R ARUMUGAM Vs. DIRECTOR OF MEDICAL SERVICES

JUDGEMENT

(1.) PETITIONER seeks to quash the order of the second respondent dated 3. 12. 1998 terminating his services and to direct the respondents to reinstate the him into service as Ambulance Cleaner with effect from 14. 12. 1986 with all consequential benefits.

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

(3.) THE Director of Medical and Rural Health Services, Chennai-6 filed a counter affidavit on behalf of the respondents and the relevant contentions therein are as follows.