C.SHALINI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned proceedings of the third respondent dtd. 13/9/2022, under which, the third respondent had stated that they will be stopping the grant-in-aid towards the salary of the petitioner from September 2022 onwards due to non-submission of the required documents by the fourth respondent School.

(2.) The petitioner has challenged the impugned order on the following grounds:-

(3.) Learned counsel for the petitioner drew the attention of this Court to the impugned order and would submit that the petitioner has been working in the fourth respondent school for the past 12 years and has been paid government salary ever since her appointment. However, arbitrarily, due to a typographical mistake committed earlier, the third respondent, under the impugned order, even without issuing any show cause notice to the petitioner, has threatened stoppage of payment of salary to the petitioner. She would also submit that earlier since a letter was sent by the third respondent to the fourth respondent's School calling for particulars relating to the petitioner's educational qualification, the petitioner had filed a writ petition in WP No.25355 of 2022 seeking for a Mandamus directing the respondents not to take any adverse action against the petitioner in the services of the fourth respondent school pursuant to the letter of the third respondent in Proceedings Na.Ka.No.1699/A2/2022 dtd. 12/7/2022. However, according to the petitioner, despite pendency of the writ petition, the impugned communication has been issued arbitrarily and illegally.