C SELVI Vs. V SUBRAMANIAM

JUDGEMENT

(1.) The Petitioner prays for issuance of a writ in the nature of Mandamus, directing the Respondent No. 3 and 4 to initiate proceedings under Section 12 and 47 of the Tamil Nadu Recognized Private Schools Act , r/w Section 17(3)(1) an Annexure III(ii) of the rules against the Respondents 1 and 2 for having failed to release the salary and other benefits due to the Petitioner,as ordered by this Court.

(2.) The Petitioner filed W.P. No. 1855 of 2006, praying for the issuance of a writ in the nature of Prohibition restraining the Respondents from proceeding with the disciplinary proceedings without formation and sanction of duly constituted School Committee, as contemplated under Section 15 to 18 r/w Rule 12 to 14 of the Tamil Nadu Recognized Private Schools Regulation Act, 1973 as Rules 1974 therein.

(3.) The Writ Petition was finally disposed of passing the following operative portion, which reads as under: