SENGUNTHAR MIDDLE SCHOOL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant is aggrieved by the order of the writ Court dtd. 30/1/2012 made in W.P.No.26319 of 2009, in and by which, the writ petition filed by the appellant seeking to quash the order of the 2nd respondent dtd. 17/6/2009, rejecting the request of the appellant for appointment of one teacher as per the sanction made on 26/12/2000.

(2.) The appellant school was established as a primary school during the year 1982. In 1988, permission was granted to start VI Standard for the Academic Year 1988-1989. The order granting such permission dtd. 15/11/1988 imposed the following conditions:-

(3.) Thereafter, permission was granted for commencing VII for the academic year 1989-90 and VIII Standard for the academic year 1990-91. The condition imposed regarding non-payment of grant was relaxed subsequently and thus the schools that had commenced the middle school Sec. before 1/6/1992 were given a limited grant. By G.O.Ms.No.142 dtd. 3/10/1996 the Government sanctioned 1 post to the appellant school by way of re-deployment of excess teachers in other schools. Thereafter, on 26/12/2000, the Government sanctioned another post again by way of deployment of the surplus post in O.VE.Sa Primary School, Manamadurai, Sivagangai District to the appellant school. When the appellant school wanted to fill up the post for its middle school Sec. , the Authorities sought for clarification and thus the appointment was delayed.