A. THILAKAM Vs. JOINT DIRECTOR/APPELLATE AUTHORITY, ELEMENTARY EDUCATION (AIDED SCHOOLS), DIRECTORATE OF ELEMENTARY EDUCATION, CHENNAI

JUDGEMENT

(1.) The order passed by the 1st respondent dtd. 6/8/2019 read with order dtd. 25/1/2011 issued by the 2nd respondent are sought to be quashed in the present writ petition.

(2.) The writ on hand has been instituted questioning the punishment imposed. The petitioner is working as a Secondary Grade Teacher in the 2nd respondent-School, which is a Government Aided School. The appointment of the petitioner was approved by the competent Educational Authority and the petitioner is working under the management of the 2nd respondent.

(3.) Learned counsel appearing for the petitioner urged this Court by stating that the petitioner was imposed with an order of punishment on certain personal vengeance and extraneous circumstances. Several instances are stated in the affidavit for the purpose of assailing the impugned orders. However, High Court cannot conduct an elaborate enquiry in respect of such disputed facts. Disputed facts are to be adjudicated with reference to the documents and evidences in original.