SECRETARY TO GOVERNMENT Vs. C.VELLAIAMMAL

JUDGEMENT

(1.) Without obeying the orders of redeployment to join duty in Buddar Middle School, Periyakulam and without the recognition of appropriate authority, when the Headmistress has established and administered her own school, whether the first respondent/ Headmistress would be entitled to claim salary and whether the single Judge was right in directing the authorities to pay her salary are the points falling for consideration in this appeal.

(2.) Background facts:-

(3.) Upon consideration of rival contentions, the learned single judge allowed the writ petition and directed the authorities to pay salary to the 1st respondent from June 1990 till the date of her retirement on the following findings:-