X JAYASEELAN Vs. DIRECTOR ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioner is a Secondary Grade Teacher in the fourth respondent school. THE petitioner was placed under suspension by the fourth respondent by an order dated 16.11.2009. THE fourth respondent is a private aided school and it is governed by the Tamil Nadu Private Schools Regulation Act, 1973 (in short "the Act") and the rules framed thereunder.

(2.) THE petitioner has filed the present writ petition to quash the aforesaid order dated 16.11.2009 passed by the fourth respondent.

(3.) HEARD Mr. S.N. Ravichandran, learned counsel for the petitioner Mrs. Lita Srinivasan, learned Government Advocate for the respondents 1 to 3 and Mr. P. Godson Swaminath, learned counsel for the fourth respondent.