K MUTHUVEERAN Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal at the admission stage itself.

(2.) The prayer sought for in this writ petition is for a Writ of Mandamus directing the first respondent herein to approve forthwith the appointment of petitioner as Sweeper in the second respondent school from 27.01.2018 onwards with salary and other attendant benefits.

(3.) Heard Mr.E.V.N.Siva, learned Counsel appearing for the petitioner and Mr.D.Muruganantham, learned Additional Government Pleader appearing for the respondents.