- (1.)These writ petitions are filed challenging the charge memo issued to the petitioners. The petitioners are teachers in the polytechnic college functioning under the Institute of Road Transport, a registered society created for the purpose of educating the children of the staffs of the State Transport Corporation.
(2.)The Charges under Rule 17 (a) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules and Rules 20(1), 20(2)(1) and 20(3) of the Tamil Nadu Fundamental Rules, framed against the writ petitioners, are as follows:
"(i) ..... failed to maintain absolute integrity and devotion to duty and has done everything which is/are unbecoming members of the service.

(ii) ..... has/have failed to ensure duty integrity and devotion to duty among students.

(iii) ..... failed to perform the task assigned to him/her/them."

(3.)The case of the petitioners is that as the pass percentage of the Institute had gone down, fixing the liability on the petitioners, a charge memo was issued to the petitioners. The petitioners in reply had submitted that the syllabus was very tough, that the students who failed in the examinations did not attend the special classes regularly and that the key answers to the same questions were different in different Institutes. However, without considering the exact reply, the 4th respondent has on his own imagined and quoted a reply which was not furnished by the petitioners and has framed these baseless and vague charges. Aggrieved over the same, these writ petitions have been filed.