S ABEL JEYARAJ Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE appellant is a Graduate Science Teacher appointed by the Commissioner and Manager of the third respondent School vide order dated 01.6.1988. In the order itself, it is stated that his appointment is subject to the approval and sanction of the Department of Education, Madras and the Management was not responsible for his emoluments and they will not give the salary, unless and until the Government approves the appointment. Subject to this condition, the appellant had joined the third respondent School and has been working there.

(2.) IN paragraph 2 of the affidavit filed in support of W.P.No.2054 of 1998, he has stated about the emoluments drawn by him, which is as follows:

(3.) WHEN the writ petition came up for hearing, the learned Judge dismissed the same by the order dated 14.7.2004 stating that as the appellant has been terminated from service, the writ petition itself has become infructuous. The learned Judge also stated that the said order will not preclude the petitioner from claiming any relief to which the appellant is legally entitled. Aggrieved against the said order, the appellant has preferred this writ appeal.