S SANKARALINGAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE prayer in the petition is for issuance of a writ of Certiorarified Mandamus, to quash the proceedings of the 1st respondent in G.O.Ms.No.4 dated 10.1.2008 and the consequential order Na.Ka.No.54577/07/S2 dated 12.1.2008 of the second respondent and to direct the respondents to retain the petitioner as Executive Officer, Special grade in Kuruchi 3rd Grade Municipality, Coimbatore.

(2.) MRS. C.K. Vishnupriya, learned Government Advocate takes notice for the respondents.

(3.) THE learned counsel appearing for the petitioner submitted that considering the couple of months of left over period of service, his ill health and family circumstances, besides his son is studying in First year B.Com., in a College at Coimbatore, the petitioner has decided to relinquish his further promotion as Assistant Director, but the first respondent without considering those valid reasons has rejected the request of the petitioner and prayed for quashing the impugned order.