V SANTHALAKSHMI Vs. SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT, DIRECTOR OF ELEMENTARY EDUCATION AND DISTRICT ELEMENTARY EDUCATION OFFICER

JUDGEMENT

(1.) The Petitioner has approached this Court, with a prayer for issuance of a writ in the nature of Mandamus, to direct the Respondents to absorb the Petitioner, as Headmistress in any Government or aided private school with continuity of service and also to pay the arrears of salary from the month of July 2004.

(2.) The pleaded case of the Petitioner is that she was employed as Headmistress in Sri Krishna Aided Primary School at Kumbakonam. The fire broke in school on 16.07.2004, killing 94 children.

(3.) A criminal case vide Cr. No. 261 of 2004 under Section 304(a) Indian Penal Code was registered against the Correspondent of the school and four others including the Petitioner. Subsequently, the FIR has been changed to one under Sections 304, 338, 285, 108 and 109 of I.P.C.