V V MOHANRAJ Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) Petitioners are the Manager and Headmaster of an aided school. They impugn orders passed by the Director of Public Instruction and the Government. These orders are based on a Super Check Inspection conducted. It was found that the staff fixation order was issued based on a bogus admission for the purpose of creating a post and therefore, the petitioners shall be proceeded for recovery of the loss suffered by the State.

(2.) The Super Check Officer conducted an inspection on 27.7.2007. The students were found absent. The petitioners gave an explanation that they were absent on account of ailment. Thereafter, again inspection was conducted on 201.2008. The same number of students were found absent. In such circumstances, it was concluded that admissions were bogus. The inspection report indicates that the above admissions were bogus, it was the bounden duty of the petitioners to establish otherwise. In the absence of any other evidence, the Director of Public Instructions and the Government was justified in revising staff fixation order and recovering the loss suffered by the State from the petitioners. Therefore, there is no merit in this writ petition.