S KASI Vs. SECRETARY CORRESPONDENT

JUDGEMENT

(1.) The writ petitioner, who was a teacher in the first respondent school, has come forward with the present writ petition praying for the issue of a writ of certiorarified mandamus to call for and quash the proceedings of the 3rd respondent dated 12.8.97 made in Mo.Mu. No.89965/D4/97 dated 12.8.97 and directed the respondents to re-employ the petitioner from 1.7.97 till the end of the academic year.

(2.) Heard Mr.Dhanabalan, learned counsel appearing for M/s.Fenn Walter, for the petitioner, Mr.Joseph Thatheus Jerome, learned counsel appearing for the first respondent and Ms.V.Velumani, learned Additional Government Pleader appearing for respondents 2 and 3.

(3.) The contention advanced in this writ petition lies in a very narrow compass. The petitioner, who was employed in the first respondent school, has to demit office on 30.6.97 on his completing 58 years. The petitioner approached the respondent with a request that he be permitted to continue till the end of the academic year. The petitioner's request was considered by the respondents. The first respondent rejected. So also the 3rd respondent, after calling for the reports and remarks of the first respondent. The respondents declined to re-employ the petitioner till the end of the academic year as his service and conduct were not satisfactory and it is not in the interest of the schools as well. The first respondent management took the stand that it is not in the interest of the institution or school children to permit the petitioner to continue or to reappoint the petitioner till the end of the academic year. The school committee has also passed a resolution declining to accept the request of the petitioner for re-employment till the end of the academic year. Accepting the objections raised by the school committee of the first respondent school, the 3rd respondent passed the orders impugned.