G.GODWIN ROY Vs. DIRECTOR OF LIBRARIES, CHENNAI

JUDGEMENT

(1.) The writ petitioner is the appellant herein and the appeal is directed against the order dated 13.04.2010 in W.P.No.13332 of 2006.

(2.) The appellant who was working as a Temporary Rural Librarian on consolidated pay was terminated from service by the second respondent by order dated 28.08.2002. The appellant challenged this order passed by filing an original application in O.A.No.712 of 2003, before the Tamil Nadu Administrative Tribunal. After the abolition of the Tribunal, the appellant filed a writ petition before this Court being W.P.No.4319 of 2006, to transfer the original application to this Court. On direction issued by this Court dated 16.02.2006, the original application in O.A.No.712 of 2003, was transferred to this Court and renumbered as W.P.No.13332 of 2006.

(3.) The writ Court after hearing the parties and perusing the materials placed on record, by order dated 13.04.2010, dismissed the writ petition. Aggrieved by the same, this appeal has been preferred.