N. RAVICHANDRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of a Certiorari to call for the records relating to proceedings dtd. 1/2/2024 on the file of the 3rd respondent, Director of Tribal Research Centre, M.Palada Post, Udhagamandalam, Nilgiris and appoint the petitioner temporarily as Research Assistant with w.e.f., 1/2/2024 on consolidated pay of Rs.15,000.00 for six months and removed the petitioner from his earlier job and to quash the same.

(2.) In the affidavit filed in support of the writ petition, it had been contended that the petitioner who had obtained Master's Degree in Master of Philosophy in Sociology in Annamalai University and also completed Post Graduate in M.A., Sociology and M.Phil in Sociology in Annamalai University was eligible to be appointed to the post of Research Assistant. He was appointed as Research Assistant in the year 1998 in the Directorate of Tribal Research Centre at Udhagamandalam in Nilgiris. He was paid only consolidated pay of Rs.28,000.00. Thereafter, he was deputed to make an evaluation study of HADP Schemes for Tribal Development in Nilgiris by the 3rd respondent by letter dtd. 5/6/1998. He was also directed to be involved in WHO / ICMR aided DTRD Collaborative Project Development of Health care among Primitive Tribes.

(3.) Thereafter, a proposal was forwarded by the 3rd respondent to the 1st respondent with respect to appointment of the petitioner as Deputy Director (Sociology) from 1/6/1968 in the scale of pay of Rs.8000.00275-13500. This was also communicated by the 3rd respondent by letter dtd. 15/9/2000. The petitioner sought that an order in this regard may also be passed. Thereafter, a further proposal was forwarded on 3/4/2001. The petitioner claims that he had been discharging duty as Research Assistant only on consolidated pay continuously from the year 1998.