A MURUGESWARI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned Senior Counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents 1 to 3 and Mr. A. Sivaji for the 5th respondent.

(2.) THIS Writ Petition is filed challenging the order of the respondent dated 16.5.2005 confirming the order passed by the second third respondents dated 23.11.2004 and 16.03.2004 respectively directing the respondents to approve the appointment of the petitioner P.G. Assistant in Tamil.

(3.) THE contention of the petitioner who has filed Appeal before the first respondent was that the said Chandran who has been impleaded as a fifth respondent in this Writ Petition is not having both basic degree and master degree in the same subject namely Tamil. It was in those circumstances, the fourth respondent has appointed the petitioner since she was having Tamil qualification in basic and master degree and teaching classes in Tamil, while the fifth respondent is a science teacher and no way connected with the Tamil Department. That apart, as per the petitioner there is no provision for approval of appointment teacher when once the School Committee makes appointment by promotion. It is only tile qualifications which are forwarded to the educational authorities under Annexure?Ill to the Rules for the purpose of approval of qualification.