D.SENTHILKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the third respondent dtd. 31/5/2024, thereby not allowing the petitioner to retire from service.

(2.) The petitioner was initially appointed as nominal muster on 19/6/1998 and was continuously working in the third respondent University. Thereafter, the petitioner was appointed as Junior Assistant from 10/8/2000 and the service of the petitioner was regularized on 20/9/2019. Subsequently, the petitioner was promoted to the post of Superintendent on 1/8/2010 and as Sec. Officer on 14/7/2016. While the petitioner was about to retire from service on attaining superannuation on 31/5/2024, the order impugned in the present writ petition was passed, thereby not allowing the petitioner to retire from service on the ground that the petitioner has passed Typewriting Higher Grade in Tamil on February, 2020.

(3.) Before the impugned order was passed, the petitioner was served with the show-cause notice dtd. 21/4/2023, calling for explanation on or before 8/5/2023. The petitioner submitted his explanation and according to the petitioner, the same was not considered and the petitioner was not allowed to retire from service by the order impugned dtd. 31/5/2024.