AROKIAMARY Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The order of termination dated 31.05.2019, passed by the second respondent, is sought to be quashed in the present writ petition.

(2.) The second respondent / School is a recognized Private Nursery and Primary School and governed under the Tamil Nadu Recognized Private Schools (Regulation) Act, 1973 (hereinafter, referred to as "the Act"). The writ petitioner was holding the post of Headmistress in the second respondent / School.

(3.) Based on the fact that the School faced loss of student strength for few years under the leadership of the writ petitioner as Headmistress, the School became not eligible to get the sanctioned post of Headmistress. The impugned order also states that if the student strength goes beyond 150 in the Primary School, then only, the post of Headmistress can be sanctioned by the competent educational authorities. However, during the current academic year, it is stated that the student strength of the second respondent / School fell down to 115 and therefore, the writ petitioner was relieved from the post of Headmistress as well as Teacher.