S.ROSALI Vs. JOINT DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) This writ petition has been filed for issuance of a Writ of Certiorarified Mandamus, to call for the records pertaining to the impugned order dated 25.10.2010 in the file of the 4th respondent and quash the same as illegal and consequently to retain the petitioner in the post of Headmistress in the 4th respondent School as per the earlier order of promotion dated 07.07.2010 on the file of the 4th respondent.

(2.) The petitioner was appointed Secondary Grade Teacher at the 4th respondent minority school viz. R.C.Primary School, Abbasipuram, Natham Taluk, Dindigul District, under the Arch Diocese of Madurai. The petitioner was transferred to R.C. Middle School, Theni on 03.07.1993. Then again, the petitioner was transferred back to the 4th respondent school on 18.11.1996. She had 20 years of service as Secondary Grade Teacher at the time of filing this writ petition.

(3.) Prior to the appointment, the petitioner had finished her HSC and completed 2 years course in Brindavan Kindergarten Teacher's Training and obtained a Teacher's Certificate No.55/88 (Secondary Grade) dated 20.06.1988 issued by the Tamil Nadu Education Department. Thereafter, she had also completed the B.Lit.(Tamil) during the year 2004.