L. JECINTHA MARY Vs. UNION TERRITORY OF PUDUCHERRY

JUDGEMENT

(1.) The petitioners in the above writ petitions were appointed as Trained Graduate Teacher on 14/8/2006, 3/11/2008, 6/11/2006, 14/6/2010, 14/6/2010, 21/6/2010, 14/6/2010 and 4/1/2010 in the Nirmala Ranee Girl's Hr.Sec. Schools, Karaikal; on 10/8/2007, 10/7/2008, 24/10/2009, 24/10/2009 in St.Antony's Government Aided High School, Puducherry; on 14/8/2006 in St.Theresa's Government Aided High School respectively. The 4th respondent school is the aided minority school, established and administered by the religious Congregation of St.Joseph of Cluny, which is a declared Minority Educational Agency.

(2.) The manaement has forwarded the proposal for approval to the 2nd respondent-Director of School Education on 21/8/2006.

(3.) It is averred in the writ petitions that in filling up of vacancies in respect of 189 upgraded posts and 266 newly created posts, proposal was asked to resubmitted by the 2nd respondent on or before 4/8/2010 and in accordance with the said direction, the 4th respondent. forwarded the proposal.