S V S KANNAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Original Application in O.A.No.8086 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner was originally appointed as a Part-time Clerk in Gooduvanchery Village Panchayat in April 1984. Subsequently Gooduvanchery Village Panchayat got merged with Nandivaram Panchayat Union and upgraded as Nandivaram-Gooduvanchery Town Panchayat in June 1984. The petitioner was allowed to continue in the Nandivaram-Gooduvanchery Town Panchayat as a daily wage worker.

(3.) While, he was working as daily wage worker, one post of Junior Assistant was created in Nandivaram-Gooduvanchery Town Panchayat by G.O.Ms.No.584, Rural Development Department, dated 22.07.1987. The petitioner requested the third respondent to consider his name for appointment as Junior Assistant in the newly created post.