K.SELVAKUMAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Challenging the order passed by the Government in G.O.Ms.No.499, Home (Police-V) Department dated 02.07.2012, the petitioner has filed this writ petition.

(2.) The case of the writ petitioner is as follows. The writ petitioner was originally appointed as Junior Assistant in the Police Department, Cuddalore on 28.08.1982 under compassionate ground and he was promoted as Assistant on 02.08.1987. The petitioner was in continuous service of 8 years. However, he was terminated from service on 04.12.2000, based on the representation made by one Pachaiammal, the first wife of the petitioner's father. Aggrieved over the above said termination order, the petitioner had filed an application in O.A.No.572 of 2001 before the Tamil Nadu Administrative Tribunal and the Tribunal vide its order dated 16.06.2003 allowed the application by setting aside the termination order and directed department to reinstate the petitioner in the service.

(3.) The learned counsel appearing for the writ petitioner submitted that in pursuant to the orders passed by the Tamil Nadu Administrative Tribunal dated 16.06.2003 in O.A.No.572 of 2001, the service of the petitioner was regularized vide order dated 25.11.2003 in G.O.Ms.No.1290 Home (Police-XV) Department and therefore, the petitioner is entitled to the inclusion of his name in the panel of Superintendents fit for appointment as Personal Assistant (Administration) in the respondent police Department and the order of rejecting the claim of the petitioner passed by first respondent is arbitrary and illegal and hence the same is liable to be quashed.