N GUNASEGAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is working as Headmaster in the eighth respondent school, has filed this petition challenging the impugned proceedings issued by the second respondent, viz., the Director of School Education in O.Mu.No.36495/W5/2007 dated 01.01.2008, and to direct the seventh respondent, viz., the District Educational Officer to approve forthwith his appointment as Headmaster in the eighth respondent School with effect from 03.04.2006 with all attendant benefits.

(2.) ACCORDING to the petitioner, he joined in the eighth respondent school as Headmaster on 03.04.2006 and his appointment was against a regular vacancy; he possesses M.Sc. in Zoology and had obtained M.Ed. from Madurai Kamaraj University and had also obtained Ph.D. in Entomology from Madras University; earlier, he had worked for 15 years, 5 months and 14 days as teacher in various recognized schools; the eighth respondent school has submitted a proposal to the seventh respondent, the District Educational Officer, Thuckalay, as early as 04.09.2006 for the purpose of disbursement of grant-in-aid towards salary with the required details; but, the District Educational Officer, without giving approval, had forwarded the same to the second respondent, the Director of School Education, who, in turn, had rejected the proposal vide the impugned proceedings, dated 01.01.2008, on the following grounds:

(3.) THE fourth respondent, the Regional Joint Secretary of CBSE schools, has also filed a counter stating that he is an unnecessary party and he is, in no way, connected with the relief sought by the petitioner.