A MOHAMMED SHAFFI Vs. JOINT DIRECTOR (AIDED SCHOOL) AND APPELLATE AUTHORITY,TAMILNADU ELEMENTARY EDUCATION AND ORS

JUDGEMENT

(1.) The Petitioner, who is the Correspondent of K.A.M.P. Meerania Middle School, Singampathu, Kalakad, Tirunelveli District, has filed the present writ petition seeking to challenge an order of the first Respondent, dated 19.8.2010 and the consequential order of the second Respondent, dated 26.8.2010. After setting aside the same seeks for a consequential direction to Respondents 3 and 4 to forbear them from interfering with the right of the Petitioner in discharging his duties and responsibilities as the Correspondent of the said School.

(2.) When the matter came up on 7.9.2010, notice was taken by the Respondents. For Respondents 1 and 2, Mr. R. Janakiramulu, learned Special Government Pleader took notice. For Respondents 3 and 4, Mr. D. Sivaraman, learned Counsel took notice. Pending filing of the counter, an order of status quo as on 7.9.2010, was granted. Thereafter, a counter affidavit was filed by third and fourth Respondents, dated 28.9.2010. With the consent of parties, the main writ petition itself was taken up for hearing.

(3.) Heard the arguments of Mr. Yashod Vardhan, learned Senior Counsel leading for Mr. K. Chandrasekaran, learned Counsel appearing for the Petitioner, Mr. R. Janakiramulu, learned Special Government Pleader appearing for Respondents 1 and 2 and Mr. G.R. Swaminathan, learned Counsel appearing for Respondents 3 and 4.