VARADARAJAN Vs. DIRECTOR OF SCHOOL EDUCATION (ELEMENTARY); DISTRICT ELEMENTARY EDUCATIONAL OFFICER; ADDITIONAL ASSISTANT ELEMENTARY EDUCATIONAL OFFICER; SECRETARY, RAMAKRISHNA AIDED MIDDLE SCHOOL

JUDGEMENT

(1.) This Writ petition is focussed to issue a Writ of Certiorarified Mandamus calling for the reocrds on the file of the second respondent herein vide his proceedings in Na.Ka. No. 6745/Aa3/2002 dated 29.07.2003 and quash the same as illegal, arbitrary, unreasonable being violative of rules and principles of natural justice and consequently directing the first 1st and 2nd respondents herein to approve the appointment and regularise the service of the petitioner with effect from the date of initial appointment i.e., 28.03.1998 with all consequential monetary and service benefits.

(2.) Heard both sides.

(3.) A resume of facts absolutely necessary and germane for the disposal of this writ petition would run thus: