DR S CHING CHYANG CHING Vs. REGISTRAR, TAMIL NADU ADMINISTRATIVE TRIBUNAL AND THE DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) Heard the arguments of the petitioner, who appeared in person, and Mr. S. Rajasekar, learned Additional Government Pleader (Education) representing the official respondents and have perused the records.

(2.) The petitioner in all these writ petitions is the same person who was appearing in person. When the first batch of cases was listed, it was heard on 21.02.2008. Thereafter, the petitioner mentioned the pendency of some other writ petitions and they were directed to be listed on 26.02.2008. The petitioner was also heard on that day. Subsequently, when orders were reserved in both batches of cases, the petitioner sent a telegram to this Court and requested that judgment should not be pronounced for a period of three weeks and prayed for an adjournment. Such a conduct on the part of the petitioner is highly reprehensible and he should desist from sending such telegrams to the Judges of this Court by giving directions to the Court as to when judgments are to be pronounced.

(3.) The petitioner was working in the Education Department and belonged to the Tamil Nadu Education Subordinate Service. His original name was Chandrasekaran and subsequently, by a Gazette Notification, he had changed his name as Ching Chyang Ching. Subsequently, he added a prefix to his name and started calling himself as Dr. Ching Chyang Ching. When questioned as to where he got the Degree, he frankly conceded that he was practising a new system of medicine.