D RAVI Vs. SPECIAL COMMISSIONER AND COMMISSIONER

JUDGEMENT

(1.) THE petitioner, after passing SSLC, enrolled himself with the employment exchange. The name of the petitioner was sponsored for appointment as Watchman-cum-Sweeper.

(2.) THE petitioner was selected and appointed as night Watchman-cum-Sweeper on temporary basis on temporary basis in the office of the Assitant Commissioner, Virudhunagar.

(3.) IN the year 1999, the petitioner was transferred to the office of the Appellant Assistant Commissioner (CT), Virudhunagar as Office Assistant. The Assistant Commissioner(CT) vide order Roc.A1/2051/98, dated 27.02.2002 reverted the petitioner from the post of Office Assistant to the post of night Watchman-cum-Sweeper. This order was passed on the basis of telephonic instruction received from the Special Commissioner and Commissioner(CT), Chennai.