R. JOHN GNANARAJ Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) BEING aggrieved by the dismissal of M.P.(MD)Nos.1 and 2 of 2010 in W.P.(MD)No.12485 of 2010 thereby the Writ Court declined to issue interim direction to the respondents to pay salary to the appellant for functioning as Headmaster in the T.T.D.A.Middle School, Arunachalapuram and also declining to grant interim injunction restraining the respondents from in any way affecting the functioning of the writ petitioner/appellant as Headmaster in the said School, the appellant has preferred these appeals.

(2.) CASE of the petitioner/appellant is that he was appointed as Secondary Grade Assistant in the School run by the third respondent trust and the appellant qualified himself in B.Sc., in the year 1995 and also completed M.Ed., in the year 1998. The appellant was given promotion as the Primary School Headmaster on 11.4.2006 and posted as Headmaster in T.T.D.A. Middle School, Ilanji and subsequently, by the proceedings of the fourth respondent dated 11.8.2008, the appellant was promoted as Headmaster and posted in 5th respondent T.T.D.A. Middle School, Arunachlapuram and he joined in the fifth respondent school on 12.8.2008.

(3.) THEREAFTER , the appellant filed W.P.(MD)No.12485 of 2010 seeking for a Writ of Mandamus directing the respondents to pay salary to the appellant for functioning as Headmaster in the fifth respondent school from 12.8.2008 every month on par with other teachers. It was averred that inspite of his representation, respondents have not paid the salary and that the respondents have instructed to terminate the writ petitioner.