HEPSYBAH INBAM Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioners in W.P.No.10302 of 1999 were appointed as Secondary Grade Teachers in different schools managed by the fourth respondent. In course of time their appointment had been approved and they were being paid salary by the Government. Subsequently, the third petitioner, Smt.B. Packia Selvam, was promoted as B.T. Assistant and being paid salary accordingly. While the matter stood thus, the question of fixation of students teacher ratio was taken up by the Government. In G.O.Ms.No.317 dated 25.7.1997, the first respondent took a policy decision to sanction additional teaching posts to minority schools with effect from 1-6-1997 applying 1 : 50 as teacher-students ratio and the Director of School Education was requested to send a detailed proposal for the sanction of additional posts in respect of various schools. the relevant portion of the G.O.Ms.No.317 dated 25.7.1997 is extracted hereunder:

(2.) The connected writ petition has been filed by Duthie Girls Higher Secondary School for granting similar relief to the concerned teachers. For convenience, the expression petitioners shall be construed to refer to the petitioners in W.P.No.10302 OF 1999.

(3.) It has been asserted that appointment of other persons against the previous postings of the present petitioners have been approved and there is no justification to deny approval to the posting of transfer against the new posts.