R JAYANTHI Vs. DIRECTOR OF ELEMENTARY EDUCATION CHENNAI

JUDGEMENT

(1.) THIS writ petition has been brought forth by the petitioner seeking to issue a writ of mandamus directing the respondents to temporarily promote the petitioner as Elementary School Headmaster in Tharamangalam Panchayat Union Unit pending orders.

(2.) AFFIDAVIT filed in support of the writ petition is perused.

(3.) LEARNED counsel for the respondents would submit that the petitioner was appointed as Secondary Grade Teacher on the death of her husband who was working as Police Constable in the Kodaikanal Police Station and the petitioner joined duty as Secondary Grade Teacher from 5. 3. 1997 onwards on compassionate ground. But, her services were not regularise d. Now it is submitted that the proposals were sent and it is in the hands of the Government and orders have to be passed in this regard.