DIRECTOR OF SCHOOL EDUCATION Vs. T MADHANAGIRIAPPA

JUDGEMENT

(1.) This writ appeal is filed against the order dated 17.4.2013 made in W.P.No.1279 of 2007 wherein the first respondent has prayed for issuance of writ of certiorarified mandamus, to quash the letter issued by the fourth appellant dated 14.8.2006 and direct the appellants 1 to 4 to promote the first respondent as Headmaster with retrospective effect from 14.6.1988 and pay back all the service benefits.

(2.) The facts leading to the filing of the writ petition has been narrated in detail in the impugned order passed in the above said writ petition and therefore, it is not necessary to narrate the facts once again, except the facts, which are necessary for the disposal of the writ appeal.

(3.) The first respondent was appointed as Secondary Grade Assistant in the Panchayat Union Elementary School, Hosur on 26.10.1973 and was ousted from service on 30.4.1974 and again re-appointed on 01.6.1974. On being regularised, the first respondent was deputed to the Panchayat Union Elementary School, Madigiripalli, which was a single teacher school. Thereafter, the first respondent was relieved and the second respondent was posted in the said school. On 01.6.1982, the Management has taken a decision to place the senior most Secondary Grade Teacher in the said single teacher school, since such teacher was to be designated as Headmaster-cum-single teacher. Accordingly, one Umadevi, who is a senior most person was posted as Headmistress-cum-single teacher in the said school. But the said Umadevi was not willing to accept the post and the second respondent was allowed to continue as Headmistress-cum-single teacher of the said school.