T SANJEEVA RAO Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) This writ petition has been filed praying for a Writ of Certiorarified Mandamus to call for and quash the order, dated 23.9.2005, issued by the second respondent and to direct the first respondent to issue proper directions to the second respondent for constitution of a proper school committee, under Rule 12 of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973.

(3.) The petitioner has stated that he has been working, as a Senior Teacher in the second respondent school, from 20.6.1983. He has been incharge of the Department of Telugu language. As such, he has been imparting education to the students of the higher secondary classes and thus, he is classified as a P.G. Teacher.