SIR M VENKATA SUBBA RAO MATRICULATION HIGHER SECONDARY SCHOOL STAFF ASSOCIATION Vs. SIR M VENKATA SUBBA RAO MATRICULATION HIGHER SECONDARY SCHOOL

JUDGEMENT

(1.) IN this writ petition, the Staff Association of Sir M. Venkata Subba Rao Matriculation Higher Secondary School, represented by its Secretary Has prayed for the issue of a writ of certiorari catling for the records relating to the order dated 9.6.1999 passed by the respondent ordering for a levy of penalty of Rs. 25/- per day from teachers for not adhering to Dress, Code and recovery of the penalty, from the salary of the teachers and quash the same Heard Mr. K. Chandru, learned Senior Counsel appearing for Mr. D. Hari Paranthaman.

(2.) THE Madras Seva Sadan is a registered Society running five schools in Chennai. THE respondent is one of the five schools, which is located at T. Nagar. THE respondent school is run on Matriculation Pattern and it has also an Higher Secondary Wing. In all about 1400 students are studying in the school. THEre are 58 teachers and 11 non teaching staff working in the said school. THE school is making enormous profits since it is a Higher Secondary School and affiliated to Tamil Nadu State Board of Higher Secondary Education.

(3.) ONCE again, the respondent by a notice dated 19.6.1999, brought to the notice of the teaching staff, the requirement to follow the Dress Code, warned against the tendency to flout the modified Dress Code by some of the staff members and also added that in case of violation, a sum of Rs. 25/- will be levied as penalty for each day to such of those teachers who are not adhering to the Dress Code. The said notice dated 9.6.1999 reads thus:-