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.) I have heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents and I have also perused the records carefully.