909/B2/2009, dated 13.11.2009 passed by the second respondent and quash the same and direct the respondents to promote the petitioner as instructor on completion of Diploma qualification with effect from 1982, as per G.O. Ms. No.1364, Education Department, dated 16.08.1988 and give consequential promotion as Associate Lecturer and Senior Lecturer, as given to other similarly placed persons, based on the orders of this Court in W.A.No.261 of 2008 dated 8.4.2000 and also G.O. Ms. No.89 Higher Education Department, dated 31.03.2009 and to fix the petitioner's pay on par with juniors and pay arrears.

(2.) 1. The short facts leading to filing of this case is as follows:

(3.) The learned counsel for the petitioner submitted that the issue raised in the writ petition is squarely covered by the order of this Court.