M LAKSHMANAPERUMAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD Mr.L.Chandrakumar, learned counsel appearing for the petitioner and Mr.R.Murali, learned Government Advocate appearing for the respondents.

(2.) THE petitioner filed O.A.No.5750 of 2000 before the Tamil Nadu Administrative Tribunal, seeking to set aside G.O.Ms.No.261 Agriculture Department dated 13.07.2000 and after setting aside the same seeks for a direction to regularise his services in the post of Junior Draughting Officer with effect from 09.05.1996 and extend all benefits.

(3.) DURING the pendency of the Original Application, a reply affidavit was filed by the respondents dated 28.08.2002. The applicant was selected through Employment Exchange for being appointed in the Department of Agricultural Engineering on 09.05.1986. At that time, he was a Graduate in B.Sc, had also secured a National Certificate in the Trade of Draftsman issued by the National Council of Training in Vocation Trade. Though on the date of appointment i.e., on 09.05.1986, he was neither qualified for the post of Assistant Draughtsman nor for the post of Junior Draughting Officer, an order was given to him by the Executive Engineer, (Agricultural Engineering) Coimbatore, appointing him as a Junior Draughting Officer under Rule 10(a)(1) of the General Rules applicable to the Tamil Nadu State and Subordinate Services. In the order itself, it was stated that his appointment was purely under emergency provisions and will not confer any right for future appointments and promotions.