R RAJALAKSHMI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) Mr.K.M.Vijayakumar, learned Special Government Pleader, takes notice on behalf of the respondents 1 to 5. By consent, the writ petition is taken up for final disposal at the stage of admission itself.

(2.) The petitioner in W.P.(MD) No.7774 of 2008 viz., Sri. Veerapa Vidayalaya, Paribalanasabhai School, Committee of the Veerapa Vidayalaya Higher Secondary School and Elementary School rep by its Secretary, Dr.S.V.R.Durairaj, Kullursandai, Virudhunagar District has filed an application to implead it in this writ petition and the same was allowed.

(3.) While disposing the writ petition (MD) No.7774 of 2008, by order dated 26.08.2009, this Court has directed the application of the said Dr.S.V.R.Durairaj for approval of the School Committee to be considered after giving notice to all the parties concerned. Thereafter, it appears that the present petitioner herself has filed W.P.(MD) No.11153 of 2009 by impleading the said S.V.R. Durairaj as 4th respondent for a direction to the educational authorities to give notice and opportunity to her before passing any orders on the application of the said S.V.R.Durairaj, dated 19.05.2008. That writ petition came to be disposed of by this Court by order dated 03.11.2009, ultimately directing the authorities to consider the claim of the petitioner as well as the said S.V.R.Durairaj and pass appropriate orders. The operative portion of the said order in paragraph 7 is as follows: