K. KOUSALYA Vs. DIRECTOR OF SCHOOL EDUCATION CHENNAI

JUDGEMENT

(1.) THE petitioner was appointed as Junior Grade Tamil Assistant in the fourth respondent school, on 15.03.2005. Thereafter, the school sent proposals for an approval from the third respondent. The third respondent passed an order, dated 07.11.2006, refusing to approve the appointment of the petitioner on the ground that there were only five sanctioned posts for the year 2004-2005 and there were already five Teachers working in their school. The petitioner has filed the present Writ Petition seeking to quash the said order of the third respondent and has sought for a consequential direction to approve the appointment of the petitioner as Junior Grade Tamil Assistant from 15.03.2005.

(2.) THE third respondent filed a counter affidavit refuting the allegations and it is stated that as per the staff fixation order of the second respondent for the year 2004-2005 for the fourth respondent school, there were only five sanctioned posts for Junior Grade Tamil Assistant. Hence, the approval for appointment of petitioner was rejected by the third respondent.

(3.) THE learned Additional Government Pleader has produced the order, dated 31.12.2004 of the second respondent fixing the staff strength for the year 2004-2005 in the fourth respondent school.