T.N. PUDUKUDI, HINDU NADAR URAVINMURAI COMMITTEE HIGHER SECONDARY SCHOOL Vs. THE SECRETARY TO THE GOVERNMENT, EDUCATION DEPARTMENT, STATE OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) THE petitioner is an aided Higher Secondary School governed by the Tamil Nadu Recognized Private Schools (Regulation) Act, 1973. It was established in 1960 at T.N. Pudukidi, Puliyangudy in Tirunelveli District.

(2.) ONE Anburaj was employed in the sanctioned post of Lab Assistant and on reaching superannuation, he was retired from service on 31.05.2014. Hence the said post became vacant.

(3.) SINCE the matter is governed by various decisions of this Court and more particularly my judgment dated 29.07.2010 made in W.P. Nos. 4221 of 2009 batch and also the judgment of the Division Bench dated 10.04.2015 made in W.A.(MD) No. 2 of 2015, the matter is taken up for final disposal at the stage of admission itself.