S THIRUGNANASAMBANDAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Challenging the order passed in W.P.(MD)No.13147 of 2014, the appellant/writ petitioner has filed the above writ appeal.

(2.) The appellant/writ petitioner filed the writ petition to issue a Writ of Certiorarified Mandamus to call for the records pertaining to the impugned termination of the petitioner, dated 16.12009, issued by the M.A.V.M.M. Higher Secondary School and the permission letter dated 26.05.1994 issued by the Chief Educational Officer, on the file of the respondents 3 and 5 and quash the same and consequently directing the respondents to re-instate the petitioner as a full time vocation teacher at once and direct the respondents to consider the petitioner's service continuously from April 1993 till this date.

(3.) It is the case of the appellant/writ petitioner that he joined the service of the fifth respondent School as a single part time Vocational Instructor with effect from 26.11.1984 and his appointment was approved by the third respondent, Chief Educational Officer, Madurai with effect from the same date, by an order dated 02.02.1985. Thereafter, he was appointed as double part time Vocational Instructor in the same school with effect from 207.1986 on consolidated pay purely on temporary basis. Again, the appellant/writ petitioner's appointment in double part time Vocational Instructor post was approved by the third respondent by order dated 01.10.1986. Subsequently, the petitioner was appointed as full time Vocational Instructor with effect from 01.04.1990 on the following conditions: