LAWS(MAD)-2014-11-302

N. RAGHUNATHAN Vs. THE DISTRICT COLLECTOR

Decided On November 20, 2014
N. Raghunathan Appellant
V/S
THE DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) THE petitioner filed O.A.No. 5481 of 2002. On abolition of the Tribunal, the matter stood transferred to this Court and re -numbered as W.P.No. 6851 of 2007.

(2.) THE petitioner served as an Untrained teacher from 28.08.1961 to 30.04.1962 in the Panchayat Union School at Nangavalli, Salem District. He was ousted from service on 30.04.1962. Thereafter, he was appointed as Tractor Driver in the office of the Panchayat Union, Nangavalli. He joined duty on 19.03.1968. Subsequently, he was appointed as a Jeep Driver on 08.10.1984. He retired from service on 31.07.1997.

(3.) THE respondents 1 and 2 have not filed any reply affidavit.