K R JAWAHAR Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) WRIT Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of Certiorari, to call for the records relating to the impugned order of the first respondent in in 19/II/H3-936/RN/0405/ADK dated 20.12.2004 and quash the same. The petitioner has come up with the present writ petition challenging the impugned order of recovery proceedings passed by the first respondent in his proceedings dated 20.12.2004.

(2.) ACCORDING to the petitioner, he was appointed as Higher Grade Teacher on 07.08.1970. He was promoted as Secondary Grade Teacher on 01.09.1986 and further promoted to the post of Head Master on 18.06.2000. He retired from service on 31.10.2003 as Headmaster, Panchayat Union Elementary School, Nallsellipalayam, Kodumudi Block, Erode District.

(3.) HEARD Mr.P.Mohanraj, learned counsel appearing for the petitioner, Mr.S.Udayakumar, learned Additional Central Government Standing Counsel for the first respondent and Mr.N.Senthil Kumar, learned Additional Government Pleader for the second respondent.