R MANIAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS petition has been filed to quash the proceedings of the third respondent in Na.Ka.3595/A2/95, dated 20.11.1995, and to direct the respondents to repost the petitioner as Middle School Headmaster, with effect from the date of the reversion with all monetary and service benefits.

(2.) IT has been stated that the petitioner was selected for appointment to the post of Higher Grade Teacher, on merits, and he had joined service, on 23.10.67. He was promoted to the post of Secondary Grade Assistant, on 27.3.71 and he was promoted to the post of Elementary School Headmaster, on 16.11.1992. Then, he was promoted to the post of Middle School Headmaster, on 1.9.95.

(3.) IT has been further submitted that both the petitioner, as well as the 5th respondent had retired from service and therefore, it would suffice if this Court passes an order setting aside the impugned order of the third respondent, dated 20.11.1995, made in Na.Ka.No.3595/A2/95, and directs the respondents to regularize the service of the petitioner in the promoted post of Middle School Headmaster, in accordance with the order passed by the third respondent, on 31.8.95, in Na.Ka.No.3595/A2/95, with all pensionary benefits.