B NIKSAN PAULRAJ Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The petition has been filed to review the order dated 09.08.2017, dismissing the writ petition in W.P.No.22725 of 2013, inter-alia on the grounds narrated in the memorandum.

(2.) The writ petition was filed challenging the proceedings of the 3rd respondent high school in Na.Ka.No.Nil MuViuoo/2012, dated 30.07.2012 in so far as it modifies the order of appointment of the petitioner dated 15.04.2008 and the consequential order of the 2nd respondent dated 13.08.2012 in Mu.Mu.No.4895/Aa2/2012 approving the appointment of the petitioner from 30.07.2012 imposing a condition to pass, Teachers Eligibility Test within 5 years and for further direction to the respondents to approve the appointment of the petitioner as B.T. Assistant (Science), from the date of appointment viz. 15.04.2008 with all consequential benefits.

(3.) The writ petition is founded on the ground that two vacancies arose in the 3rd respondent school in 2007 and after due interview through the employment exchange the petitioner and another person by name T.Subramania Bharathi were appointed as B.T. Assistant (Science) teachers. The 1st respondent had accorded permission for filing up the said two posts by direct recruitment, based on which the petitioner and T.Subramania Bharathi were appointed on 15.04.2008.