LAWS(MAD)-2008-1-363

K V PERUMAL Vs. TAMIL NADU ADMINISTRATIVE TRIBUNAL

Decided On January 04, 2008
K.V. PERUMAL Appellant
V/S
TAMIL NADU ADMINISTRATIVE TRIBUNAL, REP. BY ITS REGISTRAR, HIGH COURT CAMPUS, CHENNAI Respondents

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE petitioner has prayed for issuing a writ of Certiorarified Mandamus for quashing the order dated 2.12.2003 in O.A.No.1053 of 1992 and directing the State Government to pay full backwages from 20.3.1987 till 30.9.1991, the normal date of superannuation and other consequential benefits including terminal benefits.

(3.) LEARNED counsel appearing for the State, on the other hand, submitted that even though there appears to be no other blemish records in his service, the petitioner had deliberately refused to attend the Medical Board and join the posting. LEARNED counsel further submitted that at any rate the Supreme Court had remanded the matter to consider only the question of effect of non-supply of documents and, therefore, the question as to whether there was dis-proportionality in the punishment imposed does not arise for consideration.