A RANGAMANNAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is a retired Inspector of Assessment of the 3rd respondent. THE petitioner initially was appointed as a non-provincial maistry in the Public Works Department. THE petitioner worked in the said capacity till 16.01.1968 in the work charged establishment. THEreafter, the petitioner tendered his resignation which was accepted by the proceedings dated 19.02.1968 with effect from 16.01.1968. It is also not in dispute that the petitioner's service rendered with the Public Works Department in the work charged establishment as a non-provincial maistry is a non-provincial service.

(2.) THEREAFTER, the petitioner was appointed as a Bill Collector by the Superintending Engineer, Tamil Nadu Electricity Board by the proceedings dated 05.01.1968. After working in the various capacities, the petitioner retired as Inspector of Assessment on 31.08.1986. The petitioner has filed the present writ petition contending that the proceedings of the 3rd respondent rejecting the case of the petitioner for considering the services rendered by him in the Public Works Department till 16.01.1968 is illegal and unjustified.