R NARASIMHAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing on behalf of the respondents.

(2.) IT is stated by the petitioner that he had joined as a B.T. Assistant in the District Board High School, in the year 1957. He was promoted as a High School Headmaster in the year 1962 and as a Higher Secondary Headmaster in the year 1987, and with effect from 9.3.92, he was functioning as a District Educational Officer.

(3.) IN view of the submissions made by the learned counsels appearing on either side, without going into the merits of case, the first respondent is directed to dispose of the representation, dated 09.02.2001, on merits and in accordance with law, within a period of 12 weeks from the date of receipt of a copy of this order, if it has not been disposed of till date, in view of G.O.(Ms) No.130, School Education (A1) Department, dated 8.8.2006, and considering the law laid down by the Supreme Court in Tamil Nadu Teachers Association Vs. Association of the Heads of the Government (B Wing) High and Higher Secondary Schools and others (AIR 1998 SC 2267). The petitioner is directed to furnish to the first respondent a copy of the representation, dated 09.02.2001, the Government Order and the decision cited above, along with a copy of this order. The writ petition is disposed of accordingly. No costs.