S MANIVANNAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) PRAYER in the writ petition is to quash the order of the first respondent dated 23.5.2005 communicated by the third respondent by proceeding dated 11.5.2005 and direct the respondents to approve the promotion of the petitioner as Headmaster of the 4th respondent School from 1.9.1995 with all consequential benefits.

(2.) THE brief facts necessary for disposal of the writ petition are as follows:

(3.) HEARD the learned Additional Government Pleader appearing for the respondents 1 to 3 and also the learned counsel for respondents 4 and 5.