A CHANDRASEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER seeks for the issuance of a writ of Mandamus to direct the respondents to consider his representations dated 13. 12. 2005, 22. 6. 2006 and 16. 11. 2007 where he claims for settlement of terminal benefits.

(2.) THE petitioner who entered the services of the erstwhile JJTC Limited, as Junior Assistant , did not qualify himself for the post , as he failed to produce the relevant certificate in proof of having passed the second class language Test in Tamil conducted by the Tamil Nadu Public Service Commission, within the period of one year ie. on or before 13. 11. 1995. The petitioner's services came to be terminated by order dated 23. 6. 2003. In the light of the said order of termination having been issued to the petitioner, there is no question of any terminal benefits payable to the petitioner.

(3.) UNDER such circumstances, there is no scope to issue any direction for considering any of the petitioner's representations for payment of terminal benefits. The writ petition fails and same is dismissed. No costs.