A. JOHNSON SELVAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed for issuance of a Writ of Mandamus to direct the respondents to approve the appointment of the petitioner as Secondary Grade Teacher from 03.07.2000 and to pay the salary from 03.07.2000 to 31.03.2004 to the petitioner and confer all the consequential benefits.

(2.) The case of the petitioner is that the petitioner was appointed as Secondary Grade Teacher in the 5th respondent school in the existing vacancy on 03.07.2000. The 5th respondent school also sent proposal for the approval of appointment of the petitioner, to the 3rd respondent. The Assistant Elementary Educational Officer, Cheranmahadevi, by his proceedings, dated 04.09.2000, requested the respondents 3 and 4 to approve the appointment of the petitioner with effect from the date of initial appointment, i.e., 03.07.2000. But, the 3rd respondent, by his proceedings, in Na.Ka.No.7282, dated 09.11.2004, approved the appointment of the petitioner and granted monetary benefits only from 01.04.2004. Therefore, the petitioner has come up with the present writ petition.

(3.) The learned counsel for the petitioner submitted that the petitioner was appointed as Secondary Grade Teacher on 03.07.2000, but the petitioner's appointment was approved with effect from 01.04.2004. The petitioner has been working right from the date of his appointment, i.e., 03.07.2000 as against the existing vacancy. The 3rd respondent ought to have approved the appointment of the petitioner with effect from 03.07.2000. Thus, he prayed to allow the writ petition.