D.ANANDA AMIRTHARAJ Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) The relieving order of the Physical Education Teacher in proceeding dated 10.09.2015 is under challenge in the present Writ Petition.

(2.) The writ petitioner was appointed as Physical Education Teacher by the Secretary, Tagore Middle School, Aranmanai Siruvayal, Kallal, Sivagangai District on 19.09.2013. The writ petitioner was fully qualified for appointment to the post of Physical Education Teacher and the writ petitioner served in the post from 19.09.2013 to 10.09.2015.

(3.) It is pertinent to note that no salary has been paid by the management during the period of service. The proposal was submitted to approve the appointment of the writ petitioner and the said proposal was rejected on the ground that the post of Physical Education Teacher was not sanctioned for the School.