S NAGARAJAN Vs. REGIONAL MANAGER

JUDGEMENT

(1.) .

(2.) THE correctness of the order passed by the learned Single Judge on 21.12.2004 dismissing the W.P.No.11739 of 2002 filed by the writ appellant herein is put in issue in the present writ appeal.

(3.) CONTENDING that no final order either ousting the writ appellant/writ petitioner from the Tamil Nadu Civil Supplies Corporation Limited or directing him to join duty was ever passed; that in view of the absence of such specific order, the petitioner should be deemed to have been in service and that hence the impugned order rejecting the request of the writ appellant/writ petitioner for issuing an order re-posting the writ appellant/writ petitioner in the Tamil Nadu Civil Supplies Corporation Limited was unsustainable, the writ appellant/writ petitioner had prayed for the relief as indicate above.