SELVARAJ V Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 24-11-2000 passed by a learned Single Judge of this Court in W.P. No.10326 of 2000 whereby and whereunder the writ petition filed by the appellant herein was dismissed holding:

(2.) This case appears to have a chequered career. The appellant claims himself to be belonging to 'Arunthathiar' community. He produced before his employer a status certificate to the said effect. The Collector, Chennai, conducted certain enquiries whereafter the said certificate had been cancelled. Having regard to the decision of the Apex Court in Director of Tribal Welfare, Government of A.P. vs. Laveti Gin the services of the petitioner-appellant could be terminated and in fact had been terminated by the respondents by an order dated 8-6-2000. However, in the writ petition filed by the petitioner an interim order was passed in terms whereof he had been continued in service. As against the aforementioned order of the Collector cancelling the said status certificate an -appeal has been preferred by the petitioner before the Central Government, which is still pending. As the said appeal was not being disposed of within a reasonable time, the appellant herein appears to have filed a writ petition before the Chennai High Court, which was numbered as W.P.No.10256 of 2000 and by an order dated 23-6-2000 it was directed that the order cancelling the appellant's Community Certificate be questioned in an appeal within the time stipulated therein. An appeal (W.A. No.2285 of 2000) was preferred there against and a Division Bench (Coram: The Hon'ble Mr. Justice N.K. Jain, the Chief Justice and the Hon'ble Mr. Justice K. Sampath) of the Chennai High Court by an order dated 20-12-2000 inter alia directed:

(3.) The contention of the petitioner- appellant is that as on 20-12-2000 he had not been removed from service pursuant to the interim order passed by the said Court.