R SHENBAGA BABU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in this Writ Petition is to quash the order of the first respondent, dated 26.1.2009 and for consequential relief to direct the first respondent to reinstate the Petitioner and to provide continuity of service with back-wages as Junior Assistant and regularize the Petitioner in the post of Junior Assistant.

(2.) The Writ Petitioner on completion of S.S.L.C, registered his name in the District Employment Exchange. Subsequently, he completed his graduation. In proceedings, dated 14.7.2003, the Petitioner was recruited as Junior Assistant on temporary basis in the Commercial Tax Department. More specifically, the Writ Petitioner was recruited during the period of strike announced by the regular Government employees in the year 2003. The Petitioner was continuing as temporary Junior Assistant and he was un- authorisedly absent from May 2005 to March 2006..

(3.) The learned counsel for the Petitioner states that he was not well during the relevant period of time and he submitted necessary Medical Certificates for the purpose of sanctioning of leave.