LAWS(MAD)-1997-12-157

P. ELANGOVAN Vs. THE JOINT DIRECTOR OF SCHOOL EDUCATION (HIGHER SECONDARY), OFFICE OF THE DIRECTOR OF SCHOOL EDUCATION AND ANR.

Decided On December 18, 1997
P. Elangovan Appellant
V/S
The Joint Director Of School Education (Higher Secondary), Office Of The Director Of School Education And Anr. Respondents

JUDGEMENT

(1.) This writ petition has been filed by the writ petitioner invoking Article 226 of the Constitution of India seeking for a writ of certiorarified mandamus to call for the records relating to the order of the second respondent dated 30.5.1995 and the consequential order of the 1st respondent in proceedings Na.Ka.No.93842/W26/95, dated 19.2.96 and to quash the same and consequently direct the respondents to reinstate the petitioner into service with all backwages and other attendant benefits.

(2.) The writ petitioner has filed an affidavit in support of the writ petition wherein he has stated all the facts and circumstances which compelled him to file the present writ petition. The 2nd respondent school management has also filed a counter affidavit rebutting all the material allegations levelled against them one after the another and requested this Court to dismiss the writ petition for want of merits.

(3.) I have heard the arguments advanced by Mr. K.M. Vijayan, learned senior counsel appearing for the petitioner, that of Mr. S. Gopinathan, learned Government Advocate (Writs) on behalf of the Government and also that of Mr. C. Chinnasamy, learned senior counsel for the 2nd respondent management. I have also gone through the entire material documents available on record in the form typed set together with the contents of the affidavit and counter -affidavit.