LAWS(MAD)-2010-8-59

R RAJAMANICKAM Vs. ASSISTANT DIRECTOR OF RURAL DEVELOPMENT

Decided On August 27, 2010
R.RAJAMANICKAM Appellant
V/S
ASSISTANT DIRECTOR OF RURAL DEVELOPMENT Respondents

JUDGEMENT

(1.) Heard the submissions made on either side and perused the materials available on record.

(2.) The petitioner was appointed as a Water Tank Motor Operator in the third respondent Panchayat, vide resolution dated 25.05.1999, on a consolidated salary of Rs.600/- per month. He has been paid Rs.600/- as monthly salary for the past 10 years.

(3.) While so, the third respondent passed the impugned order dated 18.09.2009 terminating the petitioner from service, based on the proceedings dated 30.09.2008 of the fourth respondent, the proceedings dated 25.10.2008 of the Assistant Director of Rural Development, Salem and the proceedings dated 19.12.2008 of the Block Development Officer.