ERA CHEZHIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,3288 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,38448 of 2006.

(3.) IT must be stated that the petitioner never sent any appeal within the time limit prescribed under the Rules and therefore, the impugned order rejecting his request for reconsideration cannot be faulted. Further, his OA itself was filed after his retirement. In this context, it may be useful to refer to the judgment of the Supreme Court in State of U.P. v. Roshan Singh reported in (2006) 13 SCC 661. The following passages found in paragraphs 4 to 6 may be usefully extracted below: