C SHANMUGANATHAN Vs. STATE

JUDGEMENT

(1.) The petitioner was working as a Special Grade Field Assistant in the fourth respondent's Office. He filed O.A. No. 7310 of 1998 before the Tamil Nadu Administrative Tribunal seeking to challenge the order of the third respondent dated 21.7.1998.

(2.) By the impugned order, the third respondent informed the petitioner that on the basis of the report of the Medical Board and also the request made by the petitioner, since the petitioner was not able to do the field work, the petitioner was declared medically invalid in terms of Rule 36(2) of the Tamil Nadu Pension Rules with effect from 1.8.1998 and he was also relieved from the post of Field Assistant with effect from 31.7.1998.

(3.) Despite notice from the Tribunal, the respondents have not filed any counter affidavit justifying the order passed by the third respondent.