D ISAAC JEBAKUMAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE above Writ Appeal is directed against the Order of the learned single Judge dated 14. 10. 2003 made in W. P. No. 14594 of 2005, in and by which, the learned Judge, rejecting the stand taken by the petitioner, dismissed his writ petition.

(2.) HEARD the learned counsel appearing for the appellant as well as the respondents.

(3.) FOR convenience, we shall refer the parties, as described in the writ petition. According to the petitioner, he was appointed on 12. 10. 1978 as Social Worker (now being known as "community Officer") in the Madras Metropolitan Development Authority (now Chennai Metropolitan Development Authority; for short 'cmda' ). By virtue of the Government Order dated 21. 10. 1980, the Community Development Wing formed by the CMDA was bifurcated and transferred into the Tamil Nadu Housing Board and Tamil Nadu Slum Clearance Board. There were two posts of Community Officers in the Tamil Nadu Housing Board. The petitioner had been issued with an Order dated 25. 02. 1981 by the Housing Board transferring his service from CMDA to the Housing Board. At that time, there was no Service Rules or Regulation framed either by CMDA or Housing Board. Only on 01. 03. 1984, both the Bodies were permitted to frame Service Rules subject to the approval of the Government.