K.SWAMINATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The first petitioner worked as Village Karnam in Nagapattinam District from 1978 till the same was abolished on 14.11.1980. The second petitioner also worked as Village Karnam from 1974 till 14.11.1980 in the same District.

(2.) Pursuant to G.O.Ms.No.1287, Revenue Department dated 6.7.1988, the petitioners were given appointment as Village Administrative Officers. The first petitioner joined service as Village Administrative Officer on 15.11.1993 and the second petitioner joined as Village Administrative Officer on 26.11.1993. They were put on probation for a period of two years.

(3.) Within two years of their probation period, they should pass the relevant Departmental Test to get declaration that they have successfully completed the probation. But, no test was conducted within the period of two years. It is not in dispute that due to administrative reasons, the Department did not conduct the departmental test within the two years.