G. RAGUNATHAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) The Petitioners, eleven in numbers are legal heirs of Govindasamy. The said Govindasamy was administering a Primary School at Sepettai, Gingee, Villupuram District. During his lifetime, the Management of the School was transferred in the name of his son G.Kumar and proceedings were issued to the said effect by the District Elementary Educational Officer on 04.08.1985. On the death of G.Kumar, it appears the School Committee has passed a resolution on 17.06.2016 nominating Latchana Devi, widow of G.Kumar as the Secretary and same has been intimated to the authorities along with the consent of the other legal heirs. Based on the said representation forwarded to the Authorities, the District Elementary Educational Officer has issued order under the proceedings dated 26.12.2016 recognizing Latchana Devi as the Secretary of the said School.

(3.) It is now contended by the Learned Counsel for the petitioners particularly the 1st petitioner who is the another son of Govindasamy, that the property on which the School run in the name of his father. After his demise it had devolved upon all his legal heirs. Therefore, the Educational Agency of the said school vest with all the legal heirs of Govindasamy.