T G HARIBABU Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) THIS Writ Petition has been filed praying that this court may be pleased to call for and quash the proceedings of the 1st respondent, dated 09.08.2000, rejecting the claim of the petitioner for his reinstatement in service and to direct the respondents to reinstate the petitioner in service as a Lab Assistant at the Government Thirumagal Mills College, with all attemded benefits.

(3.) IN the reply affidavit filed on behalf of the respondents, the claims made by the petitioner have been denied. It has been pointed out that the petitioner has challenged his removal from service, belatedly, after lapse of 5 years, i.e., by filing an Original Application before the Tamilnadu Administrative Tribunal, in O.A.No.1954/1990. The Tribunal by its order, dated 07.08.1991, had dismissed the Original Application due to latches, as the application had been filed, belatedly. No appeal had been filed against the order passed by the tribunal, on 07.08.1991, dismissing the Original Application filed by the petitioner, in O.A.No.1954/1990. IN such circumstances, the writ petition is devoid of mertis and therefore, it is liable to be dismissed.