K. R. RAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present petition is filed challenging the three Government Orders thereby surrendering 32 posts of Probation Officers in the Tamil Nadu Prison Department.

(2.) The learned counsel for the petitioner submits that the Probation Officers in the Prison Department have a vital role to play. Their duties are earmarked. There is no need to surrender the Probation Officers post for the sake of creating Psychologist posts in the prison. According to the learned counsel, irrelevant posting are created in place of Probation Officers. Probation Officers have crucial role for the smooth administration. The Probation Officers can be posted to engage in the field level activities and give a necessary order to disburse the victims compensation fund expeditiously to all the deserving victims and their families.

(3.) We have heard the learned Government Pleader. A counter affidavit has been filed by the respondents.