N PREMA Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) THE petitioner herein is aggrieved by Ext.P6 order by which the request of the petitioner for sanctioning full time post of Music Teacher in the school was rejected. THE petitioner has approved service as Music Teacher from 21.06.1989. According to the petitioner, for the year 2005-06, the High School Section had 22 divisions in Standard VIII, 22 in Standard IX and 9 in Standard X namely, 53. THErefore, it is pointed out that there are 53 divisions in the Art Group which were liable to be divided between Music and Drawing.

(2.) IN Ext.P6 order, the view taken is that in the light of G.O.(P) No.525/95/G.Edn. dated 28.10.1995, there is one period for Art group in 8th standard and one period for all specialist posts in 9th standard and no period is allotted in 10th standard. Accordingly, it is held that the school is entitled only for one specialist post in Art Group and hence Drawing Teacher being senior, the post is sanctioned to Drawing. The view taken is that no periods are available to sanction a second post in Art Group.

(3.) LEARNED counsel for the petitioner by relying upon the staff fixation order submitted that the averments in paragraph 7 of the counter affidavit that only 16.5 periods will be available cannot be justified.