RANI MUNIRAJ Vs. INSPECTOR OF MATRICULATION SCHOOLS

JUDGEMENT

(1.) The petitioner filed the above writ petition praying to issue a writ of Mandamus forbearing the respondents from in any manner terminating or discontinuing the petitioner's services from the post of Mathematics Assistant in the second respondent School.

(2.) The facts that are necessary for the disposal of the writ petition is that the petitioner is the Mathematics teacher working in the second respondent school; she has put up 21 years of service in that school; she worked without any complaint during the entire period and to the utmost satisfaction of her superiors; that due to poor health condition, she gave her resignation letter on 12.03.2001 requesting the school authority to relieve her with effect from the end of academic year ie., from 31.05.2001. Subsequently, since her health condition improved, her doctor gave fitness certificate that her health condition is improved and hence, she gave a letter on 30.03.2001 requesting the second respondent to withdraw her resignation and the letter was acknowledged by the second respondent. Thereafter she was allowed to work till 31st May, 2001. On 01.06.2001, when she went to work, the second respondent refused to assign her any work and she was informed that they are acting on the basis of her resignation letter dated 12.03.2001. Challenging the same, the writ petitioner has come forward with the above writ petition.

(3.) The second respondent has filed the counter affidavit stating that due to ill-health, for the past two years, the petitioner was unable to devote proper time and attend to the teaching work. Further, she was teaching Mathematics to X standard and it is in the month of March which is crucial period to appear for Public Examination, though the petitioner was also aware of the fact that consequent to her resignation, in the month of March, 2001, another teacher was posted in her place. It is also stated that the resignation of the petitioner was also accepted and the petitioner is also aware that the new teacher was appointed in her place in order to handle the 10th standard students and the petitioner has enjoyed the benefits of the total holiday during the month of May, 2001. Further the respondents have been receiving sporadical complaints from the students and she was found wanting because of her ill-health. Since another teacher had been already appointed for taking X Standard Mathematics, the petitioner cannot be accommodated and further the second respondent has denied the statement that the school refused to assign work to the petitioner and in fact, the petitioner was not in a position to take classes. Further, it is stated that the question of passing a termination order did not arise since the petitioner herself had resigned, and it was not the respondent who terminated the services of the petitioner and it is not clear as to what is the grievance of the petitioner.