S SUBRAMANIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was a Revenue Divisional Officer. He was deputed to Tamil Nadu Medical Services Corporation Limited, Chennai, on 22.10.1999, and he was posted therein as Administrative Officer. He was in foreign service.

(2.) WHILESO, he applied for casual leave for two days viz. 10.04.2000 and 11.04.2000, and he sent a telegram to the Managing Director, Tamil Nadu Medical Services Corporation Limited, Chennai, seeking casual leave, as he wants to go to his residence at Cuddalore, due to some urgency. But, the Managing Director refused to grant leave and in turn, sent a Deltagram informing that the leave was refused and directed him to join duty immediately. In obedience of the same, the petitioner joined duty immediately on 11.04.2000 at 10 a.m. WHILESO, the Managing Director directed him to hand over the charge to one Thiruthuvaraj, Assistant Executive Engineer (Electrical) and to go on medical leave. The petitioner, left with no other option, handed over the charge on 12.04.2000, and got relieved.

(3.) WHILESO, the first respondent issued G.O.No.(2D) 209, Revenue Department, dated 06.07.2000, posting him as Excise Supervisory Officer at Mohan Brewaries, Valasarawakkam. Accordingly, he joined duty on 10.07.2000.