S VASANTH KUMAR Vs. DIRECTOR OF TECHNICAL EDUCATION; VICE CHAIRMAN AND CORRESPONDENT, THIAGARAJAR COLLEGE OF ENGINEERING; T KANNAN, VICE CHAIRMAN AND CORRESPONDENT, THIAGARAJAR COLLEGE OF ENGINEERING

JUDGEMENT

(1.) The petitioner, Lecturer in Thiagarajar College of Engineering, Madurai seeks for the issuance of a Writ of Certiorarified Mandamus calling for the records relating to the order of the second respondent dated 1.4.2003, quash the same and to direct the respondents to confer all the consequential benefits to the petitioner.

(2.) The petitioner is a Lecturer in the second respondent college. Aggrieved against the impugned charge memo,the petitioner has approached this Court. The following are the charges framed against the petitioner.

(3.) Aggrieved by the framing of the charges, the petitioner has approached this Court. Learned Counsel for the petitioner raised the following three contentions before this Court as against impugned charge memo.