G.BHARATHI Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) This writ petition has been filed to quash the order dated 27.11.2019 passed by second respondent in O.Mu.No.5777/A5/2019, further direct respondents 1 and 2 to grant permission to the petitioner to travel to Singapore from 06.12.2019 to 19.01.2020.

(2.) Heard the learned counsel appearing for the petitioner and learned Government Advocate appearing for the respondents.

(3.) Quoting the pendency of disciplinary proceedings against the petitioner, for issuance of No Objection Certification for the purpose of leaving the Country between the period from 06.12.2019 to 19.01.2020, the impugned order dated 27.11.2019 has been passed. It is seen that in connection with the petitioner's participation in the strike called for by the Federation of JACTO GEO, a charge memo has been issued on 30.01.2019. Thereafter, there is no progress in the disciplinary proceedings.