R ELUMALAI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) PRAYER in these writ petitions is to quash the order of suspension dated 23. 11. 2005 passed by the second respondent herein on the allegation that the petitioners misbehaved with the students, while they accompany the students for a tour on 18. 11. 2005. The gist of the allegations are that,

(2.) THE allegations against the petitioners, who are all Teachers, are very serious in nature. Students are sent to Schools by parents with the fond hope that they will be taught morality and ethics, apart from education. Teachers shall be the role-model to the students, who are spending most of their times in schools. Instead of teaching good behaviour, it is unfortunate that the petitioners have been accused of misbehaviour with their own students. Hence the suspension order is legal and valid.

(3.) THE learned Senior Counsel appearing for the petitioners submitted that for the charge memo, the petitioners will submit their explanation on or before 31. 03. 2006 and the Department may be directed to conduct enquiry and finalise the Disciplinary Proceedings within a stipulated time.