S.THAMBI RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for issuance of a Writ of Mandamus, to direct the 4th respondent to approve forthwith the appointment of the petitioner as Record Clerk from 01.04.2003 to 31.05.2004 and as Junior Assistant from 01.06.2004 to 29.07.2007 in the 5th respondent school viz., LMPC Higher Secondary School, Puthalam and disburse all attendant benefits, including the arrears of salary and allowance.

(2.) According to the petitioner, he was appointed as part time sweeper in the 5th respondent school on 03.11.1994 and thereafter, as Record Clerk on 01.04.2003 in the retirement vacancy and the 5th respondent school has submitted proposal to the 4th respondent on 11.04.2003 for the purpose of disbursement of grant-in-aid towards salary, but the 4th respondent did not pass any order. Then, the petitioner was promoted as Junior Assistant with effect from 01.06.2004 and the 5th respondent school submitted a proposal to the 4 th respondent on 01.06.2004 for disbursement of grant-in-aid towards salary. The 4th respondent refused to receive the same and directed to resubmit the proposal after the ban on appointment was lifted.

(3.) Heard the learned counsel for the petitioner as well as the learned Government Advocate appearing for the respondents 1 to 4.