M RAMAMURTHY Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) THE petitioner was appointed as II Grade Warder on 26.11.1960 and his service was regularised with effect from 01.6.1962. His educational qualification was 5th Form failed.

(2.) THE petitioner was temporarily promoted as Chief Head Warder and posted at Special Sub Jail, Salem as per Proceedings No.54171/B4/75, dated 04.12.1975 of the first respondent, Inspector of General of Prisons.

(3.) IN view of the interim order obtained by the petitioner, he continued as Assistant Jailor. While so, he permitted to retire voluntarily with effect from 1.4.2001.