J. SUNDARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the first respondent to pass orders on the Appeal Petition/Representation submitted by the petitioner dtd. 29/4/2013 and 27/10/2014 and to pass orders for condonation on break in service from 1/8/2007 to 7/10/2007 on appointment to the post of B.T. Assistant (Science) in School Education Service in order to continue GPF A/c No.30940/JUDL under Old Pension Scheme by reckoning the period of service rendered in the post of Copyist in the Judicial Ministerial Service from 25/11/1998 based on the first letter given by the petitioner to Principal District Judge, Vellore dtd. 25/6/2007, with all consequential and other attendant benefits.

(2.) The petitioner states that he was appointed as Copyist in Judicial Ministerial Service through Employment Exchange on 25/11/1998. He was ousted from service 16/8/2000 for want of vacancy. He filed a writ petition in WP No.7754 of 2001 and an order was passed by this Court on 26/6/2001 to consider him for appointment in the existing vacancy. Thereafter, the petitioner was again appointed as Copyist in Sub Court, Tiruppattur, Vellore District on 18/9/2001.

(3.) The petitioner continued to serve in the post of Copyist and his services were regularised in the post of Copyist with effect from 18/9/2001 and the probation was also declared. The petitioner was selected for appointment to the post of B.T. Assistant (Science) in Tamil Nadu School Education Department as per the proceedings of Teachers Recruitment Board on 16/6/2007. He was selected based on his employment seniority with reference to the qualifications of B.Sc., B.Ed.