RAMAKRISHNA MISSION VIDYALAYA COLLEGE OF EDUCATION Vs. DIRECTOR DIRECTORATE OF COLLEGE EDUCATION CHENNAI

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order passed by the first respondent dated 28.10.2009 and consequently direct the first respondent to grant approval for the proposal of imposing punishment of dismissal from service of the third respondent on the basis of the proven charges.

(2.) THE brief facts necessary for disposal of the writ petition are as follows:

(3.) THE issues arise for consideration are, (a)Whether the order passed by the first respondent in refusing to approve the prior permission/approval to terminate the third respondent is justified or not " And (b)Whether the matter can be remanded to the first respondent if ultimately the finding is not found acceptable, leaving the matters to be considered afresh"