A BELAVENDRAN Vs. JOINT DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) (Prayer: Appeal filed against the order dated 15.4.2008 passed in W.P. No.37693 of 2007 on the file of this Court.)PRABHA SRIDEVAN, J.The petitioner is working as Secondary Grade Assistant in the fourth respondent-school, which is fully aided and is also a Christian Religious Minority Education Institution. He was confirmed in service on 14.11.2001. The petitioner has filed this W.P. No.37693 of 2007, aggrieved by the appointment of the fifth respondent as B.T. Assistant (English), overlooking his right for the said post and in violation of Rule 15(4) of the Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 ("Rules" in short).

(2.) ACCORDING to the petitioner, he possessed a diploma in teacher education in April, 1987, B.A. (English) degree from Madras University in June, 1991, B.Ed. degree from Manonmaniam Sundaranar University in April, 1993, M.A. (English) degree from Madras University in May, 1998 and M.Ed. Degree from the same University in October, 1998. The post of B.T. Assistant (English) was held by one Christraj, who resigned from service on 13.4.2004. In his place, one Satheesh was appointed, overlooking the petitioner's claim.

(3.) IMMEDIATELY, the petitioner filed W.P. No.37693 of 2007. On 20.12.2007, in a miscellaneous petition in M.P. No.2 of 2007, this Court directed the school to consider the promotion of the petitioner to the said post. But, ignoring the said direction, the respondents had appointed the fifth respondent to the said post and therefore, the fifth respondent was impleaded in the said writ petition.