X M LADISLAUS Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The Petitioner has approached this Court, with a prayer for issuance of a writ, in the nature certiorari, for quashing the order, dated 03.09.2001 passed by the Director of School Education, Chennai, as also the order passed by the first Respondent, dated 21.10.2005, with a consequential prayer, for directing the Respondents to pay all service and monetary benefits to the Petitioner.

(2.) The case of the Petitioner as set up, in the affidavit is, that his wife was selected for appointment to the post of 'High School Assistant' in the Infant Jesus High School, Mulagumoodu. She joined the service on 1st June 1966. The wife of the Petitioner went on leave, but thereafter absented herself from duty. She was terminated from service on 5.03.1981.

(3.) The case of the Petitioner that the services of his wife were terminated for absence without leave, without any other allegation. It was, therefore, necessary for the Respondents to serve charge memo and hold enquiry for the alleged misconduct, but this procedure was not followed.