C P MURUGESAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner was appointed as Steno Typist by an order dated 28.4.1986 on temporary basis under Rule 10 (a) (i) of the General Rules of the Tamil Nadu State and Subordinate Services. His appointment was pursuant to the sponsorship made by the Employment Exchange, Dindigul. THEreafter, the petitioner was ousted from service by an order dated 20.9.1991, while he was working at Coimbatore.

(2.) THE petitioner filed Original Application No. 3955 of 1991 questioning the order dated 20.9.1991, ousting the petitioner from service. THE Tribunal while admitting the said Original Application, granted interim stay of the termination order on 12.11.1991. Pursuant to the same, the petitioner was reappointed by the fourth respondent by an order dated 9.12.1991. He joined duty on 11.12.1991.

(3.) THE petitioner filed Original Application No.5295 of 2007 (W.P.No.7391 of 2007) to quash the aforesaid order dated 28.1.2002 and for a consequential direction to count the service rendered by him from 28.4.1986 for all purposes including pay fixation, seniority, grant of Selection Grade and terminal benefits.