ANTHONY AMMAL Vs. THE DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE second respondent is a minority private Higher Secondary School. As against the vacancy for the post of Crafting Instructor (Weaving Instructor), the petitioner was appointed by the Management with effect from 01.04.2010.

(2.) I have heard the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the first respondent and perused the records carefully.

(3.) HAVING regard to the above submissions made, I am of the considered opinion that as of now, there could be no impediment for the respondents to approve the appointment of the petitioner. But in the counter filed by the first respondent, it is stated that the said post was surplus in the school. But the learned counsel for the petitioner would dispute the same. According to him, as on the date of appointment of the petitioner, there was no surplus. If that is so, in my considered opinion, the petitioner's appointment should be approved. For any reason, in future, if the post is found to be surplus, there may be an order of redeployment passed by strictly following the procedure such as station, seniority etc.