SIVARAM MIDDLE SCHOOL Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE above appeal has been filed against the order in W.P.No.8689/1998.

(2.) THE appellant is a Middle School which was established in the year 1952 and in 1998 strength was 532. THEre are 15 Secondary Grade Assistants in the said school, of which 3 belong to Scheduled caste. In the year 1995 one Secondary Grade Assistant died and that had to be filled up with a Schedule Caste candidate. THE appellant notified the vacancy in the local Employment Exchange. But, however, it was informed that no qualified and eligible candidates in Scheduled Caste available at that time and consequently a non-availability certificate was also issued by the District Employment Officer, Virudhunagar.

(3.) THE writ appeal is allowed. No Costs. Consequently, C.M.P.No.7231/99 is closed.