C GOVINDASAMY Vs. PRINCIPAL INCHARGE

JUDGEMENT

(1.) THE writ petition is filed against the order of the 1R dated 15.3.2010 made in memo No.1907/P/06 to quash the same and to direct the respondents to allow the petitioner to continue in service with all benefits as per earlier order dated 20.10.2009.

(2.) THE brief facts which are relevant herein are :

(3.) I have heard the rival submissions made on both sides.