LAWS(MAD)-2011-8-542

S PAPPA Vs. STATE OF TAMIL NADU

Decided On August 12, 2011
S Pappa Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The Petitioner has approached this Court, to challenge the appointment of fifth Respondent, as Headmaster in Sivanthi Vinayagar Primary School, Mamsapuram, Srivilliputhur Taluk, Virudhunagar District.

(2.) The Petitioner passed S.S.L.C., in March 1984, and Higher Secondary in April 1986. The Petitioner also holds Diploma in Teacher Education in March 1988, and thereafter, joined as Secondary Grade Teacher in Sivanthi Vinayagar Primary School on 20.04.1990.

(3.) The Post of Headmaster of Elementary School fell vacant on 01.06.1998, on retirement of the incumbent. At that time, there were only two Secondary Grade Teachers, fulfilling the qualification of appointment, to the post of Headmaster of Elementary School, viz., Baby alias Umayal Parvathi and the Petitioner.