P KARTHIKEYAN Vs. S ANANTHANARAYANAN

JUDGEMENT

(1.) Mr.P.Karthikeyan, the complainant, the petitioner herein has preferred this revision before this Court, against the order of the First Additional Sessions Judge, Pondicherry in Crl.R.P.No. 1 of 1989, dated 10-10-1989, reversing the order of the Sub-Divisional Judicial Magistrate, Pondicherry, passed in C.C. No. 263 of 1988, dated 28-10-1988.

(2.) The petitioner was working as a Post-Graduate Teacher in Vivekananda Government Boys Higher Secondary School, Villianur, Pondicherry. The respondent Ananthanarayanan, was the Principal of the said school. By a Memorandum dated 28-1-1986, a charge-sheet was issued to the complainant, and an enquiry was conducted against him. The Enquiry Officer, after finishing the enquiry, submitted a report to the respondent/Principal, who was the Disciplinary Authority for taking appropriate action. The respondent being the disciplinary authority, accepted the finding given in the Enquiry Report and ordered compulsory retirement of the complainant/petitioner from service.

(3.) On 4-5-1987, the said communication was sent to the complainant by registered post. On receipt of this order, the complainant filed an appeal against the said order. In the mean time, the respondent/principal published the said order of compulsory retirement, in the Official Gazette dated 4-8-1987.