G. INDURANI Vs. CHIEF EDUCATIONAL OFFICER, THOOTHUKUDI

JUDGEMENT

(1.) In all these writ petitions, the private aided minority and non-minority schools have appointed various teaching staffs in their schools. The proposal sent by the school management to the concerned Educational Authority seeking for approval of the appointment of these teachers have been rejected, on one, or more of the following grounds:-

(2.) The learned counsels appearing for the petitioners submitted that all the aforesaid grounds on which the proposals from the school for approval of the appointments were rejected or has been kept pending, have already been considered by this Court in various decisions, whereby, this Court had rejected all these objections and consequently directed the Educational Authorities to grant approval of the appointments of these teachers.

(3.) The learned Additional Advocate General submitted that among the grounds on which the school proposals were rejected, the issue as to whether approvals can be granted to a teacher in a school, where there are surplus teachers, in addition to the sanctioned number of teachers, is now pending before the Hon'ble Supreme Court in S.L.P.C.Nos.15702 of 2021 and 12693 of 2022.