S LUCY PAUL, W/O SURESH BRIGHT, B T ASSISTANT, HACKER MEMORIAL HIGHER SECONDARY SCHOOL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner prays for a Writ of Certiorari to quash the order issued vide Na. Ka. No. 749A2/2005, dated 03.05.2005, with a consequential relief in the nature of Mandamus directing the Respondents to approve the appointment of the Petitioner as B.T. Assistant (Graduate Teacher) in L.M.S. Higher Secondary School, Mathicode, Kanyakumari District for the period from 19.01.2000 to 3.7.2001 and further to direct the Respondents to release the salary including other benefits for the period of her service with L.M.S. Higher Secondary school.

(2.) The Petitioner possesses the qualification of B. Sc B. Ed and qualified to be appointed as B.T. Assistant (Graduate Teacher) in Mathematics in L.M.S. Higher Secondary School, Mathicode, Kanyakumari District, a recognized aided school by the State.

(3.) The Petitioner was appointed as B.T. Assistant (Graduate Teacher) vide order dated 19.01.2000 against the available vacancy which occurred due to the resignation of one Mrs. J. Christal Mabel Eglantine.