PRAFULLA C.PANT,J. - (1.) Leave granted.
(2.) This appeal is directed against judgment and order dated 26.09.2016, passed by the High Court of judicature at Madras in Writ Appeal No. 427 of 2016, whereby the Writ Appeal is dismissed, affirming the order dated 20.03.2015 of learned Single Judge of the High Court in Writ Petition No. 17838 of 2010.
(3.) Brief facts of the case are that respondent no.1 (writ petitioner) was P.G. Assistant in Biology, with the minority institution run by the appellants. It is pleaded by the appellants that respondent no. 1 disobeyed the orders of the Head Master (appellant no.2) and assaulted him. He not only failed to organize Science Club in the year 2002-2003, but also failed to submit Stock Register for the academic year 2006-2007. It is further alleged that he failed to submit practical notebooks of students of class X1 (in 2007). It is further alleged that in February, 2008 respondent no. 1 declined to hold XII standard Practical Examination. It is also stated that respondent no. 1 did not comply with the instruction of the Head Master to participate in rain water harvest project. On 24.06.2008, respondent no. 1 said to have hurled abuses at the Head Master, and assaulted him.;