K N MUNIRAJ Vs. COMMISSIONER OF REVENUE ADMINISTRATION

JUDGEMENT

(1.) THE prayer in this writ petition is to quash the order dated 11. 08. 2005 and to conduct a De-Nova enquiry by following the principles of natural justice.

(2.) THE brief facts necessary for the disposal of this writ petition are as follows:

(3.) THE learned counsel for the petitioner produced the order passed by the District Revenue officer wherein a similarly placed person who filed appeal against the similar order, was given time to attend the examination to be held on December 2005 and therefore, the order of the special Collector was stayed till the publication of the result by the Tamil Nadu Public Service commission and due to the stay granted, the said person, named S. V. Chennaiah was allowed to rejoin the duty. The learned counsel, therefore submitted that the petitioner ought to have also been given time to pass the test atleast till the publication of the results.