C YESUBALAN Vs. DISTRICT COLLECTOR KANYAKUMARI

JUDGEMENT

(1.) THE prayer in the writ petition is for the issuance of writ of certiorari to set aside the order dated 12.01.2004 passed by the Tamil Nadu Administrative Tribunal (hereinafter referred to as 'the Tribunal').

(2.) HEARD Mr.L.Chandrakumar, learned counsel appearing for the petitioner and Mrs.Geetha Thamaraiselvan, learned Government Advocate and Mr.K.Ravindrababu, learned Additional Central Government Standing Counsel.

(3.) THE Tribunal had dismissed the T.A.No.146 of 1994 holding that the petitioner's appointment was temporary and therefore his services can be dispensed with without any notice and therefore the impugned order of termination is sustainable.