R. RAJESH EBENEZER Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE petitioner is presently working as a Secondary Grade Teacher in Panchayat Union Elementary School at Ponnalnatham Panchayat Union Primary School, Shoolagiri, Krishnagiri District. The second respondent by his proceedings in Na.Ka.No.413/A3/2014 dated 13.02.2014, has issued a charge memorandum under Rule 17(b) of the Tamil Nadu Civil Services (Discipline & Appeal) Rules framing as many as two charges. The petitioner challenges the same before this Court.

(2.) THIS writ petition has come up today for admission. Mr. R.Rajeswaran, learned Special Government Pleader takes notice for the respondents. By consent of both parties, the writ petition itself is taken up for final disposal.

(3.) THOUGH , several grounds have been raised in the writ petition, the learned counsel for the petitioner would mainly focus her arguments on two grounds. Namely, the charges are very vague and it do not contain the basic requirements like date, time, place and the other details in respect of the alleged occurrence which is the foundation for the charges. The second ground of attack made by the learned counsel for the petitioner is that though, in the charge memorandum as many as five documents have been cited, copies of those documents have not been furnished and that the statements, if any, recorded from the four witnesses cited also have not been furnished to the petitioner.