V.ARIVAZHAGAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The petitioner has challenged the impugned order dtd. 11/1/2019, bearing reference Na.Ka.No.9986/A4/2018 passed by the second respondent Chief Educational Officer (CEO).

(2.) By the impugned order, the second respondent has denied the promotion of the petitioner to the post of B.T. Assistant on the ground that it was contrary to Rule 15(4) of the Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974.

(3.) The brief facts of the case are that the petitioner was working as a Secondary Grade Teacher with the fifth respondent Elementary School. A vacancy arose in the fourth respondent High School in the post of Secondary Grade Teacher. G.O.Ms.No.144, School Education Department, dtd. 4/7/2008 allows upgrading of the vacant post of the Secondary Grade Teacher to that of a B.T. Assistant. The petitioner also joined the fourth respondent School on 29/2/2016 as a B.T. Assistant directly. Later, an approval order dtd. 15/9/2016 was granted by the second respondent approving the appointment of the petitioner as a B.T. Assistant.