T. KUMARAVEL Vs. CHIEF SECRETARY TO GOVERNMENT, SECRETARIAT

JUDGEMENT

(1.) The prayer in the Writ Petition reads as follows:

(2.) Heard Mr. Vijayakumar, learned Senior Counsel for Mr. Kumar learned Counsel appearing for the Petitioner, Mr. Veera Kathiravan learned Additional Advocate General assisted by Mr. P. Thambidurai, learned Government Advocate appearing for the Respondents and perused the entire materials available on record. The case of the Petitioner in Nutshell is as follows :

(3.) The Writ Petitioner joined in Revenue Department as Typist in the year 1993 at Sivagangai District Revenue Unit. Thereafter, he was promoted to the post of Assistant in the year 1996 and further promoted as Deputy Tahsildar in the year 2006 and then promoted as Tahsildar in the year 2010 in Sivagangai District Revenue Unit. Subsequently, the Writ Petitioner became the Deputy Collector on 12/3/2014 and was posted at Coimbatore Collectorate. Having served as Deputy Collector in various places, he was thereafter posted as Revenue Divisional Officer at Villupuram District on 20/9/2018. Thereafter, he was posted as District Adi Dravidar and Tribal Welfare Officer, Kanyakumari District. Presently the Petitioner is serving as the District Inspection Cell Officer, Ramanathapuram.