CORRESPONDENT ST MICHAEL S T T I Vs. V N KARPAGA MARY
LAWS(SC)-2008-4-63
SUPREME COURT OF INDIA
Decided on April 22,2008

CORRESPONDENT, ST. MICHAELS T.T.I. Appellant
VERSUS
V.N.KARPAGA MARY Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Appellant is an aided institution. It is aided by the State of Tamil Nadu. Terms and conditions of its teachers are governed by Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 framed under Tamil Nadu Recognised Private Schools (Regulation) Act, 1973.
(3.) Respondent was appointed in the said school on or about 11.7.1977. He was a graduate in Master of Education as also in Master of Science. He was having the requisite qualification for recruitment to the said post.;


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