V.P. RADHAKRISHNAN Vs. STATE OF TAMIL NADU REP BY ITS PRINCIPAL SECRETARY HOME DEPARTMENT GOVT OF TAMIL NADU CHENNAI & ANOTHER

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order dated 4.6.2012 and direct the respondents to issue necessary orders to continue the petitioner's professional services under the respondents as earlier.

(2.) ACCORDING to the petitioner, he is a practicing Advocate at Panruti having experience of more than 12 years. After considering the petitioner's bar experience and worthiness, the second respondent, with the consent of the first respondent, appointed him as Law Officer/Pleader for Government as Additional Public Prosecutor, Assistant Sessions Court, Panruti, by order dated 13.8.2010. The petitioner's said appointment is now cancelled by order dated 4.6.2012 and the said order is challenged in this writ petition.

(3.) WHEN the matter was argued on an earlier occasion, the learned counsel for the petitioner submitted that the petitioner was not even paid the legal fees payable for the works rendered by him and without paying the said dues, the impugned order of termination has been passed. Hence, the matter was adjourned for enabling the respondents to pay the Retainer fee arrears as well as legal dues, based on which, a sum of Rs.2,51,752/ - was paid by way of cheque dated 17.9.2012.