K M SUGATHA PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) IN all these four writ petitions, the respective petitioners, challenge the orders passed by the apporpriate authorities terminating their officiating services as teachers in the Education Department of the State. As the grounds of attack taken on behalf of the petitioners, and the defence of the State in all these matters are substantially common, all the writ petitions have been heard together.

(2.) THE questions that arise for consideration in all these writ petitions are (i)whether any of the fundamental rights guaranteed to the petitioners under the constitution have been in any manner infringed or violated by the orders under attack; and (2) whether the State Government is bound to disclose the grounds, on the basis of which they have come to the conclusion that the character and antecedents of each of these petitioners are not such as to make them eligible for appointment to service under the State.

(3.) IN O. P. Nos. 119, 497 and 532 of 1962, the circumstances under which the petitioners were appointed to the officiating posts. as also the reasons given by the authorities for terminating their services are substantially the same. Therefore, so far as these writ petitions are concerned, I will refer only to the averments made in O. P. No. 115 of 1962, as well as to the order of termination passed therein.