M GANESH Vs. COLLECTOR OF CHENNAI

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,4355 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,30079 of 2006.

(3.) THE petitioner who was working as a village karnam was removed from service by an order dated 9.6.81 by the second respondent. He filed a writ petition before this court being WP No,2863/84. In view of the formation of the State Tribunal, the matter was transferred and renumbered as TA.No.1069/89. THE Tribunal disposed of the said TA by a final order, dated 23.9.92. In the operative portion of the order, the tribunal observed as follows: