LAWS(MAD)-2018-6-552

DIRECTOR OF SCHOOL EDUCATION, DPI CAMPUS, COLLEGE ROAD, CHENNAI Vs. CSI HIGHER SECONDARY SCHOOL, REP BY ITS CORRESPONDENT

Decided On June 27, 2018
Director Of School Education, Dpi Campus, College Road, Chennai Appellant
V/S
Csi Higher Secondary School, Rep By Its Correspondent Respondents

JUDGEMENT

(1.) Heard the learned Special Government Pleader appearing for the appellants and Mr.A.Immanvel, learned counsel, who takes notice on behalf of the respondent.

(2.) The writ appeal has been filed by the appellants-Education Department challenging the interim order passed by the learned Single Judge in quashing the order passed by the fourth appellant and thereby permitting the respondent-School to re-employ one Mrs.Sheeba Benjamin, B.T. Assistant (Maths) till 31.5.2018.

(3.) It appears that the B.T. Assistant viz., Mrs.J.Sheeba Benjamin working in the respondent School was due to retire on 30.11.2017 during the middle of the academic year and hence, the respondent-School had sought for permission from the appellants to re-employ her till the end of the academic year, but, since the same was refused by the authorities, an interim application was filed in a pending writ petition filed by them with regard to staff fixation.