D RAMANATHAN Vs. DISTRICT COLLECTOR TRICHIRAPALLI

JUDGEMENT

(1.) THE petitioner was working as Noon Meal Organiser in the Centre attached to the Adi Dravidar Welfare Primary School at Chikkathambur, Thuraiyur Taluk. He filed O.A.No.7573 of 2000 before the Tamil Nadu Administrative Tribunal, challenging the order dated 09.06.2000.

(2.) BY the impugned order, the petitioner's services were terminated by the first respondent District Collector, Tiruchirapalli on account of certain misconduct.

(3.) THE second respondent has now filed a counter affidavit dated 14.02.2011.