V VENKATESWARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,4582 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,35100 of 2006.

(3.) THE petitioner was working as Superintendent in the office of Chief Inspector of Factories. He was compulsory retired in terms of FR 56(d). THE petitioner filed W.P.No,5124/79, challenging the order. THE said writ petition was allowed. THEreafter, the State preferred W.A.No,324/85 and the same was also dismissed by the Division Bench. THEreafter, G.O.Ms.No,2369 Labour Dept., dated 7.11.85 was issued by the State, restoring the service of the petitioner without prejudice the State filing a SLP against the said order.