B.STALIN Vs. BLOCK EDUCATIONAL OFFICER

JUDGEMENT

(1.) The matter is taken up through web hearing.

(2.) The writ petition is filed with the following prayer:

(3.) The petitioner was appointed as a B.T. Assistant in the Panchayat Union Middle School, Tulukampalayam, K.Paramathi Block, Karur District. He was placed under suspension on 29.01.2019, under the provisions of the Tamil Nadu Civil Services (Discipline & Appeal) Rules, pending issuance of charge memorandum against him. Thereafter, on 27.02.2019 a charge memorandum was issued for certain acts of misconduct of the petitioner. According to the petitioner, he has been asking for furnishing of certain documents in order to defend himself and in that regard protracted correspondence has been going on between him and the administration. In any event, eventually it happened that the charge memorandum issued as early as on 27.02.2019 has not progressed at all, as claimed by the petitioner herein. Therefore, the petitioner is before this Court seeking a direction to complete the enquiry in pursuance of the charge memorandum dated 27.02.2019.