CHINTADRIPET MIDDLE SCHOOL 51 GURUVAPPA CHETTY STREET CHINTADRIPET CHENNAI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.G.Kathirvelu, the learned counsel appearing for the petitioner and Mr.V.Manoharan the learned Government Advocate appearing for the respondents 1 to 4 and Mr.D.Govindareddy, the learned counsel appearing for the fifth respondent.

(2.) IT is stated that the petitioner school is a middle school imparting education to students from 1st to 8th standards. IT is a non-fee levying Tamil Medium School, recognised and aided by the Government of Tamil Nadu. The school is having 14 teachers on its roll and 424 students. The petitioner school is functioning effectively and efficiently both in academic and cultural activities.

(3.) ON considering the submissions made by the learned counsels appearing for the parties concerned and in view of the order, dated 9.4.2007, made in W.P.No.13210 of 2005, this Court is of the considered view that it would be appropriate to direct the third respondent to approve the appointment of the 5th respondent and release the salary due to her, within a period of eight weeks from the date of receipt of a copy of this order. The writ petition is allowed accordingly. No costs.