R RAJANARAYANAN Vs. JOINT DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) BY consent of both sides the writ petition is taken up for final disposal.

(2.) THE prayer in this writ petition is to quash the order passed by the first respondent dated 8.5.2008 allowing the appeal filed by the 4th respondent by setting aside the promotion given to the petitioner as Headmaster of the third respondent School.

(3.) THE second respondent filed counter affidavit by stating that there is no provision to conduct separate examination to assess the merit and ability for promotion to the post of Headmaster under the rules and therefore the appeal filed by the 4th respondent was allowed by the first respondent considering the long number of years of service and the 4th respondent is functioning as Assistant Headmistress from 2.6.2005 and there is no illegality in the order passed by the first respondent in cancelling the order of promotion given to the petitioner.