A MANIVANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was appointed as a watchman in the fourth respondent Higher Secondary School, an aided School covered by the provisions of the Tamil Nadu Private Schools (Regulation) Act, 1973 on 11/6/2004. He was appointed against the vacancy that arose due to the retirement of one Thiru. Ramasamy.

(2.) THE School sent proposals on 28/3/2005 for approval of the appointment of the petitioner as Watchman. But the third respondent returned the proposal in the impugned order dated 5/1/2007 on the ground that filling up of the vacancies relating to non-teaching staff in an aided School are under consideration by the High Level Committee appointed by the Government.

(3.) IT is further averred that the petitioner was appointed during the ban period and hence the third respondent rejected the proposal based on G.O.Ms.No.212.