S. SAKARABANI Vs. CHIEF EDUCATIONAL OFFICER, VELLORE

JUDGEMENT

(1.) The writ petition is filed praying for a Writ of Certiorarified Mandamus, calling for the entire records connected with the impugned order passed by the 1st respondent vide Na.Ka. No. 3329 / Aa3 / 2021 dated Nil 04.2022, and quash the same and consequently direct the 1st respondent to disburse all consequential and monetary benefits to the Petitioner as Physical Education Teacher in the 3rd respondent school, w.e.f. 7/6/2017.

(2.) The impugned order is challenged on the short ground that the order of approval of the appointment of the petitioner as Physical Education Teacher was cancelled, without even putting the petitioner on notice and thereby suppress from gross violation of principles of natural justice.

(3.) Learned counsel for petitioner would submit that vacancy arose to the post of Physical Education Teacher at Concordia High School, Pernambut on 27/6/2016. Since the said School is a Minority Institution, petitioner was selected and appointed as Physical Education Teacher vide order dtd. 7/6/2017 against sanctioned post. Thereafter, School Management submitted a proposal to respondent for approval of his appointment. However, the second respondent rejected the proposal vide order dtd. 30/5/2018. Aggrieved by the said order, the same was challenged by the petitioner in WP No.17670 of 2018, dtd. 30/10/2019, the Court disposed of the Writ Petition with the following direction: