LAWS(MAD)-2013-2-114

R.KEERTHIVARMAN Vs. DISTRICT EDUCATION OFFICER

Decided On February 27, 2013
R.Keerthivarman Appellant
V/S
DISTRICT EDUCATION OFFICER Respondents

JUDGEMENT

(1.) The petitioner in this Writ Petition is seeking to challenge an order dated 13.7.2012. By the said communication, the petitioner was informed that his service as Graduate Assistant in Social Science is no longer required by the Trust. He was also informed that for the Higher Secondary Courses, namely +1 and +2, the classes have been closed as it became unviable and therefore there is no requirement for the petitioner to continue in the School. When the matter came up on 17.8.2012, this Court ordered notice to the respondents. In the application for interim relief, no relief was granted. Subsequently, on notice from this Court, a counter affidavit has been filed by the 1st respondent District Educational Officer, North Chennai dated 24.1.2013 and an additional counter affidavit has also been filed by the same respondent on 14.2.2013.

(2.) On behalf of the Trust, a detailed counter affidavit has been filed dated 18.2.2013. The Headmistress, who was made as 3rd respondent to the Writ Petition, has made an endorsement in the counter affidavit filed by the Trust stating that she adopts the counter affidavit filed by the 2nd respondent. The petitioner also filed additional typed set in support of his arguments. The Minutes of the Trust Board Meeting, recording the decision of the Trust for terminating the service, was also produced. The petitioner also filed an additional affidavit dated 30.1.2013 together with supporting affidavit given by 5 Trustees dated 25.12.2012.

(3.) Heard the arguments of Mr. S. Ayyathurai, learned counsel for the petitioner, Mr. V. Subbiah, learned Special Government Pleader for the 1st respondent and Mr. M. Udayakumar, learned counsel for the 2nd and 3rd respondents.