P DHANDAPANI Vs. SPECIAL OFFICER

JUDGEMENT

(1.) HEARD Mr.S.Doraisamy, learned counsel appearing for the petitioner and Mrs.C.K.Vishnu Priya, learned Government Advocate appearing for the respondent.

(2.) THE petitioner was serving as a Fertilizer Salesman under the respondent Society on consolidated pay of Rs.1,200/- per month and subsequently, his appointment was regularised in April, 2000. On 01.04.2006, the petitioner submitted his resignation from the post as he intended to contest the election to the Tamil Nadu Legislative Assembly, which was scheduled to be held during the month of May, 2006. Such resignation was accepted on the very same day and thereafter, admittedly, the petitioner contested the election but unfortunately, he was not elected.

(3.) WITH the above observation, the writ petition is dismissed. No costs. Consequently, connected M.P. is dismissed.