P S PAMANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED against the order of dismissal dismissing the petitioner from fourth respondent college, he has filed the above writ petition for quashing the same and also for direction directing the fourth respondent to reinstate him retrospectively and pay the salary and other attendant benefits.

(2.) ACCORDING to the petitioner, he was appointed as Assistant Professor of Tamil by the fourth respondent college on 1.7.1970. He was promoted as the Professor and Head of the Department of Tamil in 4th respondent's college on 1.11.1981. He had put in 14 years of continuous service. It is stated that he had been taking an active part in Madurai Kamarajar University Teachers" Association. The Secretary of the 4th respondent College took up an inimical attitude towards the Association and was particularly severe towards the active members of the said Association, for which he was harassing the members of the Association and putting them to various untold hardships. The fourth respondent has never been a minority institution. It is further stated that the fourth respondent by its proceedings dated 1.4.1984 terminated his services with effect from 3.4.1984. The said termination has been done in contravention of the various provisions of the Private Colleges Regulations Act, 1976. The fourth respondent has not followed the provisions of the Act before resorting to such termination. Aggrieved by the order of the termination, he made several representations to the other respondents, but all proved futile. The appeal preferred to the first respondent was also rejected stating that the appeal cannot be entertained as per the Act. In such circumstance, he has approached this Court by way of the present writ petition.

(3.) IN view of limited submission, namely, with regard to punishment imposed on the petitioner it is unnecessary for me to refer all other factual aspects. The following two charges have been framed against the petitioner: