P PONNAN Vs. SUPERINTENDENT BORSTOL SCHOOL

JUDGEMENT

(1.) HEARD the submissions made by Mr. R.Singaravelan learned counsel for the petitioner and Mrs. C.K.Vishnu Priya, Additional Government Pleader for the respondent.

(2.) THE petitioner was appointed to the post of Grade II Warder in the year 1965. He did not possess the required educational qualification namely VIII standard. THErefore, the Government passed G.O.Ms.No.1313, Home Dept., dated 05.06.1987, relaxing the educational qualification so as to enable the petitioner being regularised in the post of Warder Grade II.

(3.) THE main contention of the petitioner is that the impugned charge memo is without jurisdiction. Once the petitioner has retired from service, the respondent cannot invoke Tamilnadu Civil Services (Discipline and Appeal) Rules against him.