M KANAKABAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER seeks writ of mandamus to initiate action against 5th respondent under Section 12 and 14 of Tamil Nadu Act 29 of 1974 and to pay the back wages to the petitioner for the period from 10. 08. 1988 to 12. 08. 1993 with interest.

(2.) PETITIONER was the Head-Mistress of 5th respondent school. The petitioner was suspended on 10. 08. 1988, which was challenged by the petitioner in W. P. No. 14090/1988 and the court has allowed the said petition on 10. 01. 1989.

(3.) INSPITE of allowing of the said writ petition, the petitioner service was terminated on 17. 04. 1989. It was challenged in W. P. No. 5040/1989 before the disposal of the writ petition. As against the order of termination petitioner preferred appeal to Joint Director of Schools on 09. 05. 1989, and the appeal was allowed and the 5th respondent was directed to reinstate the petitioner as Head-Mistress.