C SHANTHI Vs. DISTRICT EDUCATIONAL OFFICER, TENKASI

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition seeking for a direction to approve her appointment in the post of B.T. Assistant (History) in the third respondent school.

(2.) In the Writ Petition, notice of motion was ordered on 02.03.2011. On notice from this Court, the first respondent, the District Educational Officer, Tenkasi has filed a counter-affidavit dated 12.03.2011. The third respondent school has also filed a counter-affidavit dated-Nil (December, 2011) together with the supporting documents.

(3.) It is not clear as to why the petitioner's school did not file any Writ Petition seeking for approval for the appointment made in favour of the petitioner and it had driven the petitioner for getting a direction from this Court for grant of approval. Such a plea at the hands of a teacher cannot be entertained, as in such matters, it is only the school, which can be said to be an aggrieved party and who will locus standi to question the actions of the department. In any event, it must be noted that the third respondent school is an Aided Private School governed by the provisions of the Tamil Nadu Recognized Private Schools (Regulation) Act, 1973 and the 1974 Rules framed thereunder. Admittedly, it is not a minority school.