SECRETARY, BUDDHAR MIDDLE SCHOOL Vs. VANIDESWARI AND ORS

JUDGEMENT

(1.) The Management as well as the delinquent teacher are on appeal before this Court, as against the order passed by the learned single Judge in W.P.(MD)Nos.11602 of 2011 and 8998 of 2011, dated 10.12.2011. W.A.(MD)No.98 of 2012 is filed by the Management and W.A.(MD)No.130 of 2012 is filed by the delinquent teacher.

(2.) For the purpose of convenience, the status as shown in the writ petitions are maintained in this appeal.

(3.) The delinquent teacher is the petitioner in both the writ petitions. W.P.(MD)No.11602 of 2011 was filed for issuance of a writ of certiorari to quash the order of the Secretary, Buddha Middle School, Periyakulam, appointing an Enquiry Officer, by proceedings dated 24.09.2011. W.P.(MD)No.8998 of 2011 is regarding challenge made to the proceedings dated 18.07.2011 sustaining the writ petitioner consequent on certain allegations and pending the enquiry.