P VIJAYALAKSHMI Vs. JOINT DIRECTOR OF HIGHER SECONDARY EDUCATION, COLLEGE ROAD, CHENNAI - 600 006, CHIEF EDUCATIONAL OFFICER, TRICHY, SENGUNTHAR HIGHER SECONDARY SCHOOL COMMITTEE

JUDGEMENT

(1.) The petitioner is aggrieved by the appointment of the 4th respondent, as P.G. Assistant in English by the 3rd respondent School. The 3rd respondent School is a Private School, governed by the Provisions of Tamil Nadu Recognized Private Schools (Regulations) Act, 1973.

(2.) The petitioner's initial prayer was for a declaration that the appointment of the 4th respondent was whimsical, ultravires and void ab initio. as he was appointed without even basic qualification and for a direction to the first respondent to consider the claim of the petitioner for promotion to the post of P.G. Assistant (English), under Rule 15(4) of the Tamil Nadu Recognized Private Schools (Regulations) Rules, 1974 with all monetary benefits. Subsequently, she filed an application in M.P.(MD)No. 2/2011, seeking to amend the prayer in the Writ Petition, because, by the time, the appointment of the 4th respondent was approved by the District Educational Officer, Musiri. For which approval was granted on 24.03.2009 by the DEO, Musiri. The amendment was ordered by this Court on 30.08.2011.

(3.) On notice from this Court, Mr. R. Singaravelan, learned counsel for the 3rd respondent and the learned Additional Government Pleader takes notice for respondents 1 and 2. Notice is yet to be served on R4.