STATE OF TAMIL NADU AND ORS. Vs. THANGABABY

JUDGEMENT

(1.) State of Tamil Nadu, has filed the instant writ appeal, challenging the order, dtd. 5/2/2018, passed in W.P.No.4714 of 2010.

(2.) First respondent/writ petitioner, qualified in needle work, dress making and embroidery, during 1987 and obtained TTC in sewing, in 1989. She registered her craft qualification with the District Employment Office. A post of Full time sewing teacher fell vacant in the second respondent School due to the retirement of one Mrs.Julient Dharmakkami. The first respondent was appointed, as Sewing teacher, on 11/8/2008 in her vacancy and placed under probation for two years.

(3.) Proposals were sent by the Management of the School, for approving the appointment of the first respondent, but the same was returned, on 13/3/2009, by the DEEO, stating that the School was having a students' strength less than 150 and therefore, appointment of the first respondent cannot be approved, as per the dictum of the Hon'ble Full Bench of this Hon'ble Court.