GOVERNMENT OF TAMIL NADU Vs. R.RAGU

JUDGEMENT

(1.) Challenge in this writ appeal is to the order of the writ court dated 18.04.2013 made in W.P.No.28878 of 2012, by which the writ court, among other writ petitions, allowed the writ petition of the respondent herein and directed the appellants herein/respondents to consider the claim of the writ petitioners for promotion and pass appropriate orders within a period of eight weeks from the date of receipt of the said order.

(2.) W.P. No.28878 of 2012, was filed for a writ of certiorarified mandamus, to call for the records relating to the order in Pro. Na. Ka. No.12118/D1/2011 dated 13.9.2011 of the Director of School Education, Chennai, to quash the same insofar as it relates to para 22 and apply the same in the case of the writ petitioner and issue consequential directions to the respondents 2, 3 and 4 therein to promote the petitioner as Middle School Headmaster (B.T) pursuant to the inclusion of his name in the panel as on 1.1.2011 issued by the District and Elementary Educational Officer, Timiri, Vellore/4th respondent, for promotion as Middle School Headmaster in Timiri Panchayat Union, Vellore District and to promote her as such with retrospective effect from the date of promotion of her immediate junior and grant consequential benefits.

(3.) Writ court, after adverting to the submission of both parties, passed a common order on 18.4.2013. Relevant portion of the order reads thus: