M PRABAKARAN Vs. JOINT DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE writ petition has been filed for a mandamus directing the respondents 1 to 3 to confirm the appointment of the petitioner as Physical Education Teacher vide appointment order dated 03.04.2002 on the pay of Rs.4500-125-7700/-.

(2.) ACCORDING to the petitioner, he was recruited through the Employment Office for the post of Physical Education Teacher in the fourth respondent school to the vacancy caused by the resignation of one A.Nachiyappan. He was appointed in the said post vide appointment order dated 03.04.2002 on the pay scale of Rs.4500-125-7700 subject to approval.

(3.) THE further case of the petitioner is that the second respondent by letter dated 27.09.2002 sought for clarification from the first respondent as regards the appointment of 3 Physical Education Teachers for the strength of 475 students from Classes VI to X. However, the Secretary to Government, Department of School Education categorically clarified and explained the contents of G.O.Ms.No,525 dated 29.12.1997 by his letter dated 09.08.2001 that there can be a maximum of 3 Physical Education Teachers for the strength of students exceeding 300 in Classes VI to X.