V JAYABALAN Vs. THE GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT

JUDGEMENT

(1.) THE petitioner in both the writ petitions is the same person. Both the writ petitions involved common questions of fact and law and thus, the writ petitions are disposed by a common order.

(2.) THE petitioner is a Gold Medalist in M.A (Tamil). He also passed M.Ed. He was appointed as Headmaster on 01.02.1985 in YMCA Boys Town Middle School, Fort, Chennai - 600 009, which is an aided minority school. THE said School was upgraded as High School on 01.06.1990 with a condition that the aid would be confined upto Middle School level. That is, the High School was run on self financed basis. On completion of ten years of service, the petitioner was granted Selection Grade in the cadre of Middle School Headmaster.

(3.) THE District Educational Officer, Chengalpattu, passed an order dated 08.12.2004 refusing to approve the transfer and appointment of the petitioner as Headmaster of the Higher Secondary School, Kottivakkam.