M SASIKUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner is one and the same person in both the writ petitions. THE petitioner had earlier filed a writ petition, being W.P.No.31256 of 2006, challenging the order dated 28.07.1997 and after setting aside the same, sought for a direction to regularise his service.

(2.) THE petitioner had passed IX standard. In view of the death of his father K.Madanagopal,who was working as an Office Assistant in the Central Survey Office, he applied for an appointment under compassionate ground. He was given the post of Office Assistant by an order dated 11.10.1991. He also joined service as Office Assistant on 15.10.1991 and his services were regularised from 16.10.1991.

(3.) THEREFORE, the Joint Director of Survey by an order dated 28.07.1997 reverted the petitioner from the post of Draftsman to that of Office Assistant. Hence, the petitioner filed the above said writ petition. This Court by an order dated 09.06.2009 set aside the order, since such an order of reversion was passed without due notice to the petitioner. However, liberty was given to the respondents to pass appropriate orders after due notice to the petitioner.