M JAYARAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellant seeks to challenge the order of the learned Single Judge dated 26.06.2007, passed in W.P.No.5472 of 2005.

(2.) THE petitioner joined the services of the second respondent Board as an Assistant Engineer on 10.11.1980. By an order dated 10.05.1999, he was deputed to the Rural Development Department in the very same post of Assistant Engineer for a period of two years. Though the period of deputation as per the said order dated 10.05.1999, was for a period of two years, he was allowed to work in the Rural Development Department even after expiry of the initial period of two years.

(3.) INITIALLY an order of status quo was ordered on 18.02.2005, in W.P.M.P.5988 of 2005 in W.P.No.5427 of 2005. In the meantime, the Chief Engineer of Northern Region by an order dated 16.02.2005, directed the appellant to report to the P.F.Divn.I, Vellore under the control of the Superintending Engineer of Vellore-Tiruvanamalai Circle.