R KASI Vs. SCHOOL COMMITTEE

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ of Mandamus to direct the first and second respondents to consider the petitioner's representation, dated 27.2.2006, relating to the payment of arrears of salary to the petitioner, from 1.8.1998 to 27.1.2002, along with the other monetary benefits.

(2.) IT has been submitted that certain disciplinary proceedings had been initiated against the petitioner based on some charges levelled against him by the first respondent School Committee. After the petitioner had moved this Court by way of a writ petition, challenging the proceedings initiated against him, the authorities of School had been directed to permit him to join in duty in the said school. However, the petitioner was not permitted to do so and he had not been paid the arrears of salaries due to him, from 1.8.1998 to 27.1.2002, along with the other monetary benefits, in spite of his several representations. In such circumstances, the petitioner had preferred the present writ petition, under Article 226 of the Constitution of India.

(3.) IN view of the submissions made by the petitioner, as well as the respondents, the petitioner is permitted to submit a detailed representation to the Secretary of the School Committee of General Cariappa School, Saligramam, Chennai, the first respondent herein. On receipt of the said representation, the first respondent is to forward the same to the District Educational Officer, Chennai South, Chennai, the third respondent herein, within a period of one week thereafter. On receipt of a copy of the representation submitted by the petitioner the third respondent shall pass appropriate orders thereon, on merits and in accordance with law, within a period of eight weeks thereafter. The writ petition stands disposed of, with the above directions. No costs.