ANJU Vs. MANAGING COMMITTEE

JUDGEMENT

(1.) The petitioner has sought a Writ of Mandamus seeking direction to the respondents to give the petitioner an appointment as an Assistant Teacher or to any other post of Teacher on existing vacancies as per the qualification of the petitioner and on the basis of the selection committee recommendations made in the year 1996.

(2.) The petitioner contended that respondent No.1 is a recognized aided school which receives aid to the extent of 95% in respect of the salary of the staff and other aids. The petitioner was appointed as a Lower Division Clerk with the respondent No.1 with the approval of the respondent No.2 by appointment letter No.SDS/89/136 dated 12th June, 1989 and thus the petitioner is an employee of respondent No.1.

(3.) According to the petitioner, one post of Assistant Teacher had fallen vacant for which respondent No.1 had invited applications. Petitioner had applied as one of the candidates for the said post. A selection committee was constituted which made a panel of three candidates and the petitioner was kept in the waiting list with the condition that in case of non-joining of any of the candidates, if any vacancies will occur within a period of six months, the petitioner, a wait listed candidate, shall be appointed.