S RAMU Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The Petitioner has come up with the present Writ petition for the relief to set-aside the order passed by the 2nd Respondent in his proceeding in Na.Ka.No.2016/A/2013 dated 27.05.2003 by way of writ of Certiorarified Mandamus.

(2.) The instant Petitioner is the 4th Respondent in W.P.No.24217/2012 and the said writ petition filed by one S.Rajeshwari was allowed by this court. The said Rajeshwari is impleaded in the writ petition vide the order passed by this court in M.P.No.4/2013 by the order dated 08.02016.

(3.) The learned Counsel for the Petitioner would submit that the petitioner completed his B.Litt., (Tamil) in the year 1998, M.A., (Tamil) in the year 2003 and B.Ed., in the year 2008. Subsequently, after the completion of all procedures, the Petitioner was appointed as B.T. Assistant (Tamil) on 01.01.2012 by the proceedings of the 2nd respondent and the appointment was approved by the 1st Respondent on 31.05.2012. Subsequently, by the impugned order of the 2nd Respondent dated 27.05.2013, the approval of appointment of Petitioner was cancelled on the ground that the Petitioner did not acquire the Teacher Eligibility Test.