A CRUZ AROCKIASAMY Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and perused the records.

(2.) THE writ petition is filed against the order dated 11.7.1997 passed by the second respondent School terminating the petitioner from the services of the second respondent School. THE second respondent is a minority school having the protection of Article 30(1) of the Constitution. THE petitioner was working as a P.G. Assistant (Botany) since the year 1979. During February 1997, the petitioner was afflicted with jaundice and applied for leave from 01.02.1997 to 15.02.1997. This was intimated to the School by a telegram followed by a letter. THE petitioner wanted a further extension of 15 days and it resulted in the school making alternative arrangement for conducting the Botany Practical Examination which was held on 17.02.1997.

(3.) ON notice from this Court, the second respondent produced the registered postal cover addressed to the petitioner. The said cover was opened in the open Court and the petitioner was handed over with the original termination order. The writ petition was closed after recording the same, by an order dated 05.12.1997. It was thereafter, the petitioner filed the present writ petition challenging the order of termination.