DIRECTOR OF TECHNICAL EDUCATION Vs. G VINCENT MICHAEL

JUDGEMENT

(1.) THESE Writ Petitions are filed challenging the common order dated 16. 10. 1998 passed by the Tamil Nadu Administrative Tribunal in O. A. Nos. 1348 of 1990 and 3896 of 1991.

(2.) THE case of the applicant/the first respondent herein is that he was working as Associate lecturer (Upgraded) in the Tamil Nadu Polytechnic, Madurai. He went on leave from 1. 11. 986 to 5. 6. 1988 and rejoined duty on 6. 6. 1988 and applied for voluntary retirement and again went on leave from 7. 6. 1988. THE second respondent initiated disciplinary proceedings against him, since he applied for leave, it causes administrative inconvenience and affect students classes. THE applicant replied that inasmuch as he had already submitted his application for voluntary retirement, the question of departmental proceedings does not arise and requested the second respondent to drop the charges. But the enquiry was conducted and on the basis of the enquiry report, he was removed from service, against which he filed O. A. No. 3896 of 1991 before the Tamil nad u Administrative Tribunal and he also filed O. A. No. 1348 of 1990 for a direction to settle the different spells of leave and pay arrears of his salary and also to issue a certificate regarding his qualifying service.