VANITHA MARY Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) The petitioner is aggrieved against the order of the 2nd respondent dated 23.07.2012, wherein and whereby, the 2nd respondent returned the proposal sent by the 4th respondent for approving the appointment of the petitioner as Secondary Grade Teacher on the reason that the petitioner is working in a surplus post.

(2.) Heard both sides.

(3.) It is seen that one P.Hanna Priya, who was working as Secondary Grade Teacher at the 4th respondent School was promoted as B.T. Assistant (English) and in that vacancy, the petitioner was appointed as Secondary Grade Teacher on 19.01.2011. The 4th respondent Institution is a minority Institution. It is seen that on the date of appointment of the petitioner, the post was held by the said person by name, P.Hanna Priya and thus, it is evident that the post was sanctioned, in which, the said person was functioning and got promoted to the post of B.T. Assistant. In the vacancy so occurred, the petitioner was appointed as Secondary Grade Teacher.