T. CHOCKALINGAM PILLAI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari to quash the impugned order dated 6.8.2012 vide which the petitioner is requested, not to interfere with the functioning of the College and has been further warned that in case of interference the management will be forced to take action of criminal trespass.

(2.) THE reason of issuing notice to the petitioner is, that in pursuance of the departmental proceedings held against the petitioner, a penalty of compulsory retirement has been proposed. The proposal of compulsory retirement has been sent for approval under Section 19 of the Tamil Nadu Private Colleges (Regulation) Act, 1976 to the competent authority.

(3.) IT is also contended that the petitioner cannot be placed under suspension for more than four months, therefore, the petitioner cannot be also treated under suspension. Furthermore, petitioner has not been paid his salary.