V CHANDRASEKARAN Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE petitioner was working as Headmaster of a Panchayat Union Elementary School at Veeranakuppam, Uthangarai Taluk. He filed O.A.No,5936 of 1998 before the Tamil Nadu Administrative Tribunal, seeking to challenge the order of the third respondent dated 20.05.1998 and for a consequential direction to the respondents to treat the period from 06.01.1990 to 22.09.1998 ad duty and confer all the befits of salary, annual increment, promotion with other consequential benefits.

(2.) BY the impugned order dated 20.05.1998, the petitioner was informed that with reference to the treating of the period of eight years from 05.01.1990 till the date of restoration of service, the matter was pending consideration. The department wanted to find out whether the Police Department had taken any action on the acquittal of the petitioner. But however, the petitioner's request for Voluntary Retirement was rejected.

(3.) IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was re-numbered as W.P.No,37681 of 2006.