LAWS(MAD)-2018-8-383

KUMARAGURBARA SWAMIGAL MIDDLE SCHOOL Vs. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY SCHOOL EDUCATION DEPARTMENT

Decided On August 16, 2018
Kumaragurbara Swamigal Middle School Appellant
V/S
Government Of Tamil Nadu Rep By Its Secretary School Education Department Respondents

JUDGEMENT

(1.) The writ petition is prayed for issuance of a Writ of Certiorarified Mandamus, calling for the records relating to the order of the third respondent issued in his proceedings Na.Ka.No.1624/B32/03, dated 13.01.2004 and the final order issued by the first respondent in its letter No.33244/P2/03-2, dated 02.08.2004, quash the same and consequently direct the respondents to sanction 3 Secondary Grade Teacher Posts / Middle Graduate Teachers posts to the petitioner School with salary and other benefits from 01.06.1997 and sanction required number of posts as per the norms fixed in G.O.Ms.No.525, School Education Department, dated 29.12.1997 from the academic year 2004-2005.

(2.) The brief facts necessary for disposal of the Writ Petition are as follows.

(3.) The petitioner School was established in the year 1942 and it is being administered by Sri Kumaragurubara Swamigal Educational Trust, Tirupanandal. The petitioner-School has obtained the status of a minority Institution as per the judgment and decree in O.S.No.18 of 1985, which was confirmed in A.S.No.62 of 1986, by a judgment and decree, dated 009.1991. Originally petitioner-School was a Primary School, which was upgraded as Middle School from the year 1990-91.