S.SENTHIL GANESAN Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The prayer sought for in this writ petition is to direct the 1st respondent to approve the appointment of petitioner as B.T.Assistant (Tamil) with effect from 14.02.2019 in the 3rd respondent school with all attendant and monetary benefits in the light of the order passed by the 1st respondent vide his proceedings %.%.vz;.53/m3/2019 dated 30.01.2019 within the period that may be stipulated by this Court.

(2.) Heard Mr.H.Mohammed Imran, learned counsel for the petitioner and Mrs.S.Srimathy, learned Special Government Pleader, who takes notice for the respondents.

(3.) In the third respondent School, one Tamil Teacher by name A.Maheswari was working, who retired from service on superannuation on 31.10.2018. Therefore, from 01.11.2018, the post become vacant. In order to fill up the said vacant post, prior permission was sought for by the third respondent School from the first respondent, who, by proceedings dated 30.01.2019, has given permission to fill up the said post with certain conditions. Pursuant to the said permission granted by the first respondent, the third respondent School on 14.02.2019, after interview, selected the petitioner and appointed her as B.T.Tamil Pandit at the third respondent School. On 16.04.2019, the third respondent School has sent a proposal to the first respondent through the second respondent for necessary approval with all annexures and necessary documents. However, the said proposal sent by the third respondent School was returned by the proceedings of the first respondent dated 03.10.2019 for rectification of certain mistakes.