STATE OF TAMIL NADU Vs. V. SHYNI

JUDGEMENT

(1.) This Writ Appeal filed by the Writ Petitioner is directed against the order dated 02.01.2020 in W.P.(MD) No.7943 of 2018. The said Writ Petition was filed by the first respondent herein, who is a Physical Education Teacher, working in the second respondent school. The order challenged in the Writ Petition dated 18.10.2013, is the staff fixation order, by which the single Physical Education Teacher post, in which the first respondent was working, is declared as surplus.

(2.) The learned Single Judge after taking note of the Division Bench judgments and after noting the importance of physical education to be imparted to the students as emphasised in the case of Director of School Education v. K.Uma, 2010 2 MadLJ 277, allowed the Writ Petition.

(3.) Learned Standing Counsel for Government appearing for the appellants submitted that there is a fall in students strength and therefore, the staff fixation order dated 18.10.2013, declaring the post of Physical Education Teacher as surplus, is a proper order.