M SAKKARAI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) On abolition of the Tribunal, the Original Applications in O.A. Nos. 1896 of 2001 and 364 of 2003 filed before the Tamil Nadu Administrative Tribunal, Chennai, stood transferred to this Court and re-numbered as W.P. Nos. 49613 of 2006 and 14364 of 2007.

(2.) The petitioner was appointed as Night Watchman in a permanent post against the vacancy caused by the resignation of one Palanisamy. He was appointed through the Employment Exchange on 27.04.1984. The appointment was made after following the recruitment procedure. He was also granted Basic Pay and Dearness Allowance.

(3.) While so, an Order in G.O.Ms. No. 161, Rural Development (E7) Department, dated 26.06.2000, was issued by the Court regularising the service of the petitioner on completion of 10 years of service, along with others.