MALLIGA JANET Vs. DISTRICT EDUCATIONAL OFFICER KUTCHERY ROAD

JUDGEMENT

(1.) THE petitioner was initially joined as B.T. Assistant on 14.06.1990 in the third respondent School, which is a Government aided school and later, she was promoted as Post Graduate Assistant (Tamil) on 17.02.1995. According to the petitioner, while she was teaching the +1 and +2 students, the results in Tamil subject from the year 1995 to till date is between 96% and 100%. She was awarded cash prize by the second respondent and the Management of the third respondent School continuously from the year 1995 onwards for her best performance.

(2.) WHILE so, the petitioner lost her vision totally, during August 2010 and she became blind. She was permitted by the third respondent to get the assistance of a PTA member, as her companion, due to her visual disability and to perform her duties to the satisfaction of the Management of the School. The recent result obtained in Tamil subject for the school was 96%. There has been no complaint whatsoever against the petitioner from any quarters regarding her performance as P.G. Assistant (Tamil).

(3.) THE petitioner submitted a detailed explanation dated 22.05.2011 through the Head Master of the school stating that after August 2010, she has been handling classes for the +1 and +2 students and that she was permitted to have the assistance of a PTA member, at her cost, as her companion. She also requested the respondents to continue the same arrangement until her retirement in July 2014.