R SARAVANAN Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) I have heard Mr. S. Doraisamy, learned counsel appearing for the petitioner and Mr. P. Gopiraja, learned Government Advocate taking notice for the respondent and have perused the records.

(2.) THIS writ petition is filed by the petitioner against the order of the respondent dated 31. 7. 2006 wherein and by which the petitioner's services were terminated.

(3.) THE petitioner was appointed as a Junior Secondary Grade Teacher on 07. 10. 2004 on a consolidated salary of Rs. 3000/- per month and an agreement was entered into under Rule 11 of the General Rules of the Tamil Nadu State and Subordinate Service Rules (for short, 'rules']. As per the said Agreement, the petitioner was to be in the post for a period of five years on contract basis and he cannot claim any regularisation in the post of Junior Secondary Grade Teacher post. It was also stated in paragraph 6 of the said agreement signed by the petitioner, as follows: "the services of Thiru R. Saravanan may at any time during the tenure of service under this agreement be terminated either by the Director of Elementary Education / District Elementary Educational Officer or any higher authority by giving three months notice on the part of the teacher / employer except in case of termination for want of vacancy. "