MANAGER Vs. VARGHESE K. T

JUDGEMENT

(1.) The point that arises for decision in this case is the validity of termination of a teacher by the Manager of a recognised, but unaided school. The appellants are respondents 3 and 4 in the writ petition. They are respectively the Manager and Headmaster of St. Joseph's Model High School, Kuriachira, Thrissur.

(2.) The brief facts of the case are the following:

(3.) The appellants filed a counter affidavit stating that the respondent was accommodated in the school on his request, so that he can gain some experience. He wanted to get appointment in De Paul English Medium High School, Choondal. For that, teaching experience was required. To acquire the teaching experience, he was working in the first appellant's school. Later he got employment in the said English Medium High School, as evident from Ext. R4(a). The appellants also submitted that all other averments in the writ petition are not correct. They also contended that no writ will lie against the manager of a recognised school.