NAMMALWAR Vs. DISTRICT EDUCATIONAL OFFICER AND ORS

JUDGEMENT

(1.) The appellant's petition seeking a writ of mandamus to continue him as headmaster failed before the learned single Judge. He is in appeal.

(2.) Mr. G. Subramaniam, learned Counsel for the appellant has assailed the judgment of the learned single judge on the ground that by application of Rule 13 (1) (ii) of the Rules relating to Elementary Schools, the Appellant had a right to be declared permanent after serving the institution for a continuous period of one year, and by not giving him the benefit of the said rule, the judgment under appeal stood vitiated.

(3.) To appreciate the contention raised by Mr. Subramaniam, it would be relevant to extract Rule 13 (1) (ii) of the said Rules. It reads as follows: