STATE OF TAMILNADU Vs. V SREE KALA

JUDGEMENT

(1.) This batch of six Writ Appeals is filed by the State of Tamil Nadu and three other appellants challenging orders passed by the learned single Judge dated 30.11.2016 allowing the Writ Petitions filed by five (5) Teaching and three (3) Non-Teaching staff praying for a quashing of proceedings of the Chief Educational Officer(in short 'CEO'), the third appellant in the present Writ Appeals dated 26.05.2016 and a direction to the CEO and the District Educational Officer (in short 'DEO') the fourth appellant in the present Writ Appeals to approve the appointments of the Teaching and Non-Teaching staff for various subjects/posts in the Sree Devi Girls Higher Secondary School, Kanniyakumari District, arrayed as the second respondent (in short "school") in the present Writ Appeals. The individual Teaching/Non-Teaching members of staff, the original Writ Petitioners, are arrayed as the first respondent in the Writ Appeal.

(2.) Appellants 1 to 4 are referred to hereinafter as the "State", Director of School Education (in short 'DSE'), "CEO" and "DEO" respectively and the two respondents, being the original Writ Petitioner and the School, by name and as "school" respectively.

(3.) Writ Petitions were originally filed by five Teaching staff and three Non- Teaching staff. The appellants appear to have accepted the order of the learned single Judge as regards two Non-Teaching members of staff and appeals have been filed only in respect of five Teaching staff and one Non-Teaching member of staff.