C R ARUNKUMAR Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) PRAYER in the writ petition is to quash the order of the first respondent dated 22. 3. 2005 rejecting the approval of appointing the petitioner as junior Assistant from 3. 7. 2001 in the 4th respondent Hindu Higher Secondary School, Karumbur, Vellore District.

(2.) PETITIONER is qualified with B. Sc. , Mathematics degree and he has also passed English Typewriting higher grade. He registered his name in the Employment Exchange. In the 4th respondent school, one Junior Assistant retired on 31. 5. 2001 and the management sought permission from the 3rd respondent on 19. 5. 2001 to fill up the post. The 3rd respondent also granted permission on 4. 1. 2002. Even prior to this, the School sought a list of candidates from the District Employment Exchange on 22. 5. 2001. The management also called for applications vide notification in the Notice Board of the School. Petitioner applied for the said post pursuant to the notification made in the notice board and after interview, petitioner was appointed as Junior Assistant on 3. 7. 2001.

(3.) SUBSEQUENTLY, the papers were sent to the second respondent, who is the approving authority, for approval of petitioner's appointment. Second respondent, by his proceedings dated 8. 9. 2003, returned the proposal raising some queries. The queries were replied by the School on 29. 9. 2003. Thereafter, the first respondent passed the order dated 22. 3. 2005, which is impugned in this writ petition.