K P RAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners herein K.P. Raman and R.Parasuraman are working as the Headmasters of Elementary Schools. In the writ petitioner in W.P. No. 6811 of 2007, K.P. Raman is challenging the Special Rule framed under Article 309 of the Constitution for the Tamil Nadu Backward Classes Welfare Subordinate Service Rules, vide G.O. Ms. No. 264, Social Welfare Department dated 26.4.1978 insofar as, it does not provide the Headmaster of an Elementary School as one of the feeder category to the post of Supervisors of Schools coming under category "7". For the post of Supervisor of School, the following is the method of recruitment provided under the Special Rules: Supervisor of Schools: 1. Direct recruitment or

(2.) RECRUITMENT by transfer from any other service;

(3.) THE petitioner in W.P. No. 6846 of 2007, Mr. R. Parasuraman, is once again seeks to challenge the very same order which is impugned in W.P. No. 6845 of 2007. THEre is one difference between the petitioner in W.P. No. 6845 of 2007 Mr. K.P. Raman and the petitioner in W.P. No. 6846 of 2007, Mr. R. Parasuraman