T M SHANMUGHAM Vs. PRINCIPAL DISTRICT JUDGE, VILLUPURAM

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) The Petitioner was appointed as Full Time Masalchi in the Office of the 2nd Respondent / Principal District Munsif, Tindivanam, Villupuram District. He was sponsored through District Employment Exchange and in fact, the 1st Respondent / Principal District Judge, Villupuram by virtue of proceedings dated 05.04.1995 directed him to join duty with effect from 17.04.1995. The said post is a permanent one and that he was appointed to the existing vacant post. That apart, he joined duty on 17.04.1995 and was discharging his duties to the utmost satisfaction to his superiors.

(3.) According to the Petitioner, there was no complaint from any quarters. The Petitioner continuously worked for more than 280 days, i.e., from 17.04.1995 till he was terminated on 30.09.1996. In this connection, the Learned Counsel for the Petitioner contends that the Termination Order of the Petitioner dated 30.09.1996 does not disclose any reasons for the same and on earlier occasion in W.P.No.5161 of 1997 before this Court assailing Termination Order dated 30.09.1996 passed by the 1st Respondent, the Division Bench of this Court on 08.01.1999 while dismissing the Writ Petition, had passed the following: