LAWS(MAD)-2009-12-490

C KITTUSAMY Vs. STATE OF TAMIL NADU

Decided On December 22, 2009
C.KITTUSAMY Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) THE Original Application in O.A.No.1625 of 2001 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE petitioner joined as Village Administrative Officer in 1984 through Tamil Nadu Public Service Commission. He worked as Village Administrative Officer in Periyanegamam Village, Pollachi between 1985 and 1986. Since he was selected as B.T.Assistant in 1986, he resigned from the post of Village Administrative Officer and his resignation dated 23.09.1986 was accepted by the competent authority by an order dated 25.09.1986. Now, he is working as B.T.Assistant in Education Department.

(3.) HEARD Mr.P.Ganesan, learned counsel for the petitioner and Mr.D.Sreenivasan, learned Additional Government Pleader for the respondent.