S SUBAITHA BANU Vs. CORRESPONDENT QUAID E MILLET HIGHER SECONDARY SCHOOL PULIANGUDI TIRUNELVELI DISTRICT

JUDGEMENT

(1.) (Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of Certiorarified Mandamus as stated within.) Invoking the writ jurisdiction of this Court, the petitioner seeks to issue a writ of Certiorarified Mandamus to quash the order of the second respondent dated 12.08.2002 in respect of the petitioner alone and direct the second respondent to approve the appointment of the petitioner as Headmistress with effect from 01.01.1995 with attendant benefits in accordance with G.O.Ms.No.525, Education dated 29.12.1997.

(2.) THE affidavit filed in support of the petition is perused.

(3.) LEARNED counsel for the petitioner reiterated the grounds on which the impugned order is assailed.