I ALWIN MARTIN SWEEPER ST MARYS HIGH SCHOOL COIMBATORE DISTRICT Vs. DIRECTOR OF SCHOOL EDUCATION, CHENNAI

JUDGEMENT

(1.) The matter was taken up through Web-hearing.

(2.) The petitioners are Sweeper and Scavenger respectively employed in the fourth respondent school in the respective writ petition. The fourth respondent is a recognised minority institution receiving grant-in-aid from the Government. According to the petitioner, one vacancy in the category of Sweeper and Scavenger fell vacant as early as on 01.07.2005 and 01.02.2013 respectively due to the retirement of the incumbents in the said posts. When the fourth respondent School attempted to fill up the vacancies, there was some pending dispute and the appointments could not be fructified. However, the vacancies continued and as against the same, the petitioners were appointed as Sweeper and Scavenger respectively on 01.06.2018 and 02.11.2018.

(3.) Thereafter, a proposal was submitted to the third respondent on 18.06.2018 and 15.11.2018 respectively for approval and sanction of salary and allowances to the petitioners herein. The third respondent, in turn forwarded the proposals to the second respondent. However, the proposals in respect of the petitioner in W.P.No.11574 of 2020 was returned on 10.09.2018 for certain rectification and due compliance. The fourth respondent School in turn after complying with the return, re-submitted the proposal on 02.10.2018.