M A BANUMOORTHI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking a direction to the 2nd and 3rd respondents to approve the appointment of the petitioner to the post of Secondary Grade Teacher in the 4th respondent school with effect from 19.08.1997 and award all consequential benefits.

(2.) THE petitioner was appointed as a Secondary Grade Teacher in the 4th respondent school on 19.08.1997. He was selected among six candidates in the interview which was conducted by the 4th respondent on 19.08.1997.

(3.) HEARD the counsel on both sides.