ANITA AIDINYANTZ Vs. KEN R GNANAKAN

JUDGEMENT

(1.) This writ petition is filed for a declaration declaring the action of the first respondent i.e. Chairman, Evangelical Trust Association of South India terminating the services of the petitioner as Principal of Timpany High School by his order dated 10-8-1993 as illegal, arbitrary etc.

(2.) The brief facts of the case are that the petitioner is a M.A. B.Ed, and has an experience of 23 years in teaching. Out of 23 years of teaching experience, she was Principal for 18 years. She worked for 6 1/2 years and 11 1/2 years respectively at Timpany High School and Assembly of God Church School, Asansol, West Bengal. She was appointed as Principal of Timpany High School, Visakhapatnam managed by Timpany Christian Educational Trust by orders dated 13-1-1987 pursuant to which she took charge on 5-2-1987. Her Services were confirmed in August, 1987. On 11-8-1993 a notice was published in Telugu daily Eeenadu, Visakhapatnam Edition stating that she ceased to be the Principal of Timpany High School with effect from 10-8-1993. The petitioner says that on account of strained relations between the first respondent and the second respondent her services were terminated. Challenging the order of termination, the present writ petition is filed.

(3.) The learned Counsel for the petitioner raised the following contentions: