D PETER FRANCIS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in these writ petitions is for a direction to direct the respondents 1 to 4 to approve the appointment of petitioners as Office Assistant, Watchman and Office Assistant in the fifth respondent-School with effect from 1.11.2011, 3.8.2010 and 2.4.2012 and to make the payment of salary from the date of appointment along with interest with all consequential and other attendant benefits. Challenging the impugned action of the State in retuning the Proposal submitted by the respective Minority Schools, seeking to approve the appointments made by them against the sanctioned vacancies in the Non-Teaching Posts, these writ petitions have been filed.

(2.) Heard both sides.

(3.) It is submitted by the learned counsel for the petitioners that, as and when vacancies arose against the regular and sanctioned posts relating to Non-Teaching staff in various cadres, the Aided Minority Schools concerned had filled up the same by appointing suitable hands without prior permission to fill up those vacancies and, while this practice continued till the academic year 2000-2001 with the Government according approval to such appointments regularly. Now, by way of the present impugned proceedings, the Education Department have returned the proposals sent by the Minority Institutions, seeking approval for the appointment of Non-Teaching Staff, by holding such exercise is arbitrary and absolutely unwarranted.