MOHAMED IBRAHIM Vs. SECRETARY TO GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioner filed the above writ petition praying to issue a writ of Certiorarified Mandamus to call for the records relating to the impugned order being Memo No.F3/7007/98 dated 11.06.1999 of the Commissioner of Salem Corporation and quash the same and further direct the respondents herein to regularise the service of the petitiner with effect from his initial appointment as on 02.07.1975 with all attendant benefits such as salaries, increments, surrender leave encashment and interest for non-payment of salaries.

(2.) The petitioner was appointed temporarily as Unani Doctor in the service of the third respondent on 02.07.1975 and was continuing in service till 20.06.1989 on which date he was ousted from service. The petitioner challenged the said order of ousting in W.P.No.8416 of 1989 and this Court quashed the said order on 20.09.1994 and thereby directing the respondents 1 to 3 to reinstate the petitioner with all benefits. Subsequent to the order of this Court, the petitioner was again appointed by the third respondent on 01.06.1995 as Medical Officer Unani. But even after re-appointment, the petitioner was not given any back wages or any other benefits. Therefore, the petitioner made representations and those representations were rejected. The petitioner also filed contempt application No.665 of 1999 and this Court by an order dated 24.09.1999 closed the contempt application refusing to issue notice to the respondent and thereafter the petitioner has filed the present writ petition.

(3.) The respondents have not filed any counter affidavit.