A. ARUL JOTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition is filed seeking for a Writ of Certiorari, calling for the records relating to the impugned order issued by the third respondent District Educational Officer in Na.Ka. No. 580/a2/2019 dated 14.08.2019 (received on 03.09.2019) in cancelling the approval of appointment and further directing the petitioner to refund the salary to the government account in single installment.

(2.) Mr. M. Karuppasamy, learned Government Advocate takes notice for the respondents. By consent of both parties, the Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) The petitioner was appointed as Secondary Grade Teacher in the fifth respondent School and he is working in the sanctioned post with effect from 16.06.2016 in the sanctioned vacancy arose on account of the retirement of I. Maria Selvam, on 31.05.2016. The fifth respondent school was established and administered by the R.C. Diocese of Sivagangai. It is a religious minority educational institution. The petitioner possess the required qualification for the post of Secondary Grade Teacher and passed Teachers Eligibility Test, by securing 88 marks. The petitioner continue to work in the fifth respondent school without any break and the utmost satisfaction of the Management.