T SELVAPANDY Vs. JOINT DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THESE two appeals have been preferred one by the individual and the other by the school management aggrieved over the common order passed by a learned single Judge, confirming the orders of respondents 1 and 2 in W.A.No.1252 of 2008, setting aside the appointment of T.Selvapandy, appellant in W.A.No.1184 of 2008, as Headmaster by the School Committee in the W.P.A.Soundarapandian Higher Secondary School, in short "the School".

(2.) THE post of Headmaster fell vacant on the erstwhile Headmaster A.Moses Samuel Chelliah attaining superannuation on 31.05.2004. Pursuant to his retirement, the third respondent, namely, Vajravelu was appointed as In-charge Headmaster. Since the school was run by a Sangam, the management formed a school committee to select the Headmaster from the eligible candidates.

(3.) CONVERSELY, learned Additional Government Pleader appearing for the Department would submit that the rules and regulations in selecting the candidate have to be followed by the selection committee and when there is no such adherence to rule of law, the appellate authority has got every jurisdictional right to look into that and set right the same.