S ELBERTHAMMAL Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed, seeking to quash the order of the 4th respondent passed in Athi.Mu.No.7446/A2/12, dated 19.12.2012, vide which, the 4th respondent has returned the proposal of the 5th respondent school, to re-submit the same along with original educational certificate, prior approval from the Director of School Education of the previous candidate, relieving order endorsed by the District Educational Officer, joining report and copy of the appointment order. The petitioner has also sought for direction to the respondents to accord approval for her appointment as Junior Assistant in the 5th respondent school with effect from 02.07.2012 with all service and monetary benefits.

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

(3.) The petitioner was appointed as Junior Assistant in the 5th respondent school with effect from 02.07.2012, which is a religious minority school. The 5th respondent school forwarded the proposal of approval of appointment on 26.10.2012. The eligibility of the petitioner to the post of Junior Assistant is not in dispute.