M.ANBUNATHAN Vs. CHIEF ENGINEER

JUDGEMENT

(1.) This Writ Petition is filed to quash the impugned order passed by the second respondent, dated 31.10.2011 and consequently, to direct the first respondent to treat the period from 15.07.2009 to 29.04.2010 as one of compulsory wait with consequential monetary benefits.

(2.) The petitioner was appointed as Assistant Soil Conservation Officer in the year 1985 and was promoted as Junior Engineer in the year 2007. While the petitioner was working as Junior Engineer, Aranthangi under the second respondent, the said post was surrendered by the second respondent to the first respondent by order, dated 13.07.2009. Thereafter, the first respondent passed an order, dated 14.07.2009, transferring the petitioner to the Office of Executive Engineer, Krishnagiri. Since the surrender of post was stated to be on account of poor performance of the petitioner, the petitioner challenged the same in a writ petition in W.P.(MD)No.7436 of 2009.

(3.) The order relieving the petitioner, dated 13.07.2009 was stayed by this Court in the said writ petition filed by the petitioner on 05.08.2009. After the interim order granted by this Court, the petitioner submitted a representation to the first respondent stating that the petitioner be permitted to work in the same place by passing appropriate order. The representation was based on the interim order granted by this Court.