GOVERNMENT OF TAMIL NADU Vs. M NOORUDHEEN

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order, dated 9/8/2001, made in O. A. No. 5011 of 2000 on the file of the Tamil Nadu Administrative Tribunal, Chennai.

(2.) THE first respondent had filed the aforesaid Original Application against the petitioner herein, challenging the order, dated 18. 02. 2000 made in Letter No. SC/679-110/95. The Tamil Nadu Administrative Tribunal, by the impugned order has allowed the Original Application filed by the first respondent and set aside the aforesaid order, dated 18/2/2000 passed by the writ petitioner herein.

(3.) IT is not in dispute that the first respondent herein joined service as Station Fire Officer on 1/11/1968 under the Director of Fire Service, Chennai and after working at various stations, got promoted as Assistant Divisional Fire Officer on 21. 10. 1977 and that his service was regularised, pursuant to G. O. Ms. No. 2387 with effect from 07. 09. 1984. While so, on 28. 02. 2000, a charge memo was served on the first respondent in his proceedings made in Lr. No. SC/679-110/95.