S.MANIVANNAN Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) Since the facts and circumstances and the prayer sought for in these Writ Petitions are one and the same, they are taken up together for final disposal.

(2.) These Writ Petitions have been filed by the respective petitioners, challenging the charge memos issued against them, in and by which, disciplinary proceedings have been initiated under Rule 17(b) of Tamil Nadu Civil Service (Discipline and Appeal) Rules.

(3.) Heard both sides.