P SANDIL BAI Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT SECRETARIAT, CHENNAI

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 fourth respondent herein to approve forthwith the appointment of petitioner as Junior Assistant in the 5th respondent school from 09.10.2017 by considering the proposal submitted by the 5th respondent dated 09.10.2017 and to grant all benefits including service and monetary benefits.

(3.) Heard Mr.S.C.Herold Singh, learned Counsel appearing for the petitioner and Mr.D.Muruganantham, learned Additional Government Pleader appearing for the respondents 1 to 4.