C NATARAJAN Vs. SOWDAMBIGAI ELEMENTARY AND HIGH SCHOOL

JUDGEMENT

(1.) Both the writ appeals arise out of a common order, dated 12.4.1997, passed in W.P.Nos.2600/1988 and 1147 of 1988 respectively.

(2.) The writ petitioners are the appellants and they are husband and wife and they will be referred to by their names in this judgment.

(3.) Appellant Natarajan originally founded the first respondent school in the year 1963 and the school was upgraded as Middle School and he was working as Secondary Grade Teacher in the school. The management of the school framed nine charges against the appellant in the year 1982 and conducted enquiry. Meanwhile, the appellant filed Writ Petition No.302 of 1983 on the ground that he was not given sufficient opportunity and pursuant to the order passed by this Court, enquiry was conducted from 6.4.1983 to 9.4.1983 and the appellant participated. The school committee held the appellant guilty of the charges and that report was accepted and the third respondent gave approval for terminating the appellant from service and the dismissal order was issued on 25.6.1983 by the first respondent. Appellant Natarajan preferred an appeal before the second respondent and that came to be dismissed. Thereafter, the appellant filed a second appeal before the fourth respondent Tribunal and it confirmed the dismissal order. Challenging the same, the writ petition No.1147/1988 came to be filed by the appellant Natarajan.