P. RAJU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Special Govern- ment Pleader appearing for respondents 1 and 2 and the learned Standing Coun- sel for the 3rd respondent and perused the records.

(2.) The case of the petitioner, in brief, is that he had joined the service of the erstwhile Transport Department as a Conductor on 19/11/1971; that his ser- vices were made permanent and he was brought into time scale of pay with ef- fect from 1/12/1972; and that pursuant to a policy decision taken by the 1 st re- spondent, he was sent on deputation to the 3rd respondent Corporation.

(3.) A Counter affidavit has been filed on behalf of the 3rd respondent.