OOMMEN DAVID Vs. OOMMEN DAVID

JUDGEMENT

(1.) This petition has been filed by a teacher who was in the employ of respondent No. 5 and was working as the Head Master of a School and was confirmed as such. However, by an order dated 2nd May, 1981 the Honorary General Secretary of the Society, respondent No. 4, terminated the services of the petitioner by payment of Rs. 7,020.30. Admittedly, the cheque for the said amount was not accepted by the petitioner and was returned by him.

(2.) The Deputy Director of Education, Nasik Division, respondent No. 2, by his letter dated 25th June, 1981 pointed out to the society that termination of the employment of the petitioner was not in accordance with the rules of the Secondary School Code and directed the society to revise those orders immediately. Finally, the Deputy Director of Education wrote to respondent No. 4 that the petitioner should be taken on duty immediately and that if the society failed to reinstate the petitioner drastic steps will have to be taken against the institution. It appears that the society was bent upon not implementing the direction of respondent No. 2. Admittedly, these directions have not been challenged by the society and the society was, therefore, duty-bound to comply with those directions unless those directions were set aside by the competent authority.

(3.) The petitioner has now approached this Court for a writ directing respondents Nos. 1 and 2 to force respondents Nos. 4 and 5 to comply with the directions given by respondent No. 2.