R KRISHNAMOORTHY Vs. SPECIAL OFFICER REPRESENTING THE BOARD OF DIRECTORS TAMIL NADU DISTRICT CO-OPERATIVE MILK-PRODUCERS CO-OPERATIVE UNION

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records of the first respondent in Pro.No.1122/Tho.U./2002 dated 06.08.2003; and of the 2nd respondent in Pro.No.5585/FA/2000 dated 21.08.2001, quash the said orders and issue consequential directions to the respondents to reinstate the petitioner in service with all consequential benefits such as back-pay, continuity of service, etc.

(2.) HEARD Mr.M.Ravi, learned counsel appearing for the petitioner; Mr.S.V.Durai Solaimalai, learned Additional Government Pleader appearing for the first respondent and Mr.R.Madanagopal, learned counsel appearing for the second respondent.

(3.) THE appeal came to be disposed of by the first respondent on 6.8.2003. THEreafter, the petitioner filed M.P.No.43428 of 2003 to amend the prayer in the writ petition, thereby challenging the order of the first respondent appellate authority. That application was allowed. No specific application raising additional grounds challenging the order of the first respondent appellate authority has been filed.