MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MR. R. MANOHARAN, learned Government Advocate takes notice on behalf of the respondents. By mutual consent of both sides, the Writ Petition is taken up for final disposal.

(2.) THE petitioner has come forward with this petition seeking for the relief of writ of Declaration to declare the action of the respondents in terminating the petitioner from the service with effect from 30. 05. 2008 as illegal and consequently direct the respondents to reinstate and absorb the petitioner as a driver.

(3.) THE case of the petitioner is that the petitioner was appointed as a driver by outsourcing from 16. 12. 2005 under the fourth respondent. The petitioner is having qualification equivalent to that of Government appointments. It is claimed by the petitioner that he was working as a driver from 16. 12. 2005 to 30. 05. 2008 in the consolidated pay of Rs. 3,500/- per month and he continued to work even after the contract period between the outsourcing contractor and the second respondent. But by an order dated 30. 05. 2008, the petitioner was relieved from duty. Being aggrieved against the said order, he has come forward with this petition with the aforesaid prayer.