T.DURAISWAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS Writ Appeal has been preferred against the order passed by a learned single Judge, dated 1.3.2010, made in W.P.No.2580 of 2009.

(2.) THE appellant herein was originally appointed as Junior Assistant under Rule 10[a][i] of the General Rules for Tamil Nadu State Subordinate Service, in the year 1970. Thereafter, he had served in the said capacity, during the following period, in the following stations:-

(3.) PER contra, the learned Additional Government Pleader would submit that the appellant has not challenged the earlier order of rejection passed against him. The said order as well as the order passed by the learned single Judge, on the earlier occasion, have become final. The appellant has raised a new plea, for the first time, in the appeal, that too in the course of arguments. The appellant has since retired, a stale claim is sought to be revived after a number of years. Therefore, the appeal will have to be dismissed.