A LEO Vs. CAMPION HIGHER SECONDARY SCHOOL

JUDGEMENT

(1.) THE unsuccessful plaintiff before the lower appellate Court has filed the above Second Appeal.

(2.) THE plaintiff filed a suit in O.S. No.279 of 1983 on the file of Sub Court, Tiruchirappalli for declaration that the proceedings commenced by the defendant Management dated 25.6.1982 and ending with 25.10.1982 are vague, ab initio illegal and without jurisdiction.

(3.) THE plaintiff has come forward with the above suit on the basis that the show cause notice containing charges are vague and non supply of documents, as asked for, vitiate the entire proceedings. It is relevant to mention that the plaintiff has not challenged the termination order dated 13.10.1982 which is marked as Ex.B-4, though the plaintiff filed the suit 1.11.1982.