D C CHENCHIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner filed O.A.No.3442 of 2001 before the Tamil Nadu State Administrative Tribunal, seeking to challenge an order of the first respondent dated 27.04.2001 and the order of the third respondent dated 21.05.2001 and seeks to set aside same and for a direction to reinstate him and also to treat the period of non-employment as duty for all purposes.

(2.) THE Tribunal admitted the OA on 29.05.2001 and granted an interim stay. THE said interim order came to be extended until further orders by an order dated 21.06.2001.

(3.) IT is the case of the petitioner that his father was a Watchman in the Government Primary Health Centre at Poonimangadu. He died in harness on 17.03.1990. Even before his death, on 30.11.1978, he filed a nomination form with the Department, nominating the petitioner to withdraw the Family Benefit Fund amount in case of his death. The petitioner studied in the W.T.Masilamani Mudaliar High School, Walajabad and in the transfer certificate issued on 07.07.1983, his father's name was recorded as D.Chenchiah. The Tahsildar, Thiruthani also issued a legal heir certificate dated 13.12.1990 showing that the petitioner was the adopted son and the only legal heir of late D.Chenchiah.