S N RAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner seeks to challenge the order of the Tamil nadu Administrative Tribunal, dated 4. 11. 1998 in O. A. No. 4381 of 1997, in and by which the Tribunal dismissed the petitioner's Original Application.

(2.) BRIEF facts which are required to be stated are that the petitioner joined the services of the State Government as Junior Assistant in the Department of Industries and Commerce in the year 1960 and was subsequently promoted as Assistant in the year 1963 and further promoted as commercial Accountant in the year 1984.

(3.) CLOSELY followed by that, there was a communication from the second respondent to the third respondent-Federation, dated 28. 12. 1985, which refers to G. O. Ms. No. 1921, dated 8. 11. 1983 and the other correspondence between the first respondent and the third respondent, wherein, the second respondent expressed no objection for the permanent absorption of the petitioner and one other employee who were then on deputation with the third respondent-Federation with effect from 1. 2. 1981. In the said communication dated 28. 12. 1985, in paragraph 2, the second respondent has mentioned the status of the petitioner and other employee vis-"-vis the first respondent-State Government as under: "2. They cease to be Government servant severing all connection (including their lien) in the Department of Industries and Commerce with effect from the date noted against them in Column 4 above. " Again in paragraph 4 of the communication dated 28. 12. 1985, it has been stated to the effect that, "the Managing Director, Tamilnadu Cooperative Milk producers Federation Ltd Madras is requested to issue necessary orders absorbing the above individuals permanent in their Federation with effect from the dates noted against each and send a copy of the orders to this Department for reference at an early date. "