V A RAJ Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The present writ petition is filed seeking for a direction to approve the appointment of Rev.Y.Suvishesa Muthu as Correspondent of Concordia Higher Secondary Schools at Vadakkankulam and Valliyur with effect from 02.07.2014 by considering the petitioner's representation dated 24.08.2015.

(2.) Another writ petition in W.P.(MD)No.22564 of 2015 is filed for a direction to forbear the first respondent from approving Rev.Y.Suvishesha Muthu, as the correspondent of the Concordia Higher Secondary Schools at Vadakkankulam and Valliyur, Tirunelveli District and consequentially approving the appointments said to have made by the respondents 2 and 3.

(3.) At the outset, the first writ petition was filed seeking approval of the appointment of Rev.Y.Suvishesha Muthu and the second writ petition was filed to forbear the respondent from approving the appointment. Granting approval of appointment is to be done in accordance with the procedures contemplated under the Act and Rules.