M VARADARAJAN Vs. GOVT OF TAMILNADU

JUDGEMENT

(1.) THIS petition came to be numbered on transfer of O.A.No.196 of 2002 from the file of the Tamil Nadu Administrative Tribunal, praying to set aside the order passed by the second respondent as stated therein.) The petitioner is seeking a direction calling for the records of the second respondent relating to Pro.Na.Ka.SM2/ 51442/2000(LS), dated 28.11.2000, quash para 4 of the same in so far as the petitioner is concerned and issue directions to the respondents herein to regularise the appointment of the petitioner as Assistant Director of Survey and Land Records, with effect from 8.12.2000, by virtue of inclusion of his name in the panel for 1999-2000, approved in G.O.Ms.No,471, Revenue dated 6.11.2001 and grant consequential monetary benefits including higher pensionary benefits.

(2.) THE case of the petitioner is as follows: THE petitioner was initially appointed as Land Surveyor in the Survey and Land Records Department and he was promoted as Deputy Surveyor in the year 1972 and as Inspector of Survey in the year 1999. He was subsequently posted to work as Assistant Director of Survey and Land Records with effect from 8.12.2000 in and by order dated 28.11.2000 of the Commissioner/Director of Survey and Land Records, Chennai, the second respondent herein. By the said order, the petitioner who was working as Inspector of Survey, in Villupuram District Unit, was transferred to Kanyakumari District Unit and was directed to hold full additional charge of the post of Assistant Director of Survey and Land Records, Nagercoil. In the said order, the petitioner was informed that this was only a stop-gap arrangement and not a promotion and he should draw the same pay and allowances, admissible to the post of Inspector of Survey and that he cannot claim any right in this regard in future. THE petitioner thus, was holding full additional charge as Assistant Director of Survey and Land Records, Nagercoil, from 8.12.2000 to 31.10.2001 and he was permitted to retire from service on 31.10.2001.

(3.) I have heard the learned counsel appearing for the petitioner and Mr.Edwin Prabhakar, learned Additional Government Pleader appearing for the respondents. I have also gone through the documents available on record.