STATE OF TAMIL NADU Vs. K. MATHUKUMAR

JUDGEMENT

(1.) Challenging the correctness of the order dated 14.02.2014 made in W.P. No. 23260 of 2011, the State has preferred this appeal.

(2.) The first respondent herein/writ petitioner has filed the above W.P. No. 23260 of 2011 for a writ of Certiorarified Mandamus, calling for the records relating to the proceedings No.Na.Ka.No.18132/W5/E1/2008 dated 07.06.2011 passed by the second respondent in the writ petition viz., Director of School Education, DPI Compound, Nungambakkam, Chennai, and quash the same and further direct the respondents to approve the post of P.G. Assistant (Economics), in M.M. Higher Secondary School, Bethelpuram, Kanyakumari District, with all back wages, continuity of service and all other consequential benefits.

(3.) The factual matrix of the case, which has a chequered history, are as follows:-