Section 25 in Tamil Nadu Educational Inspection Code
25. Public Servants - suing or threatening to sue Government - Legal position of tenure of appointment.
- Whenever a Government servant threatens to seek redress in a Court of Law in respect of any matter connected with his employment or conditions of service, he may simply be informed that the threatened suit is awaited. If he already exhausted his normal official channels of redress, no disciplinary action need be taken against him for going to a Court. If, however, he goes to a Court before exhausting the normal official channels of redress, disciplinary action can be taken against him. These instructions apply only to cases where the department competent to grant the relief asked for.
