T.KARUNAKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition has been filed challenging the order passed by the third respondent wherein the probation of the writ petitioner has been declared with effect from 13/2/2028 instead of 22/9/2015 as prayed for by the writ petitioner.

(2.) The petitioner was appointed as a Junior Assistant on 23/9/2013 on compassionate grounds. His services were regularised by an order dtd. 5/8/2016 with effect from 23/9/2013. The petitioner was sent for foundational training to Bhavanisagar on 24/10/2017 and on 11/12/2017. The petitioner had cleared the said examination in the second attempt on 13/2/2018. Under the impugned order, the probation of the petitioner has been declared from 13/2/2018, the date on which the petitioner has cleared the training.

(3.) According to the petitioner though he was appointed on 23/9/2013, the respondent authority delayed the issuance of regularisation order for nearly three years. Only thereafter, the petitioner was sent for foundational training at Civil Service Training Institute at Bhavanisagar. The petitioner had cleared the said examination in the second attempt on 13/2/2018.