- (1.) Leave granted.
(2.) Parties hereto had been working in a school commonly known as S.M.R.V. Higher Secondary School, Vadasery in the District of Nagercoil, Tamil Nadu. It is a 'private aided school' within the meaning of the provisions of the Tamil Nadu Recognition of Private Schools (Regulation) Act, 1973 (for short 'the Act').
(3.) Indisputably the conditions of service of the teachers of the said school are governed by the provisions of the Act and the Rules framed thereunder.;