R.JEYA SUHI Vs. SECRETARY TO THE GOVERNMENT,

JUDGEMENT

(1.) This Writ Petition is filed seeking issuance of a writ of Certiorarified Mandamus, to quash the impugned order passed by the third respondent in A.Thi.Mu.No.5618/A2/2019, dated 25.07.2019 and consequently, direct the respondents to approve the petitioner's appointment with effect from 02.06.2018 and further direct the respondents to disburse all service and monitory benefits.

(2.) Mr.A.Thiagarajan, learned Government Advocate takes notice on behalf of the respondents 1 to 4. By consent of parties, this Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) The fifth respondent School is a minority aided School. In the fifth respondent School, a vacancy of B.T. Assistant arose on 01.06.2018, due to transfer of one Mary Janibai and the petitioner was appointed in the said vacancy on 02.06.2018. The fifth respondent School sent a proposal to the fourth respondent along with relevant documents on 20.07.2019 for approval of the appointment of the petitioner. The fourth respondent considered the said proposal and forwarded the proposal to the third respondent, by proceedings dated November 2018 along with the documents.