L S MAILANATHAN Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE appellant is aggrieved against the order of the learned Single Judge dated 01. 10. 2007 passed in W. P. (MD) No. 10918 of 2006.

(2.) THE appellant preferred the above writ petition challenging the proceedings of the first respondent dated 31. 10. 2006 in Na. Ka. No. 3125/aa 5/04, quash the same and directing the first and second respondents to hand over the service records pertaining to the teaching and non-teaching of the balarangapuram Middle School, Madurai to the appellant.

(3.) THE said order dated 31/10/2006 came to be passed on the appellant's application dated 20/2/2006 and on order dated 09. 10. 2006 passed by this court in WP. No. 2944 of 2006. In the appellant's application dated 20. 02. 2006, the appellant applied for handing over of the Service Records of the teachers and other documents of the School in the better administration of the school to which he claimed to be the Correspondent. The first respondent took note of the various factors such as the conduct of the appellant in having borrowed heavy sums to the extent of Rs. 1. 25 crores from the Banks in the name of the different teachers who worked in the school promising those teachers that though the loans were borrowed in their names, their repayment would be made by the appellant. Ultimately, it is stated that the appellant failed to repay the money and that ten teachers preferred complaint against the appellant before the Commissioner of Police, Madurai.