T K SURESH Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) SEEKING writ of certiorarified mandamus to quash the order of the second respondent, dated 9. 4. 2003 and to direct the respondents to approve the appointment of the petitioner as Office Assistant from 17. 09. 1998 and to confer all the consequential benefits, this writ petition has been brought forth by the petitioner.

(2.) THE affidavit filed in support of the petition and also the counter affidavit filed by the second respondent are perused. The court heard the learned counsel for the petitioner.

(3.) AS could be seen from the available averments and also the submissions made by the learned counsel, the only grievance of the petitioner is that though he was appointed as Office Assistant by the third respondent Management following the interview that was conducted and though he fulfilled the necessary qualifications and conditions, when the proposal of his appointment was placed for approval, it was denied by the second respondent, which necessitated him to file the petition before this court.