S PANDIARAJAN Vs. DIRECTOR OF SCHOOL EDUCATION; CHIEF EDUCATIONAL OFFICER; DISTRICT EDUCATIONAL OFFICER AND SECRETARY, M K V SALA HIGHER SECONDARY SCHOOL, S MELAPATTI

JUDGEMENT

(1.) The petitioner in W.P. (MD) No. 467 of 2009 sought for a direction to the third respondent to give approval for his appointment as B.T. Assistant (Science) made by the fourth respondent by his letter dated 27.11.2008 and in W.P. (MD) No. 993 of 2009, sought for a Writ of Certiorarified Mandamus to call for the records relating to the impugned order of cancellation dated 26.01.2009 passed by the fourth respondent.

(2.) Both the writ petitions relate to the appointment and approval of the petitioner as B.T. Assistant (Science). As pleadings and the question of law raised in the above writ petitions are common, they are taken up together and disposed of by a common order.

(3.) Facts leading to the writ petitions are as follows: