R ELANGOVAN Vs. TAMIL NADU GOVERNMENT

JUDGEMENT

(1.) THE Petitioner in WP.No.29480/2003 is the appellant in this writ appeal.

(2.) AGGRIEVED by the order of this court dated 24.9.2004 made in WP.No.29480/2003 filed by the appellant herein to issue a Writ of Certiorarified Mandamus to call for the records of the 1st respondent herein in Letter No.3059/E2/2003-04 dated 25.9.2003 and the consequential order dated 13.10.2003 of the 4th respondent and to quash the same and to direct the respondents 1 to 3 to approve the appellant's appointment as Lecturer in English in the 4th respondent College with effect from 13.7.2000 for the purpose of grant, dismissing the said Writ Petition, this Writ Appeal has been filed.

(3.) THIS court considered the arguments of the learned counsel on either side and also the material records placed.