N PANDIKUMAR Vs. STATE OF TAMIL NADU; DIRECTOR OF RURAL DEVELOPMENT; COLLECTOR AND COMMISSIONER, NARIKUDI PANCHAYAT UNION

JUDGEMENT

(1.) The petitioner filed Original Application in O.A. No. 7408 of 1995 before the Tamil Nadu Administrative Tribunal; consequent upon its abolition, the said Original Application was transferred to this Court and re-numbered as W.P.5281 of 2007, to call for the records of the respondents resulting in the third respondents impugned order No. Na.Ka.B3/3175/95-1 dated 22.09.1995 based on the first respondents impugned letter No. 43090/E5/94-4 dated 14.06.1995 and order of the fourth respondents in his No. Na.Ka.A1/4485/94 dated 29.09.1995 quash the same and direct the respondents, (1) to reinstate the applicant in service forthwith, (2) to regularise the service of the applicant in Juinor Assistant with effect from eligible date and (3) to treat the period from 29.09.1995 to the date of reinstatement as duty with all attendant benefits and back wages.

(2.) Heard both sides.

(3.) The nutshell facts which are absolutely necessary and germane for the disposal of this writ petition would run thus: