S.RAJAPRABHU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Mandamus directing the respondents to permit the petitioner to continue to perform his duty as a clerk at Megnanapuram Village, Tiruchendur Taluk,Thoothukudi District.

(2.) THE Admitted facts are that the petitioner was appointed as a clerk on 26th July 2010 against the vacancy, which had arisen due to the termination of

(3.) IN compliance with the order of this Court, an order passed on 01.06.2011 ordering re-instatement of Thiru Vellaiah Selvaraj but he refused to accept the order because it stipulated departmental action against him.