REGINALD INDIRA Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE Original Application in O.A. No.4589 of 2000 filed before the Tamil Nadu Administrative Tribunal is the present Writ Petition.

(2.) THE petitioner was the Secondary Grade Teacher. He was issued a charge memo dated 15.10.1998 under Rule 17(a) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules by the second respondent. THE second respondent passed the impugned order dated 04.01.1999 in Na.Ka.No.1349/A2/98 imposing the punishment of stoppage of increment for a period of one year with cumulative effect. THEreafter, the petitioner submitted her explanation dated 11.01.1999 denying the charges. THEn, the petitioner filed O.A.No.4589 of 2000 (W.P.No.40720 of 2006) to quash the aforesaid order of the second respondent.

(3.) HEARD the submissions made on either side.