CORRESPONDENT, AMALI GIRLS HIGHER SECONDARY SCHOOL, IRUDAYAKULAM, VICKRAMASINGAPURAM, TIRUNELVELI DISTRICT Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) Though the petitioner has sought for issuance of Writ of Mandamus to the respondents to convert one post of BT Assistant Social Science into BT Assistant English, to approve the transfer cum appointment of Sr. K. Reeta Pushpam as BT Assistant English in the petitioner's school with effect from 13.06.2018 and to disburse the grant-in-aid towards her salary and allowance with effect from the said date, in my view, such a decision is to be taken by the respondents and in case, the petitioner is aggrieved against such any decision, it would be appropriate to approach this Court.

(3.) The petitioner would submit that he has already made representation on 17.07.2019 in this regard, which is said to be pending. If the said representation is directed to be disposed of within stipulated time, the ends of justice could be secured.