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 21.07.1998.

(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 01.08.1998 and he was also relieved from the post of Field Assistant with effect from 31.07.1998.

(3.) IT was stated by the petitioner that a Health Supervisor developed a grouse against him and by his memo dated 19.09.1996 directed to report whether he can discharge the duties of the Field Assistant. The petitioner informed that he was not doing the work of Field Assistant and he was only doing the duty of Lab Technician as the condition in his right arm is not in a position to perform the Field work.