G.ARUNKUMAR Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The order of suspension dated 07.03.2019 issued by the second respondent placing the writ petitioner under suspension is sought to be quashed.

(2.) The order of suspension impugned states that the writ petitioner has indulged in personal unwanted argument, disturbing office function and used filthy words on Thiru.P.Kuppusamy, Additional Project Director " II, Samagraha Shiksha as reported in the references cited, which is unbecoming nature of Headmaster. Accordingly, the disciplinary proceeding against the writ petitioner was initiated. The writ petitioner was earlier placed under suspension in proceedings dated 22.11.2017 on the ground that it was necessitated in the public interest to place the writ petitioner under the suspension and it is further stated that the reason for suspension cannot be furnished in the larger public interest.

(3.) Pursuant to the order of suspension earlier issued in proceedings dated 22.11.2017, a charge memo dated 18.12.2017 was issued against the writ petitioner under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. The charges against the writ petitioner is extracted hereunder:-