M SANTHAKUMAR Vs. ASSISTANT DIRECTOR OF SPECIAL SCHOOLS

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court, to challenge the order, dated 04.04.2000, vide which the Petitioner has been relieved of this responsibility as Head Master in-charge of the school.

(2.) The Petitioner is a post graduate in History, and also holds a bachalor Degree in Education with Senior Diploma in Teaching. The Petitioner was appointed as secondary grade teacher on 26.02.1985 in the deaf management school. i.e. Good Shepherd School for Deaf. The Petitioner was promoted as Head Master of the primary school, which according to the Petitioner, was being running smoothly and further-more, the Petitioner had good appreciation from the management and department. There were No. complaints or departmental proceedings against the Petitioner at any point of time.

(3.) The order of the promotion of the Petitioner reads as under: