S. LAKSHMINARAYANAN Vs. SECRETARY, JAMINDAR STREET HIGH SCHOOL

JUDGEMENT

(1.) THE petitioner is a B.T.Assistant employed in the first respondent-School, which is an aided School governed by the Tamil Nadu Private Schools (Regulation) Act, 1973.

(2.) THE second respondent passed an order, dated 04.01.2007 stating that the petitioner became surplus for the year 2006-2007, based on the staff fixation made, as per G.O.Ms.No.525, Education Department, dated 29.12.1997. The said order deployed the petitioner to another School in Devakottai, namely, N.S.M.V.P.S Higher Secondary School, Devakottai.

(3.) 01.2007 of the second respondent by filing W.P(MD)No.695 of 2007. 4. The Writ Petition in W.P(MD)No.695 of 2007 was disposed of on 29.10.2007 based on the submissions of the learned Counsel appearing for the School that there was increase in the students strength.