SBM HIGH SCHOOL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is a private school under the Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974. It is a High School. It was started in the year 1923 as Middle School. The same was upgraded as High School in the year 1990. The school gets 100% aid from the Tamil Nadu Government.

(2.) .The second respondent sanctioned one post of Junior Assistant by an order dated 05.12.1997 apart from sanctioning other posts.

(3.) THE third respondent approved the appointment of the said Kumar by an order dated 02.03.2011.