J JAYARAMAN Vs. DISTRICT ELEMENTARY EDUCATIONAL

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and perused the records.

(2.) THE petitioner was working as a Driver in the third respondent Corporation. He was given an order of dismissal -dated 18.8.2003 on the ground that he had submitted a bogus educational certificate for joining the service. As against the said dismissal, he filed an appeal -dated 26.9.2003 before the third respondent and the said appeal was dismissed by an order dated 03.10.2003. Thereafter, the petitioner filed W.P. No. 29391 of 2003 seeking to challenge the same. The said writ petition was allowed by this Court vide order dated 06.7.2004 and in Paragraph 5 of the said order, liberty was granted to the Corporation to proceed further, if they are so advised, after furnishing a copy of the report sent by the District Educational Officer, Namakkal, second respondent therein. It was thereafter, an explanation was sought for by a memo dated 23.9.2004 after furnishing a copy of the report sent by the first respondent. It is against this order, the present writ petition has been filed.

(3.) SUCH a prayer by the petitioner is wholly unjustified as this Court, in the earlier round of litigation, has specifically given liberty to the Corporation proceed with the enquiry afresh. Anyhow, this Court, by an order dated 05.10.2004, held that no separate order in the injunction petition was necessary. Therefore, the matter came up for further orders. On 10.3.2008, this Court further ordered to implead the school in which the petitioner had undergone the course and obtained the educational certificate. But the petitioner had not impleaded the said school. In any event, the matter was directed to be posted along with the other batch of writ petitions.