DIRECTOR OF SCHOOL EDUCATION Vs. E. RATHINAMALA

JUDGEMENT

(1.) This is an intra-Court appeal filed against the order passed by the learned Single Judge in W.P. No.1417 of 2020 dated 12.02.2020.

(2.) The second respondent had sent a proposal to the third appellant to approve the appointment of the first appellant in the post of BT Assistant (History), with effect from 01.03.2017, in the vacancy caused due to the death of one Stanley Anandaraj. The said proposal was returned stating that already there are 6 posts of BT Assistant as surplus in the year 2016- 2017 and 11 posts of BT Assistant as surplus in the year 2017-2018 and refused to approve the appointment of the first respondent.

(3.) Aggrieved by the same, the first respondent filed a writ petition in W.P.No.1417 of 2020, wherein, the learned Single Judge had quashed the impugned proceedings and directed the second respondent-school to re-submit the proposal to the third appellant and on receipt of the said proposal, the third appellant was directed to process the file and grant approval, if the writ petitioner fulfils all the other requirements.