M. THIRUVALLUVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition has been filed by a former P.A.to the District Elementary Educational Officer, Orathanadu challenging the imposition of punishment of compulsory retirement.

(2.) The writ petitioner herein was issued with a charge memo by the third respondent on 20/6/2019 under Rule 17(b) of Tamil Nadu Civil Services (Discipline and Appeal) Rules. A perusal of the said charge memo reveals that the petitioner while he was working as P.A. to the District Elementary Educational Officer, Vorathanadu had relied upon two orders of the Director of Elementary Education dtd. 7/4/2017 and 10/4/2017 and has proceeded to grant approval to the Secondary Grade Teachers who have not completed Child Psychology Training. Those two orders of the Director of Elementary Education are bogus orders. The writ petitioner has not taken care to verify the same from the Directorate and he has placed the files before the Superintendent and in turn he had placed the same before the District Elementary Education Officer who had cleared the files.

(3.) In view of the above said approval, the Government has incurred a huge financial loss of Rs.1,23,35,085.00. In view of the above said misconduct, the writ petitioner has violated Rule 20 of Tamil Nadu Government Servants Conduct Rules.