M RAJA Vs. TAMIL NADU MINERALS LTD

JUDGEMENT

(1.) Heard learned counsel appearing for both the parties. In this writ petition, the petitioner has prayed for a direction to the respondent to restore the petitioner to the post of 'Project Officer Trainee' after quashing the orders dated 17.11.1988 and 14.01.1999 under the following circumstances:

(2.) The petitioner has passed B.Sc. Geology and M.Sc. Geology and secured high first class marks. The petitioner had appeared for interview being sponsored by the Employment Exchange for the post of 'Project Officer Trainee' in Tamil Nadu Mineral Limited, a Company fully owned by the State Government. The petitioner was selected for the said post and under letter dated 03.11.1988, he was asked to join as 'Project Officer Trainee' along with several other candidates. He was required to furnish several Certificates at the time of joining. It is not disputed that the petitioner executed a bond as required and joined on 09.11.1988.

(3.) Thereafter, under letter dated 17.11.1988, the following order was communicated:-