S.VELLAISAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.

(2.) The petitioner Sri Krishnaiyar Higher Secondary School, Chinnamanur, Theni District is an Aided Institution. It is affiliated to State Board. The issue pertains to extension of period of the School Committee. The School Committee period expired on 27.07.2020. In view of the current pandemic situation, the educational agency could not convene the meeting as the request was declined by the District Collector. Therefore, citing expiry of the School Committee period, the impugned order came to be passed. The impugned order resorts to direct payment. This order is put to challenge in these writ proceedings.

(3.) When the matter was taken up on 06.07.2020, the following direction came to be passed:-