UMA MAHESWARA HIGHER SECONDARY SCHOOL COMMITTEE Vs. DIRECTOR OF SCHOOL EDUCATION; CHIEF EDUCATIONAL OFFICER AND DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed to to call for the records on the file of the second respondent in connection with the orders passed by him in his proceedings Na.Ka. No. 7207/A5/2008 dated 29.08.2008 signed on 17.09.2008 and Na.Ka. No. 3688/A5/2008 dated 18.09.2008 and quash the same and direct the respondents to fix the strength of the Teacher as per G.O.Ms. No. 525 School Education Department (D1) dated 29.12.1997 by taking note of the actual strength of the students and sanction as per G.O.Ms. No. 525 School Education Department (D1) dated 29.12.2007 and sanction the additional teachers for an English Medium section also as per the order of the Hon'ble Principal Bench in W.P. No. 7658 of 1986 dated 22.04.1996 and G.O.Ms. No. 525, School Education Department (D1) dated 29.12.2007, by issuing a Writ of Certiorarified Mandamus.

(2.) Heard both sides.

(3.) The epitome and the long and short of the grievance of the petitioner as stood exposited from the averments in the affidavit accompanying the writ petition, could succinctly and precisely be set out thus: