R MARIMUTHU Vs. COLLECTOR TRICHY DISTRICT

JUDGEMENT

(1.) HEARD both sides.

(2.) THE Tahsildar, Trichy appointed the petitioner as Village Assistant in a regular vacancy, by an order dated 02.05.1988. He was already serving as Village Assistant on temporary basis for six years. In the appointment order dated 02.05.1988 itself, it was stated that the petitioner was aged 39 years. While so, the second respondent passed an order dated 30.06.2001 retiring the petitioner from service on the ground that he reached the age of superannuation.

(3.) IN the meantime, the Tribunal got abolished and the Original Application in O.A.No.4548 of 2001 got transferred to this Court and renumbered as W.P.No.2293 of 2007.