LAWS(MAD)-2013-1-174

J.AKILA Vs. STATE OF TAMIL NADU

Decided On January 29, 2013
J.Akila Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) THE petitioner seeks for issuance of writ of mandamus to direct the respondents 3 and 4 to consider the appeal made by the petitioner dated 10.01.2008 and 21.01.2008 within a time frame and consequently to forebear the fifth respondent from filling up the post of B.T. Assistant by direct recruitment without considering the claim of the petitioner for promotion as per Rule 15(4) of the Tamil Nadu Private School Regulation Rules, 1974 (in short "Rules").

(2.) THE petitioner belongs to Schedule Caste Community. She passed B.Sc.(Physics), M.Sc.(Physics) and B.Ed. She registered her name and qualification in the employment exchange.

(3.) IN these circumstances, the Government issued orders in G.O.Ms.No.301, School Education Department, dated 15.10.1999, in respect of Aided Schools, permitting to fill up the Secondary Grade Teacher posts with Graduate Assistants through employment exchange, after obtaining Nil report of candidates with D.T.Ed. qualification.