R HANUMANTHAPPA Vs. SPECIAL OFFICER DIST BOARD ANANTAPUR

JUDGEMENT

(1.) Three charges were framed against the appellant, who was a teacher employed in one of the schools under the management of the District Board, Anantapur. They are :

(2.) That point was not pressed before us. The only contention raised in this appeal by Sri Narasimham on behalf of the appellant is that it was not necessary for his client of obtain permission of the authority concerned to become the Secretary of the Teachers Association. There is no substance in this submission. The proceedings C. Distinction No. 1097 of 1952 dated 13-2-1952 of the Director of Public Instruction, Madras, require an employee of a Local Board to obtain the previous sanction of the said local authority to become a member or a secretary of the Union. This order of the Government does not in any way infringe the rights of the employee of a local authority guaranteed under Article 19(1) of the Constitution. That apart, the order of the Local Board cannot be quashed, as it does not fall under Article 311 of the Constitution. The post held by the appellant cannot be said to be a civil post within the meaning of Article 311 of the Constitution.

(3.) The appeal is dismissed. There will be no order as to costs.