V THANGAMANI Vs. DIRECTOR DIRECTORATE OF SCHOOL EDUCATION

JUDGEMENT

(1.) THIS order shall govern the following five W. Ps. viz., W. P. Nos. 3026,3027,3028,3029 and 3031 of 2004. In these writ petitions, the petitioners have sought for the direction directing the second respondent to grant approval of the appointment of the petitioners who were appointed in the post of Secondary Grade Assistants with effect from the date of their respective appointments.

(2.) AFFIDAVITS filed in support of the petitions are perused.

(3.) LEARNED counsel for the petitioners reiterated the same contentions before this Court as put forth in the respective affidavits.