AIDED ELEMENTARY SCHOOL, REP BY ITS MANAGER S.SIVAPRAKASAM Vs. DIRECTOR OF ELEMENTARY EDUCATION, CHENNAI

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties concerned.

(2.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Certiorarified Mandamus to call for and quash the order passed by the first respondent, on 6.1.2010, asking the petitioner school, namely, Aided Elementary School, Varanjaram, Kallakurichi Taluk, Villupuram District, to surrender one secondary grade teacher post found to be in excess of the staff strength required for the said school.

(3.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the respondents had placed before this Court a communication issued by the District Elementary Educational Officer, Villupuram, dated 11.7.2013, showing the students strength, for classes I to V, as on 28.6.2013, as 82. In such circumstances, it is clear that the strength of the secondary grade teachers in the petitioner school ought to be three in number. As such, this Court finds it appropriate to set aside the impugned order of the first respondent. Consequently, the first respondent is directed to restore one secondary grade teacher post, to the petitioner school, within a period of eight weeks from the date of receipt of a copy of this order. The writ petition is ordered accordingly. No costs. Connected M.P.No.1 of 2011 is closed.