A. SARANGAPANI Vs. CHIEF JUDICIAL MAGISTRATE, CHINGLEPUT

JUDGEMENT

(1.) Petitioner seeks issuance of writ of Certiorari, calling for the records relating to impugned order of respondent in Dis. No. 1739/92 dated 18-3-1992.and quash the same except the revocation of suspension ordered therein and thus render Justice.

(2.) Petitioner was appointed as peon in Judicial Second Class Magistrate's Court, Tiruttani as per the proceedings of Chief Judicial Magistrate, Chingleput dated 25-9-1976. Thereafter, he was appointed as Record Clerk in Chief Judicial Magistrate's Court, Chingleput as per proceedings dated 17-6-1980. It is his case that even though he was appointed as peon and subsequently promoted as Record Clerk, he was performing the duty of a Driver for Honourable Magistrate. Thereafter, petitioner was appointed as Driver with effect from 1-5-1982 as per proceedings dated 12-5-1982. His services as Driver was also regularised with effect from 1-5-1982 as per proceedings dated 28-5-1988. Petitioner was working as regular Driver in the Court of Chief Judicial Magistrate, Chingleput.

(3.) According to petitioner, present Chief Judicial Magistrate Mr. Vadivel Ratnam assumed charge in July 1991 and he developed some ill-feeling towards petitioner for reasons not known to petitioner. On 6-8-1991, petitioner was asked to explain as to why he should not be reverted back to the post of Record Clerk on the ground that his hearing is impared. Petitioner submitted his reply that his hearing power is perfectly alright and he is not suffering from any impaired hearing. Petitioner was referred to medical opinion and petitioner also appeared for medical examination. Doctors certified that there is no defect which would operate as disqualification to work as a Driver.