SHIRLEY WATER Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) MR. D. Gandhiraj, learned Government Advocate, takes notice for the respondents 1 to 3. By consent, the writ appeal is taken up for final disposal at the admission stage itself.

(2.) THE correctness of the order dismissing the writ petition for a Mandamus, for a direction to the respondents 1 to 3, to reject the appointment order of D.Retnadhas, dated 10.07.2006 sent by the Manager and Correspondent of the Salvation Army Higher Secondary School, Nagercoil, the fifth respondent is challenged in this appeal.

(3.) THE fifth respondent, Manager/Correspondent of the Salvation Army Higher Secondary School, Nagercoil, in his counter affidavit has stated that the school is a minority school receiving grant in aid from the State Government and therefore, the right of appointment in a sanctioned post is solely vested with the management of the minority school.