RUKMANI DEVI Vs. DIRECTOR DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE prayer in this writ petition is to quash the order dated 09. 01. 2006 with a direction to the second respondent to pay the salary due to the petitioner from 01. 02. 1998 to 31. 08. 1999.

(2.) THE petitioner worked as Secondary Grade Teacher in Backiyalakshmi Elementary School, Chokkalingapuram, Chekkarakudi Post, Karungulam,tuticorin District and there was enmity between the petitioner and the school Headmaster, namely Selvaraj. The petitioner was suspended by an order dated 14. 12. 1992 with effect from 17. 12. 1992. Charges have framed and enquiry was conducted and thereafter, the petitioner was terminated from the service.

(3.) THE said order of termination was challenged in W. P. No. 3215/1994 and this Court directed the respondent to dispose of the representation submitted by the petitioner on 28. 02. 1994. On 21. 04. 1994, the second respondent passed an order directing reinstatement of the petitioner with full backwages. The petitioner, having not been reinstated, filed W. P. No. 10311/1994 and prayed for issuance of a writ of mandamus to implement the second respondent's order dated 21. 04. 1994. The learned single Judge of this Court dismissed the writ petition, as against which the petitioner filed W. A. No. 445/1995 and a Division Bench of this Court allowed the Writ Appeal on 26. 05. 1995 with a cost of Rs. 1000/- to be paid by the third respondent. Paragraph 11 of the judgment is extracted here under for proper appreciation.