A SUNDARARAJ Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THIS writ petition has been preferred under Article 226 of the Constitution of India praying for the issue of a writ of certiorarified mandamus to call for the records relating to the order of the Director of School Education, Chennai-6 in the reference number NA.Ka.121548/c3/96, dated 25.11.96 and the order of the District Adult Education Officer, Vridhunagar in Na.Ka.No,483/2/96, dated 17.7.1997 and to call for the records relating to the order of the first respondent dated 29.10.1997 issued in Ref.No.Na.No.142681/C4/97 and to quash the same and to further direct the respondents to permit the applicant to continue in service on reemployment basis upto 31.5.1998.) Heard both sides

(2.) THE petitioner has filed O.A.No,9019 of 1997, seeking to challenge the orders of the first respondent, dated 25.11.1996 and 29.10.1997 and the order of the second respondent, dated 17.7.1997.

(3.) SINCE he refused to permit the Assistant D.Ramachandran to join duty, the period from 28.10.94 till 8.3.95 was treated as a compulsory leave and the Government was forced to incur extra expenditure. Therefore, the first respondent, by an order dated 25.11.96 directed a recovery of a sum of Rs.15278/- and the petitioner was directed to make good the amount being the loss caused to the Government. It is this order, which forms first portion of the order challenged in the O.A. filed by the petitioner. In fact, the petitioner had filed a review petition which was also rejected by the first respondent by an order, dated 31.5.97.