VASAVI HIGHER SECONDARY SCHOOL Vs. THE JOINT DIRECTOR OF SCHOOL EDUCATION APPELLATE AUTHORITY (SECONDARY) AND ORS.

JUDGEMENT

(1.) BY consent of both the parties, the writ petition itself is taken up for final disposal, particularly, in view of my detailed order dated 10.06.2015, passed in this writ petition.

(2.) HEARD Mr. S.N. Ravichandran, the learned counsel for the petitioner and Mr. M.E. Raniselvam, the learned Additional Government Pleader appearing for R1 to R3 and Mr. C. Selvdaraj, the learned Senior Counsel appearing for the fourth respondent.

(3.) THE entire problem arose due to the preferring of appeal by the fourth respondent against the appointment of the said Selvi as Headmistress, before the District Educational Officer, the third respondent herein, who is not competent to hear the appeal. The third respondent passed an order, dated 19.3.2013, allowing the appeal of the fourth respondent and refused to approve the appointment of Selvi as the Headmistress of the School. Aggrieved against the non -approval appointment of Selvi as Headmistress, the School filed an appeal, to the first respondent.