S SATTANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was appointed as Primary School Headmaster through Employment Exchange on 20.12.1999 in the 4th respondent school. Before the appointment of the petitioner as Primary School Headmaster in the said School, the 4th respondent School called for qualified candidates from the Employment Exchange to fill up the post of Primary School Headmaster which was vacant from 24.07.1998, due to the death of the then Headmaster S. Sundaramahalingam on 23.07.1998. Subsequently, another Secondary Grade Teacher S. Sundaraj retired on 31.05.1999 and that post was also vacant. THE only teacher who joined as Secondary Grade Teacher on 25.09.1997 did not have the five years teaching experience. Further, she relinquished the Headmistress post. THErefore, the School sought permission to fill up the post of Primary School Headmaster. THE 3rd respondent by an order dated 11.06.1999 in proceeding Na. Ka. No. 2310/A3/99, granted permission to fill up the post through Employment Exchange.

(2.) THEREAFTER 4th respondent school sought the list of candidates with five years teaching experience for the post of Primary School Headmaster from the District Employment Exchange. The District Employment Exchange. The District Employment Exchange by letter dated 19.08.1999, gave no objection certificate due to non availability of suitable candidates. Therefore, the School issued a paper publication in Dinamalar dated 07.09.1999, inviting applications from suitable candidates for the post of primary School Headmaster. In the meanwhile, the school also sought permission from the Assistant Elementary Education Officer to fill up the post for B. Ed., qualified Headmaster, but the Assistant Elementary Education Officer directed the school to wait till a suitable candidate is available in the Employment Exchange.

(3.) IN pursuant to the orders passed by this Court, the 1st respondent rejected the revision petition and refused to approve the appointment of the petitioner by impugned letter in I. D. No. 105, dated 28.03.2007. Aggrieved by the order passed by the 1st respondent, again the petitioner submitted a mercy petition dated 27.11.2007, to the 1st respondent, requesting for approval of the petitioner-s appointment in the light of G. O. 2D. No. 4, dated 10.02.2004. Since no orders have been passed till date, the present writ petition is filed.