S SAGAYA RANI Vs. STATE OF TAMIL NADU

JUDGEMENT

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

(2.) PRAYER in the writ petition is to quash the impugned proceedings issued by the 4th respondent District Educational Officer in O. Mu. No. 4646/a3/2006, dated 12. 7. 2006, refusing approval to the appointment of the petitioner as Post Graduate Assistant and direct the 4th respondent to grant approval of appointment of petitioner as Post Graduate Assistant on the basis of the educational certificates issued by the competent Universities viz. , B. A. , B. Ed. , M. A. and M. Ed Degrees.

(3.) AT the time of arguments the learned counsel for the petitioner submitted that the petitioner was appointed as B. T. Assistant (Junior Grade) and hence he will be satisfied if he is approved in the post of B. T. Assistant (Junior Grade) from 5. 8. 2003 with salary and other benefits. The said statement is recorded.