PACHAYAPPA HIGH SCHOOL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner is the management of a Private Aided School at Uppukottai, Theni District. They have filed the present Writ Petition seeking to set aside the return endorsement made by the third respondent District Educational Officer, Uthamapalayam dated 17.12.2009 on the application sent by the petitioner School dated 22.10.2009 and for a consequential direction to approve the appointment of the 5th respondent as a Sewing Teacher (Craft Teacher) with effect from 12.10.2009.

(2.) The petitioner's application for approving the appointment of the 5th respondent was returned with an endorsement that they should enclose the prior approval for filling up the post granted by the Chief Educational Officer. The petitioner has come forward to challenge the return endorsement made on the application submitted by them.

(3.) Mr.Sellapandian, learned counsel for the petitioner states that already a petition was given to the Chief Educational Officer. When they have filed a Writ Petition being W.P.No.15718 of 2007, this Court by an order dated 12.12.2007 directed the State Government to consider their representation. It is stated that so far neither the State Government nor the Chief Educational Officer had granted any order in favour of the petitioner's school for filling up the post of Craft Teacher. Without obtaining such an order, the petitioner has come forward to challenge the endorsement made to return the application of the petitioner.