N MAHADEVAN Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) THIS writ petition is filed for a direction against the proceedings of the 3rd respondent dated 1. 6. 06 and 12. 09. 2006.

(2.) THE case of the petitioner is that while he was working in the 3rd respondent school, certain charges were leveled against him to the effect that he was involved in sexual assault against the students in physics laboratory and it was based on the said charges to which the petitioner has already given his explanation, the enquiry was conducted. It is seen that throughout the enquiry, the petitioner has participated and ultimately, the enquiry officer's report has been furnished.

(3.) AS it is seen from the enquiry report dated 12. 9. 2006, which is also impugned in the proceedings, the enquiry officer, viz. , the 3rd respondent has found that the petitioner was involved in the said charges which is unbecoming of a teacher. It was in those circumstances, the enquiry officer's report has been submitted, based on which the show cause notice has been issued calling upon the petitioner to give his explanation about the proposed punishment of dismissal from service. It is at this stage, the petitioner has approached this Court.