R JENITHAMARY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ of Certiorarified Mandamus has been filed, to quash the impugned G.O.Ms.No.181, School Education (C2) Department, dated 15.11.2011, on the file of the 1st respondent, the consequential proceedings dated 29.12.2016 in O.Mu.No.349/A1/2016 on the file of the 4th respondent, and quash the same in respect of the petitioner, based on the Division Bench orders dated 24.8.2016 and made in W.A.No.213 of 2016 and made in W.A.(MD)No.1019 of 2013, dated 24.11.2016 directing the respondents to approve the appointment of the Petitioner Sr.R.Jenithamery, working as Secondary Grade Teacher in St.Ceicilia's Middle School, Dindigul 624 001 w.e.f. 08.06.2016. with all service benefits.

(2.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader who takes notice for the respondents 1 to 4. By consent, the writ petition itself is taken up for final disposal at the admission stage.

(3.) The 5th respondent is an aided private school; one post of Secondary Grade Teacher in the school fell vacant due to the transfer of the then incumbent; in that vacancy, the 5th respondent school appointed the petitioner and till date, she continues to work in the school as Secondary Grade Teacher; the school submitted a proposal to the third respondent requesting to approve the petitioner's appointment as Secondary Grade Teacher from 08.06.2016 and to disburse grant-in-aid towards her salary; the fourth respondent by the impugned order, returned the proposal, directing the fifth respondent to submit the proposal along with TET qualification certificate of the Petitioner. Hence, this writ petition.