V SUBRAMANIAN Vs. CHIEF EDUCATIONAL OFFICER CUDDALORE

JUDGEMENT

(1.) HEARD both sides.

(2.) BOTH the writ petitions are filed by one and the same person. The first writ petition in W.P.No.21287 of 2010 is filed by the petitioner, who is working as a Post Graduate Assistant in the third respondent school challenging the order dated 04.09.2010, wherein and by which, the third respondent had placed him under suspension in public interest and also for conducting an enquiry into the charges levelled against him. The third respondent had also been cited as the fourth respondent in his individual capacity and certain malafides are attributed to him.

(3.) ON behalf of the third and fourth respondent, a counter affidavit was filed on 09.02.2011. In that counter affidavit, it is claimed that the suspension was necessitated in view of the grave charges leveled against the petitioner and the school committee had authorised the fourth respondent to proceed to conduct the enquiry and in the light of the said authorisation, the proceedings initiated by him is in accordance with law.