S SUNDARAM Vs. DISTRICT EDUCATIONAL OFFICER CHEYYAR

JUDGEMENT

(1.) WHEN the miscellaneous petitions came up for hearing, by consent of both parties, the main writ petitions are taken up for final disposal.

(2.) THE prayer in W.P. No. 12333 of 1993 is as follows: ?to issue a writ of mandamus forbearing the respondents herein from interfering with the rights of the petitioner herein to continue on reemployment till 31.5.1994 as Headmaster of the C.S.I. Elementary School at Nilkuppam, Arkonam, taluk.?

(3.) THE prayer in W.P. No. 1579 of 1993 is to issue an order or direction or writ more specifically writ of mandamus directing the respondents and also the petitioner to continue in service as Tamil Pandit is the first respondent school on re-employment terms till 31.5.1994.