J.ANULATHA Vs. PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned order passed by the 1st respondent, dated 27.05.2019 and for a consequential direction to the respondents to confirm and uphold the promotion of the petitioner as Head Mistress of the 5th respondent school.

(2.) The case of the petitioner is that she was working as a BT Assistant in the 5th respondent school from the year 2004 onwards. One K.Shanthi was holding the post of Head Mistress in the 5th respondent school and her retirement fell on 30.09.2008. The school committee of the 5th respondent school started the process of selection to fill up the post of Head Mistress, after the retirement of the said K.Shanthi. The school committee called for eligible candidates and the list was prepared. Totally the names of four candidates were considered. Out of the four candidates, the other three candidates expressed in writing that they are not opting for the post of Headmistress. Therefore, the school committee was left with only the candidature of the petitioner and considering her qualification and experience, the school committee promoted the petitioner as the Head Mistress of the 5th respondent school with effect from 01.10.2008.

(3.) The resolution appointing the petitioner as the Head Mistress, was sent for approval to the 3rd respondent and the 3rd respondent also approved the appointment by proceedings dated 21.01.2011.