M.P.PREMKUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner was appointed as an Office Assistant on temporary basis under Rule 10(a)(i) of Tamil Nadu State and Subordinate Services Rules, by an order of the second respondent, dated 15.09.2011. Thereafter, by an order dated 01.12.2011, the petitioner was allotted as a Residential Office Assistant in the house of the third respondent, the Head of the Department of the Civil Supplies and Consumer Protection and the petitioner was directed to join duty immediately. The written order was served on the petitioner on 5.12.2011 and he reported for duty on 6.12.2011. According to the petitioner, in the house of the third respondent, the petitioner was asked to wash the floor, vessels and clothes of the family members. Though those works are not related to office work, the petitioner did the same with great difficulty. However, the petitioner was terminated from service by the impugned order, dated 19.12.2011, on the ground that he abstained from duty for a long time and he was found wanting in performance.

(2.) THE petitioner has filed this writ petition to quash the order dated 19.12.2011 terminating his service on the ground that the order is a punitive one and the same was passed without affording an opportunity to him.

(3.) I have heard the submissions made on either side.