R. SRINIVASAN Vs. THE PRESIDENT, DISTRICT BOARD

JUDGEMENT

(1.) UNDER the scheme formulated by the Government to relieve unemployment among the educated classes, Local Boards were encouraged to establish schools in villages which would provide employment for teachers. One of the schools so established was at Kunnangalpalayam in Palladam taluk in Coimbatore District. The sanctioned strength of that school was one teacher. On 13th March, 1955, the President of the District Board, Coimbatore, appointed the petitioner to that post, and the petitioner took charge of his post on 18th March, 1955.

(2.) ON 15th June, 1955 the Junior Deputy Inspector of Schools, Palladam, inspected the school. He recorded certain irregularities and recommended the removal of the petitioner from his office. Apparently the District Education Officer was also of the same view. On receipt of the report and recommendations of the Educational authorities the President of the District Board issued his order dated 2nd August, 1955, the relevant portion of which ran:

(3.) THE petitioner applied under Article 226 of the Constitution for the issue of a writ of certiorari to set aside the order of the President dated 2nd August, 1955.