A. CASMIR AND OTHERS ETC. Vs. THE JOINT DIRECTOR OF SCHOOL EDUCATION (HIGHER SECONDARY) COLLEGE ROAD, MADRAS AND OTHERS

JUDGEMENT

(1.) Three sets of orders of termination are under challenge in these writ petitions.

(2.) The petitioners are working as Teachers in the 2nd respondent school for the past serveral years and they are permanent members of the staff. The 2nd respondent school is a private school within the meaning of Sec. 2(7) of the Tamil Nadu Recognised Private Schools (Regulation) Act. 1973 (hereinafter referred to as the Act) and they are bound by the provisions of the Act and the rules made thereunder. It is also not in dispute that the 2nd respondent school is receiving 100% aid from Government of Tamil Nadu towards salaries of the teachers and also matching grant for the purpose of maintenance.

(3.) The 2nd respondent-school was established in the year 1920. At that time, the school was under the control of the Diocese of Quilon. Subsequently. when the Diocese was bifurcated and when the Kottar Diocese was formed, it came under the control of the 3rd respondent. The management of the school was handed over to several Christian missioneries and now it is with the South Indian Salesian Society, by the ownership of the property vested with the 3rd respondent. The petitioners were appointed as teachers of the 2nd respondent school by the previous management.