LAWS(MAD)-2012-10-151

CORRESPONDENT Vs. DIRECTOR OF ELEMENTARY

Decided On October 04, 2012
Correspondent Appellant
V/S
Director Of Elementary Respondents

JUDGEMENT

(1.) IN W.P.(MD)No.4006 of 2009, the Correspondent, St.Marys Middle School, Pazhaiyakayal, Tuticorin District, has filed the writ petition praying for writ of Certiorarified Mandamus, to quash the proceedings issued by the third respondent, the Assistant Elementary Educational officer in A.Thi.Mu 1128/A1/08 dated 14.10.2008 (refusing to approve the appointment) and consequent proceedings issued by the second respondent, the District Elementary Educational Officer dated Nil(signed on 06.11.2008) (settling the STAFF Fixation for the petitioner -school for the year 2008-2009) and the consequent proceedings issued by the first respondent Director of Elementary Education, Chennai in Na.Ka.No.464/H3/2008 dated 09.01.2009 insofar as they reduced one post of Secondary Grade Teacher in the petitioner - school, among the 8 sanctioned and withdraw the post as surrendered and further direct the second respondent, the District Elementary Educational Officer, Tuticorin to approve the appointment of Tmt.S.P.Magnolia as Secondary Grade Teacher in the petitioner school with effect from 14.08.2008 and disburse the grant in aid towards her salary and allowances.

(2.) IN W.P.No.5222 of 2009, the petitioner, correspondent, PPM Primary School, Chemmannuvilai Anducode, Kanyakumari District, has sought for Writ of Certiorarified Mandamus, to quash the proceedings in Na.Ka.No.3481/A3/2008, dated 15.04.2009 of the District Elementary Educational Officer, Nagercoil, the first respondent herein insofar as the petitioner concerned.

(3.) IN W.P.(MD)No.4006 of 2009, it is the case of the petitioner school that the Government issued revised norms for teacher pupil ratio in G.O.Ms.No.525, School Education Department, dated 29.12.1997 with effect from 01.06.1998. According to the petitioner, the students strength of the petitioner school during the academic year 2008-2009 is as follows: Standard Student Eligible posts Sanctioned Teachers Rendered surplus <FRM>JUDGEMENT_2477_TLMAD0_2012HTMLH1.htm</FRM>