PALANISAMY Vs. KONGUNADU ARTS AND SCIENCE COLLEGE

JUDGEMENT

(1.) Heard the learned counsel for the appellant as well as the respondents. This writ appeal is filed against the order made in W.P. No. 15382 of 2012, dated 14.8.2012, wherein the appellant has challenged the rejection of request seeking re employment in service from 1.7.2012 to 31.5.2013.

(2.) It is seen from the records that the appellant has submitted an application seeking re-employment and on the date of submitting the application, charge memo was pending, which has resulted in imposing the punishment of censure, by order dated 23.6.2012. Considering the said imposition of censure on 23.6.2012, the order rejecting the request of re-employment was passed on 25.06.2012.

(3.) The contention of the learned counsel appearing for the appellant is that the censure order was put under challenge and therefore the same has not become final.