M. KUPPUSWAMY Vs. ASST. COMMISSIONER

JUDGEMENT

(1.) The relief sought for in these Writ Petitions are to quash the impugned memos issued by the 1st respondent in Ref.No.AA/Na(1)/29878/09 dated 21.11.2009 and Ref.No.AA/Na(1)/29878/06 dated 24.12.2009 and the enquiry officer's report of the 2nd respondent dated 12.11.2009.

(2.) As the issue involved in these writ petitions are one and the same and connected, this Court is inclined to pass common order.

(3.) The case of the petitioner is that he had passed 8th standard in the year 1972-73 in the Corporation High School situate at Padavattamman Koil Street, Kosapet, Chennai 12. Thereafter the petitioner had registered his name in the employment exchange and the registration number is 15983/74. The petitioner is also holding a driving licence to drive motor vehicles. It was claimed by the petitioner that his name was sponsored by the Employment Exchange for attending the interview on 19.05.1986 for the post of Office Assistant in the office of the Special Commissioner cum Commissioner for Revenue Administration, Chepauk, Chennai -5. It was further contended by the petitioner that he was successful in the interview and was issued with an appointment order as Office Assistant by the Assistant Commissioner of Revenue Administration, Chepauk, Chennai in his proceedings Na.Ka.No.K4/65964/85 dated 21.05.1986. At the time of interview, the petitioner had produced his educational qualification certificate and other certificates for age proof. The educational qualification certificate was sent to the Education Department and after verification, the petitioner's service in the cadre of an Office Assistant was regularized by the proceedings in Na.Ka.No.K4/1135/87 dated 15.02.1989.