R JEYAPRAKASAM Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) Aggrieved by an order of dismissal dated 2.1.1997 passed by the Tamil Nadu Electricity Board (hereinafter referred to as "the Board"), on the ground that the petitioner produced a bogus community certificate and got all the benefits of appointment and promotions in the Board initially, the petitioner seeks the issue of a writ of certiorari, calling for the records relating to the proceedings of the second respondent dated 2.1.1997 made in Memo No.1364/A4/95 -34 and to quash the same.

(2.) According to Mr.S.Elamurugan, learned counsel for the petitioner, the petitioner joined as a temporary casual labourer on daily wages in the Board on 16.12.1970, and thereafter, by proceedings dated 5.3.1974 of the Superintending Engineer, Mettur, he was temporarily appointed in the Board as Tester Grade II.

(3.) As per the S.S.L.C. Book of the petitioner, the community of the petitioner was "Reddy". But, only in the year 1978, the petitioner was able to get a community certificate from the Deputy Tahsildar, Athur, by proceedings dated 12.7.1978 that the petitioner belongs to Konda Reddy community.