J. THENMOZHI Vs. DIRECTOR OF SCHOOL EDUCATION, CHENNAI

JUDGEMENT

(1.) This Writ Petition has been filed for a direction directing the respondents to disburse the arrears of salary and other consequential benefits.

(2.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents 1 to 4 and perused the materials available on record.

(3.) The petitioner was appointed as B.T.Assistant in the fourth respondent School on 5/10/1993 in the sanctioned post. Her appointment was also duly approved by the fourth respondent. After completion of ten years of her service, she was granted Selection Grade and after completion of twenty years, she was granted Special Grade. The fourth respondent School is an aided Religious Minority Institution and it is governed by the provisions of Tamil Nadu Recognised Private Schools Regulations Act & Rules, 1973. While being so, a vacancy arose for the post of P.G.Assistant (Botany) , due to retirement of earlier incumbent, viz., C.Sundaravadana, on 31/5/2016. Therefore, the fourth respondent School promoted the petitioner to the post of P.G.Assistant (Botany) and she had joined duty on 7/6/2017.