C HARRIS Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) IN this writ petition, petitioner seeks to quash the proceedings of the first and second respondents dated 30. 9. 1999 and 2. 3. 1999 respectively and for consequential direction to the respondents to disburse salary for the period of his re-employment from 1. 1. 1999 to 31. 5. 1999 with all allowances and other attendant benefits together with interest at the rate of 12% per annum.

(2.) THE facts that are necessary for disposal of this writ petition are as follows.

(3.) THOUGH the respondents were served as early as on 10. 3. 2000, as on date no counter affidavit was filed by them.