P. VENKATESWARAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The appellant herein having lost before the learned Single Judge, had preferred this intra-court appeal to consider his prayer for issuance of Writ of Certiorari, to call for the records pertaining to Charge Memo No.13545/Ser-2 (2)/2012-2, dtd. 18/9/2012, on the file of the first respondent and consequential order in imposing punishment in G.O.(1D)No.315, Revenue Service 2(2) Department, dtd. 9/7/2015, on the file of the first respondent and quash the same as illegal.

(2.) The facts leading to the appeal in short is that, in the year 1997 the appellant/petitioner was recruited as Junior Assistant (Group IV service) in the Tamil Nadu State and Subordinate Services. Gradually, he climbed the ladder of hierarchy and finally, reached the post of Deputy Tahsildar and was posted as the Additional Head Quarters Deputy Tahsildar at Taluk Office, Tanjavur, vide proceedings dtd. 11/5/2010.

(3.) The Commissioner of Land Reforms, vide proceedings dtd. 14/2/2011, taking note of the fact that the Assistant Settlement Officers/Settlement Officers passing orders without jurisdiction under the Abolition Acts on the time barred applications in respect of Government Poramboke lands, which were settled during the currency of Ryotwari settlement, instructed all the District Collectors to forward details from the year 2001, in the prescribed format about whether any order passed by Assistant Settlement Officers/Settlement Officers affecting the settled registries of the lands in their respective Districts, by entertaining applications without jurisdiction.