M KALIMUTHU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard Mr.R.Viduthalai, learned Senior Counsel, appearing for the petitioner and Mr.J.Gunaseelan Muthiah, learned Additional Government Pleader, appearing for the respondents.

(2.) By consent of both the parties, the main writ petition is taken up for final disposal.

(3.) The petitioner was appointed as Junior Assistant on 08.06.1981. He became Assistant on 24.11.1984. He was promoted as Deputy Tahsildar on 10.02006. He became Tahsildar on 22.01.2009. He was then promoted as Deputy Collector in July 2015. Thereafter, he was transferred and posted as Regional Manager in Civil Supplies Corporation in November 2016. He was due to reach the age of superannuation on 30.06.2017. In his affidavit, the petitioner has submitted that he had an unblemished record of 36 years of service. Literally, on the verge of his retirement, the petitioner was suspended from service vide G.O.(2D).No.214 dated 29.06.2017 and vide G.O.(2D).No.219 dated 30.06.2017, he was not permitted to retire from service, but retained in service. These two Government Orders are assailed in this writ petition.