V.SENTHILKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The orders of relieving issued to these writ petitioners, relieving them from service and directing them to approach the Salem District Adi Dravidar and Welfare Officer for further postings are under challenge in these batch of writ petitions.

(2.) The learned counsel for the petitioners contends that all the writ petitioners were appointed in accordance with the procedures notified. There was no irregularity or illegality in respect of the appointments made as far as the petitioners are concerned to the post of cooks and sweepers in Adi Dravidar and Welfare Department.

(3.) The learned counsel for the writ petitioners states that the impugned proceedings state that the writ petitioners are relieved from the posts of cook and sweepers on administrative grounds and further, the petitioners are called for to appear before the third respondent for obtaining the posting orders.