R.MAHENDRAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioners in both writ petitions were appointed as vocational instructors by the institution namely the fifth respondent. The fifth respondent which is the minority educational institution sought for approval of the appointments from the authorities concerned. The fourth respondent/District Educational Officer, Tirunelveli, rejected the approval on the ground that the post of Vocational Instructor was a man post and it is not a post allotted to the institution. Therefore, the post would lapse once the present incumbent retired. It is this order that is challenged in all these writ petitions.

(2.) Heard Mr.S.Chellapandian, learned counsel appearing for the petitioners and Mrs.S.Srimathy, learned Special Government Pleader appearing for the respondents 1 to 4. The fifth respondent is the management which has no-say in the matter of approval.

(3.) Mr.S.Chellapandian, learned counsel appearing for the petitioners would rely upon the staff fixation done for the 5th respondent school for the academic year 2017-2018. The staff fixation dated 26.09.2017 and 27.09.2017 for the academic year 2017-2018 would disclose that in the Accountancy and Auditing course, there are 31 students in 11 th standard and 27 students in the 12th standard in W.P.(MD)No.15299 of 2018. There are 32 students in the 11th standard and 33 students in the 12th standard in Accountancy and Auditing Course in W.P.(MD)No.19451 of 2018 respectively. He would also point out that the staff fixation proceedings itself sanctioned two vocational teachers for Accountancy and Auditing course in both writ petitions.