K RAMASAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) ON abolition of the Tribunal, the Original Application in O.A.No.365 of 2003 filed before the Tamil Nadu Administrative Tribunal, Chennai, stood transferred to this Court and re-numbered as W.P.No.14365 of 2007.

(2.) THE petitioner was appointed as Night Watchman at Ayurvedic Dispensary, Somandurai Chittur in Anaimalai Panchayat Union, Coimbatore District, by an order dated 14.11.1986. He was recruited through Employment Exchange. THE appointment was made after following the recruitment procedure. According to the petitioner, the appointment was made in a permanent post against the vacancy caused by the resignation of one Palanisamy. It is also the case of the petitioner that in the Ayurvedic Dispensary, the Government sanctioned permanent post of Night Watchman. In all the Ayurvedic Dispensary, Night Watchman posts are available.

(3.) AGGRIEVED by the said order, the petitioner has filed the Original Application before the Tamil Nadu Administrative Tribunal, Chennai, praying to quash the order of the second respondent dated 26.12.2002 and sought for a direction to regularise the service from the date of his initial appointment viz., 21.11.1986 with all consequential benefits.