M KALIVARADHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was appointed as Field Demonstration Officer on 29.03.1966 and promoted as Assistant Agriculture Officer on 16.11.1981. The petitioner retired from service on 30.06.2002.

(2.) WHILE the petitioner was working with the respondent department, he was diagnosed as he was suffering from Tuberculosis (TB). Therefore, petitioner availed long spell of leave for treatment. The petitioner was sanctioned leave by the department in two spell; i.e. 540 days and 493 days between 1995 and 1997.

(3.) THE order dated 04.04.2002 passed by the respondent No.3 reads as under: "Thiru M.Kalivaradhan, Asst. Agriculture Officer while working in the office of Agricultural Development Officer, Manampoondi, Paranur, by this office proceedings No.5820/95 was sanctioned 540 days of Special Tuberculosis leave from 13.10.1995 to 08.06.1996 and 10.06.1996 to 18.04.1997. State Trading Scheme Audit report 96-97 referred in reference-1 it has been informed that the leave sanctioned to him need to be regularized properly and revised orders are accordingly issued. Therefore, 493 days of exceeded leave apart from the 540 days of Medical Leave availed by him has been regularized as mentioned below to his credit (as on 04.11.2001) and amended order are issued accordingly.