R. LLAVENIL Vs. DISTRICT ELEMENTARY AND ORS.

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal at the admission stage itself.

(2.) Facts in nutshell: - -

(3.) Mr. C. Selvaraj, learned Senior counsel appearing for the petitioner would submit that the petitioner was appointed as Secondary Grade Teacher where the wife of Correspondent/Secretary of the school is functioning as Headmistress and she always entrusted her work for preparation of monthly returns to the petitioner. In this regard, there was misunderstanding between the Correspondent/Secretary and the petitioner. So, the Correspondent/Secretary took it as a prestige issue and threatened the petitioner with dire consequences. While so, on 03.05.2015 when the petitioner was in Bazaar street, the Correspondent/Secretary abused him in unparliamentary words and at that time, the petitioner's father and brother came there and questioned him. The wordy altercation snow balled, resulting in registration of the criminal case.