STATE AND ORS. Vs. K. PANDI

JUDGEMENT

(1.) This Writ Appeal arises out of the order of the Writ Court dated 30.9.2009 passed in W.P. No. 39866 of 2006.

(2.) The respondent, namely, K.Pandi was working as Inspector in the Local Fund Audit Department. He was deputed as Assistant Stock Verification Officer to Madurai Corporation for a period of 3 years. The third appellant, namely, the Chief Internal Auditor passed orders repatriating him to his parent Department as he is a native of Madurai and consequently Commissioner, Madurai Corporation relieved him from his post.

(3.) The respondent challenged his repatriation in O.A. No. 6576 of 1993 before the Tamil Nadu Administrative Tribunal, Chennai. On 9.12.1993, the Tribunal granted him interim relief and directed issuing him posting orders to join the Madurai Corporation. Subsequently, on 15.4.1994, the said O.A. itself was finally disposed of holding that he is entitled to serve the normal term of 3 years in Madurai Corporation.