M SATHAIAH Vs. JOINT DIRECTOR OF AGRICULTURE

JUDGEMENT

(1.) ORIGINALLY, the petitioner filed OA.No.7760 of 2000 on the file of the Tamilnadu Administrative Tribunal. Consequent to abolition of the Tribunal, the matter stood transferred to this Court and renumbered as WP.No.40737 of 2000.

(2.) THE petitioner was working as a Field Demonstration Officer in the office of the Assistant Director of Agriculture, Palayamkottai " the third respondent herein. He filed the writ petition challenging the order dated 3.5.2000 passed by the third respondent and after setting aside the same, sought for his restoration to service with full back wages.

(3.) THE petitioner sent his explanation on 5.12.1998 wherein he stated that due to family conditions, his health got spoiled. He was affected by a problem of debt, difference of opinion among relatives and depression. He was also afraid of certain persons in Palayamkottai, who vowed to finish him. In view of his mental condition, he could not report for work. Even though on 3.1.1997 he agreed to report for work, he could not do so because of threat perception he faced in Palayamkottai.