USHA RAJAN Vs. JOINT DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE petitioner has filed the writ petition, seeking to cancel the appointment given in favour of the 5th respondent as P.G.Assistant (English) in the 4th respondent school and for a further direction to respondents 1 to 4 to appoint the petitioner as P.G.Assistant (English) as per the Rules.

(2.) THE writ petition was admitted on 24.10.2008. Pending the writ petition, the application for interim injunction was dismissed.

(3.) THE petitioner has filed a writ petition before this Court being W.P.No.15408 of 2008 relying upon provisions of the Tamil Nadu Recognised Private Schools (Regulation) Act and the Rules framed thereunder, which prescribed the qualification as only Master's Degree in the concerned subject. When the said writ petition came up for hearing on 07.07.2008, noticing that the petitioner was allowed to attend the interview on 28.06.2008, no further orders were required and hence, the writ petition was dismissed as infructuous.