A.MOHAMMED SHARIF Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr. R.S. Anandan, Learned Counsel for the Petitioner and Mr. P.Balathandayutham, Learned Special Government Pleader appearing for the Respondents and perused the materials placed on record, apart from the pleadings of the parties.

(2.) The Petitioner, who had joined in the Department of Sericulture as casual labourer in the year 1980, was appointed as Junior Inspector of Sericulture with effect from 9/4/1988 by proceedings No. 2236/B/88 dtd. 8/4/1988 issued by the Regional Deputy Director of Sericulture, Coonoor. Since the Petitioner had not passed the Tamil Language Test within the prescribed period as required in Rule 12-A(b) of the General Rules for the Tamil Nadu State and Subordinate Services, the Assistant Director of Sericulture, Talavadi by proceedings No. 5640/B/91 dtd. 4/6/1993 discharged the Petitioner from service.

(3.) The Petitioner had thereafter passed the test in Tamil Language in May 1996 and on receipt of the representation from the Petitioner, he was re-appointed in Government Service by G.O. Ms. No. 156, Handlooms, Handicrafts, Textiles and Khadi (G1) Department dtd. 25/7/1997 on condition that it would be treated as fresh appointment on direct recruitment and his seniority would be counted only from the date of his re-appointment and he would be allowed to draw only the minimum of the time scale of pay applicable to the post of Junior Inspector of Sericulture and he was directed to join duty before 10/9/1997 by the Assistant Director of Sericulture, Talavadi by proceedings No. 2973/B/97 dtd. 30/8/1997 in furtherance thereto.