AROCKIA MARY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed, seeking to quash the order of the 3rd respondent passed in O.Mu.No.4837/A3/09, dated 10.12.2009, vide which, the 3rd respondent has returned the proposal of the 4th respondent school quoting G.O.Ms.No.115, School Education Department, dated 30.05.2007. The petitioner has also sought for direction to the respondents to accord approval for her appointment as Record Clerk in the 4th respondent school w.e.f. 18.06.2009 with all service and monetary benefits.

(2.) Heard the learned counsel for the petitioner and the learned Special Government Pleader for the respondents 1 to 4.

(3.) The petitioner was appointed as Record Clerk in the 4th respondent school w.e.f. 18.06.2009, which is a Christian aided minority school. The 4th respondent school forwarded the proposal of approval of appointment on 23.04.2009. The eligibility of the petitioner to the post of Record Clerk is not in dispute.