J.JASMINE Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) This writ petition has been filed seeking to quash the impugned staff-fixation report, dated 20.03.2017, insofar as fixing one Pre-Vocational Instructor (Sewing) as surplus and the consequential rejection order passed by the third respondent, dated 28.09.2018 and further direct the third respondent to approve the petitioner's appointment as Pre-Vocational Instructor (Sewing) in the fourth respondent school and disburse salary and other attendant benefits with effect from 25.10.2018.

(2.) Heard the learned counsel for the petitioner and the learned Special Government Pleader for the respondents 1 to 3.

(3.) The learned counsel appearing for the petitioner submitted that the fourth respondent school appointed the petitioner as a Pre-Vocational Instructor (Sewing), due to retirement of the previous incumbent, for which, the fourth respondent school submitted a proposal to the third respondent and the same was returned by the proceedings of the third respondent dated 28.09.2018 stating that as per the staff fixation report, dated 20.03.2017, the Sewing Mistress is a surplus post as per staff fixation for the year 2016 - 2017. Challenging the same, this writ petition has been filed.