M. SIVAKUMAR Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned proceedings of the 3rd respondent in Na.Ka.No.3228/A7/2018, dtd. 19/2/2021, wherein the petitioner has been imposed with a punishment of two years increment cut with cumulative effect.

(2.) The case of the petitioner is that he was appointed as a Secondary Grade Assistant Teacher in the year 2004. In the year 2013, he was transferred and posted in the Panchayat Union Middle School. While working in this School, a complaint came to be given against the petitioner before the District Elementary Educational Officer, Dharmapuri, who has now been designated as District Educational Officer viz., the 3rd respondent in this writ petition.

(3.) Based on the above complaint, the petitioner was placed under suspension by an order dtd. 2/4/2018. Subsequently, a charge memo came to be issued through proceedings dtd. 18/1/2018 and three charges were framed against the petitioner. The charge memo was issued under Rule 17(a) of the Tamil Nadu Civil Services [Discipline and Appeal] Rules (hereinafter referred as "the Rules").