GOVERNMENT OF ANDHRA PRADESH Vs. STATE

JUDGEMENT

(1.) The petitioner in W.P.No.1375 of 1999 is the appellant before us in this writ appeal. The learned single Judge by order dated 17-12-1999 dismissed the said writ petition upholding G.O.Ms.No.7 Education (PS.I) Department, dated 2-1-1999 whereunder the appeal preferred by the appellant herein before the first respondent has been dismissed confirming the order of termination of his services by the third respondent-school vide its order dated 9-4-1996.

(2.) In order to appreciate the submissions made by the learned counsel for the appellant and to consider as to whether the order under appeal suffers from any legal infirmities requiring our interference, it may be necessary to notice the relevant facts:

(3.) The appellant herein was appointed as Head Master by the third respondent-school on 2-6-1995 subject to various terms and conditions incorporated in the order itself.The order of appointment in specific terms reveals that the appellant herein has been appointed for a period of one year from 3-6-1995, but shall be extended further after the end of the academic year. Clause (9) of the order of appointment provides that if the work of the appellant is not found to be the "expected level during the probationary period", his services are terminable without assigning any reason or whatsoever. After the confirmation, termination of service shall be with three month's notice on either side.