GOVERNMENT OF TAMIL NADU Vs. R PON SHEELA

JUDGEMENT

(1.) Challenging the order passed in W.P(MD)No.1896 of 2013, the respondents 1 to 4 in the Writ Petition have filed the above Writ Appeal.

(2.) The first respondent/writ petitioner filed the Writ Petition to issue a Writ of Certiorarified Mandamus, to call for the records relating to G.O(Ms)No.39, School Education (D1) Department, dated 21.03.2003 of the first respondent and consequential order, dated 15.06.2012 of the fourth respondent and consequently direct the respondents to approve the appointment of the petitioner as Tailoring Teacher in the fifth respondent School from the date of appointment i.e., 03.02012 with all consequential benefits.

(3.) The learned Single Judge, taking into consideration the case of both sides, allowed the Writ Petition by setting aside the impugned order passed by the fourth respondent, dated 15.06.2012 and further directed the respondents 2 and 3 to grant sanction for the approval and conversion of the post of Vocational Instructor in Agriculture subject as sewing teacher and to grant approval to the appointment of one R.Pon Sheela as tailoring teacher in the fifth respondent School with effect from 002.2012 with all consequential monetary benefits.