K SEKARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) IT has been stated that the petitioner had joined in the service of the Co-operative Department in the year, 1988, as a Junior Inspector of Co-operative Societies. He was promoted as a Senior Inspector of Co-operative Societies in the year, 1992. The petitioner has been discharging his duties without any complaint. While the petitioner was serving as a Senior Inspector of Co-operative Societies (Inspection), he was placed in Additional Charge as the Special Officer of T.A.No.71, Okkur primary Agricultural Co-operative Bank.

(3.) AGGRIEVED by the said order, the petitioner had filed an appeal to the second respondent. The second respondent, instead of setting aside the order of dismissal passed against the petitioner, had modified the said order of dismissal by converting it into an order of reversion, reverting the petitioner as a Junior Inspector for five years, by an order, dated 6.4.1998. Therefore, the petitioner had preferred a revision petition to the first respondent by a petition, dated 5.6.1998. The first respondent, by an order, dated 29.12.1998, had confirmed the order of the second respondent by a non-speaking order without assigning proper reasons for passing the said order. In such circumstances, the petitioner had preferred the present writ petition, under Article 226 of the Constitution of India.