THEVARKULA (T.K.) AGAMUDAIYAR ELEMENTARY SCHOOL Vs. DIRECTOR OF ELEMENTARY EDUCATION, DIRECTORATE OF ELEMENTARY EDUCATION, COLLEGE ROAD, CHENNAI AND OTHERS

JUDGEMENT

(1.) This Writ Petition has been filed challenging the order passed by the third respondent dated 11.12.2017.

(2.) According to the petitioner, he is the Secretary of the petitioner School, which is an aided School. Earlier, a School Committee has been constituted as per Rule 12 of the Tamil Nadu Recognized Private Schools (Regulations) Rules 1974 which was also approved by the third respondent based on the recommendations of the fourth respondent by his proceedings in K:.k.vz;.4842/m3/2015dated 13.10.2015 for the period from 08.09.2015 to 07.08.2018.

(3.) The fourth respondent, who is acting against the interest of the petitioner School, deliberately sent a communication to one R.Sekar, who has nothing to do with the School stating that the authorities are resorting to direct payment of salary for the petitioner school. Subsequently, without issuing any notice to the petitioner based on the recommendations of fourth respondent, the third respondent passed the impugned order for direct payment of salary, on the ground that there is a delay of approving the School Committee and the Secretary of the School Committee. Now, Challenging the same, the present Writ Petition has been filed.