P NAGESWARAM MADURAI DISTRICT Vs. DISTRICT ELEMENTARY

JUDGEMENT

(1.) BY consent of both the counsel, the writ petition is taken up for final disposal.

(2.) THE prayer in this writ petition is to a writ of mandamus, directing the respond. To approve the selection of Secondary Grade Teacher Ms. R. Venkatalakshmi dated 4.4.2006 in Gandhiji Primary School, Pottulapatti, T. Vadipatti, Madurai District and its consequential benefits due to the said candidate.

(3.) THE learned counsel for the petitioner school submits that the first respondent is keeping matter pending, since the said teacher was appointed without reference to the spon'sorship from the Employment Office and she was appointed based an invitation of applica"tion through Paper Publication.