P SUNDARAMURTHY Vs. DISTRICT COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

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

(2.) THE brief facts of the case are as follows: the petitioner had been initially appointed, as a Nominal Muster Roll employee, to supervise the works executed under the J. V. V. T. Schemes, by the third respondent, by the proceedings, dated 15. 7. 1982. The petitioner had been working, continuously, from 15. 7. 1982 to 31. 3. 1999, without any blemish. While so, he was appointed as a Night Watchman, with effect from 1. 4. 1999, pursuant to a resolution passed by the Panchayat Union Council, vide Resolution No. 324, dated 5. 5. 1999. The Commissioner, Panchayat Union, Vanur, the third respondent herein, had also issued the proceedings, dated 6. 5. 1999, appointing the petitioner as a Night Watchman, with effect from 1. 4. 1999, on daily wage basis, at Rs. 47/- per day.

(3.) ON 12. 1. 2000, the petitioner was served with an order, dated 2. 11. 1999, issued by the Block Development Officer, Panchayat Union, Vanur, stating that his services stood terminated, with effect from 2. 11. 1999, due to administrative reasons.