K. BALASUBRAMANIAN Vs. THE DISTRICT COLLECTOR, THE DIVISIONAL DEVELOPMENT OFFICER AND THE PRESIDENT, VELAMPOONDI PANCHAYAT MOOLANUR PANCHAYAT UNION

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner has in this writ petition challenged the order, terminating him from service, passed by the first respondent/District Collector, Erode. The petitioner joined as Assistant on 30.10.1988 in Punjai Thalaiyur Panchayat Union and continued upto 11.8.1998 and thereafter was transferred to Velampoondi Panchayat on 12.8.1998. The petitioner was admittedly on medical leave from 4.2.1999 to 29.5.1999 and he absented from duty, after expiry of his medical leave.

(3.) THE learned counsel for the petitioner contended that after the petitioner reported for duty on expiry of medical leave, he was directed to clear the accounts of revenue collection and also asked to deposit the arrears of land revenue collected by him and accordingly he settled the accounts on 3.1.2000 and was waiting for posting order to be issued. The petitioner was not issued with any posting order, inspite of the recommendation of Block Development Officer and he was compulsorily kept away from service for the period mentioned in the impugned order.