S SUMATHI Vs. P INDUMATHY

JUDGEMENT

(1.) Challenging the order passed in W.P.(MD)No.3732 of 2017, the third party has filed the above Writ Appeal.

(2.) The first appellant filed the writ petition in W.P.(MD)No.3732 of 2017 to issue a Writ of Mandamus directing the respondents to appoint her as Assistant Headmistress with the third respondent School in the light of G.O.Ms.No.1289 (Education, Science and Technology Department), dated 18.06.1982 and the recommendation of the second respondent dated 10.06.2015.

(3.) Though the writ petitioner has made averments in the affidavit filed in support of the petition with regard to the appellant viz., S.Sumathi, she was not made the appellant as respondent in the writ petition and to the specific in paragraph No.3 of the affidavit of the writ petition, the writ petitioner has stated that the third respondent is about to appoint one S.Sumathi, who is senior to her and sought for clarification from the second respondent and that the second respondent clarified the same and recommending the writ petitioner to be appointed as Assistant Headmistress through his proceedings dated 10.06.2015, in the light of G.O.No.1289(Education, Science and Technology Department), dated 18.06.1982.