JOSEPH DURAIRAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.A.No.728 of 2009 is filed challenging the order dated 6.2.2008 passed by a learned Single Judge in W.P.No.9628 of 2006

(2.) THE above said Writ Petition has been challenging the order dated 24.7.2002 whereby invoking Rule 36(1)(c) of the Fundamental Rules, the Appellant/Writ Petitioner who was working as a Middle School Headmaster, was not permitted to retire on reaching the age of superannuation, but, retained in service until enquiry into the grave charges contemplated pending against him were concluded.

(3.) CONT.P.No.230 of 2007 is filed by the Petitioner in W.P.No.9517 of 2006 for the wilful disobedience of the order dated 18.10.2006 passed in the said Writ Petition.