N .MUTHIAH Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard both sides.

(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.

(3.) According to the Petitioner, he was elected as Secretary of the Hindu Middle School, Ambasamudiram Taluk, Tirunelveli District and his tenure as Secretary also came to an end. Further, since no parents came forward to admit their children in the said school, they were not in a position to administer the school and develop the same. As a matter of fact, originally 13 teachers were working in the said school and due to the diminishing in the strength of the students, no fresh appointments were made after those teachers attained their age of superannuation.