V. KIRUBANANDAM Vs. DIRECTOR, ELEMENTARY EDUCATION DEPARTMENT

JUDGEMENT

(1.) The above writ petition has been filed seeking to quash the proceedings of the 4th respondent in Na.Ka.No.2203/A6/2024 dtd. 15/10/2024 and consequently to direct the respondents 4 and 5 to approve the appointment of the petitioner as B.T Assistant in the 6 th respondent-School and to disburse all attendant benefits.

(2.) The brief facts which have given rise to the above writ petition are as follows:

(3.) The petitioner had submitted a detailed explanation to each of the queries raised by the 5th respondent. In the explanation dtd. 12/4/2024, the petitioner had stated as follows: