DISTRICT EDUCATIONAL OFFICER Vs. SHANTHI VIJAY HIGH SCHOOL

JUDGEMENT

(1.) The respondent is an aided school, receiving aid from the State Government. While filling up of the posts of Drawing Teacher and Physical Instructor after issuing advertisements by the said school, the first appellant has passed an order dated 06.02.2003 deciding to do away with the said posts. The respondent issued a legal notice dated 14.03.2003 against the said order. Since no reply /response has been received from the first appellant, the respondent approached this Court by way of filing a writ petition in W.P.No.22177 of 2003 praying to quash the said proceedings and for a direction to approve appointments of suitable persons to the posts of Physical Education Teacher and Drawing Teacher as and when appointed by the respondent School.

(2.) The learned single Judge, by order dated 15.04.2013, allowed the writ petition with a direction to approve the appointment of suitable person to the Physical Education Teacher to the respondent School from the month of April 2013 onwards.

(3.) Challenging the order passed in the writ petition, the present writ appeal has been filed by the Department.