MUTHIAH MIDDLE SCHOOL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner prays for the issue of a writ of mandamus to direct the respondents to pay the salary for one sanctioned post of Secondary Grade Teacher from the year 1981 to 1990.

(2.) ACCORDING to the petitioner, the petitioner-s school is a middle school having high reputation and imparting education to young and poor children in and around the locality. The petitioner-s school was a primary school and subsequently to meet the needs of the area, it was decided to upgrade the school as a middle school. Necessary applications were made in the said context. After repeated requests, the respondents agreed to upgrade the school. On 28.12.1979 a representation was made to open Sixth Standard and as no reply was received, with a view to fulfil the commitment in the academic year 1980-81, sixth standard was started. The strength of the VI standard was 84. The petitioner also appointed two Secondary Grade teachers to handle the Sixth standard. Thereafter, the Permission was rejected on 16.8.1980.

(3.) BY a subsequent order dated 28.11.1991, it was made clear that in terms of the earlier order dated 1.9.1981, the orders issued earlier may be utilised for the period commencing from 1990-91. In the same communication, in respect of Standards VII and VIII also, the District Educational Officer was directed to pass appropriate orders.