B. VIJAYAKUMAR Vs. TAMIL NADU MARITIME ACADEMY

JUDGEMENT

(1.) THE petitioner has invoked the writ jurisdiction of this Court, with the following prayer:- "For the reasons stated in the accompanying affidavit, it is prayed that this Hon'ble Court may be pleased to issue a Writ of Certiorarified Mandamus, any other writ, direction or order in the nature of a Writ, calling for the records of the first respondent, pertaining to its order in Letter No.4753/S4/2012 dated 29.06.2012 on its file and consequential order of the second respondent in No.TNMA/003/EST-/11-12 dated 30.06.2012 on his file quash the same, directing the respondents to have the petitioner in his job in the first respondent Academy in continuation of the same till 30.06.2012, and render justice".

(2.) TAMIL Nadu Meritime Academy is an undertaking of the Government of Tamil Nadu, with its Registered Office at Tuticorin.

(3.) THE petitioner is a Science graduate, and was enrolled in the Indian Army. It was during the Army service, that the petitioner got training in Computer Operations, and also got qualified in Diploma in Information and Systems Management. The petitioner was posted in the office of Administration in the Indian Army and retired from service as Havildar on 31.07.1998, on compassionate grounds.