LAWS(CHH)-2011-7-107

S AKBAR ALI Vs. DIRECTOR OF SCHOOL EDUCATION

Decided On July 07, 2011
S Akbar Ali Appellant
V/S
DIRECTOR OF SCHOOL EDUCATION Respondents

JUDGEMENT

(1.) The petitioner prays for the issuance of a Writ in the nature of Certiorari, to quash the order dated 7.8.2005 ordering dismissal of the petitioner, on the ground of misconduct.

(2.) The petitioner had joined as B.T.Assistant(History) in Hajee B.Syed Mohammed Higher Secondary School, Virudhunagar on 06.11.1978 and works there till 19.07.1979. Thereafter, he was appointed in the Ilayankudi Higher Secondary School on 04.06.1987 as Tamil Pandit. The petitioenr is possessing the qualification of M.A(Tamil). The petitioner thereafter acquired the qualification of M.Phil in the year 1977.

(3.) The petitioner was awarded Selection Grade on 07.08.1989, which entitle him to special grade on 07.08.1999.