(1.) CHALLENGING the order of the 1st Respondent in Mu.Mu.No.21972/W8/2005 dated 17.4.2006 confirmed by the 2nd Respondent in Na.Ka.No.43156/W5/E3/06 dated 15.6.2007 communicated to the Petitioner on 07.07.2007, Petitioner's School Management has filed W.P.No.24328/2007.
(2.) SEEKING Writ of Mandamus to issue directions to the School Management to implement the order passed by the 1st Respondent, 3rd Respondent has filed W.P.No.38889/2006.
(3.) MR. C. Selvaraj, learned Senior Counsel appearing for the 3rd Respondent has contended that based on merit, ability and experience in the administration, 3rd Respondent is the suitable candidate for being appointed as Headmaster. The learned Senior Counsel further submitted that only with a view to show favoritism to 4th Respondent, School Management has over looked the merit, ability and seniority of 3rd Respondent and 1st Respondent has rightly allowed the appeal preferred by the 3rd Respondent and the same cannot be interfered with.