DARUSSALAM HIGHER SECONDARY SCHOOL KADAYANALLUR Vs. STATE OF TAMIL NADU REP BY THE SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT

JUDGEMENT

(1.) IN this writ petition, the petitioner has challenged G.O.Rt.No.104, Education Department, dated 12.07.2002 and G.O.Rt.No.39, Education Department, dated 21.03.2003 and consequently, seeking for a direction to the respondents 2 and 3 to approve the appointment of one Mrs.P.N.Asma as Vocational INstructor in tailoring in Darussalm Higher Secondary School, Kadayanallur with effect from 30.06.2006.

(2.) THE case of the petitioner is that it is a recognised minority higher secondary school aided by the Government. One Weaving Instructor, namely, K.A.Mohamed Samsuddin, retired on 31.05.2006 and the petitioner-school appointed one P.N.Asma as Vocational Instructor in tailoring on 26.06.2006 and she is fully qualified to the said post and joined duty on 30.06.2006. Proposal for approving the appointment was sent to the 3rd respondent and the same was returned on the ground that the said appointment cannot be approved on account of G.O.Rt.No.104 Educational Department dated 12.07.2002 and G.O.Rt.No.39 Educational Department dated 21.03.2003. Consequently, the present writ petition has been filed challenging the above said Government Orders.

(3.) HEARD the learned counsel for the respective parties.