R.SHANTHI Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition is filed to quash the impugned proceedings of the second respondent, dated 02.05.2014 and for a direction to direct the respondents 1 and 2 to accord approval for the appointment of the petitioner as Secondary Grade Teacher in the third respondent School from the date of her appointment with all other consequential service and monetary benefits.

(2.) The petitioner was appointed as Secondary Grade Teacher in the third respondent School on 07.01.2010. It is stated that the appointment of petitioner was after following all the procedures contemplated under the Tamil Nadu Recognised Private Schools (Regulations) Act, 1973. It is further stated that the post of Headmaster fell vacant in the third respondent School and in that place, another persons, who was working as Secondary Grade Teacher, was promoted on 21.07.2008. It was, therefore, stated that the appointment of the petitioner in the third respondent School was in the regular vacancy, that arose with effect from 21.07.2008.

(3.) It is further stated that the third respondent requested the respondents 1 and 2 to fill up the post of Secondary Grade Teacher by sending several representations long prior to the appointment of petitioner. Since there was no response from the official respondents, it is stated that the Management after waiting for about an year, called for a list from the Employment Exchange to fill up the post of Secondary Grade Teacher. It is also stated that the Employment Exchange sent a reply, by stating that the request to send list of candidates can be completed only after getting permission from the respondents 1 and 2.