S SIVANARUL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition is for certi-orarified Mandamus to call for the records relating to the impugned order, dated 30th August, 1983, passed by the third respondent, to quash the same and direct the third respondent to continue the petitioner in service.

(2.) THE petitioner is employed as a whole-time teacher from the year 1980 under the third respondent. She completed her Bachelor degree in Tamil in April, 1980 and obtained her Masters degree in Tamil in 1983. She took her B.Ed. examination and was awaiting for the results, at the time of filing of the writ petition. It is only on the footing that she is a whole-time teacher, a certificate was issued to her to join the B.Ed, course for the academic year 1982-.83. Even though the petitioner was a full-time teacher, she was made to sign a letter declaring her willingness to continue her profession as a teacher in the said school at the commencement of every academic year.

(3.) LASTLY, it is submitted that the petitioner alone has been singled out for hostile treatment, because the 4th respondent, though married, her services are continued. This is because she happens to be a Christian.