A MURUGAIYYAN Vs. DIRECTOR OF CO OPERATIVE AUDIT

JUDGEMENT

(1.) The Original Applications in O.A.Nos.7222 and 6578 of 1998 before the Tamil Nadu Administrative Tribunal are the present writ petitions.

(2.) The petitioner was initially selected for appointment to the post of Junior Assistant through Employment Exchange and he joined the service on 13.07.1981. He was promoted to the post of Junior Inspector of Co-operative Societies on 13.06.1988. In September 1992, he was further promoted to the post of Senior Inspector of Co-operative Societies.

(3.) The new Department viz., Co-operative Audit Department came into existence and options were called from the employees as to their willingness to go to the newly constituted Department. The options were called in 1991. The petitioner expressed his willingness on 20.11.1991 to go to Audit Department. The Director of Co-operative Audit passed an order dated 07.02.1998 allotting him as Senior Inspector of Co-operatives in Pudukottai. The Deputy Registrar of Co-operative Societies, Pudukottai passed the consequential order dated 16.02.1998 relieving him from the Co-operative Department, so as to permit the petitioner to join in the Co-operative Audit Department.