K VASANTHA Vs. JOINT DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The rank of the parties in W.P.No.18668 of 2010 is referred herein for the purpose of deciding the issue involved in both writ petition.

(2.) The crux of the issue involved in these writ petitions is promotion to the post of Head Master of Vijayanda Higher Secondary School, the respondents 4 and 5 respectively in the above writ petitions. Since the issue involved in the above writ petitions is one and the same, this court inclined to pass the following common order.

(3.) According to the petitioner in W.P.No.18668 of 2010, she was appointed as Tamil Pandit in the 4th respondent School on 16.01.1981 and thereafter she was promoted as PG Assistant on 11.09.1995. While so the post of Head Master fell vacant in the 4th respondent school on 31.05.2006 due to the retirement of the existing Head Master. Since the petitioner is senior most teacher in the 4th respondent school, he is entitled to be appointed as Headmaster.