R SAMPATH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has come forward to challenge the order passed by the second respondent viz., Assistant Director of Veterinary Maintenance and Medical Services Department, Chidambaram dated 22.07.2008.

(2.) BY the aforesaid order, the second respondent informed the petitioner that her appointment as livestock Assistant attached to the Veterinary Clinic, Chidambaram was cancelled by the Regional office and consequently she was relieved from service with effect from 22.07.2008.

(3.) HEARD both sides.