R ANDAL Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER MADURAI

JUDGEMENT

(1.) PETITIONER has invoked extra ordinary writ jurisdiction of this court with a prayer for issuance of writ in the nature of certiorari, to quash the promotion of 3rd respondent as Head Mistress, Panchayat Union Middle school with a consequential relief of writ in the nature of mandamus to promote the petitioner as Head Mistress.

(2.) THE pleaded case of the petitioner is that the petitioner was appointed as Secondary Grade teacher and was promoted to the post of Tamil Pandit on 22.12.1998. Tmt. Parameswari, who was holding the post of Middle School Head Mistress was ordered to be reverted to the post of Tamil Pandit. In order to make a place for Tmt. Parameswari petitioner was reverted as Secondary School teacher. Though the order of reversion of the petitioner was passed in 17.06.1999, but she continued to hold the post till 07.12.1999 for want of Tmt. Parameswari to join as Tamil Pandit.

(3.) ON consideration, I find no force in the contention of the learned counsel for the petitioner. It is not disputed that the panel for consideration was prepared on 01.01.2000 and on the said date the petitioner was not holding the post of Tamil Pandit but was Secondary Grade Teacher thus did not fall in the zone for consideration for being promoted as Head Mistress.