R BANUPRIYA Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a Writ of Certiorarified Mandamus, to call for the records pertaining to the order passed by the 1st respondent in his proceedings in O.Mu.No.512/A5/2018 dated 10.04.2018 and quash the same and to direct the respondents to approve the appointment of the petitioner from the date of appointment ie., 18.08.2017, with all consequential benefits.

(2.) Heard Mr.V.Panner Selvam, learned Counsel appearing for the petitioner and Mr.D.Muruganantham, learned Additional Government Pleader appearing for respondents 1 & 2. Insofar as the third respondent is concerned, since no adverse order is going to be passed against them, notice to the third respondent is dispensed with.

(3.) The learned Counsel appearing for the petitioner would submit that the petitioner was appointed as Secondary Grade Teacher at the third respondent School on 17.08.2017, in a sanctioned vacancy. Thereafter, the appointment proposal was sent for approval along with necessary documents by the School on 19.11.2017. The said proposal was duly forwarded with recommendation of the second respondent to the first respondent, by proceedings dated 07.02.2018. On consideration of the orders of the School appointing the petitioner as Secondary Grade Teacher, the first respondent, through the impugned order dated 10.04.2018, rejected the proposal stating that the Management of the third respondent School is running some other Schools, where some excess Teachers are available and unless the excess Teachers are redeployed, the present fresh appointment of the petitioner cannot be approved. Aggrieved over the said order, the petitioner filed this writ petition with the aforesaid prayer.