M. SALOMINA PUSHPARANI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) This Writ Petition has been filed seeking a mandamus directing the respondents 1 to 3 to approve the appointment of the petitioner in the regular sanctioned post of Record Clerk in the fourth respondent school from the date of appointment on 28.08.2014 and to make the payment of salary with interest and other service benefits, within a reasonable time.

(2.) Heard the learned counsel appearing for the parties on either side.

(3.) C.S.I. Northwick Girls Higher Secondary School/fourth respondent herein is an aided minority educational institution receiving aid from the State Government for teaching and non-teaching staff working in their school. While so, on 20.06.2014, vacancy arose for the post of Record Clerk on account of promotion given to Tmt.Veena as B.T. Assistant and the petitioner was appointed in the said post, vide order dated 28.04.2014 passed by the fourth respondent school. The petitioner immediately joined duty in the said post, but she has not been paid with salary for the last more than 2 years and the reason being, her appointment has not been approved. Though the fourth respondent school has sent proposal to the third respondent viz., District Educational Officer, Chennai East, on 10.12.2014, seeking order of approval for appointment of the petitioner as Record Clerk, the third respondent has wrongly keeping the proposal in a cold storage on the premise that the petitioner's appointment can be approved only after obtaining prior permission from the first respondent.