S MOHAMED RABI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE Writ Petition has been filed praying for the issuance of a Writ of Certiorarified Mandamus to call for the records on the file of the first respondent relating to the order issued in Mu.Mu.No.112091/W6/2001, dated 06.01.2004, and quash the same and consequently direct the respondents herein to grant approval for appointment to the post of P.G.Assistant (Physics) in which the petitioner is appointed with effect from 10.03.2000, with all the attendant benefits

(2.) HEARD the learned counsel for the petitioner as well as for the respondents.

(3.) THE learned Government Advocate appearing on behalf of the respondents had submitted a report stating that even as on date of the hearing of the present writ petition, there was no increase in the students strength to warrant a second P.G.Assistant (Physics) post. Infact, the strength of the students had gone down further.