GANESHAMURTHY Vs. R.KRISHNAMMAL

JUDGEMENT

(1.) The fifth respondent in W.P.(MD) No.22863 of 2018 is the appellant herein and the respondents 1 and 2 herein were the writ petitioners.

(2.) The prayer before the Writ Court was to direct the official respondents to invoke the powers under Section 53-A of the Tamil Nadu Recognized Private Schools (Regulation) Act, 1973 (in short "the Act") and to appoint a Special Officer to administer Ganesamoorthy Middle School at Kurichi, Palayamkottai, Tirunelveli District (hereinafter, referred to as "the School"), by considering the representation dated 20.10.2018.

(3.) The learned Single Bench, by order dated 16.07.2019, disposed of the writ petition by directing the official respondents to appoint a Special Officer as an interim administrator to discharge the functions of the educational agency of the School, by exercising the power under Section 53-A(2) of the Act; with further direction to the interim administrator to take in-charge of the administration of the School, but he cannot take any major decision with regard to the appointment of teaching and non-teaching staff in the School without the permission of the Court. Further, the Court directed that the said arrangement is made pursuant to the final decree to be passed by the First Appellate Court or any interim or final order is passed by this Court in S.A.(MD) No.275 of 2018. This order is impugned in this writ appeal.