T.PRAKASH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Writ Petition is filed for issuance of a Writ of Certiorarifed Mandamus calling for the entire records connected to initiating the Disciplinary Proceedings against the Petitioner herein under Rule 17(b) of the Tamil Nadu Civil Service (Discipline and Appeal) Rules 1955 as per the 4th Respondents proceeding in Na.Ka.No. 406/A2/2018 dated 07.09.2019 and quash the same and direct the respondents 1 to 4 herein to transfer the petitioner herein as the Head Master of the Panchayat Union Middle School Kathiripatti Kolathur Union Salem District.

(2.) Heard both sides and perused the records. By consent, the writ petition is taken up for final disposal

(3.) The case of the petitioner is that the petitioner joined the services of Government of Tamil Nadu B.T. Assistant in the Panchayat Union Middle School, Nagampathi in the year 2005 and got promoted and posted as Head Master of the Panchayat Union Middle School at Nagampathi on 18.06.2014 and then transfer to Kathiripatti in Kolathur Panchayat Union on 17.08.2015 from which date onwards he was serving as Head Master of the said school. While he was in service, based on certain allegations made by a lady teacher working in the school namely Amudha, the 4th respondent falsely initiated a Disciplinary Proceedings against the petitioner and issued Charge Memo on 07.09.2019 under Rule 17(b) of the Tamil Nadu Civil Service (Discipline and Appeal) Rules, 1955. Challenging the same, the present Writ Petition is filed.