RAMAR A Vs. DISTRICT COLLECTOR OF RAMANATHAPURAM

JUDGEMENT

(1.) A. Ramar, the petitioner herein is seeking for the issue of a Writ of Certiorari by calling for the records from the file of the Collector. Ramanathapuram District, the first respondent herein, in his proceedings No. W1/75085/1991, dated April 29, 1992 and to quash the same.

(2.) THE facts that are required and relevant for the disposal of this writ petition are as follows:

(3.) A detailed counter has been filed by the first respondent. According to the counter, the petitioner had been temporarily appointed as Nutritious Meal Organiser by the order dated March 5, 1992 and when he attended the interview, he concealed the fact that he was serving as Makkal Nala Paniyalar and subsequently, he confessed that he acted as Makkal Nala Paniyalar and as such, he gave false information about his past service to the appointing authority and, therefore, he was terminated from services and since his. appointment was purely temporary, the appointment order was cancelled without giving any prior notice.