JERALD RAVI Vs. ADDITIONAL ASSISTANT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THE petitioner has stated that he had joined the second respondent institution, on 1.8.95, after having completed his Bachelor of Arts Degree in the year, 1992. He has also completed his post graduate course. He was taking classes for the students of standards VI and VIII. THE second respondent school had sought for the approval of the petitioner's appointment from the first and third respondents. On 13.3.96, the first respondent had passed an order, refusing to grant the approval, on the ground that only lady teachers should be appointed to handle the classes for the primary and the middle schools.

(3.) THE learned counsel appearing for the respondents 1 and 3 has not refuted the statements made by the learned counsel appearing on behalf of the petitioner.