M ATHIMOOLAM Vs. JOINT DIRECTOR, SURVEY, SETTLEMENT AND LAND REFORMS; ASSISTANT DIRECTOR, LAND SURVEY AND RECORDS; INSPECTOR OF SURVEY, KANCHEEPURAM COLLECTORATE; TAHSILDAR

JUDGEMENT

(1.) Heard both sides.

(2.) This writ petition arises out of O.A. No. 3891 of 1997 filed before the Tamilnadu Administrative Tribunal. The said OA was filed by the petitioner seeking to set aside the order of the second respondent dated 24.05.1997 and consequently to direct the respondents to reinstate the petitioner into the service as Firka Surveyor.

(3.) The Original Application was admitted and pending the Original Application, the Tribunal granted an interim order dated 06.06.1997, staying the impugned proceedings. The said order was directed to be continued until further orders by a subsequent order of the Tribunal.