S.SENGUTTUVAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The Writ Petition has been filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus, directing the respondent No.1 to regularise the petitioner suspension period between 13.03.2019 to 30.06.2019 as duty period by considering his representation dated 18.03.2020 and further directed to provide all retirement and pension benefit to the petitioner as per the vide order of the Respondent No.1 in No.15055/A1/2019, dated 24.01.2020.

(2.) The learned counsel appearing for the petitioner would submit that on 20.01.1990 the petitioner was appointed as Assistant in the Public Works Department at Secretariat of Tamilnadu Government and he was recruited by the Tamilnadu Public Service Commission. Later, he was promoted as Assistant Section Officer int he same department in the year 1995. On 20.05.1995 he was selected as Grade II Sub-Registrar by the Tamilnadu Public Service Commissioner under direct recruitment. He was appointed on probation as a probationary Sub-Registrar Grade II at Saidapet, Chennai. Later, he was appointed as Additional Sub-Registrar in the office of the Sub-Registrar, Adayar, Chennai in the year 1996 and he worked there until 1997.

(3.) He further submitted that in the year 1997 he was appointed as a regular Sub-Registrar, Vedasandhur, Palani Registration District and he worked there until 2002. In my service period there is no negative remarks against him. While, the matter is being so he was transferred to the office of the Sub-Registrar, Kamuthi, Ramnad Registration District in the year 2002 and he worked there until 2006 and later transferred to the office of the Sub-Registrar, Kariyapatti, Virudhunagar Registration District on 22.10.2007. Subsequently, he was again transferred as Sub- Registrar in the office of the Sub-Registrar, Chekkanurani, Madurai (South) Registration District in the year 2007 and he served there until 2009.