G VICTOR JESUDOSS CORRESPONDENT ELM FABRICIUS HIGHER SECONDARY SCHOOL PURASWALKKAM, CHENNAI Vs. DIRECTOR OF SCHOOL EDUCATION D P I COMPLEX, NUNGAMBAKKAM CHENNAI

JUDGEMENT

(1.) Even though, the interim applications are listed before me, by consent, the writ petition itself is taken up for final hearing.

(2.) This writ petition has been filed by the petitioner who has been appointed for a brief period by the Bishop which was cancelled by the order of the learned Administrator appointed by this Court. In order to understand the issues involved in this writ petition, the factual background surrounding the case will have to be discussed.

(3.) The fifth respondent was appointed as a Correspondent of E.L.M. Fabricius Higher Secondary School by the Church Council in June 2001. The appointment made was subsequently continued by the Church Council. Accordingly, he was appointed to act as a Correspondent for the period of Triennium 2010-2013. A series of civil litigations have been initiated by different parties. During the pendency of litigations, the Bishop issued proceedings dated 14.09.2010 invoking the emergency powers and dissolved the Church Council. The Bishop also issued several orders of appointments and transfers by appointing new correspondents and removing the existing correspondents. A comprehensive order was passed by this Court in C.R.P.(MD) No. 2385 and 2386 of 2010 restoring the elected Church Council. The relevant directions issued by this Court in and by the common order dated 14.12.2010 are extracted hereunder: