R MARGANDEYAN Vs. STATE OF TAMIL NADU REP BY THE SECRETARY TO GOVT AGRICULTURE DEPARTMENT FORT ST GEORGE CHENNAI

JUDGEMENT

(1.) THE petitioner studied upto S.S.L.C. and was appointed as Nominal Mustor Roll Mazdoor in the office of the Junior Engineer (Transport), Highways and Rural Works Department, Guindy 25, from 25.8.1976 to 09.07.1977.

(2.) THE petitioner got his name registered with the District Employment office, Chennai and his name was sponsored for appointment as "peon" (now called Office Assistant). After due verification of certificates regarding educational qualification, and service particulars of the petitioner, was sent to the first respondent who appointed the petitioner as "Peon". THE petitioner joined duty on 04.07.1980, in the Agriculture department. THE petitioner successfully completed probation period on 30.09.1981. On 30.04.1984, the petitioner was called by the Under Secretary to the Government, and told orally, that certificate submitted by the petitioner was bogus and was asked to submit resignation immediately.

(3.) FURTHER, the petitioner raises disputed question of fact, about tendering resignation under threat. For the reason best known to the petitioner, he has failed to name the under Secretary, nor impleaded him as party to the writ petition. The allegation of malafide levelled against a person who is not a party, cannot be looked into by the Court.