SECRETARY GOVERNMENT OF TAMIL NADU EDUCATION DEPARTMENT Vs. ST ANNES GIRLS HIGHER SECONDARY SCHOOL, PONDICHERRY

JUDGEMENT

(1.) This writ appeal has been directed against the common order dated 24.02.2012 made in W.P.Nos.18827 to 18831 of 2011 & 30041 of 2007.

(2.) Heard Mr.C.Munusamy, learned Special Government Pleader appearing for the appellants, Mr.Joseph Thatheus Jerome and Mr.Antony Jesus, learned counsel for the respondents.

(3.) The appellant Management has appointed additional teachers, apart from the sanctioned posts and sought sanction of additional posts in terms of G.O.Ms.No.525 dated 29.12.1997. However, the second respondent has passed an order that sanction of posts could not be accorded since after the issue of the said G.O., no additional post was sanctioned and that the request could be considered only on allocation of additional posts. Assailing the said order, writ petitions were filed and the same were disposed of directing the appellants to sanction additional posts on the basis of students strength, if the respondent schools are found eligible and not to reject the claim of the respondent Schools for want of funds. Challenging the said order, the Government and the Department have come up with the above appeals.