S. AROCKIAM Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) These appeals by the writ petitioner as well as the Management are directed against the order, dated 02.07.2015, made in W.P.(MD) No.165 of 2008, which was filed to quash the order of the Correspondent, R.C.Middle School/third respondent in W.A.(MD) No.1206 of 2015, dated 20.12.2007, by which the appellant, who was working as a Secondary Grade Teacher in R.C. Middle School, Melakavanoor, Paramakudi Taluk, was dismissed from service. In this Judgment, the writ petitioner shall be referred as "the appellant" and the appellant - School shall be referred as "the Management".

(2.) The charge proceedings, which were initiated against the appellant pertain to certain events, which had taken place when he was discharging his duties as a Part-Time Clerk in a Co-operative Society called as "Alankaramadha Teachers Thrift & Credit Society Ltd., Paramakudi, to which post he was appointed by the Management. In other words, the order of dismissal from service did not pertain to any allegation in the discharge of the appellant's duties as a Secondary Grade Teacher.

(3.) The facts, which are necessary for the disposal of this appeal are as hereunder: