M BOSCO Vs. DISTRICT COLLECTOR SALEM

JUDGEMENT

(1.) IT has been stated that the petitioner was employed in the Yercaud Town Panchayat, as a chain-man, by an order passed by the District Collector, Salem, on 5.12.1991. By an order of the first respondent, dated 4.8.1997, he was brought under the employment of the Yercaud Panchayat Union.

(2.) IT had also been stated that the petitioner had been appointed, as a chain-man, on a regular basis, as he was fully qualified for the said post. The petitioner's appointment had been made, after his name had been sponsored by the concerned Employment Exchange.

(3.) IN paragraph 5 of the additional counter affidavit filed on behalf of the first respondent, it is made clear that the petitioner had been transferred to the Land and Survey Department, Salem District, on deputation, as a chain-man, with the intention of utilising his service in the said Department. It had also been stated that there would be no reduction in the rank or in the salary being paid to the petitioner. It had also been stated that the other service benefits due to the petitioner would be granted to him. It has also been stated that the deputation of the petitioner to the Land and Survey Department, Salem, is purely, on administrative grounds, as it is in public interest. IN such circumstances, since, no further orders are necessary, the writ petition stands closed. No costs.