K. ALAGU SUNDARAM Vs. DIRECTOR OF COLLEGIATE

JUDGEMENT

(1.) THESE writ petitions were filed by three persons seeking to challenge the identical order, dated 29.06.2012, passed by the 2nd respondent viz., Joint Director of Collegiate Education, Madurai Region, Madurai.

(2.) THESE writ petitions were admitted on 06.07.0212. Pending the writ petitions, interim stay was granted initially for a period of four weeks. Aggrieved by the grant of interim stay, the 2nd respondent has filed vacate stay petitions in M.P.(MD).Nos.2, 3 & 2 of 2012 respectively, together with supporting counter affidavit, dated 13.07.2012. The petitioners had also filed petitions for impleading the Educational Agency and College as R4 & R5 and they were ordered to be impleaded by an order dated 24.08.012.

(3.) IT is seen from the records that in the impugned order dated 29.06.2012, the 2nd respondent stated that when he came to the college for conducting an inspection, the Principal (In-charge) did not start the admission process for the year 2012 and despite the advice being given for restoring the service of Mr.N.Kanna, who is the College hostel staff, the same was not implemented and a telegram was received stating that the Principal (In-charge) was frequently going abroad and the complaint given by the President of the mother unit of Yadava College, dated 01.04.2012 was also enclosed and therefore, he was asked to give explanation. By another order dated 29.06.2012, the Principal (in-charge) K.Alagu Sundaram (petitioner in W.P.(MD).No.8959/2012) was placed under suspension in view of the Criminal case pending against him in Cr.No.95/12 under Section 409, 420 IPC. Pursuant to the order of suspension, he was also directed to handover the charge to the Assistant Professor & Head of the Department (History) Dr.K.Jeyabalan.