DIRECTOR OF ELEMENTARY SCHOOL EDUCATION Vs. P MANGALAM

JUDGEMENT

(1.) These appeals by the Director of Elementary Education and others are directed against the common order in W.P.(MD) No.21523 TO 21527 OF 2016 dated 10.11.2016. The respondents/writ petitioners, who are teachers working in various schools under TDTA Corporate Management of Institutions have filed writ petitions challenging the order passed by the respective third appellants, refusing to approve their appointment on the ground that there are surplus teachers in the Corporate Management schools.

(2.) Xxx

(3.) We have elaborately heard Mr.V.R.Shanmuganathan, learned Special Government Pleader appearing for the appellants and Mr.Chellapandian learned counsel for the respective first respondents.