EDUCATION AGENCY Vs. S KALYANI

JUDGEMENT

(1.) These three Writ Appeals challenge an order of the learned Single Judge, dated 06.02.2018 in W.P.(MD)No.18086 of 2017. The Writ Petition was filed by the first respondent in all the writ appeals namely, Ms.Kalyani. She had joined the Ramasamy Pillai Higher Secondary School (in short 'School') as Secondary Grade Teacher on 30.03.1994, became a graduate in the year 1998, a Post Graduate in Maths in the year 2008 and acquired B.Ed., in the year 2010.

(2.) The case of the writ petitioner was that she ought to have been considered and granted the position of B.T.Assistant (Maths) in the vacancy that arose in the school, but was denied the same, despite being qualified. According to her, the school Management instead appointed one Ms.Thamizharasi by way of migration. The proposal for the said appointment was approved by the Chief Educational Officer (CEO) on 14.09.2017 and pursuant thereto Ms.Thamizharasi has joined the services of the school on 18.09.2017.

(3.) The writ petition was filed by Ms.Kalyani challenging the appointment of Ms.Thamizharasi and seeking a direction to the official respondents as well as to the school to appoint her as Graduate Teacher for Maths in the vacancy that arose out of the retirement of one Mr.K.Easwaran.