KURIAN,J. - (1.) The appellant is before this Court challenging the order dated 13.06.2008 passed by the High Court of Judicature at Madras in W.P. No. 38815 of 2006.
(2.) The appellant had approached the Central Administrative Tribunal (in short, "CAT") challenging his termination by the respondent dated 13.06.2003. The appellant started his service in 05.06.1989 as a Teacher in Navodaya Vidyalaya School. In 1998, he became the Vice-Principal of the school. From 2001 onwards, he was serving as the Principal of the school.
(3.) On allegations pertaining to sexual harassment of a student of Class X, he was put under suspension on 18.12.2002 and after conducting an inquiry by a three-Member Committee, he was dismissed from service by an order dated 13.06.2003. The CAT set aside the order of termination and directed reinstatement of the appellant with back wages. That order was challenged by the respondent before the High Court. The High Court set aside the order passed by the CAT and upheld the order of termination. Thus aggrieved, the appellant is before this Court by way of special leave.;