C PALANI Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) This Review Application has been filed to review the order dated 27.09.2016 passed in W.P.No.7680 of 2010, in and by which, this Court has rejected the prayer of the review applicant/writ petitioner to quash the orders passed by the first respondent, dated 09.01.2009 and 25.05.2009 and to direct the second respondent to send fresh approval application to the first respondent to approve the petitioner's appointment as BT-Assistant-Tamil in the second respondent-School and consequently direct the first respondent to approve the same.

(2.) Brief facts of the case are as follows:

(3.) In the said Writ Petition, learned Special Government Pleader appearing for the first respondent submitted that the selection of the petitioner for the post of Tamil Teacher had been done wrongly among graduates, instead of general category of the School Committee and the appointment of the petitioner for the said post was not recognised by the first respondent, and hence, the first respondent is no way liable for any action taken by the School Committee.