T SHEBA RANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petition has been filed by the writ petitioner seeking issuance of a Writ of Certiorarified Mandamus, to call for the records relating the impugned proceedings issued by the 4th respondent Secretary, Valliammaiyar Hindu Teacher Training Institute, Kulasekharapatnam in Na.Ka.No.9-2011 dated 31.05.2011 and quash the same and further direct the respondents herein to approve the petitioner's appointment forthwith as B.T.Assistant (Mathematics) in the 4th respondent Institute and disburse the grant-in-aid towards salary with effect from the date of appointment viz. 11.09.2009.

(2.) The case of the petitioner is that the 4th respondent, who is the Secretary of Valliammaiyar Hindu Teacher Training Institute, Kulasekharapatnam, Thoothukudi District has appointed the petitioner as B.T. Assistant (Mathematics) on 11.09.2009 in a permanent regular vacancy occurred on account of the retirement of the previous incumbent one N.Thangamariammal and the petitioner's salary was also fixed Rs.9300-34,800+4,400/-, since the petitioner is required qualification to the post of B.T. Assistant (Mathematics).

(3.) The 4th respondent school is running with the Government aid and hence the appointment of the petitioner as B.T. Assistant (Mathematics) was regular permanent aided post and hence it is the duty of the 4th respondent to submit necessary proposal to the 3rd respondent seeking approval to the petitioner's appointment for disbursement of salary. In spite of several request made by the petitioner, the 4th respondent did not took any efforts to submit the proposal to the 3rd respondent for the approval of the petitioner's appointment.