J. TAMILRAJAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The petitioner questions the impugned charge memo dtd. 21/10/2022 issued by the fifth respondent herein. The petitioner's counsel reiterated all the contentions set out in the affidavit filed in support of the writ petition and called upon this Court to quash the impugned charge memo and grant relief as prayed for.

(2.) The fifth respondent has filed a detailed counter affidavit and the learned Senior Counsel appearing for the management took me through its contents and pressed for dismissal of the writ petition.

(3.) The learned Additional Government Pleader submitted that the stand of the department has been made clear and that therefore this Court can pass an appropriate order on that basis.