G RAVI Vs. AMBUR MUNICIPALITY

JUDGEMENT

(1.) The petitioner studied upto S.S.L.C. He registered his name in the Employment Exchange. The Employment Exchange sponsored his name for the N.M.R. post in the respondent-Municipality. Thereafter, the respondent appointed the petitioner as N.M.R. worker by an order dated 14.02.1987. After, the petitioner rendered 10 years of service, he was appointed as Fountain Cleaner in time scale of pay, by an order dated, 19.12.1997.

(2.) While so, the respondent passed the impugned order dated 02.04.1998 reverting the petitioner as N.M.R worker.

(3.) The petitioner has filed the Original Application in O.A.No.3250 of 1998 (W.P.No.29181 of 2006) to quash the aforesaid order dated 02.04.1998 of the respondent-Municipality. While admitting the Original Application on 22.04.1998, the Tamil Nadu Administrative Tribunal granted interim stay. In view of the interim stay, the petitioner is continued as Fountain Cleaner. On completion of 10 years of service as Fountain Cleaner, the petitioner was also granted Selection Grade in Fountain Cleaner.