GOVERNMENT OF TAMIL NADU Vs. K. RAVISHANKAR

JUDGEMENT

(1.) Government of Tamil Nadu, have challenged the order, dtd. 10/7/2009, passed by the learned Single Judge, in W.P.No.12874 of 1999.

(2.) Writ petitioner was appointed as a temporary Junior Assistant, in Chit Corporation of Tamil Nadu Limited, with effect from 9/5/1989. Vide G.O.Ms.No.305, dtd. 2/5/1989, the Chit Corporation was ordered to be wound up by the Government. Persons employed in Chit Corporation of Tamil Nadu Limited, made representations for absorption, in different departments of the Government. On 6/9/1989, the Government passed orders for absorption of the staff of Chit Corporation of Tamil Nadu Limited. The said order observes that out of 46 members of the staff in the administrative office and its branches, 15 are from other Departments and 31 are borne on the establishment of Chit Corporation of Tamil Nadu Limited. Since the respondent/writ petitioner had joined after the orders of winding up, his name was not found.

(3.) Materials on record discloses that K.Thangapandian and M.Balasubramaniam, who were appointed as temporary Junior Assistants in the appellant Corporation, long after the appointment of the respondent, were provided with an alternative employment, in a different Government Department, as per G.O.Ms.No.684, dtd. 6/9/1989. Mr.M.Ravi and K. Samuel Johnson, who were also employed as temporary Junior Assistants, long after the appointment of the respondent/writ petitioner, were also not absorbed. Hence, they filed W.P.Nos.9545 and 9546 of 1997, for absorbing them. This Court, by an order, dtd. 30/7/2001, allowed the writ Petitions and directed the Government, to provide alternative employment to the petitioners therein, in any of the Government Department undertaking. This order was not challenged.