CHIEF ENGINEER Vs. K RAMAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is preferred against the judgment of a learned single member (administrative member) of the Tamil Nadu Administrative Tribunal allowing the Original Application filed by the respondent.

(3.) The respondent was a Jeep Driver in the Public Works Department of State of the Timil Nadu. He applied for leave from 1-3-1984 to 31-3-1988 on the ground that he has to look after his ailing mother and his family properties. He was granted earned leave from 1-3-84 to 31-3-84 and leave on loss of pay from 1-4-84 to 31-3-88. Since he did not join duty after expiry of leave, it appears that on 12-11-1988, he was asked to join duty. He reported to duty on 27-11-88 and according to the respondent, he was admitted to duty on 6-12-88.