G RAMASAMI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner has filed the present Writ of Certiorarified Mandamus in calling for the records of the 3rd Respondent/District Collector, Ramanathapuram District, in Proceedings No. Rc.V6.2311/2000 dated 13.11.2000, the Order of the 4th Respondent/Commissioner, Kadaladi Panchayat Union, Muthukalathur , in Rc.A6/810/2000 dated 15.12.2000, the Order of the 3rd Respondent/District Collector, Ramanathapuram District, in Rc.V6/49899/2003 dated 5.8.2003, the Order of the 4th Respondent/District Collector, Ramanathapuram District, in Rc.A1/3685/2003 dated 17.9.2003, and the Order of the 4th Respondent/District Collector, Ramanathapuram District, in Rc.A1/3685/2003 dated 30.9.2003 and quash the same and further, the Petitioner has sought for the issuance of a direction by this Court in directing the Respondents to regularise the Petitioner's service as Attender (MNO) with effect from 24.4.1984 and fix the Petitioner's time scale of pay with effect from 24.4.1984 with all monetary and other attendant benefits.

(2.) THE Petitioner's father was working as Attender in Kadaladi Panchayat Union, Sikkal Siddha Rural Dispensary, Ramnad District. On 16.11.1983, he died in harness, while he was in service. Subsequently, the Petitioner applied for Compassionate Appointment as Attender (MNO), Siddha Rural Dispensary. He had passed SSLC also. On his application, the 4th Respondent/Commissioner, Kadaladi Panchayat Union, Multhukalathur, appointed him as Attender (MNO) in the Sikkal Siddha Rural Dispensary, Ramnad District, as per the Appointment Order dated 23.4.1984.

(3.) ON the basis of the 4th Respondent's recommendation, the 3rd Respondent/Commissioner, Kadaladi Panchayat Union, by means of his Proceedings dated 19.9.1999, passed an order to the effect that the Petitioner is entitled to get time scale of pay as the post he was holding was already sanctioned by the Government. Based on the orders of the 3rd Respondent/District Collector, Ramanathapuram, the 4th Respondent/Commissioner, Kadaladi Panchayat Union, sanctioned time scale of pay to him with effect from 1.11.1999 as per the Proceedings dated 25.11.1999.