LAWS(MAD)-2009-11-694

DIRECTOR OF GOVERNMENT EXAMINATIONS; DIRECTOR OF TEACHER EDUCATION RESEARCH AND TRAINING AND THE PRINCIPAL, DISTRICT INSTITUTE OF EDUCATION AND TRAINING; JAYASURIYA COLLEGE OF EDUCATION Vs. JAYASURIYA COLLEGE OF EDUCATION; M GUNASEKAR AND J DAKSHINAMOORTHY; DIRECTOR OF TEACHER EDUCATION AND TRAINING AND THE PRINCIPAL, DISTRICT INSTITUTE OF EDUCATION AND TRAINING

Decided On November 19, 2009
DIRECTOR OF GOVERNMENT EXAMINATIONS; DIRECTOR OF TEACHER EDUCATION RESEARCH AND TRAINING AND THE PRINCIPAL, DISTRICT INSTITUTE OF EDUCATION AND TRAINING; JAYASURIYA COLLEGE OF EDUCATION Appellant
V/S
JAYASURIYA COLLEGE OF EDUCATION; M GUNASEKAR AND J DAKSHINAMOORTHY; DIRECTOR OF TEACHER EDUCATION AND TRAINING AND THE PRINCIPAL, DISTRICT INSTITUTE OF EDUCATION AND TRAINING Respondents

JUDGEMENT

(1.) The Official Respondents in W.P. No. 31976 of 2007 are the appellants. The first Respondent in the above said writ appeal is the petitioner in W.P. No. 16364 of 2008. The second and third appellants in the writ appeal are the Respondents in the said writ petition.

(2.) The writ appeal and the writ petition are disposed of by this common judgment.

(3.) The facts in brief for the disposal of the writ appeal and the writ petition are as follows: