SECRETARY Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 19. 4. 2000.

(2.) HEARD the learned counsel for the parties.

(3.) THE writ petitioner was a teacher in Vallalar Gurukulam Higher Secondary School, Vadalur. He was implicated in a criminal case and suspended on account of that criminal case. However, admittedly, no departmental proceeding was instituted against him nor any departmental charge memo served on him. The only proceeding against him was the criminal case.