V KUMAR Vs. JOINT COMMISSIONER EXECUTIVE OFFICER

JUDGEMENT

(1.) Aggrieved by the order of second respondent herein dated 22.11.2002 , terminating the services of the petitioner from the post of Technical Assistant in Electrical Division in the first respondent / Thirukovil, the petitioner has filed this writ petition for issuance of a Writ of Certiorarified Mandamus, to call for the records and to quash the same and to direct the respondents to reinstate the petitioner in service.

(2.) Concededly, by the proceedings of the first respondent dated 01.02.1997, the petitioner was appointed as Technical Assistant in Electrical Division in the first respondent / Thirukovil. But, complaining that he was not given posting, the petitioner has approached this Court by way of a writ petition in W.P.No. 8937 of 1997 for issuance of a Writ of Mandamus to direct the respondents therein to permit the petitioner to join duty in the post of Technical Assistant in the first respondent / temple in pursuance of the appointment order dated 01.02.1997.

(3.) This Court, by an order dated 12.01.2000 made in W.P.No.8937 of 1997 directed the first respondent therein to permit the petitioner to join duty within a period of six weeks from that day and pursuant to the same, the petitioner joined the first respondent / Thirukovil as Technical Assistant in Electrical Division.