KRISHNA MIDDLE SCHOOL Vs. CHIEF EDUCATION OFFICER

JUDGEMENT

(1.) THE petitioner has come forward with this petition seeking for the relief of quashing the proceedings of the second respondent dated 04.01.2010 in Mu.Mu.No.0002/A-4/2010.

(2.) THE case of the petitioner is that the petitioner is the correspondent of the Petitioner School, established in the year 1931. THE petitioner was earlier working in the school and thereafter, the School management was transferred in his name, after he has served as a Headmaster of the very same institution.

(3.) MR. M. Venkatachalapathy, learned Senior Counsel for the petitioner contended that the impugned order of making payment of salary directly to the teachers has been passed by the second respondent without issuing any show cause notice and without affording opportunity to the petitioner and as such, the said order was passed in flagrant violation of the principles of natural justice. It is contended that the petitioner has preferred a complaint dated 02.01.2010 wherein it is stated by the petitioner that an untoward incident taken place on 31.12.2009 and at that time, one person by name Saravanan entered into the school premises claiming to be the President of Human Rights Organization and also brought the media people and interviewed certain teachers and they have made allegations against the petitioner and abused him. It is further contended that after preferring the complaint, the impugned order was passed on 04.01.2010. It is also contended that the complaint was preferred against the petitioner with certain ulterior motive and the petitioner is ready to contest the criminal proceedings as he has already obtained anticipatory bail. Therefore, it is contended that the impugned order is liable to be set aside.