(1.) HEARD the arguments of Mr.J.R.K.Bhavananthan, learned counsel appearing for the petitioner and Mr.R.Neelakantan, learned Government Advocate, taking notice for respondents and perused the records.
(2.) THE petitioner, who was working as a Village Administrative Officer in Marungur Village, has come forward to challenge the order, dated 31.10.2008, wherein and by which his services were retained by the order of the first respondent Revenue Divisional Officer, Virudhachalam, beyond the age of superannuation, i.e. on 31.10.2008. THE petitioner had filed an appeal against the said order to the second respondent. Since he did not get any reply, he has filed the present writ petition.
(3.) IT was stated that within four days from his joining as the Village Administrative Officer, he was asked by the higher officials to prepare a list of those beneficiaries whose crops were damaged due to heavy floods during that year. As per the guidelines and norms laid by the Agricultural Extension Officer, Kavanur, the petitioner prepared a list of beneficiaries and relief amount was claimed and disbursed to those beneficiaries. Subsequently, a petition came against the petitioner that he had indulged in malpractices in the distribution of crop damage relief money to the beneficiaries. Charges were levelled against the petitioner.